Bhanwari Kumari vs State Of Rajasthan
2021 Latest Caselaw 4725 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2899/2021

1. Bhanwari Kumari D/o Sanwala Ram, Aged About 38 Years, Resident Of Village Swami Ki Dhani, Post Chachiwad Bara, Tehsil Fatehpur, District Sikar.

2. Arjun Singh S/o Shri Banshi Lal, Aged About 36 Years, Resident Of Siriyari, Tehsil Marwar Junction, District Pali.

----Petitioners Versus

1. State Of Rajasthan, Through The Director, Elementary Education, Bikaner.

2. The Zila Parishad, Nagaur, Through Its Chief Executive Officer.

3. The District Education Officer, Elementary Education, Nagaur.

4. The Zila Parishad, Pali, Through Its Chief Executive Officer.

5. The District Education Officer, Elementary Education, Pali.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki

JUSTICE DINESH MEHTA

Judgment

19/02/2021

1. Mr. Sushil Solanki, learned counsel for the petitioners

submits that present case is squarely covered by the direction

given by the Division Bench at Jaipur on 08.01.2020 in the case of

Namonarayan Sharma & Ors. Vs. The State of Raj. & Ors.

(D.B. Special Appeal Writ No.908/2017).

2. Without pronouncing upon petitioners' right, the present writ

petition is disposed of with the direction to the petitioners to file a

representation before the competent authority within a period of

(2 of 2) [CW-2899/2021]

15 days, alongwith the copy of the order instant and a

photocopy/web copy of the Division Bench judgment passed in

Namonarayan Sharma's case(supra).

3. In case such representation is filed within a period of two

weeks from today, the respondent shall consider petitioners' case

also, in accordance with enunciation made in Namonarayan

Sharma's case (supra).

4. The stay petition also stands disposed of.

(DINESH MEHTA),J 28-A.Arora/-

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