Divya Lakshkar vs The State Of Rajasthan ...
2025 Latest Caselaw 8421 Raj

Rajasthan High Court - Jodhpur

Divya Lakshkar vs The State Of Rajasthan ... on 7 March, 2025

[2025:RJ-JD:13034]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 8393/2024

Divya Lakshkar D/o Shri Narayan Lal Lakshkar, Aged About 26
Years, Village Sarada, Tehsil Sarada, District Udaipur.
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through The Secretary, School
         Education Department, Rajasthan, Jaipur.
2.       The Director, Elementary Education, Bikaner.
3.       The District Establishment Committee, Zila Parishad,
         Udaipur.
4.       The Chief Executive Officer, Zila Parishad, Udaipur.
5.       District Education Officer (Hq), Elementary Education,
         Udaipur.
6.       Rajasthan Staff Selection Board, Jaipur, State Agriculture
         Management       Institute        Campus,          Durgapura,     Jaipur,
         Through Its Secretary.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Vikas Bijarnia.
For Respondent(s)         :     Mr. Manish Patel.
                                Mr. Sandeep Soni for
                                Mr. B.L. Bhati, AAG.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

07/03/2025

1. Both learned counsels are ad idem that similar controversy

has already been adjudicated by a Coordinate Bench of this Court

in judgment rendered in the case of Rahul Lohar Vs. State of

Rajasthan & Ors.: S.B. Civil Writ Petition No.15501/2023

alongwith connected matters, decided on 01.12.2023, wherein the

claim of counter-parts of petitioner in those bunch of petitions,

was rejected and the petitions were dismissed.

[2025:RJ-JD:13034] (2 of 2) [CW-8393/2024]

2. Accordingly, the present writ petition is also dismissed.

3. Since an intra-court appeal bearing D.B. Special Appeal Writ

No.107/2024 is pending before the Division Bench against the

judgment, ibid, the fait of the present petitioner shall also be

depend upon the final outcome of the said appeal.

(ARUN MONGA),J 87-Rmathur/Sumit/-

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