Norang Ram Kaswan vs State Of Rajasthan (2024:Rj-Jd:24604)
2024 Latest Caselaw 4832 Raj

Rajasthan High Court - Jodhpur

Norang Ram Kaswan vs State Of Rajasthan (2024:Rj-Jd:24604) on 29 May, 2024

                                   [2024:RJ-JD:24604]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Civil Writ Petition No. 8962/2024

                                   Norang Ram Kaswan S/o Shri Teja Ram, Aged About 67 Years,
                                   124 Van Vihar Colony, Road No. 3, 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, Churu, 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 51-skm/-

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