Sujeev Yadav vs State Of Rajasthan
2021 Latest Caselaw 8112 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5082/2021

Sujeet Yadav S/o Balu Ram Yadav, Aged About 35 Years, Bich Gali, Bhawanipura, Bhilwara (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, 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 For Respondent(s) :

JUSTICE DINESH MEHTA

Order

24/03/2021

1. Learned counsel for the petitioner points out that though

petitioner's name is 'Sujeet Yadav', but due to inadvertence, it has

been entered as 'Sujeev Yadav' in the website of the Court.

2. The office is directed to correct the record in terms of the

cause title.

3. Mr. Hanuman Singh Choudhary, 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).

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

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

(2 of 2) [CW-5082/2021]

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).

5. 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).

6. The stay petition also stands disposed of.

(DINESH MEHTA),J

136-skm/-

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