Chuni Lal Sihag vs State Of Rajasthan (2024:Rj-Jd:24897)
2024 Latest Caselaw 4947 Raj

Rajasthan High Court - Jodhpur

Chuni Lal Sihag vs State Of Rajasthan (2024:Rj-Jd:24897) on 30 May, 2024

[2024:RJ-JD:24897]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 9507/2024

Chuni Lal Sihag S/o Sh. Durgaram Sihag, Aged About 69 Years,
Resident Of 38, Near Govt. Secondary School, Sahjusar, Churu
(Rajasthan).
                                                                            ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal      Secretary,
         Department           Of      Education,           Govt.       Of     Rajasthan,
         Secretariat, Jaipur, Rajasthan.
2.       State       Of    Rajasthan,          Through          Principal      Secretary,
         Department Of Finance, Govt. Of Rajasthan, Secretariat,
         Jaipur.
3.       The Director, Department Of Treasuries And Accounts,
         Jaipur (Rajasthan).
4.       The Director, Secondary Education, Bikaner, Rajasthan.
5.       The Director, Directorate Of Pension And Pensioners
         Welfare,         Rajasthan,        Jyoti      Nagar,         Lalkothi,    Jaipur,
         Rajasthan.
6.       The District Education Officer, Secondary Education,
         Churu.
                                                                       ----Respondents


For Petitioner(s)              :     Mr. K.R. Saharan
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:24897] (2 of 2) [CW-9507/2024]

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 168-DhananjayS/-

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