Rav Tularam Rashtra Unnati ... vs State Of Rajasthan
2023 Latest Caselaw 6483 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17866/2019

Rav Tularam Rashtra Unnati Vidhyalya Samiti, Through Its Secretary Deepak Kumar Yadav S/o Shri Omprakash Yadav, Aged 40 Years, Secretary, Management Committee,rav Tularam Rashtra Unnati Vidhyalya Samiti, Rav Tularam Rashtra Unnati Vidhyalya, Bikaner.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, School And Sanskrit Education Department, Govt. Of Rajasthan, Jaipur.

2. The Director, Elementary Education, Rajasthan, Bikaner.

3. The District Education Officer, Elementary Education, Bikaner.

                                                                ----Respondents


For Petitioner(s)         :    Mr. Rohit Mutha
For Respondent(s)         :



             HON'BLE DR. JUSTICE NUPUR BHATI

                                    Order

28/08/2023

1. Service of notice upon the respondents is already complete

but no-one has put in appearance on behalf of the respondents.

2. Counsel for the petitioner makes a limited submission that

his representation may be decided while keeping into

consideration judgment passed by this Hon'ble Court (Jaipur

Bench) in the matter of State of Rajasthan & Anr. Vs. The

Management Committee Sh. Bhagwan Das Todi College D.B.

Special Appeal (Writ) No.664/2015, decided on 06.11.2013.

2. In light of such limited submission, present writ petition is

disposed of while directing the respondents to consider the

(2 of 2) [CW-17866/2019]

representation of the petitioner by passing a speaking order within

a period of three months from today while keeping into

consideration the mandate of precedent law of State of Rajasthan

& Anr. Vs. The Management Committee Sh. Bhagwan Das Todi

College (supra).

3. The stay application and all other pending applications also

stand disposed of accordingly.

(DR. NUPUR BHATI),J 262-skm/-

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