Ramdayal Suthar vs State Of Rajasthan
2022 Latest Caselaw 9079 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2245/2022

Ramdayal Suthar S/o Late Shri Chokha Ram Suthar, Aged About 59 Years, R/o Plot No. 13, Guljar Nagar, Bhadwasiya, Jodhpur, District Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Education, Government Of Rajasthan, Jaipur, Rajasthan.

2. The Director, Secondary Education, Bikaner, District Bikaner, Rajasthan.

3. The Joint Director (School Education), Jodhpur Division, District Jodhpur, Rajasthan.

4. The District Education Officer (Headquarter), Secondary Education, Jodhpur, District Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kailash Jangid. For Respondent(s) : Mr. Hemant Choudhary, G.C.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

12/07/2022

Learned counsel for the petitioner submits that the issue

raised in the present writ petition is squarely covered by judgment

in Champalal Vyas v. State of Rajasthan & Anr.: S.B. Civil Writ

Petition No.6881/2015 & connected writ petitions, decided on

23.7.2018, which judgment has been upheld in State of Rajasthan

v. Champalal Vyas: D.B. Special Appeal (Writ) No.912/2019,

decided on 31.7.2019, which order has subsequently been

followed in Heera Lal Dangi & Ors. v. State of Rajasthan & Ors.:

S.B. Civil Writ Petition No.2351/2019 & connected writ petitions,

(2 of 2) [CW-2245/2022]

decided on 14.1.2021 and, therefore, the present writ petition

may also be decided in light of juedgment in the case of

Champalal Vyas (supra).

Learned counsel for the respondents though did not dispute

that the issue raised in the present writ petition is similar to that

of Champalal Vyas (supra), however, attempted to contest the

point of time, from which, the relief could be claimed by the

petitioner.

In view of the above fact situation, the petitioners may

approach the respondent - competent authority by way of an

appropriate representation raising all the issues as raised in the

present writ petition along with copies of the orders in the case of

Champalal Vyas (supra) and it is expected of the respondents to

decide the representation to be made by the petitioner by way of

speaking order within a period of four weeks from the date the

representation is made by the petitioner in accordance with law.

With the above, the petition filed by the petitioner stands

disposed of.

(ARUN BHANSALI),J 17-Sumit/-

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