Ved Pal vs State Of Rajasthan
2021 Latest Caselaw 11036 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8961/2021

1. Ved Pal S/o Shri Omparkash, Aged About 33 Years, R/o Vpo Dhanothi Chhoti, Tehsil Rajgarh, District Churu (Raj.) Presently Posted As Teacher Grade-III Level-2, At Govt. Upper Primary School, Raghunathpura, Block Ratangarh, District Churu (Raj.).

2. Rina Yadav D/o Shri Karan Singh W/o Shri Sandeep, Aged About 37 Years, R/o Flat No. A-204, Gh-6, Palm, Green Acres, Ashadeep, Neemrana, District Alwar (Raj.) Presently Posted As Teacher Grade-III Level-2, At Govt. Upper Primary School, Patti Pahari, Block Kishangarh Bass, District Alwar (Raj.).

3. Rakesh Sherawat S/o Shri Rotash Sherawat, Aged About 41 Years, R/o Village Mohanpur, Post Nangal Choudhary, Tehsil Nangal Choudhary, District Mahendragarh, Haryana Presently Posted As Teacher Grade-III Level-2, At Govt. Upper Primary School, Meghpura, Block Jahajpur, District Bhilwara (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Principal Secretary Rural Development And Panchayati Raj Department, Government Of Rajasthan Secretariat, Jaipur.

2. The Principal Secretary Education Department (Elementary), Government Of Rajasthan Secretariat, Jaipur.

3. The Director, Elementary Education Rajasthan Bikaner.

4. The Chief Executive Officer, Zila Parishad, Churu, District Churu (Raj.).

5. The District Education Officer (Elementary), District Churu (Raj.).

6. The Chief Executive Officer, Zila Parishad, Alwar, District Alwar (Raj.).

7. The District Education Officer (Elementary), District Alwar (Raj.).

8. The Chief Executive Officer, Zila Parishad, Bhilwara, District Bhilwara (Raj.).

                                            (2 of 3)                   [CW-8961/2021]


9.     The     District   Education        Officer      (Elementary),       District
       Bhilwara (Raj.).
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Sushil Bishnoi



                      JUSTICE DINESH MEHTA

                                     Order

16/07/2021

1.   Learned     counsel       for   the    petitioners          submits   that   the

petitioner would be satisfied, if the respondent - Director

Elementary Education is directed to consider their representations

dated 06.04.2021, expeditiously.

2. The present writ petition is therefore disposed of with the

direction to the petitioners to file fresh representation along with

copy of the earlier representation and web copy of the order

instant and photostat copy of the judgment rendered in Komal

Purohit Vs. State of Raj. & Ors. (S.B. Civil Writ Petition

No.13707/2018) dated 12.10.2018, within a period of 15 days

from today.

3. In case representations are so addressed, the competent

authority shall consider the same and do the needful, in

accordance with law, expeditiously, preferably within four weeks

from the date of representation.

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

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 representations in a

particular manner.

(3 of 3) [CW-8961/2021]

5. In case, petitioners' representation are not favourably

considered, petitioners' right to take up remedy against such order

shall stands reserved.

6. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 100-Ramesh/-

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