Dushyant Vidhya Pheeth Siksha ... vs State Of Rajasthan
2022 Latest Caselaw 10872 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12050/2022

1. Dushyant Vidhya Pheeth Siksha Samiti, Manoharpur, Through Its Secretary Sita Ram Yadav S/o Narayan Lal Yadav, Aged About 45 Years, R/o Khojawala Post Ghashipura Tehsil Shahapura District Jaipur (Raj.).

2. Shree Shrawan Das Bal Siksha Samiti Paladi, Through Its Secretary Sita Ram Gujar S/o Hanuman Shah Gujar, Aged About 44 Years, R/o Village Post Paladi Tehsil Virat Nagar District Jaipur (Raj.).

3. Mahindra Modern Public School Samiti Med, Through Its Secretary Indraj Gujar S/o Ramji Lal Gujar, Aged About 37 Years, R/o Med Tehsil Virat Nagar, District Jaipur (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of School Education (Group-5), Jawahar Lal Nehru Marg, Jaipur.

2. The Director (Secondary Education), Bikaner (Raj.).

3. The District Education Officer (Headquarter), Secondary Education, Jaipur (Raj.).

                                                                  ----Respondents


For Petitioner(s)           :    Mr. S.S. Rathore
For Respondent(s)           :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

25/08/2022

Learned counsel for the petitioners submits that petitioners

would be satisfied if respondent-State Government is directed to

consider petitioners' representation in light of the order dated

06.07.2021, whereby relaxation has been granted to 41

institutions situated in the State of Rajasthan.

(2 of 2) [CW-12050/2022]

The present writ petition is, therefore, disposed of with a

direction to the petitioners to file representation before the

competent authority/State Government alongwith certified copy of

the order instant within a period of three weeks from today.

In case, representation is so addressed, the competent

authority shall consider grant of relaxation to the petitioner-

institutions also, in accordance with law. Needful be done within a

period of six weeks of receiving certified copy of the order instant.

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.

(VINIT KUMAR MATHUR),J 356-praveen/-

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