Kailash Kishore Pathak vs The State Of Rajasthan
2021 Latest Caselaw 7219 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR (1) S.B. Civil Writ Petition No. 11038/2020

Ramniwas Lohar S/o Shri Rampal Ji Lohar, Aged About 55 Years, R/o- Village-Raghunathpura, Post-Mindoliya, Tehsil-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 Secondary Education Officer, Bhilwara (Rajasthan).

----Respondents Connected With (2) S.B. Civil Writ Petition No. 10077/2020 Kailash Kishore Pathak S/o Shri Ramnath Pathak, Aged About 60 Years, R/o- H-16, R.k. Colony, 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 (3) S.B. Civil Writ Petition No. 1294/2021 Prabhat Giri S/o Phool Giri, Aged About 65 Years, Vpo Lasadiya, Tehsil Shahpura, Via-Pander, District Bhilwara (Raj.).

                                                                      ----Petitioner
                                    Versus


                                          (2 of 3)                     [CW-11038/2020]

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. Jayant Mahecha For Respondent(s) :

JUSTICE DINESH MEHTA

Judgment

15/03/2021

1. After arguing for some time, Mr. Mahecha, learned counsel

for the petitioners submits that the petitioners would feel satisfied

if the respondents are directed to consider their representation,

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).

2. 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.

3. If such representation(s) is/are so addressed, the competent

authority shall consider the same and do the needful in

accordance with law within a period of six weeks thereafter.

(3 of 3) [CW-11038/2020]

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

petitioners' 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 applications also stand disposed of accordingly.

(DINESH MEHTA),J

1-CPGoyal/-

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