Hariom vs The State Of Rajasthan ...
2024 Latest Caselaw 4786 Raj

Rajasthan High Court - Jodhpur

Hariom vs The State Of Rajasthan ... on 28 May, 2024

                                   [2024:RJ-JD:24269]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                JODHPUR
                                                 S.B. Civil Writ Petition No. 1602/2023

                                   Hariom S/o Shri Ramgajendra, Aged About 20 Years, Resident Of
                                   Village Bahramda, Manjhi, District Bharatpur (Rajasthan).
                                                                                         ----Petitioner
                                                                 Versus
                                   1.      The State Of Rajasthan, Through The Secretary,
                                           Department Of Panchayati Raj, Government Of Rajasthan,
                                           Secretariat, Jaipur.
                                   2.      The Director, Elementary Education, Government Of
                                           Rajasthan, Bikaner.
                                   3.      The President, Rajasthan Staff Selection Board, Jaipur.
                                   4.      The Secretary, Rajasthan Staff Selection Board, Jaipur.
                                   5.      The Member Secretary, Rehabilitation Council Of India, B-
                                           22, Qutub Institutional Area, New Delhi 110016.
                                                                                     ----Respondents


                                   For Petitioner(s)           :     Mr. Indrajeet Yadav.
                                   For Respondent(s)           :     Mr. Priyanshu Gopa for Mr. Vinit
                                                                     Sanadhya.


                                                      HON'BLE MR. JUSTICE ARUN MONGA

Order 28/05/2024

1. Learned counsel for the parties are ad idem that similar

controversy has already been decided by this Court in the case of

Raja Ram & Ors. Vs. State of Rajasthan & Ors.: S.B. Civil

Writ Petition No.815/2023 & other connected matters, decided

on 01.05.2024.

2. In view of the aforesaid consensus between learned counsel

for the parties, the present petition is also disposed of in same

terms as judgment ibid.

3. Pending application(s), if any, stand disposed of.

(ARUN MONGA),J 55-/Jitender//-

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