Shri Ratan Lal vs State Of Rajasthan
2021 Latest Caselaw 15655 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 13182/2021

Shri Ratan Lal S/o Shri Soji Ram Banjara, Aged About 51 Years,
resident of Village Lunkakua, Post Dhelana, Panchayat Samiti
Sahada, District Bhilwara.
                                                                       ----Petitioner
                                     Versus
1.     State Of Rajasthan, Through The Principle Secretary Of
       Education (Elementary Education), Secretariat, Jaipur.
2.     The    Commissioner,           Rajasthan         Elementary           Education
       Council, Education Sankul, 5Th Block, 5Th Ground,
       Jawahar Lal Nehru Marg, Jaipur (Raj.).
3.     Deputy       Director,       Rajasthan          Siksha       Karmi      Board,
       Rajasthan      Elementary             Education       Council,        Education
       Sankul, 5Th Block, 5Th Ground, Jawahar Lal Nehru Marg,
       Jaipur (Raj.).
4.     District     Education      Officer      (Elementary)          Cum      District
       Project Coordinator, Serve Siksha Abhiyan, Bhilwara,
       Rajasthan.
5.     Block Elementary Education Officer, Serve Siksha Abhiyan
       Sahada,      Panchayat        Samiti       Sahada,         District    Bhilwara
       (Rajasthan).
                                                                   ----Respondents


For Petitioner(s)          :     Dr. H.R.Rawal, Adv.
For Respondent(s)          :             -



         HON'BLE MR. JUSTICE MANOJ KUMAR GARG

                           Judgment / Order

18/10/2021
     At the outset, counsel for the petitioner has made a limited

prayer that the petitioner has filed a representation dated before

the respondent No.4- the District Education Officer (Elementary)

Cum District Project Coordinator, Serve Siksha Abhiyan, Bhilwara,

Rajasthan, which is still pending, therefore, a direction be issued

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                                   to the respondent No.4 to consider and decide the petitioner's

                                   representation expeditiously.

                                        I have considered the arguments advanced before me and

                                   carefully gone through the records of the case.

                                        In view of limited prayer made by the counsel for the

                                   petitioner, the present writ petition is disposed of with a direction

                                   to   the   respondent     No.4--         the        District     Education   Officer

                                   (Elementary) Cum District Project Coordinator, Serve Siksha

                                   Abhiyan,    Bhilwara,    Rajasthan,           to     decide      the   petitioner's

                                   representation pending before him, within a period of two months

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

                                        Stay Petition is also disposed of.



                                                                                 (MANOJ KUMAR GARG), J.

36-prashant/-

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