Bhagawan Dass Jeliya vs State Of Rajasthan (2024:Rj-Jd:24619)
2024 Latest Caselaw 4831 Raj

Rajasthan High Court - Jodhpur

Bhagawan Dass Jeliya vs State Of Rajasthan (2024:Rj-Jd:24619) on 29 May, 2024

[2024:RJ-JD:24619]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 8957/2024

Bhagawan Dass Jeliya S/o Shri Sukharam Dass, Aged About 61
Years, R/o Jatiyon Ka Purana Vas, Barmer, Rajasthan.
                                                                    ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of    Elementary        /     Secondary       Education,    Secretariat,
         Rajasthan, Jaipur.
2.       The Director, Elementary / Secondary Education, Govt. Of
         Rajasthan, Bikaner.
3.       The District Education Officer, Elementary / Secondary
         Education, Barmer, Rajasthan.
4.       The Chief Block Education Officer, Barmer Rajasthan.
5.       The     Director,       Pension         And      Pensioners     Welfare
         Department, Jaipur, Rajasthan.
6.       The Assistant Director, Pension And Pensioners Welfare
         Department, Barmer, Rajasthan.
7.       The District Treasury Officer, Pension And Pensioners
         Welfare Department, Barmer, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)            :       Mr. Vinay Baghmar
For Respondent(s)            :       Mr. Vishal Jangid



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

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.

[2024:RJ-JD:24619] (2 of 2) [CW-8957/2024]

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, shall also stand(s) disposed

of.

(ARUN MONGA),J 31-AK Chouhan/-

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