Devi Lal Hindunia vs State Of Rajasthan
2024 Latest Caselaw 4948 Raj

Rajasthan High Court - Jodhpur

Devi Lal Hindunia vs State Of Rajasthan on 30 May, 2024

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           JODHPUR

                                                   S.B. Writ Misc Application No. 191/2024

                                   Devi Lal Hindunia
                                                                                                      ----Petitioner
                                                                       Versus
                                   State Of Rajasthan
                                                                                                    ----Respondent


                                   For Petitioner(s)         :     Mr. Tanwar Singh Rathore
                                   For Respondent(s)         :     Mr. Vishal Jangid, Dy, G.C.



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

30/05/2024

1. For the reasons stated in the application, the prayer for

correction in the order dated 03.05.2024 passed by this Court is

allowed.

2. Accordingly, the first paragraph as occurring in the order dated 03.05.2024 passed in S.B. Civil Writ Petition No. 7170/2024 is substituted by the following:-

'Both the learned counsels are ad idem that the controversy raised by the petitioner herein is no more res-integra in view of the judgment rendered by a Division Bench of this Court in the case of D.B. Spl. Appl. Writ No. 362/2020; The Director, Secondary Education, Rajasthan, Bikaner Vs. Narendra Kumar Boolchandani & Ors. along with other connected matter decided on 04.02.2022.'

3. The aforesaid order dated 03.05.2024 shall be read

accordingly.

(ARUN MONGA),J 173-DhananjayS/-

Powered by TCPDF (www.tcpdf.org)