Kamal Kishore Panwar vs State Of Rajasthan
2021 Latest Caselaw 16314 Raj

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              S.B. Civil Writ Petition No. 15228/2021

1.      Kamal Kishore Panwar S/o Late Moolchand Panwar, Aged
        About 59 Years, G 280, U.i.t. Pratap Nagar, Jodhpur
2.      Lrs Of Surendra Bhansali, S/o Late Jaswantmal Bhansali,
        Through-
3.      Nivedita Bhansali W/o Late Surendra Bhansali, Aged
        About 56 Years, 838 1St Extension, Kamla Nagar,
        Jodhpur.
                                                                      ----Petitioners
                                      Versus
1.      State Of Rajasthan, Through The Secretary, Education
        Department, Govt. Of Rajasthan, Jaipur.
2.      The Director, Secondary Education, Govt. Of Rajasthan,
        Bikaner.
3.      Managing       Committee           (Shikshan         Samiti     Shri     Singh
        Sabha),     Sardar        Senior       Secondary           School      Jodhpur
        Through The Secretary.
                                                                   ----Respondents


For Petitioner(s)           :     Mr.CP Trivedi
For Respondent(s)           :



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                       Order

27/10/2021

      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.

      Counsel for the petitioners submits that petitioners would be

satisfied, if the respondents are directed to consider and decide

his   representation     keeping        into    consideration         the   judgment




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                                                                            (2 of 2)                      [CW-15228/2021]



                                   rendered by Hon'ble Apex Court in Rajasthan Welfare Society Vs.

                                   State of Rajasthan, reported in [(2005) 5 SCC 275].

                                         In light of such submission made by learned counsel for the

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

                                   to the petitioners to file a representation within 15 days, alongwith

                                   a certified copy of the order instant and a photocopy of the above

                                   referred   judgment      of    the      Supreme          Court.       In   case   the

                                   representation is filed, the respondents shall decide representation

                                   of the petitioners within a period of 60 days from today strictly in

                                   accordance with law while taking into consideration precedent law

                                   of Rajasthan Welfare Society Vs. State of Rajasthan (supra).

                                         It is made clear that aforesaid direction to decide the

                                   representation has been issued only with a view to ensure

                                   expeditious redressal of petitioners' grievance. The same may not

                                   be construed to be an order to decide the                        representation in a

                                   particular manner.

                                         The stay application also stands disposed of accordingly.




                                                                  (DR.PUSHPENDRA SINGH BHATI),J.

254-Sudheer/-

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