Sushil Kumar vs The State Of Rajasthan ...
2024 Latest Caselaw 4940 Raj

Rajasthan High Court - Jodhpur

Sushil Kumar vs The State Of Rajasthan ... on 30 May, 2024

                                   [2024:RJ-JD:24942]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                              JODHPUR
                                               S.B. Civil Writ Petition No. 19733/2023

                                   Sushil Kumar S/o Shri Ramesh Chandra, Aged About 51 Years,
                                   R/o 451/1, Meerapur Cant., Kanpur (Uttar Pradesh).
                                                                                       ----Petitioner
                                                                  Versus
                                   1.     The State Of Rajasthan, Through Its Principal Secretary,
                                          Department Of Higher And Technical Education,
                                          Secretariat, Jaipur, Rajasthan.
                                   2.     The    Commissioner,      Commissionerate    Of    College
                                          Education, Block-4 Shiksha Sankul, Jln Marg, Jaipur,
                                          Rajasthan.
                                   3.     The Principal Secretary, Finance Department, Government
                                          Of Rajasthan, 1St Floor, Main Building, Government
                                          Secretariat, Jaipur, Rajasthan.
                                   4.     The Principal, Smt. Madhi Bai Mirdha Government Girls
                                          College, Nagaur (Raj.)
                                                                                   ----Respondents


                                   For Petitioner(s)         :     Mr. Vikram Singh Bhawla
                                   For Respondent(s)         :     ----



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

30/05/2024

1. Learned counsel for the petitioner submits that case of the

petitioner is squarely covered by judgment rendered by this Court

in the case of Dr. Gautam Chand Maurya v. State of

Rajasthan & Ors.: S.B. Civil Writ Petition No.6694/2022 and

other connected matters, decided on 23.05.2024.

2. The instant writ petition stands disposed in terms of the

judgment ibid.

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

(ARUN MONGA),J 177-DhananjayS/-

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