ANIL KUMAR BHARDJWAJ AND ORS. Vs. STATE EDUCATION DEPARTMENT & ORS.
LAWS(RAJ)-2019-12-64
HIGH COURT OF RAJASTHAN
Decided on
December 13,2019
Anil Kumar Bhardjwaj and Ors.
Appellant
VERSUS
State Education Department And Ors.
Respondents
JUDGEMENT
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(1.) Vide this order above mentioned writ petitions would be disposed of.
(2.) Facts are taken from D.B. Civil Writ Petition No.1884/2016.
(3.) By way of writ petitions, petitioners have challenged the notification dated 15.06.2015 which came into effect from 24.03.2015.;
(2.) Facts are taken from D.B. Civil Writ Petition No.1884/2016.
(3.) By way of writ petitions, petitioners have challenged the notification dated 15.06.2015 which came into effect from 24.03.2015.;
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