Kishor Ram Daiya vs The State Of Rajasthan
2021 Latest Caselaw 5831 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3075/2021

Kishor Ram Daiya S/o Shri Kailash, Aged About 22 Years, Resident Of Togason Ka Bas, Digarna, Jaitaran, District Pali.

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Education, Govt. Of Rajasthan, Jaipur, Rajasthan.

2. Board Of Secondary Education Rajasthan, Ajmer Through Its Secretary.

----Respondents

For Petitioner(s) : Mr. Pappu Sangwa Mr. Bheru Lal Jat

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI Order 01/03/2021

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

2. Counsel for the petitioner seeks consideration of his representation while keeping into consideration the judgment passed by this Court (Jaipur Bench) in Mangal Singh Vs. Secretary, Board of Secondary Education, Rajasthan, Ajmer (S.B. Civil Writ Petition No.965/2017, decided on 17.04.2017).

3. 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 within a period of 60 days from today by passing a speaking order strictly in accordance with law while keeping into consideration the judgment of Mangal Singh (supra)

4. Stay Petition also stands disposed of accordingly.

(DR. PUSHPENDRA SINGH BHATI),J

39-Sanjay/-

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