Rajasthan High Court - Jaipur
State vs Rajni Kant Mishra on 18 March, 2010
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. CIVIL WRIT PETITION NO.393/1996 State & Ors. vs. Rajni Kant Mishra Date of order : 18/3/2010. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri Ganesh Meena, Government Counsel for the petitioners. Shri Rajendra Choudhary for the respondent.
****** Under challenge in this writ petition is the order dated 29.8.1995 passed by the Rajasthan Non-Government Educational Institutions Tribunal in an application filed by respondent-Rajni Kant Mishra, the teacher working in Shri Maithli Brahmin Secondary School, Ramganj, Ajmer. The State of Rajasthan again also challenged similar orders passed on the same date i.e. 29.8.1995 in relation to the employees of the same institution namely Shri Maithli Brahmin Secondary School, Ramganj, Ajmer passed by the same Tribunal on the same date in S.B. Civil Writ Petition No.2335/1997, State & Anr. vs. The Rajasthan State Non-Government Educational Institutions Tribunal & Ors. and S.B. Civil Writ Petition No.4993/1996, Sanatan Dharm Sr. Higher Secondary School vs. The Rajasthan State Non-Government Educational Institutions Tribunal & Ors., which were dismissed vide judgement of coordinate bench dated 2.4.1998.
Although, learned Government Counsel sought to re-argue the matter, but since a coordinate bench has already dismissed similar writ petitions challenging the similar orders passed by the Tribunal on the same ground, I am not persuaded to take a different view of the matter.
The writ petition is accordingly dismissed.
(MOHAMMAD RAFIQ), J.
RS/