Rajasthan High Court - Jodhpur
Kuldeep Singh Mahala vs State Of Rajasthan on 13 July, 2021
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8786/2021
1. Kuldeep Singh Mahala S/o Shri Pratap Singh Mahala,
Aged About 46 Years, Resident Of House No. 119, Ward
No. 8, Vpo Chak Bhojasar, Tehsil Bhadra, District
Hanumangarh.
2. Ramji Lal Gurjar S/o Shri Jagannath Gurjar, Aged About
42 Years, Resident Of Village Rampura, Via Kanota,
Jamwa Ramgarh, District Jaipur.
3. Sangeeta Kumawat D/o Shri Ramvilas Kumawat, Aged
About 33 Years, Resident Of 35 Shri Ram Nagar Vistar,
100 Ft. Road, Jaipur, District Jaipur.
4. Suresh Kumar Saini S/o Shri Ram Narayan Mali, Aged
About 39 Years, Resident Of Basant Colony, Dausa,
District Dausa.
5. Ganpat Ram S/o Shri Virdha Ram, Aged About 26 Years,
Resident Of Village Mishri Ki Beri, Lukhu, Tehsil
Dhorimanna, District Barmer.
6. Hanuman Singh S/o Shri Anop Singh, Aged About 32
Years, Resident Of Village Kharad, Tehsil Dhorimanna,
District Barmer.
7. Prem Kumar Prajapati S/o Shri Ram Narayan, Aged About
31 Years, Resident Of 44 Ramdevra Ke Paas, Meghwal
Basti, Village Kathoti, District Nagour.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Education, Government Of Rajasthan, Secretariat, Jaipur.
2. The Director, Secondary Education, Rajasthan, Bikaner.
3. Rajasthan Public Service Commission, Rajasthan, Ajmer,
Through Its Secretary.
----Respondents
For Petitioner(s) : Mr. Inderjeet Yadav
For Respondent(s) : Mr. Deepak Jangid
JUSTICE DINESH MEHTA
Order
13/07/2021
(1) Mr. Yadav, learned counsel appearing for the petitioners
submits that the petitioners would be satisfied if respondent-RPSC
(2 of 2) [CW-8786/2021]
and State Government is directed to consider their representation
in the light of the judgment dated 3.11.2017 passed by Division
Bench of this Court in DBSAW No.1178/2017 : Rajesh Choudhary
& Ors. Vs. State of Rajasthan & Anr. as many seats are lying
vacant due to non-joining and resignation.
(2) The present writ petition is therefore, disposed of with a
direction to the petitioners to file representation alongwith
certified copy of the order instant and photostat copy of the
Division Bench judgment in the case of Rajesh Choudhary (supra)
within a period of two weeks.
(3) On receipt of the representation, the respondent-RPSC and
the competent authority of the respondent-State shall do the
needful in accordance with law as early as possible preferably
within a period of eight weeks thereafter.
(4) It is made clear that aforesaid direction to decide the
petitioners' representation 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 representation
in a particular manner.
(5) The stay application also stands disposed of accordingly.
(DINESH MEHTA),J
94-Ramesh/-
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