Natwar Lal Joshi vs The State Of Rajasthan ...
2024 Latest Caselaw 4834 Raj

Rajasthan High Court - Jodhpur

Natwar Lal Joshi vs The State Of Rajasthan ... on 29 May, 2024

                                   [2024:RJ-JD:24606]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Civil Writ Petition No. 8963/2024

                                   Natwar Lal Joshi S/o Satyanarayan Joshi, Aged About 64 Years,
                                   Kamdharo         Ka   Mohalla,      Kuchaman          City,        District   Didwana-
                                   Kuchaman.
                                                                                                            ----Petitioner
                                                                         Versus
                                   1.         The State Of Rajasthan, Through Secretary, Department
                                              Of Finance, Government Of Rajasthan, Jaipur.
                                   2.         The State Of Rajasthan, Through Secretary, Department
                                              Secondary Education, Government Of Rajasthan, Jaipur.
                                   3.         The Director, Secondary Education, Rajasthan, Bikaner.
                                   4.         The    Director,       Pension        And        Pensioners         Welfare
                                              Department, Rajasthan, Jaipur.
                                   5.         The District Education Officer, Secondary Education,
                                              Didwana, Kuchaman.
                                                                                                        ----Respondents


                                   For Petitioner(s)             :   Mr. Awar Dan Ujjwal
                                   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 52-skm/-

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