Hasti Mal vs The State Of Rajasthan ...
2025 Latest Caselaw 11149 Raj

Rajasthan High Court - Jodhpur

Hasti Mal vs The State Of Rajasthan ... on 4 April, 2025

                                   [2025:RJ-JD:17574]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                        S.B. Civil Writ Petition No. 12176/2023
                                   Hasti Mal S/o Amar Chand, Aged About 39 Years, Village
                                   Kantaliya, Via Sojat Road, Tehsil Marwar Junction, District Pali
                                   (Raj.).
                                                                                                                      ----Petitioner
                                                                                 Versus
                                   1.        The State Of Rajasthan, Through Its Secretary,
                                             Department Of School Education, Governemnt Secretary,
                                             Jaipur, Rajasthan.
                                   2.        The Director, Secondary Education, Rajasthan, Bikaner.
                                                                                                                 ----Respondents


                                   For Petitioner(s)                  :     Mr. Pradeep Singh
                                   For Respondent(s)                  :     Ms. Raman Rathore for Mr. SS
                                                                            Ladrecha, AAG.


                                                     HON'BLE MR. JUSTICE ARUN MONGA

Order 04/04/2025

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 this Court vide judgment rendered in S.B. Civil

Writ Petition No.12131/2023 (Pratap Ram Vs. State of Rajasthan

& Anr.), decided on 03.02.2025.

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

respondents has no objection if the present writ petition is

disposed of in terms of the aforesaid judgment.

3. In view of the aforesaid consensus between the counsels the

writ petition is disposed of in same terms as the judgment in

Pratap Ram, ibid.

4. Pending application(s), if any, shall stand disposed of.

(ARUN MONGA),J 9-/Jitender/Sumit

(D.B. SAW/416/2024 has been filed in this matter. Please refer the same for further orders)

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