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Dileep Kumar Punia vs State Of Rajasthan
2022 Latest Caselaw 695 Raj

Citation : 2022 Latest Caselaw 695 Raj
Judgement Date : 13 January, 2022

Rajasthan High Court - Jodhpur
Dileep Kumar Punia vs State Of Rajasthan on 13 January, 2022
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 16622/2021

Oma Ram S/o Shri Ghewar Ram, Aged About 39 Years, R/o Vpo
Sathin, Via Pipar City, Tehsil Bhopalgarh, District Jodhpur,
Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through The Secretary, Department
       Of Rural And Panchayati Raj, Government Of Rajasthan,
       Jaipur, Rajasthan.
2.     The Secretary, Department Of Education, Government Of
       Rajasthan, Jaipur, Rajasthan.
3.     The Director, Elementary Education, Bikaner, District
       Bikaner, Rajasthan.
4.     The Chief Executive Officer, Zila Parishad Jodhpur, District
       Jodhpur, Rajasthan.
                                                                ----Respondents
                             Connected With
              S.B. Civil Writ Petition No. 16863/2021
1.     Dileep Kumar Punia S/o Ranveer Singh, Aged About 36
       Years, Village Bay, Tehsil Navalgarh, Dist. Jhunjhunu, Raj.
2.     Sangeeta Poonia D/o Ranveer Singh, Aged About 34
       Years, Village Paladi, Tehsil Laxmangarh, Dist. Sikar, Raj.
3.     Kamlesh Kumar Saini S/o Gyarasi Lal Saini, Aged About
       36 Years, Village Ahivannda, Post Indawa, Tehsil Lalsot,
       Dist. Dausa, Raj.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through The Secretary, Rural And
       Panchayati Raj Department, Government Of Rajasthan,
       Jaipur, Rajasthan.
2.     Chief Executive Officer, Zila Parishad Bhilwara, Rajasthan.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Kailash Jangid on VC
                               Mr. Tanwar Singh on VC
For Respondent(s)        :     Mr. Pankaj Sharma, AAG on VC


                    (Downloaded on 14/01/2022 at 08:48:28 PM)
                                                                               (2 of 2)                   [CW-16622/2021]




                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                          Order

                                   13/01/2022

                                         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.

                                         Learned counsel for the petitioner seeks permission to

                                   withdraw the writ petition with a liberty to file a representation

                                   before      the    competent        authority         to    consider     petitioner's

                                   candidatures also in light of judgment dated 08.01.2020, passed

                                   by Jaipur Bench in D.B. SAW No.908/2017, Namonarayan

                                   Sharma Vs. State & Ors.

                                         The    present    writ     petition       is,    therefore,     dismissed    as

                                   withdrawn with a direction to the petitioner to file a representation

                                   before    the      competent      authority,          seeking      consideration   of

                                   petitioner's case also in light of the Division Bench judgment

                                   rendered in the case of Namonarayan (supra).

                                         The stay application also stands dismissed.

                                         In case the respondents do not consider petitioner's case in

                                   light of judgment dated 08.01.2020, petitioner will be free to take

                                   appropriate remedies including filing of fresh writ petition.



                                                                   (DR.PUSHPENDRA SINGH BHATI),J.

13-14-Sudheer/-

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