Smt. Sarita vs State Of Rajasthan (2024:Rj-Jd:24566)
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Rajasthan High Court - Jodhpur

Smt. Sarita vs State Of Rajasthan (2024:Rj-Jd:24566) on 29 May, 2024

                                   [2024:RJ-JD:24566]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                JODHPUR
                                                 S.B. Civil Writ Petition No. 9458/2024

                                   Smt. Sarita W/o Sh. Surender Kumar, Aged About 69 Years, R/o
                                   43, Van Vihar Colony Ward No. 3, Churu (Rajasthan).
                                                                                        ----Petitioner
                                                                Versus
                                   1.     State Of Rajasthan, Through The Secretary, Education
                                          Department, Rajasthan, Jaipur.
                                   2.     The Director, Elementary Education, Rajasthan, Bikaner.
                                   3.     The District Education Officer, (Headquarter), Elementary
                                          Education, Churu.
                                   4.     The Joint Director, Pension And Pensioners Welfare
                                          Department, Churu.
                                                                                    ----Respondents


                                   For Petitioner(s)            :     Mr. Amit Gaur
                                   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 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, also disposed of.

(ARUN MONGA),J 136-/Jitender//-

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