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Hanuman Singh vs State Of Rajasthan (2024:Rj-Jd:24899)
2024 Latest Caselaw 4946 Raj

Citation : 2024 Latest Caselaw 4946 Raj
Judgement Date : 30 May, 2024

Rajasthan High Court - Jodhpur

Hanuman Singh vs State Of Rajasthan (2024:Rj-Jd:24899) on 30 May, 2024

[2024:RJ-JD:24899]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 9122/2024

Hanuman Singh S/o Shri Pratap Singh, Aged About 62 Years,
Village Post Bhalro Ka Bara, Tehsil Samdari, District Balotra
(Raj.).
                                                                         ----Petitioner
                                         Versus
1.        State      Of    Rajasthan,          Through          Principal   Secretary,
          Education       Department,            Secretariat,         Government    Of
          Rajasthan, Jaipur.
2.        Principal Secretary, Department Of Finance, Government
          Of Rajasthan, Secretariat, Jaipur.
3.        Director, Secondary Education, Directorate, Bikaner.
4.        Director, Elementary Education, Directorate, Bikaner.
5.        Director, Directorate Of Pension And Pensioners Welfare,
          Jyoti Nagar, Jaipur, Rajasthan.
6.        District Education Officer, Secondary Education, Balotra.
7.        District Education Officer, Elementary Education, Balotra.
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Sukesh Bhati
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.

[2024:RJ-JD:24899] (2 of 2) [CW-9122/2024]

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 170-DhananjayS/-

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