Rajasthan High Court - Jodhpur
Gayatri Agarwal vs The State Of Rajasthan on 9 March, 2021
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3896/2021
1. Gayatri Agarwal D/o Late Satyanarayan, Aged About 51
Years, R/o New Agarwal Colony, Tejaji Ke Than Ke Pass,
Delwara Road, Beawar, District Ajmer, At Present Posted
As Teacher Grade-Iii (Level-I), Government Sr. Sec.
School, Delwara, P.s. Jawaja District Ajmer.
2. Maya Garg D/o Late Bangal Chand Garg, Aged About 59
Years, R/o New Nakoda Colony, Delwara Road, Beawar,
District Ajmer, At Present Posted As Teacher Grade-Iii
(Level-I), Government Sr. Sec. School, Delwara, P.s.
Jawaja District Ajmer.
3. Rajkumari Bias D/o Late Dayal Singh, Aged About 54
Years, R/o Plot No. 11, Shiva Colony, Near Kali Mata
Temple, Delwara Road, Beawar, District Ajmer, At Present
Posted As Teacher Grade-Iii (Level-I), Government Sr.
Sec. School, Delwara, P.s. Jawaja District Ajmer.
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary Cum
Commissioner, Rural Development And Panchayati Raj
Department, Government Of Rajasthan, Secretariat,
Jaipur.
2. The Principal Secretary, Department Of Education,
Government Of Rajasthan, Secretariat, Jaipur.
3. The Director, Elementary Education, Rajasthan, Bikaner.
4. The Chief Executive Officer, Zila Parishad, Ajmer.
5. The District Education Officer (Hq), Secondary Education,
Ajmer.
6. The District Education Officer (Hq), Elementary Education,
Ajmer.
7. The Chief Block Education Officer, Panchayat Samiti
Jawaja, Ajmer.
----Respondents
For Petitioner(s) : Mr. Dinesh Kumar Ojha
JUSTICE DINESH MEHTA
Order
09/03/2021
1. Learned counsel for the petitioners submits that the
petitioners would be satisfied if a direction is issued to the
(2 of 2) [CW-3896/2021]
respondents to decide their representation (which they would be
filing within 15 days) in accordance with law more particularly in
light of Circular dated 26.06.2001 and judgment of Hon'ble the
Supreme Court in the case of State of Rajasthan & Ors Vs. Jagdish
Narain Chaturvedi : Civil Appeal No.3620/2009).
2. In view of the aforesaid, the present writ petition is disposed
of with a direction to the petitioners to file a representation
highlighting their grievance before the competent authority, along
with certified copy of the order instant and copies of the circular
dated 26.06.2001 and judgment of Hon'ble the Supreme Court in
the case of Jagdish Narain Chaturvedi (supra) within a period of
15 days from today.
3. In case, a representation is so addressed within the aforesaid
period, the competent authority shall consider and decide the
same in accordance with law; however, in no case later than
twelve weeks from the date of receipt of the 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 representation in a
particular manner.
5. The stay application also stands disposed of accordingly.
(DINESH MEHTA),J
85-A.Arora/-
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