Prayag Singh Bhati vs The State Of Rajasthan ...
2024 Latest Caselaw 4910 Raj

Rajasthan High Court - Jodhpur

Prayag Singh Bhati vs The State Of Rajasthan ... on 30 May, 2024

[2024:RJ-JD:24980]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 9121/2024

1.       Prayag Singh Bhati S/o Arjun Singh Bhati, Aged About 53
         Years, Vpo Badora Gaon, Jaisalmer, Rajasthan.
2.       Ugam Singh Bhati S/o Ishwar Singh Bhati, Aged About 53
         Years, Vpo Badora Gaon, Jaisalmer, Rajasthan.
3.       Gulab Singh Sodha S/o Askaran Singh Sodha, Aged About
         50 Years, Village Naya Achala, Post Rasla, Tehsil
         Fatehgarh Jaisalmer, Rajasthan.
4.       Pub Singh Sodha S/o Swai Singh Sodha, Aged About 58
         Years, Vpo Mulana, Jaisalmer, Rajasthan.
5.       Pabu Singh Rathore S/o Khushal Singh Rathore, Aged
         About 55 Years, Village Delasar, Post Delasar, District
         Jaisalmer, Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       The State Of Rajasthan, Through The Secretary, Rural
         Development    And    Panchayati     Raj    Department,
         Government Of Rajasthan, Secretariat, Jaipur.
2.       The   Department   Of    Finance,    Secretary                  Finance
         Government Secretariat Building, Jaipur
3.       The Director         Of     Elementary           Education,     Bikaner,
         Rajasthan.
4.       The Director Of Secondary Education, Bikaner, Rajasthan.
5.       The District Education Officer (Secondary), Jaisalmer,
         Rajasthan.
6.       The District Education Officer (Elementary), Jaisalmer,
         Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Krishnapal Singh Bhati
For Respondent(s)         :     Mr. Vishal Jangid



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

30/05/2024

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 Yogesh Kumar Pareek Vs.

[2024:RJ-JD:24980] (2 of 2) [CW-9121/2024]

State of Rajasthan & Ors. : S.B. Civil Writ Petition

No.3534/2009, decided on 20.01.2014.

2. In view of the aforesaid consensus between learned counsel

for the parties, the present petition is also disposed of by joint

consent in the same terms as judgment ibid.

3. Pending application(s), if any, also stand(s) disposed of.

(ARUN MONGA),J 20-AK Chouhan/-

Powered by TCPDF (www.tcpdf.org)