Rajasthan High Court - Jodhpur
Shankar Lal Menaria vs State Of Rajasthan on 18 August, 2021
Bench: Dinesh Mehta
(1 of 2) [CW-7936/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7936/2021
Shankar Lal Menaria S/o Shri Mohan Lal, Aged About 33 Years,
R/o Manpura, Post Mahuda, Tehsil Badisadri, District
Chhitorgarh, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Education, Government Of Rajasthan, Secretariat,
Jaipur.
2. The Director, Secondary Education, Bikaner, District
Bikaner, Rajasthan.
3. The Chairman, Rajasthan Subordinate And Ministerial
Service Selection Board, Jaipur, Rajasthan.
4. The District Education Officer (Headquarter), Secondary
Education, Pratapgarh, District Pratapgarh, Rajasthan.
5. The District Education Officer (Headquarter), Secondary
Education, Jalore, District Jalore, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Kailash Jangid
For Respondent(s) : Mr. Vishal Jangid
JUSTICE DINESH MEHTA
Order
18/08/2021
1. This writ petition has been preferred by the petitioner, inter
alia, laying challenge to the order of the allotment of District to
the petitioner.
2. Learned counsel for the petitioner submits 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
(2 of 2) [CW-7936/2021]
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.
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 this 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. All pending applications shall stand disposed of accordingly.
(DINESH MEHTA),J
177-Rahul/-
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