Smt. Rama Upadhyay vs The State Of Rajasthan ...
2024 Latest Caselaw 4914 Raj

Rajasthan High Court - Jodhpur

Smt. Rama Upadhyay vs The State Of Rajasthan ... on 30 May, 2024

                                   [2024:RJ-JD:24856]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 9195/2024

                                   Smt. Rama Upadhyay W/o Late Satish Kumar Sharma, Aged
                                   About 61 Years, 3G-5, Rc Vyas Colony, Tehsil And District
                                   Bhilwara (Raj.).
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       The State Of Rajasthan, Through The Secretary
                                            Department Of Education, Secretariat, Government Of
                                            Rajasthan, Jaipur.
                                   2.       The Director, Education                 Department         (Secondary),
                                            Rajasthan, Bikaner.
                                   3.       The District Education (Hq)                   Secondary       Education,
                                            Bhilwara, District Bhilwara.
                                   4.       Directorate Of Pension And                       Pensioners     Welfare,
                                            Government Of Rajasthan, Jaipur.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Shailendra Gwala.
                                   For Respondent(s)         :     Mr. Vishal Jangid, Dy.G.C.


                                                   HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

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 30-Rmathur/-

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