Om Prakash Jakhar vs The State Of Rajasthan ...
2025 Latest Caselaw 6045 Raj

Rajasthan High Court - Jodhpur

Om Prakash Jakhar vs The State Of Rajasthan ... on 8 August, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:35489-DB]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                     D.B. Spl. Appl. Writ No. 1026/2025
                                   Om Prakash Jakhar S/o Shri Chittar Mal Jakhar, Aged About 48
                                   Years, R/o Village Rampura Tehsil Dantaramgarh District Sikar,
                                   Rajasthan.
                                                                                                          ----Appellant
                                                                          Versus
                                   1.        The State Of Rajasthan, Through Principal Secretary,
                                             School Education, Government Secretariat, Jaipur.
                                   2.        The Director, Secondary Education, Bikaner.
                                   3.        The Principal, Govt. Senior Secondary School, Sangarwa
                                             District Sikar.
                                                                                                       ----Respondents


                                   For Appellant(s)             :     Mr. Vikram Singh Bhawla
                                   For Respondent(s)            :     Ms. Nikita Marothi for
                                                                      Mr. SS Ladrecha, AAG


                                             HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE ANUROOP SINGHI Order

08/08/2025

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment dated 27.02.2025 rendered by a Division Bench of this

Court in D.B. Spl. Appl. Writ No.332/2025 (Pradeep Kumar

Vs. State of Rajasthan & Ors.).

Accordingly, the present appeal is also disposed of in terms

of the Judgment passed by the Division Bench of this Court in the

case of Pradeep Kumar (supra).

Stay application and other pending applications, if any, also

stand disposed of.

(ANUROOP SINGHI),J (VINIT KUMAR MATHUR),J 22-nitin/-

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