Sanwar Mal Sharma vs State And Anr. (2025:Rj-Jd:23424)
2025 Latest Caselaw 1311 Raj

Rajasthan High Court - Jodhpur

Sanwar Mal Sharma vs State And Anr. (2025:Rj-Jd:23424) on 14 May, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:23424]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 1888/2006

Sanwar Mal Sharma S/o Shri Ram Kumar Sharma aged about 55
years, R/o Ward No.-1 Churu
                                                                      ----Petitioner
                                       Versus
1. The State of Rajasthan through the Director, Secondary
Education, Bikaner, Rajasthan.
2.    The    District     Education          Officer,      Secondary     Education
Department, Churu.
                                                                    ----Respondent


For Petitioner(s)            :     Mr. R.S. Saluja
For Respondent(s)            :     Mr. N.K. Mehta, Dy.G.C assisted by
                                   Mr. Vaibhav Bang



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

14/05/2025

1. Learned counsel for petitioner submits that the controversy

involved in the present case is squarely covered by a judgment

dated 13.12.2007 passed by Division Bench of this Court in D.B.

Special Appeal (Writ) No.208/2006 (State of Rajasthan &

Ors. Vs. Raniwas Porwal.).

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

refute the submission made by learned counsel for the petitioner.

3. In view of the submissions made before this Court, the

present writ petition is allowed in terms of the judgment dated

13.12.2007 rendered by Division Bench of this Court in the case of

Raniwas Porwal (supra).

4. It is made clear that the respondents shall extend the

benefits to the petitioner keeping in mind the judgment rendered

[2025:RJ-JD:23424] (2 of 2) [CW-1888/2006]

by Division Bench of this Court in the case of Raniwas Porawal

(supra).

(VINIT KUMAR MATHUR),J 9-/Arun P/-

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