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Shiv Shankar Sharma vs State And Ors (2023:Rj-Jd:41410)
2023 Latest Caselaw 10245 Raj

Citation : 2023 Latest Caselaw 10245 Raj
Judgement Date : 1 December, 2023

Rajasthan High Court - Jodhpur

Shiv Shankar Sharma vs State And Ors (2023:Rj-Jd:41410) on 1 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:41410]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6937/2018

Shiv Shankar Sharma S/o Sh. Jai Narayan Sharma, R/o Opp.
Nagar Nigam, Hanuman Hatha Bikaner.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan Through The Secretary, Elementary
         Education Department, Govt. Of Rajasthan, Jaipur.
2.       Director, Elementary Education, Rajasthan, Bikaner.
3.       District Education Officer, Elementary Education, Bikaner.
                                                                 ----Respondents
                              Connected With
                S.B. Civil Writ Petition No. 14250/2016
Hanumana Ram Mada S/o Sh. Lalu Ram Ji, R/o Baba Bas Rasisar
Tehsil Nokha Distt. Bikaner
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan Through The Director Elementary
         Education, Bikaner
2.       District Education Officer, Elementary Education, Bikaner
3.       Rajasthan Civil Services Appellate Court Jodhpur Through
         Its Registrar
                                                                 ----Respondents
                S.B. Civil Writ Petition No. 14443/2016
Bhanwar Lal Siyag S/o Sh. Raju Ram Siyag, R/o Village And Post
Roda Tehsil Nokha Distt. Bikaner
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan Through The Director Elementary
         Education, Bikaner
2.       District Education Officer, Elementary Education, Bikaner
3.       Rajasthan Civil Services Appellate Court Jodhpur Through
         Its Registrar
                                                                 ----Respondents
                S.B. Civil Writ Petition No. 14444/2016


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 [2023:RJ-JD:41410]                   (2 of 5)                        [CW-6937/2018]


Dharmendra Singh Yadav S/o Sh. Mohan Singh Yadava, R/o
Ugampura Ward No. 2, Nokha District Bikaner
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan Through The Director Elementary
         Education, Bikaner
2.       District Education Officer, Elementary Education Bikaner
3.       Rajasthan Civil Services Appellate Court Jodhpur Through
         Its Registrar
                                                                 ----Respondents
                S.B. Civil Writ Petition No. 14752/2016
Subhash Chandra Godara Son Of Sh. Laxmi Narayan Godara, R/o
Near Jain P.g. College Nokha Road, Ganga Sahar, Bikaner
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan Through The Director Elementary
         Education Bikaner
2.       District Education Officer, Elementary Education Bikaner
3.       Rajasthan Civil Services Appellate Court Jodhpur Through
         Its Registrar
                                                                 ----Respondents
                S.B. Civil Writ Petition No. 15030/2016
Luna Ram S/o Sh. Kisna Ram Kumawat, R/o Village And Post-
Bhadla Tehsil-Nokha Distt. Bikaner
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan Through The Director, Elementary
         Education, Bikaner
2.       District Education Officer, Elementary Education Bikaner
3.       Rajasthan Civil Services Appellate Court, Jodhpur Through
         Its Registrar
                                                                 ----Respondents
                S.B. Civil Writ Petition No. 15036/2016
Dungar Ram Meghwal S/o Sh. Chotha Ram, R/o Village And Post
Kumbhasar, Tehsil- Nokha, District- Bikaner


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 [2023:RJ-JD:41410]                       (3 of 5)                              [CW-6937/2018]


                                                                           ----Petitioner
                                        Versus
1.       State Of Rajasthan Through The Director, Elementary
         Education, Bikaner
2.       District Education Officer, Elementary Education, Bikaner
3.       Rajasthan Civil Services Appellate Court, Jodhpur Through
         Its Registrar
                                                                        ----Respondents
                S.B. Civil Writ Petition No. 15037/2016
Fusa     Ram     S/o     Sh.      Ramu        Ram,       R/o         Village    And    Post
Gajsukhdesar Tehsil Nokha Distt. Bikaner
                                                                           ----Petitioner
                                        Versus
1.       State Of Rajasthan Through The Director, Elementary
         Education Bikaner
2.       District Education Officer, Elementary Education, Bikaner
3.       Rajasthan Civil Services Appellate Court Jodhpur Through
         Its Registrar
                                                                        ----Respondents
                     S.B. Civil Writ Petition No. 317/2017
Smt. Leela Devi Sharma W/o Sh. Umashankar Guar D/o Sh.
Gulab Chand Sharma, R/o V.p.o Sidhmukh, Tehsil Rajgarh
District Churu
                                                                           ----Petitioner
                                        Versus
1.       State Of Rajasthan Through The Secretary, Secondary
         Education Rajasthan Jaipur
2.       Director, Secondary Education, Bikaner
3.       The District Education Officer, Secondary Education,
         Churu, Bikaner
4.       District Education Officer Elementory Education, Churu
                                                                        ----Respondents
                 S.B. Civil Writ Petition No. 3958/2017
Sohan Lal Mehariya S/o Sh. Chandu Ram Mehriya, R/o Ward No.
25 Near Pwd Rest House Nohar Distt. Hanumangarh./


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 [2023:RJ-JD:41410]                       (4 of 5)                        [CW-6937/2018]


                                                                        ----Petitioner
                                         Versus
1.       State Of Rajasthan Through The Secretary, Elementary
         Education Rajasthan, Jaipur.
2.       Director, Elementary Education, Rajasthan, Bikaner.
3.       The District Education Officer, Elementary Education,
         Hanmangarh.
4.       Block       Elementary          Education        Officer,     Nohar    Distt.
         Hanumangarh.
                                                                     ----Respondents


For Petitioner(s)              :     Mr. Pramendra Bohra
For Respondent(s)              :     Mr. K.K. Bissa, AGC a/w
                                     Mr. Sarwan Kumar, AGC.



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

01/12/2023

1 Learned counsel for the petitioners makes a limited

submission that the respondents may be directed to decide the

representation of the petitioners, while keeping into consideration

the judgment passed in the case of State of Rajasthan & Ors. Vs.

Jagdish Narain Chaturvedi, reported in 2009 CDR 550 (SC); Bhura

Ram Saharan & Ors. Vs. State of Rajasthan & Ors. reported in

2013 (3) CDR 1561 (Raj.); State of Rajasthan & Anr. Vs.

Surendra Mohnot & Ors. reported in (2014) 14 Supreme Court

Cases 77 & State of Rajasthan & Ors. Vs. Chandra Ram (D.B.

Special Appeal Writ No.589/2015, decided along with other

connected matters on 07.07.2017).

2. In light of such limited submission, the present writ petitions

are disposed of while directing the respondents to decide the

[2023:RJ-JD:41410] (5 of 5) [CW-6937/2018]

representation of the petitioners, while keeping into consideration

the aforementioned judgment, by passing a speaking order within

a period of three months from receipt of certified copy of this

order, strictly in accordance with law.

3. All pending applications also stand disposed of accordingly.

(DR. PUSHPENDRA SINGH BHATI), J.

154 & 158 to 166-Jitender

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