Shyama Kumari vs State Of Rajasthan (2025:Rj-Jd:11442)
2025 Latest Caselaw 8040 Raj

Rajasthan High Court - Jodhpur

Shyama Kumari vs State Of Rajasthan (2025:Rj-Jd:11442) on 27 February, 2025

                                   [2025:RJ-JD:11442]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 8903/2021
                                   Shyama Kumari W/o Vikram Singh, Aged About 42 Years, R/o
                                   Vpo Padarla, Tehsil Bali, Dist. Pali (Raj.).
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.       State Of Rajasthan, Through The Secretary, Department
                                            Of Sanskrit Education, Government Of Rajasthan, Jaipur,
                                            Rajasthan.
                                   2.       The Secretary, Rajasthan Public Service Commission,
                                            Ajmer, Rajasthan.
                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. Tanwar Singh.
                                   For Respondent(s)           :     Mr. Khet Singh Rajpurohit.


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 27/02/2025

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

raised by the petitioner herein already stands adjudicated against

the petitioner by the Division Bench of this Court at Jaipur vide

judgment rendered in D.B. Special Appeal No.201/2021 (Manisha

Arya Vs. State of Rajasthan & Ors.).

2. In view thereof, the instant petition has to be necessarily

dismissed.

3. It is so ordered.

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

(ARUN MONGA),J 102-DhananjayS/Rmathur/-

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