Shankar Lal Trivedi vs State Of Rajasthan (2024:Rj-Jd:24540)
2024 Latest Caselaw 4845 Raj

Rajasthan High Court - Jodhpur

Shankar Lal Trivedi vs State Of Rajasthan (2024:Rj-Jd:24540) on 29 May, 2024

                                   [2024:RJ-JD:24540]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 9522/2024

                                   Shankar Lal Trivedi S/o Bansi Lal, Aged About 79 Years, 1-Ma
                                   16, Gayatri Nagar, Hiranmagari, Sec-05, Udaipur (Raj.)
                                                                                       ----Petitioner
                                                                 Versus
                                   1.    State Of Rajasthan, Through The Secretary To
                                         Government, Department Of Secondary Education, Govt.
                                         Of Rajasthan, Jaipur
                                   2.    Director, Secondary Education, Bikaner
                                   3.    Deputy Director, Secondary Education, Udaipur
                                   4.    District Education Officer, Secondary Education, Udaipur
                                                                                   ----Respondents


                                   For Petitioner(s)         :     Mr. Prakash Raika
                                   For Respondent(s)         :     Mr. Sarwan Kumar



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

29/05/2024

1. Learned counsel for the parties are ad idem that similar

controversy has already been decided 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. Pending application(s), if any, shall also stand disposed of.

(ARUN MONGA),J 130-DhananjayS/-

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