Rajasthan High Court - Jodhpur
Ajay Kumar Mudgal vs State And Ors (2023:Rj-Jd:41378) on 1 December, 2023
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2023:RJ-JD:41378]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7983/2017
Ajay Kumar Mudgal S/o Sh. Shiv Prakash Mudgal, R/o B-Iii 458,
Sudarshana Nagar, Bikaner.
----Petitioner
Versus
1. State Of Rajasthan Through The Secretary, Elementary
Education, Govt. Of Rajasthan Jaipur.
2. Director, Secondary Education, Bikaner.
3. Director, Elementary Education, Bikaner.
4. District Education Officer, Elementary Education, Bikaner.
----Respondents
Connected With
S.B. Civil Writ Petition No. 9700/2017
Ramrakh Godara S/o Sh. Bega Ram Godara, R/o Vpo
Barsinghsar Via Uday Ramsar Bikaner.
----Petitioner
Versus
1. State Of Rajasthan Through The Secretary, Secondary
Education Department, Govt. Of Rajasthan, Jaipur
2. Director, Elementary Education, Rajasthan, Bikaner.
3. The District Education Officer, Elementary Education,
Bikaner.
----Respondents
S.B. Civil Writ Petition No. 9737/2017
Anil Kumar Sharma S/o Sh. Mangat Ram Sharma, R/o 65,
Gandhi Nagar Uit Behind Lalgarh Palace, Bikaner.
----Petitioner
Versus
1. State Of Rajasthan Through The Secretary, Secondary
Education Department, Govt. Of Rajasthan, Jaipur.
2. Director, Secondary Education, Rajasthan, Bikaner.
3. Director, Elementary Education, Rajasthan, Bikaner.
4. The District Education Officer, Elementary Education,
Bikaner.
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[2023:RJ-JD:41378] (2 of 3) [CW-7983/2017]
----Respondents
S.B. Civil Writ Petition No. 14078/2017
Smt. Rekha Kwatra W/o Sh. Surendra Kumar Kawtra, R/o 18,
Sardul Colony, Bikaner.
----Petitioner
Versus
1. State Of Rajasthan Through The Secretary, Secondary
Education, Department Of Govt. Of Rajasthan, Jaipur.
2. Director, Secondary Education, Rajasthan, Bikaner.
3. Director, Elementary Education, Rajasthan, Bikaner.
4. The District Education Officer, Elementary Education,
Bikaner.
----Respondents
For Petitioner(s) : Mr. Pramendra Bohra
For Respondent(s) : 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).
[2023:RJ-JD:41378] (3 of 3) [CW-7983/2017]
2. In light of such limited submission, the present writ petitions
are disposed of while directing the respondents to decide the
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.
92 to 95-Sudheer/-
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