Geetanjali Sikshan Sansthan ... vs The State Of Rajasthan
2021 Latest Caselaw 15606 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13076/2021

Geetanjali Sikshan Sansthan Borawar, Tehsil Makrana, District Nagaur (Raj.) Through Its Secretary Lal Mohammed Khan Son Of Sh. Saraj Ahmed, Aged About 53 Years, Deshwali Mohalla, Borawar, Tehsil Makrana, District Nagaur.

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary To The Government, Department Of Higher Education, Government Of Rajasthan, Secretariat, Jaipur.

2. The Coordinator, Pre-D.el.ed Examination-2021 And Registrar, Education Department Exams, Rajasthan, Bikaner (Raj.).

3. The Principal Secretary To The Government, Minority Affairs Department, Government Of Rajasthan, Secretariat, Jaipur.

----Respondents

For Petitioner(s) : Mr. B.S. Sandhu

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/10/2021

Learned counsel for the petitioner has submitted that the

petitioner has already moved a representation before the

respondents on 02.09.2021 for ventilating its grievances. It is

prayed that a direction be issued to the respondents to decide the

representation of the petitioner expeditiously.

In view of the limited prayer made by learned counsel for the

petitioner, this writ petition is disposed of with a direction to the

respondents to consider and decide the representation of the

(2 of 2) [CW-13076/2021]

petitioner expeditiously, preferably within a period of four weeks

from the date of production of certified copy of this order.

Stay petition is also disposed of.

(VIJAY BISHNOI),J

48-mohit/-

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