Mohan Singh Parmar vs State Of Rajasthan
2021 Latest Caselaw 9401 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6891/2021

Mohan Singh Parmar S/o Jivan Singh, Aged About 42 Years, By Caste Rawna Rajput, Resident Of Sitla Chowk, Mokampura Road, Rani Station, District Pali (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Its Director, Elementary Education, Bikaner

2. The Zila Parishad Pali, Through Its Chief Executive Officer.

3. The District Education Officer, Elementary Education Pali.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Yuv Raj Sonel through Cisco
                               Webex App
For Respondent(s)        :     -



                    JUSTICE DINESH MEHTA

                                    Order

11/05/2021

1. Mr. Yuv Raj Sonel, 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).

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

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

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).

(2 of 2) [CW-6891/2021]

3. 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).

4. Stay petition also stands disposed of.

(DINESH MEHTA),J

15-pooja/-

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