Surajpal Singh Punia vs Rpsc, Ajmer And Ors (2024:Rj-Jd:24316)
2024 Latest Caselaw 4787 Raj

Rajasthan High Court - Jodhpur

Surajpal Singh Punia vs Rpsc, Ajmer And Ors (2024:Rj-Jd:24316) on 28 May, 2024

                                   [2024:RJ-JD:24316]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 1715/2017

                                   Surajpal Singh Punia S/o Shri Sube Singh, Resident Of Village
                                   Kalri Tehsil Rajgarh, District Churu
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       Rajasthan Public Service Commission, Rajasthan, Ajmer
                                            Thorugh Its Secretary
                                   2.       State Of Rajasthan Through Secretary, Department Of
                                            Rural Development And Panchayati Raj Department,
                                            Government Of Rajasthan, Secretariat, Jaipur
                                   3.       The Director, Elementary Education, Rajasthan, Bikaner
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Mahendra Choudhary
                                   For Respondent(s)            :     Mr. Vikram Singh for
                                                                      Mr. Tarun Joshi



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

28/05/2024

1. Both the learned counsels having gone through the judgment

rendered in Kailash Chandra Harijan v. State of Rajasthan:

(2006) 4 WLC 337, are ad idem that the controversy in the

instant petitions is no more res integra as the same has already

been adjudicated vide judgment ibid.

2. In view thereof, no further proceedings are warranted.

3. Petitions are accordingly disposed of in same terms with

consequences to follow.

(ARUN MONGA),J 102-DhananjayS/-

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