Kishan Ram Dhayal vs State Of Rajasthan (2024:Rj-Jd:24895)
2024 Latest Caselaw 4944 Raj

Rajasthan High Court - Jodhpur

Kishan Ram Dhayal vs State Of Rajasthan (2024:Rj-Jd:24895) on 30 May, 2024

                                   [2024:RJ-JD:24895]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 8355/2024

                                   Kishan Ram Dhayal S/o Shri Ganpat Ram, Aged About 62 Years,
                                   R/o House No. C-29, Sector No. 4, Sainik Basti, Pankha Circle,
                                   District Churu.
                                                                                          ----Petitioner
                                                                   Versus
                                   1.      State Of Rajasthan, Through The Secretary, School
                                           Education Department, Government Of Rajasthan,
                                           Secretariat, Jaipur.
                                   2.      Director, Secondary Education Department, Bikaner.
                                   3.      District Education Officer, Secondary Education, Churu.
                                   4.      Chief Block Education Officer, Churu, District Churu.
                                                                                      ----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 166-DhananjayS/-

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