Suresh Kumar Chhipa vs State Of Rajasthan
2021 Latest Caselaw 13153 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10966/2021

Suresh Kumar Chhipa S/o Govind Lal, Aged About 47 Years, B- 125, Nai Abadi, Kankroli, District Rajsamand (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Rural Development And Panchayati Raj Department, Govt. Of Rajasthan, Jaipur.

2. Director, Elementary Education, Rajasthan, Bikaner.

3. The Chief Executive Officer, Zila Parishad Rajsamand.

4. District Education Officer (Elementary), Rajsamand

----Respondents

For Petitioner(s) : Mr. Jasraj Singh For Respondent(s) :

JUSTICE DINESH MEHTA

Judgment

26/08/2021 It is submitted by learned counsel for the petitioner that the

case of the petitioner is similar to that of petitioners in Suman

Jhanwar & Ors. v. State of Rajasthan & Ors. (S.B. Civil Writ

Petition No.5405/2012), decided on 12.05.2014, whereby this

Court directed the petitioners to file appropriate representation

before the appointing authority and on filing of such

representation, the petitioners therein have been granted the

requisite relief by the respondents and, therefore, the present

petitioners may also be granted similar relief as granted in the

case of Suman Jhanwar (supra).

(2 of 2) [CW-10966/2021]

In the case of Suman Jhanwar (supra), this Court after

hearing the parties, passed the following order:-

"Therefore, the present writ petitions are disposed of with liberty and direction to the petitioners to file appropriate representation with relevant evidence before the appointing authority, who has issued the orders of appointment to the petitioners claiming the same relief, as purportedly given to other similar situated persons. It is expected of the respondent authority to pass speaking orders after providing the opportunity of hearing to the petitioners or their authorized representative as to why similar benefit cannot be extended to them though other persons have been given such benefits. If, however, any adverse order is passed against the petitioners, the petitioners will be at liberty to avail the legal remedy available to them in accordance with law."

In view of the submissions as noticed hereinbefore, the writ

petition filed by the petitioner is disposed of with the similar

directions as given in the case of Suman Jhanwar (supra). Stay

petition also stand disposed of.

(DINESH MEHTA),J

109-CPGoyal/-

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