State And Ors vs Bhanwar Singh And Anr ...
2024 Latest Caselaw 8533 Raj

Rajasthan High Court - Jodhpur

State And Ors vs Bhanwar Singh And Anr ... on 25 September, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:39967]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7955/2016

1.     State    of   Rajasthan      through        the     Director,    Elementary
       Education Department, Bikaner.
2.     The District Education Officer, Elementary Education, Pali.
3.     The District Education Officer, Secondary Education, Pali.
                                                                       ----Petitioner
                                     Versus
1.     Devi Singh Rajpurohit s/o shri Jaswant Singh Ji Rajpurohit,
       r/o Govt. Upper Primary School, Rampura, Panchayat
       Samiti Rohat, District Pali.
2.     The Rajasthan Civil Services Appellate Tribunal, Bench at
       Jodhpur.
                                                                  ----Respondent


For Petitioner(s)          :     Mr. N.K Mehta, Dy.G.C.
For Respondent(s)          :     Mr. Pramendra Bohra with
                                 Mr. Dhanraj Khinchi



                HON'BLE MR. JUSTICE FARJAND ALI

Order

25/09/2024

1. The instant writ petition has been preferred against the order

dated 05.05.2015 passed by the Rajasthan Civil Services Appellate

Tribunal, Circuit Bench, Jodhpur in Appeal No.141/2014 (Devi

Singh Rajpurohit Vs. State of Rajasthan & Ors.).

2. The controversy involved in this case has elaborately been

dealt with by the Hon'ble Supreme Court in catena of judgments

rendered in State of Rajasthan & Ors. Vs. Jagdish Narain

Chaturvedi (Civil Appeal No.3620/2009) decided on

08.05.2009 and State of Rajasthan & Anr. Vs. Surendra

Mohnot & Ors. (Civil Appeal No.5860-5861/2014) decided

on 30.06.2014 as well as by the Division Bench of this Court at

[2024:RJ-JD:39967] (2 of 2) [CW-7955/2016]

Jaipur Bench in State of Rajasthan & Ors. Vs. Chandra Ram

(D.B. Special Appeal Writ No.589/2015) along with connected

matters decided on 07.07.2017 and a Coordinate Bench of this

Court in Madan Lal Vs. State of Rahasthan & Ors. (S.B. Civil

Writ Petition No.3593/2016) decided on 14.08.2019.

3. Thus, no further discussion or order is required to be passed

in the present writ petition; hence, the same is hereby dismissed

in terms of the dicta passed in the above referred judgments.

4. Stay petition also stands dismissed.

(FARJAND ALI),J 227-Samvedana/-

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