Chunni Lal Bheel vs State Of Rajasthan
2021 Latest Caselaw 16333 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 15007/2021

1.     Chunni Lal Bheel S/o Shri Ugma Ji, Aged About 55 Years,
       Resident Of Village Jorawarpura, Post Nardar Nagar, Tehsil
       Baneda, District Bhilwara, Rajasthan, At Present Posting
       Government       Secondary         School,       Bada     Mahva,    Tehsil
       Suhana, District Bhilwara, Rajasthan.
2.     Shambhu Lal S/o Shri Hardev Bheel, Aged About 51
       Years, Resident Of Village Bhilya Kheda, Post Meja, Tehsil
       Mandal, District Bhilwara, Rajasthan At Present Posting
       Government Senior Secondary School, Swaroop Ganj,
       Tehsil / District Bhilwara, Rajasthan.
3.     Devilal Balai S/o Shri Chhoga, Aged About 53 Years,
       Resident Of Village Naya Rai Singh Pura, Tehsil Baneda,
       District Bhilwara, Rajasthan, At Present Posting C.b.e.o,
       Tehsil Suvana, District Bhilwara, Rajasthan.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through The Secretary, Department
       Of Rural Development And Panchayati Raj, Government
       Of Rajasthan, Jaipur, Rajasthan.
2.     The Director (Elementary Education), Bikaner, Rajasthan.
3.     The District Education Officer (Elementory Education),
       Bhilwara, Rajasthan.
4.     The Chief Executive Officer, Zila Parishad, Bhilwara,
       Rajasthan.
                                                                ----Respondents


For Petitioner(s)        :     Mr. M.A. Siddiqui



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

27/10/2021




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

                                   caution is being maintained, while hearing the matters in Court,

                                   for the safety of all concerned.

                                         Learned   counsel      for    the     petitioners          submits   that   the

                                   petitioners would be satisfied, if a direction is issued to the

                                   respondents to consider their case in light of judgment dated

                                   06.11.2013, rendered by the Coordinate Bench of this Court in

                                   State of Rajasthan Vs. Bhanwar Lal & Ors. : S.B. Civil Writ Petition

                                   No.3172/2007.

                                         The present writ petition is therefore disposed of with the

                                   direction to the petitioners to file a representation before the

                                   competent authority within a period of three weeks, alongwith

                                   certified copy of the order instant and a photostat copy of the

                                   judgment rendered in the case of State of Rajasthan Vs. Bhanwar Lal

                                   (supra).

                                         If such representation is filed within the aforesaid period, the

                                   competent authority shall decide the same in light of judgment

                                   rendered in State of Rajasthan Vs. Bhanwar Lal & Ors. (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.



                                                                  (DR.PUSHPENDRA SINGH BHATI),J.

74-Zeeshan

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