Mahendra Yadav Son Of Dharam Pal ... vs State Of Rajasthan
2021 Latest Caselaw 4134 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 6831/2021

Mahendra Yadav Son Of Dharam Pal Yadav, Aged About 38 Years,
Resident Of New Yadav Krishi Farm, Village Khatwada, Post
Mahapura, Tehsil Sanganer, District Jaipur (Rajasthan)
                                                                       ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through Its Principal Secretary Of
        Education    Department,            Government            Of     Rajasthan,
        Secretariat, Jaipur (Raj.)
2.      Rajasthan Staff Selection Board, Through Its Secretary,
        State Institute Of Agriculture Management Premises,
        Durgapura, Jaipur (Rajasthan) 302014
3.      The Director Of Secondary Education, Bikaner (Rajasthan)
4.      The District Education Officer, Karauli (Rajasthan)
5.      The District Education Officer, Jalore (Rajasthan)
                                                                 ----Respondents

For Petitioner(s) : Mr. Dheeraj Singhal 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

petitioner, interalia lying 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, in bunch of writ

petitions led by Reena Vs. State of Raj. & Ors. (S.B. Civil Writ

Petitions No. 7617/2020).

                                                                                     (2 of 2)                   [CW-6831/2021]


                                   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)."

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 petitioner representation is 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 /176

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