Surendra Mohnot vs State Of Raj. And Ors
2022 Latest Caselaw 4394 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7675/2010

Surendra Mohnot S/o Shri Prakash Mal Mohnot, Aged 43 years, R/o Mohnoton ki Pole, Chand Bawari, Jodhpur

----Petitioner Versus

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

2. Deputy Director (Male), Department of Education, Jodhpur Zone, Jodhpur.

3. District Education Officer (Secondary), Jaisalmer

4. The Direction Education (Secondary), Bikaner.

----Respondents

For Petitioner(s) : Mr. Sudheer Sharma For Respondent(s) : Mr. Hemant Choudhary

HON'BLE MS. JUSTICE REKHA BORANA

Order

21/03/2022

Counsel for the petitioner submits that in similar

circumstances and similar matters, the Division Bench of this

Court in The Director, Secondary Education, Rajasthan,

Bikaner Vs. Narendra Kumar Boolchandani & Ors.; D.B.

Special Appeal Writ No.362/2020 along with connected

matters, while considering the aspect that the issue in question

has arisen in large number of cases and the Government has

accepted the stand and granted the benefits, disposed of the

appeals with the following directions:

"Learned counsel for the petitioners, however, submitted that the issue is arising in large number of cases and in several departments, the Government has accepted the stand and granted the benefits. If the petitioners are not granted

(2 of 2) [CW-7675/2010]

similar benefits, it would amount to discriminatory treatment. Whatever be the grievance of the petitioners they can be resolved at the level of the administration or by the Court through bipartite hearing.

In view of the peculiar circumstances, these appeals are disposed of by permitting the Government to take into account the representations already made or to be filed by any of the petitioners within one month. In the process, the authorities will bear in mind the stand taken by the department in similar cases. Such representations would be decided in accordance with law unmindful of the observations and directions issued by the learned Single Judge in the impugned orders. Eventually, if the grievances of the petitioner still survive after the Government decision, it is open for the petitioners to seeks redressal thereafter in accordance with law."

Counsel for the petitioner submits that the present writ of

the petitioner may also be disposed of in light of the

abovementioned judgment.

Counsel for the respondents also agrees to the said proposal.

In view of the submissions made, the present writ petition is

disposed of with the same directions as issued by the Division

Bench of this Court in the case of Narendra Kumar Boolchandani

(supra).

All pending applications stand disposed of.

(REKHA BORANA),J

20-T.Singh/-

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