Jagdish Prasad Sharma vs State Of Rajasthan (2024:Rj-Jd:25066)
2024 Latest Caselaw 4905 Raj

Rajasthan High Court - Jodhpur

Jagdish Prasad Sharma vs State Of Rajasthan (2024:Rj-Jd:25066) on 30 May, 2024

                                   [2024:RJ-JD:25066]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                JODHPUR
                                                 S.B. Civil Writ Petition No. 9070/2024

                                   Jagdish Prasad Sharma S/o Shri Onkarmal Sharma, Aged About
                                   69 Years, R/o Behind Agrasen Complex, Ward No. 28, District
                                   Churu.
                                                                                         ----Petitioner
                                                                  Versus
                                   1.     State Of Rajasthan, Through The Secretary, School
                                          Education Department, Government Of Rajasthan,
                                          Secretariat, Jaipur.
                                   2.     Director, Secondary Education Department, Bikaner.
                                   3.     District Education Officer, Secondary Education, Churu.
                                   4.     Chief Block Education Officer, Churu, District Churu.
                                                                                     ----Respondents


                                   For Petitioner(s)           :     Mr. SS Ladrecha.
                                   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 62-/Jitender//-

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