HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9786/2021 Smt. Jassu Devi W/o Late Shri Mangu Lal Kumawat, Aged About 58 Years, Sardar Nagar, Tehsil Banera, District Bhilwara (Raj.).
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary, Department Of Education, Secretariat, Jaipur (Rajasthan).
2. The Director, Secondary Education, Bikaner (Rajasthan).
3. The Director, Elementary Education, Bikaner (Rajasthan).
4. The District Secondary Education Officer, Bhilwara (Rajasthan).
5. The District Elementary Education Officer, Bhilwara (Rajasthan).
----Respondents
For Petitioner(s) : Mr. Jayant Mahecha
For Respondent(s) :
JUSTICE DINESH MEHTA
Order
29/07/2021
1. After arguing for some time, Mr. Mahecha, learned counsel for the petitioner submits that the petitioner would feel satisfied if the respondents are directed to consider his representation, which he would be filing (within a period of 15 days from today) in the light of Division Bench judgment dated 7.7.2017 rendered in the case of State of Rajasthan Vs. Smt. Meera Devi & Anr. (DBSAW No.340/2013).
3. The writ petition is, therefore, disposed of with a direction to the petitioner to file representation ventilating his grievance alongwith a copy of the judgment dated 7.7.2017 rendered in the (Downloaded on 29/07/2021 at 09:04:39 PM) (2 of 2) [CW-9786/2021] case of Smt. Meera Devi (supra) and a certified copy of the order instant within a period of two weeks from today.
4. If such representation is so addressed, the competent authority shall consider the same and do the needful in accordance with law within a period of six weeks thereafter.
5. It is made clear that aforesaid direction to decide the petitioner's representation has been issued only with a view to ensure expeditious redressal of petitioner's grievance. The same may not be construed to be an order to decide the representation in a particular manner.
6. The stay application also stands disposed of accordingly.
(DINESH MEHTA),J 216-CPGoyal/-
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