Rajasthan High Court - Jaipur
Balmukund Meena And Ors vs State Of Raj And Ors on 6 January, 2017
Author: M.N. Bhandari
Bench: M.N. Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B.Civil Writ Petition No. 11884 / 2014
1. Balmukund Meena S/o shri Kalulal Mina, aged 35 years, R/o
village Haripura, Post Batawada, Tehsil & District Baran.
2. Dara Singh Meena S/o Shri Ramcharan Mina, aged about 34
years, R/o Village Bhagwanpura, Post Ajnawar, Tehsil Chipabarod,
District Baran.
3. Rajesh Kumar Gupta S/o Shri Jagdish Prasad Gupta, aged
about 35 years, Bus Stand Manoharthana, District Jhalawar.
4. Dhanraj Mina S/o Shri Ramnarian Mina, Aged about 41 years,
Village Jagga,Post Jagga, Tehsil Khanpur, District Jhalwar.
5. Dharmendra Mina S/o Ramgopal Mina, Aged about 31 years,
Village Nanawata, Post Nanawata, Tehsil Atru, District Baran.
6.Smt. Bhoomika Pareek W/o Shri Rajesh Kumar, Aged about 35
years, R/o Pareek Bhawan, Haat Bazar, Atru, District Baran.
7. Smt. Minakshi sharma W/o Shri Rajesh Kumar, aged 35 years,
Opposite Lavan Mandi, Harnavada Jangir, Chipabarod, District
Baran.
8. Smt. Priyanka Nama W/o Naresh Namdev, Aged about 39
years, Pasar Mohalla, Chipabarod, District Baran.
9. Smt. Mithlesh Malav w/o Shri Satyanarain Malav, Aged about 32
years, R/o Uma Sharda Bal Vidya Mandir, Salpura Road,
Chipabarod, District Baran.
(2 of 4)
[CW-11884/2014]
10. Rakesh Kumar Malav S/o Shri Hansraj Malav, Aged about 45
years,R/o Village Rajpura Khalsa, Post Gordhanpura, Tehsil
Chipabarod, District Baran.
11.Hariom Sharma S/o Shri Devkinandan Sharma, Aged about 45
years, R/o Indira Colony Ward No.3, Chabda, District Baran.
12. Chetna Prakash Jain S/o Shri Vikram Singh Jain, Aged about
42 years, R/o Near sabjimandi, Chipabarod, District Baran.
13. Abdul Wahid s/o Shri Abdul Kalam, Aged about 35 years, Haat
Mohalla, Chipabarod, District Baran.
14. Banwarilal Malav s/o Shri Mahendra Kumar, Aged about 39
years, Village Gordhanpura, Tehsil Chipabarod, District Baran.
15. Babu Khan s/o Shri Iqbal Ahmed, Aged about 44 years, R/o
Ward No.19,Koli Mohalla, Chipabarod, District Baran.
16. Lokesh Namdev S/o Shri Vishnushankar Namdev, Aged about
27 years, Pasar Moahalla, Ward No.7,Chipabarod, District Baran.
17. Suresh Kumar Verma S/o Shri Ramchandra Verma, Aged
about 26 years, R/o Village Sukhneri,Post Biledi, Tehsil
Chipabarod, District Baran.
18. Atik Ahmed s/o Shri Rafiq Ahmed, Aged about 39 years, R/o
Opposite Government Hospital, Chipabarod, District Baran.
19. Girish Gaur S/o Shri Bhanwarlal Gaur, Aged about 30 years,
R/o Station Road, Near Jain Dharamshala, District Baran.
20. Jagdish Prasad Nagar s/o Shri Ramcharan Nagar, Aged about
50 years, R/o Village Pahad, District Baran.
(3 of 4)
[CW-11884/2014]
----Petitioner
Versus
1. State of Rajasthan, Through Principal Secretary, Department of
Higher Education, Government Secretariat, Jaipur.
2.Director, Department of College Education, Government of
Rajasthan, Shiksha Sankul,JLN Marg, Jaipur.
3. Commissioner, Department of College Education, Government
of Rajasthan, Shiksha Sankul, JLN Marg, Jaipur.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr.Himanshu Jain For Respondent(s) : Mr.SP Singh for Mr.Inderjeet Singh, AAG _____________________________________________________ HON'BLE MR. JUSTICE M.N. BHANDARI Judgment 06/01/2017 The matter comes up on an application for final disposal of the writ petition in the light of the order passed by the Coordinate Bench of this Court on 08 th November, 2016 in the case of Rajesh Kumar Mahawar & Ors. Vs. State of Rajasthan & Ors. in SB Civil Writ Petition No.10761/2014.
The Coordinate Bench has passed following order in the case of Rajesh Kumar Mahawar & Ors. (supra) :
"Learned counsel for the parties are ad idem that the controversy involved in the present matter has been 3 covered and decided by coordinate bench of this Court at Principal Seat, (4 of 4) [CW-11884/2014] Jodhpur in Meera Shiksha Samiti, Sangariya vs. State of Rajasthan & Ors., S.B. Civil Writ Petition No.9409/2014 dated 17.10.2016.
In view of above, the writ petition is allowed and the impugned order dated 26.9.2014 passed by the Dy. Secretary (Admn.), Higher Education (Group-III) Department is quashed and set aside and the direction in the judgment aforesaid shall mutatis mutandis apply to the present case too."
For the reasons assigned in the application, it is allowed.
The writ petition is disposed of accordingly and would be governed by the judgment in the case of Rajesh Kumar Mahawar & Ors. (supra).
(M.N. BHANDARI)J. Preeti,PA/65