Smt. Rajmohini vs The State Of Rajasthan ...
2024 Latest Caselaw 4927 Raj

Rajasthan High Court - Jodhpur

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

                                   [2024:RJ-JD:25097]

                                       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                JODHPUR
                                                 S.B. Civil Writ Petition No. 9761/2024
                                   Smt. Rajmohini W/o Shri Baldevnarang, Aged About 62 Years, R/
                                   o House No. 220, Sector No. 3, Ward No. 29, Hanumangarh
                                   Town, District Hanumangarh.
                                                                                         ----Petitioner
                                                                  Versus
                                   1.    The State Of Rajasthan, Through Secretary, Education
                                         Department, Government Of Rajasthan, Secretariat,
                                         Jaipur.
                                   2.    The       Director,     Secondary/elementary        Education
                                         Department, Rajasthan, Bikaner.
                                   3.    The District Education Officer, Secondary Education,
                                         Hanumangarh.
                                   4.    Nehru Samriti Senior Higher Secondary School,
                                         Hanumangarh Junction Through Chairman, Nehru Samriti
                                         School Management Committee, Hanumangarh (Raj.).
                                                                                     ----Respondents


                                   For Petitioner(s)         :     Mr. Manvendra Singh.
                                   For Respondent(s)         :     Mr. Hemant Choudhary, G.C.
                                                                   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 this Court in the case of Sobhagya

Singh Shekhawat & Ors. Vs. State of Rajasthan & Ors.: S.B.

Civil Writ Petition No.11725/2010, decided on 02.11.2011.

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 2-Sumit/-

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