Ram Lal Meena vs The State Of Rajasthan ...
2024 Latest Caselaw 4837 Raj

Rajasthan High Court - Jodhpur

Ram Lal Meena vs The State Of Rajasthan ... on 29 May, 2024

[2024:RJ-JD:24612]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 8984/2024

1.       Ram Lal Meena S/o Chhitar Lal Meena, Aged About 51
         Years, Gram Utharna, Post Chandli, Tehsil Deoli, District
         Tonk.
2.       Ram Lal Pratihar S/o Amer Lal, Aged About 53 Years,
         Hem Vihar Colony, Aanandi Hotel, Near Kota Road,
         District Bundi.
3.       Mahesh Kumar Sharma S/o Suresh Chand Sharma, Aged
         About 46 Years, Gram Basoli, Post Basoli, Tehsil Hindoli,
         District Bundi.
4.       Shankar Lal Meena S/o Ram Sukh Meena, Aged About 46
         Years, Gram Motipura, Post Abad, Tehsil Hindoli, District
         Bundi.
5.       Santosh Meena D/o Ram Kalyan Meena, Aged About 43
         Years, House No.06, Mamta Nagar, Devpura, District
         Bundi.
6.       Chhotu Lal Meena S/o Surajmal Meena, Aged About 50
         Years, Borda, Kachiyan, Khatkar, District Bundi.
7.       Uda Lal Meena S/o Ram Chandra Meena, Aged About 52
         Years, Fitapura, Sathoor, District Bundi.
8.       Suraj Lal Meena S/o Nand Lal Meena, Aged About 43
         Years, Bag Ka Jhopada, Tonkra, District Bundi.
9.       Ram Prasad Meena S/o Amar Singh Meena, Aged About
         44 Years, Presently Working As Senior Teacher (English),
         Swami Vivekanand Rajasthan Model School, Hindoli,
         District Bundi.
                                                                       ----Petitioners
                                        Versus
1.       The     State      Of      Rajasthan,          Through       The   Director,
         Elementary Education, Bikaner.
2.       The Director, Secondary Education, Bikaner.
3.       The District Education Officer, Elementary Education,
         Bundi.
                                                                     ----Respondents


For Petitioner(s)             :     Ms. Ayushi Solanki


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                                    [2024:RJ-JD:24612]                   (2 of 2)                     [CW-8984/2024]


                                   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 petitioners 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, shall also stand(s) disposed

of.

(ARUN MONGA),J 35-AK Chouhan/-

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