Prabhu Dayal Saini vs The State Of Rajasthan
2021 Latest Caselaw 10332 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5929/2021

Prabhu Dayal Saini S/o Shri Rameshwar Lal Saini, Aged About 51 Years, By Cast Saini, Resident Of Nayabass, Shahid Dalu Singh Mamark, Near By Nagar Parishad, District Churu (Raj.), Posted At Teacher Govt. Sec. School, Poti Th. And Dis. Churu.

----Petitioner Versus

1. The State Of Rajasthan, Through Its Principal Secretary To The Government, Department Of Education, Secretariat, Jaipur.

2. Dept. Director Of Secondary Education, Rajasthan, Bikaner.

3. The Director Of Elementary Education, Rajasthan, Bikaner.

4. District Education Officer, Elementary Education, Churu, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Ashwini Kumar Swami

JUSTICE DINESH MEHTA

Order

08/07/2021

1. Learned counsel for the petitioner prays for disposal of this

writ petition with liberty to make a representation to the

respondents in the light of the judgments of this Court in the Case

of Praveen Chand Jain Vs. State of Rajasthan & Ors. in SB Civil

Writ Petition NO.6217/2006 decided on 23.09.2013 as well as in

the case of Jorawar Singh Vs. State of Rajasthan & Ors. in SB Civil

Writ Petition No.555/2005 decided on 07.11.2006 and Yogesh

Kumar Pareek Vs. State of Rajasthan & Ors. in SB Civil Writ

Petition No.3534/2009 decided on 20.01.2014. The representation

(2 of 2) [CW-5929/2021]

aforesaid may be considered by the respondents in the light of the

judgments supra.

2. In view of the limited prayer, this writ petition is disposed of

with liberty sought for.

3. In case of representation along with the copy of the

judgments supra, respondents are directed to consider the same

in the light of the directions given in the judgments supra, if it

applies to the facts of this case. The representation would be

decided by a speaking order.

4. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 284-A.Arora/-

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