Nazeer Mohammed vs State Of Rajasthan (2024:Rj-Jd:24601)
2024 Latest Caselaw 4827 Raj

Rajasthan High Court - Jodhpur

Nazeer Mohammed vs State Of Rajasthan (2024:Rj-Jd:24601) on 29 May, 2024

                                   [2024:RJ-JD:24601]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 8941/2024

                                   Nazeer Mohammed S/o Avej Khan Mehriwale, Aged About 66
                                   Years, Atunha Mohalla, Ward No.9, District Churu.
                                                                                                            ----Petitioner
                                                                          Versus
                                   1.         State Of Rajasthan, Through The Secretary, School
                                              Education     Department,            Government          Of     Rajasthan,
                                              Secretariat, Jaipur.
                                   2.         Director, Secondary Education Department, Bikaner.
                                   3.         District Education Officer, Secondary Education, Churu.
                                   4.         Chief Block Education Officer, Sardar Sahar, District
                                              Churu.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. D.S. Pidiyar
                                   For Respondent(s)            :     Mr. Vishal Jangid


                                                   HON'BLE MR. JUSTICE ARUN MONGA

Order 29/05/2024

1. Both the learned counsels are ad idem that the controversy

raised by the petitioner herein is no more res-integra in view of

the judgment rendered by a Coordinate Bench of this Court at

Jaipur in the case of Vijay Singh v. State of Rajasthan & Ors.:

S.B. Civil Writ Petition No.21/2020, decided on 21.07.2023.

2. In view of the aforesaid consensus, the instant writ petition

is also disposed of by joint consent in the same terms as

judgment ibid.

3. All pending application(s), if any, also disposed of.

(ARUN MONGA),J 50-skm/-

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