Ramawatar Sharma vs State Of Rajasthan (2024:Rj-Jd:41679)
2024 Latest Caselaw 8935 Raj

Rajasthan High Court - Jodhpur

Ramawatar Sharma vs State Of Rajasthan (2024:Rj-Jd:41679) on 10 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:41679]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Civil Writ Petition No. 5074/2021

Saroj Kumari D/o Shri Bhanwar Lal Tailor, Aged About 41 Years,
R/o Village Sajjanpura, Post Sonailakha, Tehsil Rohat, District
Pali, Rajasthan.
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Rural Development And Panchayati Raj, Government
         Of Rajasthan, Secretariat, Jaipur, Rajasthan.
2.       The     Director,   Department           Of     Elementary     Education,
         Bikaner, Rajasthan.
3.       The District Education Officer, Department Of Elementary
         Education, Pali, Rajasthan.
4.       Chief    Executive      Officer,      Zila    Parishad,     District   Pali,
         Rajasthan.
5.       The Development Officer, Panchayat Samiti Rohat, District
         Pali, Rajasthan
                                                                   ----Respondents
                              Connected With
               S.B. Civil Writ Petition No. 5076/2021
Ramawatar Sharma S/o Shri Jagannath Prasad Sharma, Aged
About 38 Years, R/o Rajpurohiton Ka Mohalla, Jadan, District
Pali, Rajasthan.
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Rural Development And Panchayati Raj, Government
         Of Rajasthan, Secretariat, Jaipur, Rajasthan.
2.       The     Director,   Department           Of     Elementary     Education,
         Bikaner, Rajasthan.
3.       The District Education Officer, Department Of Elementary
         Education, Pali, Rajasthan.
4.       Chief    Executive      Officer,      Zila    Parishad,     District   Pali,
         Rajasthan.
5.       The Development Officer, Panchayat Samiti Sojat, District
         Pali, Rajasthan

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                                    [2024:RJ-JD:41679]                      (2 of 2)                        [CW-5074/2021]


                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Manvendra Singh Rathore with
                                                                      Ms. Saumya Choudhary.
                                   For Respondent(s)            :     Mr. B. L. Bhati, AAG assisted by
                                                                      Mr. Sandeep Soni.



                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

10/10/2024

1. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment dated 01.05.2024 rendered by this Court in S.B. Civil

Writ Petition No.815/2023 (Raja Ram & Ors. V/s State of

Rajasthan & Ors.) and other connected matters.

2. In view of the submissions made before this Court, the

present writ petitions are disposed of in terms of the judgment

rendered by this Court in the case of Raja Ram (supra).

(VINIT KUMAR MATHUR),J 262-263-Shahenshah/-

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