Nand Lal Nai vs The State Of Rajasthan
2022 Latest Caselaw 3560 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 6002/2021

Nand Lal Nai S/o Shri Jhabr Mal Nai, aged about 53 Years, Resident of Vpo Sahla, Th. And District Churu (Raj.), Posted At Teacher Govt. Sr. Sec. School, Aalsar, Th. Ratangarh, Dis. Churu.

----Petitioner Versus

1. The State of Rajasthan through its Principal Secretary to the Government, Department of Education, Secretariat, Jaipur.

2. Dept. Director of Secondary Education, Rajasthan, Bikaner.

3. The Director of Elementary Education, Rajasthan, Bikaner.

4. District Education Officer, Elementary Education, Churu, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Ashvini Kumar Swami.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

08/03/2022

Counsel for the petitioner submits that in similar nature writ

petitions, led by Deepakchand vs. State of Rajasthan & Ors. : S.B.

Civil Writ Petition No.780/2021 directions have been issued by a

Coordinate Bench of this Court on 29.01.2021 and, therefore, the

present petition may also be decided in the light of said order.

In the case of Deepchand (supra), a Coordinate Bench of this

Court inter-alia directed as infra:

"1. All the above mentioned writ petitions shall stand decided by this common order as the issue involved therein is identical.

(2 of 2) [CW-6002/2021]

2. Learned counsel for the petitioners prays for disposal of this writ petition with liberty to make a representation to the respondents in the light of the judgments of this Court in the cases of Praveen Chand Jain Vs. State of Rajasthan & Ors. (S. B. Civil Writ Petition No. 6217/2006) decided on 23.09.2013 as well as Jorawar Singh Vs. State of Rajasthan & Ors. (S. B. Civil Writ Petition No. 555/2005) decided on 07.11.2006 and Yogesh Kumar Pareek Vs. State of Rajasthan & Ors. (S. B. Civil Writ Petition No. 3534/2009) decided on 20.01.2014. The representation aforesaid may be considered by the respondents in the light of the judgments supra.

3. In view of the limited prayer, the above writ petitions are disposed of with liberty sought for.

4. In case of representation along with the copy of the judgments supra is filed, respondents are directed to consider the same in the light of the directions given in the judgments supra, if it applies to the facts of this case. The representation would be decided by a speaking order.

5. A copy of this order be placed in each file."

Accordingly, the present writ petition is also decided in the

light and with similar directions as given in the case of Deepchand

(supra).

(ARUN BHANSALI),J 85-DJ/-

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