Rajasthan High Court - Jaipur
State Of Rajasthan vs Mahesh Kumar Srivastava S/O Shri ... on 3 November, 2022
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 803/2020
1. State Of Rajasthan, Through Principal Secretary To The
Government, Department Of Education, Govt. Secretariat
Jaipur.
2. District Education Officer (Secondary Education), Dholpur.
3. Director Secondary Education, Bikaner.
----Petitioners
Versus
Mahesh Kumar Srivastava S/o Shri Bhagwati Prasad Srivastava,
R/o Sita Sadan, Near Bhagwati Takeez Tiraha Saipau Road,
Dholpur.
----Respondent
For Petitioner(s) : Mr. S. Zakawat Ali, AGC For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 03/11/2022 Counsel for the petitioners submitted that the issues involved in this writ petition has been considered and decided by the Coordinate Bench of this Court at Principal Seat, Jodhpur in the matter of Champalal Vyas Vs. State of Rajasthan & Ors. in S.B. Civil Writ Petition No.6881/2015 vide order dated 23.07.2018.
Against the said order, State of Rajasthan filed a special appeal as State of Rajasthan & Ors. Vs. Champalal Vyas in D.B. Special Appeal Writ No.912/2019 which was also dismissed by the Division Bench of this Court at Principal Seat, Jodhpur vide order dated 31.07.2019.
(Downloaded on 25/12/2022 at 12:44:17 PM)(2 of 2) [CW-803/2020] Hence, the writ petition stands disposed of in view of the judgments passed by the coordinate Bench of this Court at Principal Seat, Jodhpur in the matter of Champa Lal Vyas(supra).
(INDERJEET SINGH),J AARZOO ARORA /105 (Downloaded on 25/12/2022 at 12:44:17 PM) Powered by TCPDF (www.tcpdf.org)