Ramsukh vs The State Of Rajasthan
2021 Latest Caselaw 6937 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR (1) S.B. Civil Writ Petition No. 9812/2020

Ugam Lal Kharol S/o Shri Goru Ji Kharol, Aged About 61 Years, R/o Gayatri Nagar, Malwara Road, 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

(2) S.B. Civil Writ Petition No. 9816/2020

Vishnu Prakash Sharma S/o Shri Bhanwar Lal Sharma, Aged About 56 Years, R/o- 5/28, Near Pnt Colony, Bapu Nagar, Bhilwara (Raj.).

----Petitioner Versus

1. The 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

(2 of 6) [CW-9812/2020]

(3) S.B. Civil Writ Petition No. 9825/2020

Chhotu Lal S/o Shri Sohan Lal Upadhyay, Aged About 63 Years, R/o- Brahmpuri, Near Bus Stand, Pur, District- Bhilwara (Rajasthan).

----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 (4) S.B. Civil Writ Petition No. 9837/2020

Mahaveer Prasad Sharma S/o Shri Gokal Ram Sharma, Aged About 63 Years, R/o- Village - Kanechhan Kalan, Tehsil- Phuliyakala, District- Bhilwara (Raj.).

----Petitioner Versus

1. The 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

(5) S.B. Civil Writ Petition No. 9844/2020

Sharwan Lal Kharol S/o Shri Sundaji Kharol, Aged About 56 Years, R/o- Nai Arwad, Tehsil- Phuliyakala, District- Bhilwara (Raj.).

                                              (3 of 6)                      [CW-9812/2020]


                                                                         ----Petitioner
                                       Versus
1.        The     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

(6) S.B. Civil Writ Petition No. 10074/2020

Ramsukh S/o Shri Dhanna Kharol, Aged About 63 Years, R/o- Village- Kanechhan Kalan, Tehsil- Phuliyakala, District- Bhilwara (Raj.).

----Petitioner Versus

1. The 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

(7) S.B. Civil Writ Petition No. 10080/2020

Govindram Sen S/o Shri Laduram, Aged About 57 Years, R/o- Village- Kanechhan Kalan, Tehsil- Phuliyakala, District- Bhilwara (Raj.).

                                                                         ----Petitioner
                                       Versus




                                             (4 of 6)                      [CW-9812/2020]


1.       The     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

(8) S.B. Civil Writ Petition No. 10082/2020

Pyarchand Sen S/o Shri Bheru Lal Sen, Aged About 59 Years, R/o- F-137, Pur Extension, Subhash Nagar, Bhilwara (Raj.).

----Petitioner Versus

1. The 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

(9) S.B. Civil Writ Petition No. 10088/2020

Mahendra Singh S/o Shri Jai Singh Chouhan, Aged About 59 Years, R/o- 10-I-35, New Patel Nagar, Behind Garg Departmental Store, Bhilwara (Raj.).

----Petitioner Versus

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

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

(5 of 6) [CW-9812/2020]

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 For Respondent(s) :

JUSTICE DINESH MEHTA

Order

10/03/2021

1. Defects pointed out by the office are over-ruled.

2. After arguing for some time, Mr. Godara, learned counsel for

the petitioners submits that the petitioners would feel satisfied if

the respondents are directed to consider their representation(s),

which they 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.

(DBSAW No.340/2013).

3. The writ petitions are, therefore, disposed of with a direction

to the petitioners to file representation(s) ventilating their

grievance alongwith 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.

4. If such representation(s) 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.

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

petitioners' representation(s) has been issued only with a view to

(6 of 6) [CW-9812/2020]

ensure expeditious redressal of petitioners' grievance. The same

may not be construed to be an order to decide the representation

in a particular manner.

6. The stay applications also stand disposed of accordingly.

(DINESH MEHTA),J

204-212-pooja/-

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