Rajesh Kumar Rathore vs State Of Rajasthan
2021 Latest Caselaw 15483 Raj

(1 of 2) [CW-12981/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12981/2021

Rajesh Kumar Rathore S/o Shri Nand Lal Rathore, Aged About 42 Years, B/c Teli, R/o Village And Post Kushalgarh, District Banswara (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Director, Department Of Secondary Education, Bikaner (Raj.).

2. The District Education Officer, Secondary Education, Department Of Secondary Education, Banswara (Raj.).

----Respondents

For Petitioner(s) : Mr. Pankaj Mehta.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

05/10/2021

Application for early listing is allowed.

The matter is taken up for admission.

Learned counsel for the petitioner submits that issue raised

in the present writ petition is similar to issue raised in SBCWP

No.8772/2020, wherein, a Coordinate Bench of this Court inter-

alia directed as under:-

"Learned counsel for the petitioner categorically submits that the petitioner shall be satisfied if his representation pending before the respondents is decided, while taking into consideration the judgment rendered by this Court in Kheta Ram v. State of Rajasthan, & Ors. (SBCWP No.2443/2006) decided on 19.02.2015.

In light of such limited submission, the present writ petition is disposed of with a direction to the respondents to decide the representation of the petitioner and pass a speaking order within a period of 60 days from today,

(2 of 2) [CW-12981/2021]

while keeping into consideration of the judgment of Kheta Ram (Supra)."

Learned counsel for the petitioner prays that in the present

matter, same order may be passed.

In view of the submissions made, the petition filed by the

petitioner is disposed of in light and with similar directions as

given in the case of Kheta Ram (Supra).

(ARUN BHANSALI),J

141-pradeep/-

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