Brijesh Singhvi vs State Of Rajasthan
2021 Latest Caselaw 13043 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11329/2021

1. Brijesh Singhvi S/o Late Chanchal Mal Singhvi, Aged About 61 Years, R/o 812, 7Th Chopasani Road, Near Dalda Building, Jodhpur.

2. Jai Prakash Arora S/o Late Sh. Mansha Ram Ji Arora, Aged About 69 Years, R/o Near Dauji Ka Mandir, Hati Rama Ka Odha, Jodhpur.

3. Suresh Mal Singhvi S/o Sh. Muni Mal Singhvi, Aged About 65 Years, R/o 260, Marudhar Keshari Nagar, Shobhawato Ki Dhani, Khema Kua, Pal Road, Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Secondary Education Department, Govt. Of Rajasthan, Jaipur.

2. The Director, Secondary Education, Rajasthan, Bikaner.

3. The District Education Officer, Secondary Education, Jodhpur.

4. Secretary, Managing Committee (Shikshan Samiti Shri Singh Sabha) Sardar Senior Secondary School, Jodhpur.

                                                                   ----Respondents


For Petitioner(s)          :     Mr. Pramendra Bohra
For Respondent(s)          :



                      JUSTICE DINESH MEHTA

                                      Order

24/08/2021

1. Learned counsel for the petitioners submits that petitioners

would be satisfied, if the respondents are directed to consider and

decide their representation keeping into consideration the

judgment rendered by Hon'ble Apex Court in Rajasthan Welfare

Society Vs. State of Rajasthan, reported in [(2005) 5 SCC 275].

(2 of 2) [CW-11329/2021]

2. In light of such submissions made by learned counsel for the

petitioners, the present writ petition is disposed of with a direction

to the petitioner to file a representation within 15 days, along with

a certified copy of the order instant and a photocopy of the above

referred judgment in the case of Rajasthan Welfare Society

(supra).

3. In case the representation is filed, the respondents shall

decide the same within a period of 60 days from today strictly in

accordance with law while taking into consideration precedent law

of Rajasthan Welfare Society (supra).

4. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioners' grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

77-skm/-

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