Heera Lal Kumawat vs State Of Rajasthan ...
2023 Latest Caselaw 2927 Raj

[2023/RJJD/009658]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4808/2023

Heera Lal Kumawat S/o Mangi Lal Kumawat, Aged About 43 Years, Resident Of Bamaniya Kalan, Tehsil Relmagra, District Rajasamand.

----Petitioner Versus

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

2. The Director, Secondary Education, Bikaner.

3. The District Education Officer, Secondary Education, Rajsamand.

                                                                  ----Respondents


For Petitioner(s)           :    Mr. Shreyash Ramdev
For Respondent(s)           :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

12/04/2023

1. Learned counsel for the petitioner submits that the petitioner

would feel satisfied if a direction is issued to the respondents to

decide his representation dispassionately in the light of the

judgments dated 8.2.2012 rendered in the case of Ashok Kumar

Baser Vs. State of Rajasthan & Ors. (SBCWP No.6707/2007) and

dated 10.7.2017 rendered in the case of Om Prakash Beniwal Vs.

State of Rajasthan & Anr. (SBCWP No.8204/2014).

2. In view of the aforesaid, the present writ petition is disposed of

with the direction to the respondents to decide petitioner's

representation in the light of the judgments passed by this Court

in the cases of Praveen Kaswan and Om Prakash Beniwal (supra).

[2023/RJJD/009658] (2 of 2) [CW-4808/2023]

3. For the purpose aforesaid, the petitioner may file a fresh

representation alongwith all relevant material including copies of

the judgments aforesaid alongwith certified copy of the order

instant, within a period of two weeks from today. The respondents

are directed to consider petitioner's representation in accordance

with law, within a period of four weeks thereafter.

4. It is made clear that aforesaid direction to decide the

petitioners' representation has been issued only with a view to

ensure expeditious redressal of petitioner's grievance. The same

may not be construed to be an order to decide the representation

in a particular manner.

5. The stay application also stands disposed of accordingly.

6. The order has been passed based on the submissions made in

the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 187-Shahenshah/-

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