Omprakash vs State Of Rajasthan (2024:Rj-Jd:25073)
2024 Latest Caselaw 4900 Raj

Rajasthan High Court - Jodhpur

Omprakash vs State Of Rajasthan (2024:Rj-Jd:25073) on 30 May, 2024

                                   [2024:RJ-JD:25073]

                                       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                JODHPUR
                                                 S.B. Civil Writ Petition No. 8999/2024
                                   Omprakash S/o Shri Ravatram Meharda, Aged About 61 Years,
                                   Bhunavali Dhani, Teh. And Dist. Hanumangarh. (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.    Joint Director School 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 60-Sumit/-

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