Rajasthan High Court
Jitender Singh S/O Shyam Singh vs The State Of Rajasthan on 27 August, 2021
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 8393/2020
1. Jitender Singh S/o Shyam Singh, Aged About 38 Years,
R/o Village 12 Ml, P.o. Ridmalsar, Tehsil Padampur, District
Sriganganagar, Rajasthan.
2. Kuldeep Kumar S/o Dharampal, Aged About 30 Years, R/o
Vpo 12 Knd, Tehsil Gharsana, District Sriganganagar,
Rajasthan
3. Hardeep Singh S/o Darshan Singh, Aged About 39 Years,
R/o Vpo Nukesh, Tehsil Sangariya, District Hanumangarh,
Rajasthan.
4. Shoukat Ali S/o Suleman Khan, Aged About 32 Years, R/o
Ward No. 12, Opposite New Idgah, Suratgarh, Tehsil
Suratgarh, District Sriganganagar, Rajasthan
5. Ravinder Pal Singh S/o Mander Singh, Aged About 32
Years, R/o Vpo Shyam Singh Wala, Fatehgarh, District
Hanumangarh, Rajasthan
6. Sunil Deel S/o Ran Niwas, Aged About 29 Years, R/o Chak
Deidaspura, P.o. Araraki, Tehsil Nohar, District
Hanumangarh, Rajasthan
7. Mahaveer Prasad S/o Balram, Aged About 34 Years, R/o
Vpo Dulmana, Tehsil Pilibanga, District Hanumangarh,
Rajasthan
8. Pradeep Kumar S/o Shubh Karan, Aged About 30 Years,
R/o Vpo Bhukarra, Tehsil Nohar, District Hanumangarh,
Rajasthan
9. Kumari Indra D/o Khyali Ram, Aged About 40 Years, R/o
Ward No. 02, Satipura, Tehsil And District Hanumangarh,
Rajasthan
10. Sunita D/o Ganpat Ram, Aged About 38 Years, R/o Vpo
Chunawarh, Tehsil And District Sriganganagar, Rajasthan
----Petitioners
Versus
1. The State Of Rajasthan, Through Its Principal Education
Secretary, Government Secretariat, Jaipur
2. The Director, Secondary Education, Bikaner
----Respondents
(2 of 3) [CW-8393/2020]
For Petitioner(s) : Mr. R.P. Saini
For Respondent(s) : Mr. S. Zakawat Ali
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
27/08/2021
1. The present writ petition has been preferred by the
petitioners, interalia lying challenge to the order of the allotment
of District to the petitioners.
2. Learned counsel for the petitioners submit that the issue
involved in the present writ petition is squarely covered by the
judgment of this Court dated 16.10.2020, in bunch of writ
petitions led by Reena Vs. State of Raj. & Ors. (S.B. Civil Writ
Petitions No. 7617/2020).
3. Mr. S. Zakawat Ali, A.G.C. 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)."
(3 of 3) [CW-8393/2020]
5. Accordingly, the writ petition is disposed of in view of the
judgment passed by this Court in the matter of Reena (supra).
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 petitioners' representations are decided as directed
hereby, interim order passed in the writ petitions shall continue.
8. All pending applications stand disposed of accordingly.
(INDERJEET SINGH),J
Upendra Pratap Singh /175
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