Chandra Sharma vs State Of Rajasthan
2024 Latest Caselaw 4920 Raj

Rajasthan High Court - Jodhpur

Chandra Sharma vs State Of Rajasthan on 30 May, 2024

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 9267/2024
1.     Chandra Sharma S/o Madhukar Sharma, Aged About 66
       Years, D-3 Hawa Mangri, Rhb Colony, Sector 14, Girwa,
       Udaipur (Raj.). 313001.
2.     Kumud Lata Dhakar W/o Mahendar Singh Dhakar, Aged
       About 65 Years, 62-B, Amba Mata Scheme, Girwa,
       Udaipur, Rajasthan, 313001
3.     Veena Hada W/o Madhav Singh Hada, Aged About 66
       Years, Flat No.607 Matrix Park Near Dhanshri Vatika, New
       Navratan Complex, Bhuwana, Girwa, Udaipur, Rajasthan,
       313001
4.     Beena Agrawal W/o Mahendra Agrawal, Aged About 65
       Years, 3 Adarsh Colony, Jokada, Pula, Udaipur, Rajasthan,
       313001
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through The Principal Secretary,
       Secondary       Education Department,   Government
       Secretariat, Jaipur.
2.     The Director, Secondary Education, Samta Nagar, Bikaner,
       Rajasthan 334001
3.     The Joint      Director,       Secondary           Education,    Udaipur,
       Rajasthan.
4.     The Director, Directorate Of Pension And Pensioners
       Welfare, Jyoti Nagar, Lalkothi, Jaipur, Rajasthan- 302015
5.     District Education Officer, Secondary Education, District
       Udaipur, Rajasthan
                                                                ----Respondents


For Petitioner(s)        :     Mr. Aditya Sharma (through VC)
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 petitioners herein is no more res-integra in view of

the judgment rendered by a Coordinate Bench of this Court at

(2 of 2) [CW-9267/2024]

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 50-Rmathur/-

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