Smt. Rajeshwari Vyas vs State Of Rajasthan
2021 Latest Caselaw 10679 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8544/2021

Smt. Rajeshwari Vyas W/o Shri Laxmikant Vyas, Aged About 54 Years, R/o Tripolia Road, Near Ghantaghar, Banswara, District Banswara (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Director, Department Of Secondary Education, Bikaner (Raj.).

2. The District Education Officer (Secondary Education), (H.q.), Department Of Education, Banswara (Raj.).

                                                                ----Respondents


For Petitioner(s)        :     Mr. Jubin Mehta
For Respondent(s)        :



                    JUSTICE DINESH MEHTA

                                    Order

13/07/2021

(1) Mr. Mehta, learned counsel for the petitioner submits that in

identical matter being SBCWP No.8772/2020, following order has

been passed:

"1. In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

2. Defects pointed out by the office is overruled.

3. Learned counsel for the petitioner categorically submits that the petitioner shall be satisfied if his representation pending before the respondents is decided, while taking into consideration the judgment rendered by this Court in Kheta Ram Vs. State of Rajasthan, & Ors. (SBCWP No.2443/2006) decided on 19.02.2015.

4. In light of such limited submission, the present writ petition is disposed of with a direction to the respondents to decide the representation of the petitioner and pass a speaking order within a period of 60 days form today, while keeping into consideration of the judgment of Kheta Ram (supra)."

(2 of 2) [CW-8544/2021]

(2) He prays that in the present matter, same order may also be

passed.

(3) Hence, in view of the above, the present writ petition is

disposed of with a direction to the respondents to decide the

representation of the petitioner and pass a speaking order within a

period of 60 days form today, while keeping into consideration the

judgment of Kheta Ram (supra).

(4) Stay application also stands disposed of.

(DINESH MEHTA),J

107-skm/-

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