Sampat Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 1764 Raj

Rajasthan High Court - Jodhpur

Sampat Ram vs The State Of Rajasthan ... on 3 July, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:28592]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 10196/2025

Sampat Ram S/o Shri Birbal Ram, Aged About 54 Years, R/o
Gurusar, Ward No. 12, Sarkari School Ke Pass, Vpo Kohala,
Hanumangarh (Raj.).

                                                                         ----Petitioner

                                       Versus

1.       The    State      Of     Rajasthan,         Through         The      Secretary,
         Department Of Secondary Education, Government Of
         Rajasthan, Secretariat, Rajasthan, Jaipur.

2.       The    Director,       Secondary        Education,          Government      Of
         Rajasthan, Bikaner.

3.       The Joint Director, Secondary Education, Bikaner Zone,
         Bikaner.

4.       The Joint Director, Elementary Education, Bikaner Zone,
         Bikaner.

                                                                     ----Respondents

                                 Connected With

                S.B. Civil Writ Petition No. 10183/2025

Prem Kumar S/o Shri Manaram, Aged About 55 Years, R/o Vpo
Dabli    Rathan,     Ward       No.     7,     Near      Post       Office,   23   Ssw,
Hanumangarh (Raj.).

                                                                         ----Petitioner

                                       Versus

1.       The    State      Of     Rajasthan,         Through         The      Secretary,
         Department Of Secondary Education, Government Of
         Rajasthan, Secretariat, Rajasthan, Jaipur.

2.       The    Director,       Secondary        Education,          Government      Of
         Rajasthan, Bikaner.


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                                   3.        The Joint Director, Secondary Education, Bikaner Zone,
                                             Bikaner.

                                   4.        The Joint Director, Elementary Education, Bikaner Zone,
                                             Bikaner.

                                                                                                    ----Respondents



                                   For Petitioner(s)         :     Mr. J. S. Bhaleria.
                                   For Respondent(s)         :     Mr. N. K. Mehta, Dy.GC with
                                                                   Mr. Bhupesh Charan.


                                             HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

03/07/2025

1. Learned counsel for the parties are ad idem that similar

controversy has already been decided by a Coordinate Bench of

this Court in the case of Deen Dayal Garg v. State of

Rajasthan & Ors.: S.B. Civil Writ Petition No.6653/2023, &

other connected matters, decided on 24.05.2023.

2. In view of the aforesaid consensus between the parties, the

present petitions are also disposed of in same terms as judgment

ibid.

(VINIT KUMAR MATHUR),J 32-33-SunilS/-

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