Sarita Rajoriya vs The State Of Rajasthan
2021 Latest Caselaw 16273 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15066/2021

Sarita Rajoriya D/o Shri Suresh Chandra Rajoriya, Aged About 39 Years, R/o Khatikan Mohalla, Near Shiv Mandir, Dausa, District- Dausa (Raj.)

----Petitioner Versus

1. The State Of Rajasthan, Through Secretary, Department Of Rural Development And Panchayatiraj, Govt. Of Rajasthan, Secretariat, Jaipur.

2. Chief Executive Officer, Zila Parishad Pali,

3. District Education Officer (Elementary Education), District Pali (Raj.)

----Respondents

For Petitioner(s) : Mr. Rohitash Singh Rathore For Respondent(s) :

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

26/10/2021

1. In the wake of second surge in the COVID-19 cases, the

Court is functioning virtually and abundant caution is being

maintained for the safety of all concerned.

2. Counsel for the petitioner at the outset makes a limited

submission that the respondents may be directed to consider and

decide representation of the petitioner in light of judgment dated

01.12.2017 passed by this Court in Bhagirath Dudi Vs. State of

Rajasthan & Ors.

3. In light of such limited submission, the present writ petition

is disposed of with a direction to the respondents to decide

representation of the petitioner within a period of 60 days from

(2 of 2) [CW-15066/2021]

today by passing a speaking order strictly in accordance with law

while keeping into consideration judgment of Bhagirath Dudi

(supra).

4. Stay Petition stands disposed of accordingly.

(DR. PUSHPENDRA SINGH BHATI),J

357-nirmala/Sanjay

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