Baba Bhagwan Das Public School ... vs The State Of Rajasthan
2022 Latest Caselaw 9406 Raj

(1 of 2)

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9258/2022

1. Baba Bhagwan Das Public School Siksha Samiti, Tewadi Virat Nagar, Jaipur Through Its Secretary Raj Kumar Kakkad S/o Shri Ram Avatar, Aged About 36 Years,r/o Bagawas Ahiran Tehsil Virat Nagar, Jaipur (Raj.).

2. Hemant Surya Mani Vidhya Mandir Sikhsha Smaiti, Med Through Its Secretary Madan Lal Nagar S/o Shri Chhitar Mal, Aged About 52 Years, R/o Med Tehsil Virat Nagar Jaipur (Raj.).

3. Nav Bharat Siksha Smaiti, Virat Nagar Through Its Secretary Rohitash Kumar Saini S/o Shri Ghisa Lal, Aged About 42 Years, R/o Shiv Colony Virat Nagar Jaipur (Raj.).

4. Virat Vidhya Mandir Smaiti, Balesar (Navrang Pura) Through Its Secretary Krishna Kumar Sharma S/o Shri Rameshwar Prasad Sharma, Aged About 43 Years, R/o Balesar (Navrang Pura) Tehsil Virat Nagar Jaipur (Raj.).

----Petitioners Versus

1. The 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. Rameshwerlal Dave
For Respondent(s)        :



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

19/07/2022

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

(2 of 2) [CW-9258/2022]

06.07.2021, whereby relaxation has been granted to 41

institutions situated in the State of Rajasthan.

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.

(VIJAY BISHNOI),J 81-mohit/-

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