Chandan Mal Bagdi vs The State Of Rajasthan ...
2025 Latest Caselaw 10382 Raj

Rajasthan High Court - Jodhpur

Chandan Mal Bagdi vs The State Of Rajasthan ... on 27 May, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:25860]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 8941/2025

1.       Chandan Mal Bagdi S/o Shri Jeev Raj Bagdi, Aged About
         59 Years, Resident Of 11-A, Durga Colony, Bedla, Tehsil
         Badgaon, District Udaipur, Presently Posted At Govt.
         Senior Secondary School Dadiya, Block Gogunda, District
         Udaipur (Raj.).
2.       Mahendra Sahlot S/o Shri Ratan Lal Sahlot, Aged About
         59 Years, Resident Of 33/a, Pratapji Ki Badi, Amba Mata,
         Udaipur, Presently Posted At Govt. Senior Secondary
         School Shishvi Kurabad, Block Kurabad, District Udaipur
         (Raj.).
3.       Himmat Lal Gancha S/o Shri Nand Lal Gancha, Aged
         About 60 Years, Resident Of 60, Bhopalwadi, Ganchiwara,
         Tehsil Girwa, District Udaipur, Was Posted At Govt. Senior
         Secondary School Ukhliyat, Block Kotda, District Udaipur
         (Raj.).
                                                                           ----Petitioners
                                          Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         Rural Development And Panchayati Raj Department,
         Secretariat, Jaipur.
2.       Principal Secretary, Department Of Secondary Education,
         Govt. Of Rajasthan, Govt. Secretariat, Jaipur.
3.       The Director, Secondary Education, Bikaner.
4.       The Joint Director, School Education, Zone Udaipur,
         Udaipur.
5.       Joint       Director,        Pension         And       Pensioners       Welfare
         Department, Udaipur Zone, Udaipur.
6.       The District Establishment Committee, Zila Parishad,
         Through Its Chief Executive Officer, Udaipur.
7.       The Chief District Education Officer, Udaipur.
8.       The       Chief       District       Education          Officer     (Secondary
         Education), Udaipur.
9.       The Panchayat Samiti Badgaon, Through Its Development
         Officer, Tehsil Girwa District Udaipur.
10.      The Panchayat Samiti Girwa, Through Its Development
         Officer, District Udaipur.

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                                    [2025:RJ-JD:25860]                    (2 of 2)                        [CW-8941/2025]


                                   11.      The Panchayat Samiti Khamnor, Through Its Development
                                            Officer, District Udaipur.
                                   12.      Principal, Govt. Senior Secondary School Dadiya, Block
                                            Gogunda, District Udaipur.
                                   13.      Principal,   Govt.      Senior          Secondary        School   Shishvi,
                                            Kurabad, Block Kurabad, District Udaipur.
                                   14.      Principal, Govt. Senior Secondary School Ukhliyat, Block
                                            Kotda, District Udaipur.
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Yashpal Khileree with
                                                                    Ms. Sushma
                                   For Respondent(s)          :     Mr. N. K. Mehta, Dy.GC with
                                                                    Mr. Vaibhav Bang.



                                             HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

27/05/2025

1. Heard learned counsel for the parties.

2. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment of Division Bench of this Court rendered in D.B. Special

Appeal (Writ) No.1866/2018 (State of Rajasthan & Ors. Vs.

Smt. Kanta Sharan & Anr.) decided on 22.01.2020.

3. For the self same reasons, the present writ petition is

disposed of in terms of the judgment rendered by the Division

Bench of this Court in the case of Smt. Kanta Sharan (supra).

(VINIT KUMAR MATHUR),J 27-SunilS/-

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