Praveen Kumar Sharma S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 448 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 9669/2020

Praveen Kumar Sharma S/o Shri Yadram Sharma, Aged About 57
Years, R/o Village Post Rashidpur, Tehsil Mahwa, District Dausa.
                                                                    ----Petitioner
                                    Versus
1.     State    Of     Rajasthan,         Through          Principle   Secretary,
       Department       Of     Sanskrit       Education,         Government    Of
       Rajasthan, Secretariat, Jaipur.
2.     Director, Sanskrit Education, Dr. Radha Krishan Shiksha
       Sankul Near Mahaveer Park, Jln Marg, Jaipur.
3.     Divisional Education Officer (Sanskrit), E-179, Ramesh
       Marg, Jaipur.
                                                                 ----Respondents

For Petitioner(s)         :     Mr. Mohit Gupta
For Respondent(s)         :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

19/01/2021 The petitioner by way of this writ petition has prayed for

seeking promotions as under:-

"It is therefore most respectfully prayed that the writ petition may kindly be allowed.

1. By issuing appropriate writ, order or direction the petitioner be granted promotion on the post of teacher grade II in Sanskrit department.

2. By issuing appropriate writ, order or direction the action of the respondent in not granting promotion on post of teacher grade II may kindly be quashed and set aside.

Any other appropriate relief which this Hon'ble court may deem fit, just and proper in the facts and circumstances of the case in favour of the petitioner".

Learned counsel for the petitioner submits that this court has

already decided the law in this regard while delivering the

(2 of 2) [CW-9669/2020]

judgment in the DB Civil Special Appeal No.986/2015 and

connected appeals decided on 26.10.2018. Learned counsel

submits that he is seeking similar order.

In the opinion of this court, once the law has been laid down

finally by this court repeated adjudication on the same issue is not

warranted and successive petitions being filed in the court seeking

same directions ought not to be entertained. More so, when there

is an alternate remedy available for approaching the Rajasthan

Civil Services Appellate Tribunal where on the basis of judgment

passed by High Court suitable directions can be issued.

Granting liberty to the petitioner to approach the Tribunal,

present writ petition is dismissed on the ground of alternate

remedy.

(SANJEEV PRAKASH SHARMA),J

ashu /49

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