Motaram vs State Of Rajasthan (2025:Rj-Jd:3950)
2025 Latest Caselaw 4987 Raj

Rajasthan High Court - Jodhpur

Motaram vs State Of Rajasthan (2025:Rj-Jd:3950) on 21 January, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:3950]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18717/2023

Motaram S/o Daulatram, Aged About 55 Years, Takhrawali (7 Tkw), Tehsil Sadulsahar, District Sri Ganganagar Presently Posted As Senior Teacher At Senior Secondary School, 45 Llw, Tehsil Padampur, District Sri Ganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through Its Chief Electoral Officer, State Election Commission, Secretariat, Jaipur.

2. The Director, Secondary Education Rajasthan, Bikaner.

3. The District Election Officer (Collector), District Sriganganagar.

4. The Assistant Electoral Registration Officer Cum Sub Division Magistrate (Sdm), Padampur, District Sri Ganganagar.

5. The Block Chief Education Officer, Padampur, District Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Mrinal Khatri for Mr. S.K.Verma For Respondent(s) : Mr. N.K.Mehta Mr. D.S. Pidiyar for Mr. S.S. Ladrecha, AAG

JUSTICE DINESH MEHTA

Order

21/01/2025

1. Mr. Pidiyar, learned counsel for the respondents, at the

outset, submitted that the issue involved in the present writ

petition is covered by the judgment dated 09.12.2024 passed by

this Court in a bunch of cases led by Tulsi Ram Musiya Vs. State

of Rajasthan & Ors. : S.B. Civil Writ Petition No.4962/2024.

[2025:RJ-JD:3950] (2 of 2) [CW-18717/2023]

2. Learned counsel for the petitioner is not in a position to

dispute the aforesaid position of facts and law.

3. Following the reasoning given in the case of Tulsi Ram

Musiya (supra), this present writ petition is also dismissed.

4. The stay application also stands dismissed.

(DINESH MEHTA),J 76-akansha/-

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