Jagvinder Singh vs State Of Rajasthan
2022 Latest Caselaw 525 Raj

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     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                S.B. Civil Writ Petition No. 15043/2021

1.     Jagvinder Singh S/o Atama Singh, Aged About 37 Years,
       Ward No. 11, Talwara Jheel, 5 Arw-A, Hanumangarh,
       Rajasthan.
2.     Anil Kumar S/o Khem Chand, Aged About 36 Years, 219,
       Bhundada Johda Ke Pass, Tehsil Nawalgarh, Kumawas,
       Jhunjhunu, Rajasthan.
3.     Amit Kumar S/o Bhola Ram, Aged About 33 Years, Satnali
       (7), Mahendragarh, Satnali, Haryana
                                                                   ----Petitioners
                                    Versus
1.     State Of Rajasthan, Through The Principal Education
       Secretary, Government Secretariat, Rajasthan, Jaipur.
2.     The Director, Secondary Education, Rajasthan, Bikaner.
3.     The District Education Officer, Secondary Education,
       Jhunjhunu, Rajasthan.
4.     The   District    Education         Officer,      Secondary     Education
       Hanumangarh, Rajasthan.
5.     The Office Of District Collector And District Magistrate,
       Jaipur
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Atma Ram on Vc.
For Respondent(s)         :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

10/01/2022

1.        In wake of instant surge in COVID-19 cases and spread

of its highly infectious Omicron variant, lawyers have been advised

to refrain from coming to the Courts.

2         Learned counsel for the petitioners at the outset make

a limited submission that the respondents may be directed to


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                                   consider and decide the representation of the petitioners, while

                                   keeping into consideration the judgment passed by a Co-ordinate

                                   Bench of this Court in the matter of Shatendra Kumar & Ors.

                                   Vs. State of Rajasthan & Ors (SBCWP No.5982/2019)

                                   decided on 01.05.2019.

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

                                   petition is disposed of with a direction to the respondents to

                                   decide the representation of the petitioners, while keeping into

                                   consideration the judgment of Shatendra Kumar                       (Supra), by

                                   passing a speaking order within a period of 60 days from receipt

                                   of certified copy of this order, strictly in accordance with law.

                                   4.         All   pending     applications          also    stand    disposed   of

                                   accordingly.

                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

21-Sudheer/-

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