Sanwar Lal Jat vs The State Of Rajasthan
2021 Latest Caselaw 9874 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6856/2021

Sanwar Lal Jat S/o Gopal Lal, Aged About 39 Years, Jawal, Tehsil Kotri, Village Akhepur, Bhilwara (Raj.).

----Petitioner Versus

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

2. The Director, Elementary Education, Govt. Of Rajasthan Bikaner.

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

----Respondents

For Petitioner(s) : Mr. J.S. Bhaleria, through Cisco Webex App For Respondent(s) :

JUSTICE DINESH MEHTA

Order

29/06/2021

1. Mr. J.S. Bhaleria, learned counsel for the petitioner submits

that present case is squarely covered by the direction given by the

Division Bench at Jaipur on 08.01.2020 in the case of

Namonarayan Sharma & Ors. Vs. The State of Raj. & Ors.

(D.B. Special Appeal Writ No.908/2017).

2. Without pronouncing upon petitioner's right, the present writ

petition is disposed of with the direction to the petitioner to file a

representation before the competent authority within a period of

15 days, alongwith the copy of the order instant and a

photocopy/web copy of the Division Bench judgment passed in

Namonarayan Sharma's case(supra).

(2 of 2) [CW-6856/2021]

3. In case such representation is filed within a period of two

weeks from today, the respondent shall consider petitioner's case

also, in accordance with enunciation made in Namonarayan

Sharma's case (supra).

4. The stay petition also stands disposed of.

(DINESH MEHTA),J

67-skm/-

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