Rachana Kumari vs State Of Rajasthan (2024:Rj-Jd:24628)
2024 Latest Caselaw 4828 Raj

Rajasthan High Court - Jodhpur

Rachana Kumari vs State Of Rajasthan (2024:Rj-Jd:24628) on 29 May, 2024

                                   [2024:RJ-JD:24628]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Civil Writ Petition No. 8942/2024

                                   Rachana Kumari D/o Madanlal, Aged About 32 Years, Post Office
                                   Likhmewala, Tehsil Raisinghnagar, District Sri Ganganagar
                                   (Rajasthan), At Present Working On The Post Of School Lecturer
                                   (Political Science) At Sri Ganganagar.
                                                                                                        ----Petitioner
                                                                         Versus
                                   1.       State Of Rajasthan, Through The Secretary To The
                                            Government, Department Of Secondary Education,
                                            Government Of Rajasthan, Secretariat, Jaipur.
                                   2.       Director, Department Of Secondary Education Rajasthan,
                                            Bikaner.
                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. Ankit Choudhary
                                   For Respondent(s)           :     Mr. Vishal Jangid



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

29/05/2024

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

controversy has already been decided by a coordinate Bench of

this Court at Jaipur in the case of Manoj Khandelwal & Ors. v.

State of Rajasthan & Ors. : S.B. Civil Writ Petition

No.7283/2014, decided on 16.07.2014.

2. In view of the aforesaid consensus between learned counsel

for the parties, the present petition is also disposed of by joint

consent in the same terms as judgment ibid.

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

(ARUN MONGA),J 27-AK Chouhan/-

Powered by TCPDF (www.tcpdf.org)