State Of Rajasthan vs Praveen Kumar
2025 Latest Caselaw 13944 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Praveen Kumar on 7 October, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      D.B. Spl. Appl. Writ No. 927/2025

                                   1.       State Of Rajasthan, Through Principal Secretary,
                                            Department Of Education, Government Of Rajasthan,
                                            Secretariat, Jaipur.
                                   2.       Director, Secondary Education, Bikaner (Raj.).
                                                                                                      ----Appellants
                                                                       Versus
                                   1.       Praveen Kumar S/o Shri Aashu Ram, R/o Village Danta,
                                            Post Sarnau, Tehsil Sanchor, District Jalore (Raj.)
                                   2.       The Secretary, Rajasthan Subordinate And Ministerial
                                            Service Selection Board, Jaipur.
                                                                                                    ----Respondents


                                   For Appellant(s)          :     Mr. Sajjan Singh Rathore, AAG with
                                                                   Mr. Yuvraj Singh Rathore
                                   For Respondent(s)         :     Mr. Anil Bishnoi
                                                                   Mr. Mohan Singh Shekhawat



                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE BIPIN GUPTA

Order

07/10/2025

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

controversy involved in the present appeal is squarely covered by

the judgment rendered by a Co-ordinate Bench of this Court in

D.B. Special Appeal Writ No.879/2025 (State of Raj. & Anr.

Vs. Manohar Vishnoi & Anr.) decided on 14.08.2025.

2. For the same reasons, the present appeal is also dismissed

in terms of the order passed by this Court on 14.08.2025.

3. Pending applications, if any, stand disposed of.

(BIPIN GUPTA),J (VINIT KUMAR MATHUR),J 22-AnilKC/-

(Uploaded on 07/10/2025 at 04:45:00 PM)

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