Digpal Singh Sisodiya vs State Of Rajasthan
2021 Latest Caselaw 12864 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7947/2021

Digpal Singh Sisodiya W/o Shri Arjun Singh, Aged About 27 Years, Village And Post Tamtiya Rathore, Tehsil Garhi, District Banswara (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Director, Department Of Secondary Education, Bikaner (Raj.).

2. The District Education Officer, Department Of Secondary Education, Banswara (Raj.).

3. The District Education Officer, Department Of Secondary Education, Udaipur (Raj.).

----Respondents

For Petitioner(s) : Mr. Jubin Mehta for Mr. Pankaj Mehta For Respondent(s) : Mr. Vishal Jangid for Mr. Hemant Choudhary

JUSTICE DINESH MEHTA

Order

17/08/2021

1. This writ petition has been preferred by the petitioner,

interalia, laying challenge to the order of the allotment of District

to the petitioner.

2. Learned counsel for the petitioner submit that the issue

involved in the present writ petition is squarely covered by the

judgment of this Court dated 16.10.2020, passed by Jaipur Bench

of this Court in bunch of writ petitions led by Reena Vs. State of

Raj. & Ors.(S.B. Civil Writ Petition No.7617/2020).

3. Mr. Jangid, learned counsel for the respondents does not

dispute the aforesaid position of facts and law.

(2 of 2) [CW-7947/2021]

4. The Jaipur Bench in its judgment in the case of Reena

(supra) has held thus:

"Keeping in view that the same principle would be applied to the present selections, this Court is satisfied that the directions issued by the Coordinate Bench, at Principal Seat, Jodhpur, as quoted in Para 35 of the judgment (supra), would have full application to all the candidates, who have appeared in the selection process and have been selected as Teacher Grade-II. This Court also notices that the case of the petitioners is identical to the case of those petitioners, who were before the Court in the case of Nirmal Jat (supra)."

5. Accordingly the writ petition is allowed.

6. The petitioner shall be free to make a detailed representation

to the concerned authority in terms of the circular dated

25.09.2020, 30.09.2020 (if any) and any other circular if

prevailing presently. The representation be filed on or before

31.10.2021.

7. Till the petitioner's representation is decided as directed

hereby, interim order passed in the writ petition shall continue.

8. Stay application also stands disposed of accordingly.

(DINESH MEHTA),J 74-A.Arora/-

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