Rajasthan High Court - Jodhpur
Sanjeev Bhardwaj vs State & Ors on 9 February, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S. B. Civil Writ Petition No. 13826 / 2016
Sanjeev Bhardwaj S/o Sh. Rajendra Bhardwaj, Aged About 46
Years, New Housing Board, 1/160, 161, Suratgarh, Dist
Sriganganagar
----Petitioner
Versus
1. The State of Rajasthan through Secretary, Department of
Education, Govt. of Rajasthan, Secretariat, Jaipur
2. The Director, Elementary Education, Bikaner
3. The Director, Secondary Education, Bikaner
4. The District Education Officer, Elementary Education,
Sriganganagar.
5. The District Education Officer, Secondary Education,
Sriganganagar
----Respondents
_____________________________________________________
For Petitioner : Mr. D.S. Sodha for Mr. Hemant Choudhary
For Respondents : Mr. K.L. Bishnoi for Mr. K.L. Thakur, AAG
_____________________________________________________
HON'BLE MS. JUSTICE NIRMALJIT KAUR
Judgment / Order 09/02/2017 Learned counsel for the parties does not dispute that the controversy involved in the matter is squarely covered by the ratio of judgment rendered in the case of Tulsa Ram Vs. State of Rajasthan & ors. (S.B. Civil Writ Petition No. 11224/2016) decided on 23.01.2017.
In view of the above agreed position, the present writ petition is also disposed of in the same terms as S.B. Civil Writ Petition No. 11224/2016.
(NIRMALJIT KAUR), J.
Inder/8