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[Cites 2, Cited by 1]

Rajasthan High Court - Jodhpur

Sohan Lal & Ors vs State (Education) & Ors on 18 May, 2012

Author: Gopal Krishan Vyas

Bench: Gopal Krishan Vyas

                                       1

            IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
                             AT JODHPUR

                                 :ORDER:

S.B. CIVIL WRIT PETITION NO.3077/2012 (Sohan Lal & Ors. Vs. State of Raj. & Ors.) Date of Order :: 18.05.2012 PRESENT HON'BLE MR JUSTICE GOPAL KRISHAN VYAS Mr. L.K. Ramdhari, for the petitioners. Mr. G.R. Punia, Sr. Advocate & AAG with Mr. Mahendra Choudhary, for State. Mr. Kuldeep Mathur, for NCTE.

Mr. Rakesh Arora, for Board of Secondary Education

-Coordinator, RTET.

The controversy involved in this case is squarely covered with the judgment dated 14.5.2012 rendered by this Court in SB Civil Writ Petition No.1888/2012 (Devi Singh Vs. State of Raj. & Ors.) decided along with three other writ petitions. Hence, this writ petition is disposed of in terms of the aforesaid judgment dated 14.5.2012.

(Gopal Krishan Vyas), J.

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