Omprakash Saini vs The State Of Rajasthan
2021 Latest Caselaw 8984 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5766/2021

Omprakash Saini S/o Shri Mula Ram Saini, Aged About 48 Years, By Caste Saini, Resident Of Vpo Bhalri, Th. Taranagar, District Churu (Raj.), Posted At Senior Teacher Govt. Girls Sec. School, Ribiya,th. And 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

(2 of 2) [CW-5766/2021]

& 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 101-Rahul/-

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