Narayani Devi vs State Of Rajasthan
2021 Latest Caselaw 9086 Raj

(1 of 2) [CW-5911/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5911/2021

Narayani Devi D/o Shri Ramji Lal Beniwal W/o Shri Rohtash Kumar Kasnia, Aged About 33 Years, Resident Of Vpo Sheorani, Tehsil Nohar, District Hanumangarh (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Rural And Panchayati Raj, Government Of Rajasthan, Jaipur, Rajasthan.

2. Chief Executive Officer Cum Controller Of Examination, Zila Parishad, Hanumangarh, Rajasthan.

----Respondents

For Petitioner(s) : Mr. RR Ankiya for Mr. Inderjeet Yadav

JUSTICE DINESH MEHTA

Judgment

08/04/2021

1. Mr. RR Ankiya, learned counsel for the petitioner submits

that present case is squarely covered by the direction given by the

Division Bench at Jaipur on 08.01.2020 in the case of

Namonarayan Sharma & Ors. Vs. The State of Raj. & Ors.(D.B.

Special Appeal Writ No.908/2017).

2. Without pronouncing upon petitioner's right, the present writ

petition is disposed of with the direction to the petitioner to file a

representation before the competent authority within a period of

15 days, alongwith the copy of the order instant and a photocopy/

web copy of the Division Bench judgment passed in Namonarayan

Sharma's case(supra).

(2 of 2) [CW-5911/2021]

3. In case such representation is filed within a period of two

weeks from today, the respondent shall consider petitioner's case

also, in accordance with enunciation made in Namonarayan

Sharma's case (supra).

4. The stay petition also stands disposed of.

(DINESH MEHTA),J 59-Amar/-

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