Saroj Poonia vs State Of Rajasthan (2024:Rj-Jd:24571)
2024 Latest Caselaw 4838 Raj

Rajasthan High Court - Jodhpur

Saroj Poonia vs State Of Rajasthan (2024:Rj-Jd:24571) on 29 May, 2024

                                   [2024:RJ-JD:24571]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 9002/2024

                                   Saroj Poonia D/o Shri Vijay Poonia, Aged About 34 Years,
                                   Resident Of Post Office, 16Bb, 17Bb, Tehsil Padampur, District Sri
                                   Ganganagar (Rajasthan), At Present Working On The Post Of
                                   School Lecturer (Geography) 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, Dy.G.C.


                                                   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 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, 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 38-Rmathur/-

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