Faizan Raza vs State Of Rajasthan (2025:Rj-Jd:53813)
2025 Latest Caselaw 16919 Raj

Rajasthan High Court - Jodhpur

Faizan Raza vs State Of Rajasthan (2025:Rj-Jd:53813) on 15 December, 2025

[2025:RJ-JD:53813]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 13139/2025

Faizan Raza S/o Bilal Khan, Aged About 18 Years, R.o Near
Prince Talkies, Station Road, Sipahiyion Ka Mohalla, Merta City,
Nagaur.
                                                                     ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Education, Govt. Of Rajasthan, Secretariat, Jaipur.
2.       Chairman, Board Of Secondary Education, Rajasthan,
         Jaipur Road, Ajmer.
3.       Secretary, Board Of Secondary Education, Rajasthan,
         Jaipur Road, Ajmer.
4.       Principal,   Shri       Lal   Bahadur         Shastri     Public   Senior
         Secondary School, Merta City, Nagaur At Present R/o
         Sugan Deep Cafe And Roof Top Restaurant, Near Public
         Park, Merta City.
                                                                  ----Respondents


For Petitioner(s)            :    Mr. Mahendra Vishnoi
For Respondent(s)            :    Mr. Naresh Singh for
                                  Mr. Rakesh Arora



              HON'BLE MR. JUSTICE SANDEEP SHAH

Order

15/12/2025

1. Learned counsel for the petitioner very fairly submits that

the issue involved in the present writ petition stands covered

against the petitioner vide order dated 21.08.2025 passed by this

Court in S.B. Civil Writ Petition No.11756/2025 (Master

Jayvardhan Singh v. The Secretary, Board of Secondary

Education Rajasthan & Anr.).

(Uploaded on 16/12/2025 at 12:36:08 PM)

[2025:RJ-JD:53813] (2 of 2) [CW-13139/2025]

2. Considering the submissions made, since the issue in hand

stands already covered by the abovementioned judgment (supra),

the withholding of the result of the petitioner by the Rajasthan

Board of Secondary Education is held to be valid and is upheld.

3. Accordingly, the present writ petition is dismissed.

(SANDEEP SHAH),J 2-Love/-

(Uploaded on 16/12/2025 at 12:36:08 PM)

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