HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5789/2021 Kishanlal Pooniya S/o Shri Lekhram Pooniya, Aged About 49 Years, By Cast Choudhary, Resident Of Thelasar, Ratannagr Churu (Raj.), Posted At Senior Teacher Grade Ii, Sahid B.r. Ranwa Govt. Sr. School, Meghsar, Dis. Churu.
----Petitioner Versus
1. The State Of Rajasthan, Through Its Principal Secretary To The Government, Department Of Education, Secretariat, Jaipur.
2. Dept. Director Of Secondary Education, Rajasthan, Bikaner.
3. The Director Of Elementary Education, Rajasthan, Bikaner.
4. District Education Officer, Elementary Education, Churu, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Ashvini Swami
For Respondent(s) :
JUSTICE DINESH MEHTA
Order
07/04/2021
1. Learned counsel for the petitioner prays for disposal of this writ petition with liberty to make a representation to the respondents in the light of the judgments of this Court in the Case of Praveen Chand Jain Vs. State of Rajasthan & Ors. in SB Civil Writ Petition NO.6217/2006 decided on 23.09.2013 as well as in the case of Jorawar Singh Vs. State of Rajasthan & Ors. in SB Civil Writ Petition No.555/2005 decided on 07.11.2006 and Yogesh Kumar Pareek Vs. State of Rajasthan (Downloaded on 07/04/2021 at 09:03:12 PM) (2 of 2) [CW-5789/2021] & Ors. in SB Civil Writ Petition No.3534/2009 decided on 20.01.2014. The representation aforesaid may be considered by the respondents in the light of the judgments supra.
2. In view of the limited prayer, this writ petition is disposed of with liberty sought for.
3. In case representation along with the copy of the judgments supra is filed, respondents are directed to consider the same in the light of the directions given in the judgments supra, if it applies to the facts of this case. The representation would be decided by a speaking order.
4. The stay application also stands disposed of accordingly.
(DINESH MEHTA),J 104-Rahul/-
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