Shankar Dan vs State Of Rajasthan
2021 Latest Caselaw 145 Raj

(1 of 1) [CW-13500/2020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13500/2020 Shankar Dan S/o Keshu Dan, Aged About 37 Years, R/o Village Ratariya, Tehsil Nokha, District Bikaner (Raj.).

----Petitioner Versus 1 State Of Rajasthan, Through The Secretary, Department Of Rural And Panchayati Raj, Government Of Rajasthan, Jaipur. 2 State Of Rajasthan, Through The Secretary, Department Of Elementary Education, Government Of Rajasthan, Jaipur. 3 The Director, Elementary Education, Rajasthan, Bikaner. 4 The Chief Executive Officer, Zila Parishad, Bhilwara. 5 District Establishment Committee, Through Its Chairman, Zila Parishad, Bhilwara.

----Respondents

For Petitioner(s) : Mr. A.D. Ujjwal (through VC)

HON'BLE MR. JUSTICE ARUN BHANSALI Order 06/01/2021

It is submitted by learned counsel for the petitioner that the

issue raised in the present writ petition is squarely covered by

judgment of this Court in Namonarayan Sharma Vs. State of

Rajasthan & Ors.: D.B. Special Appeal Writ No.908/2017 decided

on 08.01.2020 and, therefore, the respondent may be directed to

decide the representation to be made by the petitioner by

speaking order keeping in view the said judgment.

In view of the submissions made, the writ petition filed by

the petitioner is disposed of with a direction to the respondents to

decide the representation to be filed by the petitioner by way of

speaking order within a period of two months from the date the

representation is made keeping in view the judgment in the case

of Namonarayan Sharma (supra), copy whereof, would be made

available by the petitioner to the respondents.

(ARUN BHANSALI),J 69-pradeep/-

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