Chandresh Sharma vs State Of Rajasthan
2021 Latest Caselaw 9835 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7039/2021

Chandresh Sharma S/o Shri Shambhu Prasad, Aged About 48 Years, R/o Near Najar Ke Bhata, Behind Mahal, Vpo - Shahpura, District Bhilwara (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Education, Secretariat, Jaipur (Rajasthan)

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

3. The Director, Elementary Education, Bikaner (Rajasthan)

4. The District Secondary Education Officer, Bhilwara (Rajasthan)

5. The District Elementary Education Officer, Bhilwara (Rajasthan)

----Respondents

For Petitioner(s) : Mr. Sudhir Saruparia through Cisco Webex App For Respondent(s) : -

JUSTICE DINESH MEHTA

Order

28/06/2021

1. After arguing for some time, Mr. Sudhir Saruparia, learned

counsel for the petitioner submits that the petitioner would feel

satisfied if the respondents are directed to consider his

representation, which he would be filing (within a period of 15

days from today) in the light of Division Bench judgment dated

7.7.2017 rendered in the case of State of Rajasthan Vs. Smt.

Meera Devi & Anr. (DBSAWNo.340/2013).

2. The writ petition is, therefore, disposed of with a direction to

the petitioner to file representation ventilating his grievance along

(2 of 2) [CW-7039/2021]

with a copy of the judgment dated 7.7.2017 rendered in the case

of Smt. Meera Devi (supra) and a certified copy of the order

instant within a period of two weeks from today.

3. If such representation is so addressed, the competent

authority shall consider the same and do the needful in

accordance with law within a period of six weeks thereafter.

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

petitioner's representation has been issued only with a view to

ensure expeditious redressal of petitioner's 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

23-pooja/-

Powered by TCPDF (www.tcpdf.org)