M.C. Fateh Chand D. Balika Vidhya Mandir vs State Of Rajasthan And Ors. ...
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Rajasthan High Court - Jodhpur

M.C. Fateh Chand D. Balika Vidhya Mandir vs State Of Rajasthan And Ors. ... on 15 October, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:45414]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 4010/2018

                                   Managing Committee, Fateh Chand Dammani Balika Vidhya
                                   Mandir, Sr. Secondary School, Bikaner Raj. Through Secretary.
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan Through Director,                           Secondary
                                            Education Rajasthan, Bikaner Rajasthan.
                                   2.       District Education Officer Secondary, Govt. Of Rajasthan,
                                            Bikaner Rajasthan.
                                   3.       Ms. Madhu Swami D/o Sh. Ganesh Das Swami, R/o
                                            Swamiyon Ka Mohalla, Bikaner Raj..
                                                                                                      ----Respondents


                                   For Petitioner(s)         :     Mr. Mohit Sharma
                                   For Respondent(s)         :     Mr. N.K. Mehta, DyGC



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

15/10/2025

1. Learned counsel for the parties are ad idem that similar

controversy has already been decided by Divison Bench judgment

rendered in State of Rajasthan & Anr. Vs. The Management

Committee Sh. Bhagwan Das Todi College: D.B. Special Appeal

(Writ) No.663/2015 decided on 06.11.2015.

2. In view of the aforesaid consensus between learned counsel

for the parties, the present petition is also disposed of in same

terms as judgment ibid. The petitioner committee shall provide

the details of arrear amount to the respondent-department within

six months.

3. All pending applications are also disposed of.

(FARJAND ALI),J 182-Pramod/-

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