Mahesh Kumar vs The State Of Rajasthan ...
2025 Latest Caselaw 2139 Raj

Rajasthan High Court - Jodhpur

Mahesh Kumar vs The State Of Rajasthan ... on 10 July, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:29914]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7073/2025

Mahesh Kumar S/o Sohan Lal, Aged About 29 Years, R/o Naiyon
Ki Dhani, Dedwa Khurd, District Sanchore.
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through Its                            Secretary,
         Department Of Education, Secretariat, Jaipur.
2.       Director, Elementary Education, Rajasthan, Bikaner.
3.       Panchayat Samiti Rajsamand, Through Its Development
         Officer, Rajsamand, Rajasthan.
4.       District Education Officer             (Headquarter),       Elementary
         Education, Rajsamand.
5.       District Education Officer (Headquarter),                   Elementary
         Education, Rajsamand, Rajasthan.
                                                                 ----Respondents
                              Connected With
                 S.B. Civil Writ Petition No. 6515/2025
Mahendra Singh S/o Someshvar, Aged About 28 Years, R/o
Sumerpur, District Pali, At Present Village Jhanjharva Khurd, Post
Jhanjharwa Kala, Tehsil Gangadtalai, District Banswara,
Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through Its Secretary,
         Department Of Rural Development And Panchayati Raj,
         Secretariat, Jaipur.
2.       Director, Elementary           Education,         Rajasthan,     Bikaner,
         Rajasthan.
3.       Zila Parishad Banswara, Through Its Chief Executive
         Officer, Banswara, Rajasthan.
4.       Panchayat Samiti Choti Sarvan, Through Its Development
         Officer, Banswara, Rajasthan.
5.       District Education Officer (Headquarter),                   Elementary
         Education, Banswara, Rajasthan.
                                                                 ----Respondents
                 S.B. Civil Writ Petition No. 8754/2025
Khatu Ram Katara S/o Nanji Katara, Aged About 37 Years,
Banswara, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through The Secretary,
         Department Of Primary Education, Rajasthan, Jaipur.
2.       The Director Of Primary Education, Rajasthan, Bikaner.


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                                    [2025:RJ-JD:29914]                      (2 of 2)                        [CW-7073/2025]


                                   3.        The District Education Officer (Headquarter), Banswara.
                                   4.        The Block Development Officer, Panchayat                           Samiti
                                             Kushalgarh, District Banswara, Rajasthan.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Mahendra Vishnoi
                                                                      Mr. Ramesh Kumar
                                                                      Ms. Dolly Jaiswal,
                                                                      Mr. Hemank Vaishnav
                                   For Respondent(s)            :     Mr. Deepak Chandak and
                                                                      Ms. Sonal Parihar for
                                                                      Mr. B. L. Bhati, AAG



                                             HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

10/07/2025

Learned counsel for the parties are in agreement that the

controversy involved in the present writ petitions is squarely

covered by the judgment of even date rendered by this Court in

S.B. Civil Writ Petition No.6057/2025 (Mahesh Chandra

Patel V/s The State of Rajasthan & Ors.).

For the self same reasons, the present writ petitions are

disposed of in terms of the judgment rendered by this Court in the

case of Mahesh Chandra Patel (supra).

(VINIT KUMAR MATHUR),J 34, 36 & 37-SunilS/-

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