Madan Lal vs State Of Rajasthan (2024:Rj-Jd:25070)
2024 Latest Caselaw 4899 Raj

Rajasthan High Court - Jodhpur

Madan Lal vs State Of Rajasthan (2024:Rj-Jd:25070) on 30 May, 2024

                                   [2024:RJ-JD:25070]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 8997/2024

                                   Madan Lal S/o Shri Maniram, Aged About 66 Years, R/o H.no.
                                   47-48, Near Gurdawara, Indra Colony, Sadulshar, Dist. Shri
                                   Ganganagar (Rajasthan).
                                                                                       ----Petitioner
                                                                Versus
                                   1.    State Of Rajasthan, Through Principal Secretary, Govt. Of
                                         Rajasthan, Jaipur, Rajasthan.
                                   2.    District   Education    Officer,  (Secondary)     Education
                                         Department, Hanumangarh (Raj.).
                                   3.    Joint Director, Pension And Pensioners Welfare, Bikaner.
                                   4.    Director,   Secondary     Education,   Bikaner     Division.
                                         Rajasthan.
                                                                                   ----Respondents


                                   For Petitioner(s)         :     Mr. R.K. Bohra.
                                   For Respondent(s)         :     Mr. Vishal Jangid, Dy.G.C.


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order 30/05/2024

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 59-Sumit/-

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