State Of Raj. And Ors vs Sumer Singh And Anr (2024:Rj-Jd:43642)
2024 Latest Caselaw 9448 Raj

Rajasthan High Court - Jodhpur

State Of Raj. And Ors vs Sumer Singh And Anr (2024:Rj-Jd:43642) on 23 October, 2024

Author: Farjand Ali

Bench: Farjand Ali

                                   [2024:RJ-JD:43642]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 4903/2014

                                   1. State Of Rajasthan through the Director, Secondary
                                   Education, Government of Rajasthan, Bikaner.
                                   2. The District Education Officer, Seondary Education, Jodhpur.
                                   3. The District Education Officer, Elementary Education, Jodhpur.

                                                                                                        ----Petitioner
                                                                       Versus
                                   1. Sumer Singh S/o Shri Mangal Singh, R/o Village Post
                                   Dhandhaniya, 38 Meel, Balesar, District Jodhpur.
                                   2.   The Rajasthan Civil Services Appellate Tribunal, Bench at
                                   Jodhpur.
                                                                                                      ----Respondent


                                   For Petitioner(s)         :     Mr. Kamlesh Sharma
                                                                   Mr. Digvijay Singh
                                   For Respondent(s)         :     Mr. Parmendra Bohra


                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order 23/10/2024

1. Both the learned counsels are ad idem that the controversy

herein is no more res integra as the same has been effectively

adjudicated by a Coordinate Bench of this Court vide judgment

rendered in S.B. Civil Writ petition No.1813/2011 (State of

Rajasthan & Ors. Vs. Smt. Shyama Devi & Anr.)

2. On a specific Court query, learned counsel for the respondent

has no objection if the present writ petition is disposed of in terms

of the aforesaid judgment.

3. The petition is accordingly disposed of in same terms.

4. Pending application, if any, shall also stand disposed of.

(FARJAND ALI),J 205-chhavi/-

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