Moola Ram vs State Of Rajasthan
2021 Latest Caselaw 10377 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6327/2021

1. Moola Ram S/o Shri Mota Ram, Aged About 47 Years, R/o Vpo-Chiriya Gida, Tehsi- Gida, District- Barmer, Rajasthan, Presently Serving At Govt. Upper Primary School, Jhund, Block- Gida, Barmer Rajasthan.

2. Ghewar Ram S/o Shri Ranchha Ram, Aged About 48 Years, R/o Vpo-Kaludi, Tehsil- Sindhari, District- Barmer, Rajasthan, Presently Serving At Govt. Upper Primary School, Simaliya, Block- Balotra, Barmer Rajasthan.

3. Ramesh Chand Regar S/o Shri Nathu Lal, Aged About 40 Years, R/o Plot No. 22, Kalyanpuri Colony Goner Road, Jaipur, Rajasthan, Presently Serving At Govt. Upper Primary School, Lapundra, Block- Gida, Barmer Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Its Secretary, Department Of Secondary Education, Government Secretariat, Jaipur, Rajasthan.

2. The Director, Secondary Education, Rajasthan Bikaner, Rajasthan.

3. The Joint Director, Secondary Education, Jodhpur Division, Rajasthan Bikaner, Rajasthan.

4. The Deputy Director, Elementary Education, Jodhpur Division, Jodhpur, Rajasthan.

                                                                     ----Respondents


For Petitioner(s)           :     Mr. ML Deora
For Respondent(s)           :



                       JUSTICE DINESH MEHTA

                                       Order

08/07/2021

1.   Learned    counsel         for    the    petitioners          submits     that   the

petitioners who were appointed as Teacher Grade-III have been

(2 of 2) [CW-6327/2021]

accorded "पातेय वेतन" in the year 2009 and are still continuing on

"पातेय वेतन".

2. Learned counsel for the petitioners submits that petitioners

would be satisfied if their representations (which they would be

filing within 15 days) are ordered to be decided expeditiously.

3. In view of the aforesaid, the present writ petition is,

therefore, disposed of with a direction to the petitioners to file

comprehensive representations alongwith the certified copy of the

order instant and judgment on which they rely upon.

4. On receipt of the representation, the competent authoirty

shall decide the same in accordance with law, expeditiously,

preferably within a period of 12 weeks of receipt of the

representations.

5. It is made clear that aforesaid direction to decide the

representations has been issued only with a view to ensure

expeditious redressal of petitioners' grievance. The same may not

be construed to be an order to decide the representations in a

particular manner.

6. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 90-Rahul/-

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