Narendra Gupta vs State Of Rajasthan (2024:Rj-Jd:24898)
2024 Latest Caselaw 4941 Raj

Rajasthan High Court - Jodhpur

Narendra Gupta vs State Of Rajasthan (2024:Rj-Jd:24898) on 30 May, 2024

                                   [2024:RJ-JD:24898]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 7537/2024

                                   Narendra Gupta S/o Shri Hari Prakash Gupta, Aged About 64
                                   Years, A-120, Rajmata Sudarshan Nagar, Near Nagnechi Mandir,
                                   Bikaner.
                                                                                     ----Petitioner
                                                               Versus
                                   1.     State Of Rajasthan, Through The Secretary, School
                                          Education, Department, Government Of Rajasthan,
                                          Secretariat, Jaipur.
                                   2.     Director, School Education Department, Government Of
                                          Rajasthan, Bikaner.
                                                                                 ----Respondents


                                   For Petitioner(s)         :     Mr. S.S. Ladrecha
                                   For Respondent(s)         :     Mr. Sarwan Kumar



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

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

(ARUN MONGA),J 169-DhananjayS/-

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