Rajesh vs The State Of Rajasthan
2023 Latest Caselaw 10667 Raj

Rajasthan High Court - Jodhpur

Rajesh vs The State Of Rajasthan on 13 December, 2023

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 19106/2023

Rajesh S/o Shri Hira Lal, Aged About 53 Years, R/o 108/21,
Shanti Nagar, Ajmer.


                                                                    ----Petitioner
                                     Versus


1.     The State Of Rajasthan, Through Its Secretary, Education
       Department, Government Of Rajasthan, Jaipur.
2.     The Director (Secondary Education), Bikaner.
3.     The Director (Primary Education), Bikaner.
4.     The District Education Officer (Secondary), Nagaur.
5.     The District Education Officer (Primary), Nagaur.
6.     The Chief Executive Officer, Zila Parishad, Nagaur.
7.     The Block Development Officer, Panchayat Samiti Degana,
       District Nagaur.


                                                                 ----Respondents



 For Petitioner(s)          :    Mr. Surendra Singh Choudhary
 For Respondent(s)          :    -


             HON'BLE MR. JUSTICE ARUN MONGA

Order (oral)

13/12/2023

1. At the outset, learned counsel for the petitioner submits that

the controversy involved in the petition is squarely covered by a

judgment dated 13.10.2023 rendered by this Court in S.B. Civil

Writ Petition No.16317/2023: Bhanwar Lal Vs State of Rajasthan &

others. He seeks liberty to file an appropriate representation

(2 of 2) [CW-19106/2023]

before the competent authority of the respondents, provided the

same is decided in the light of judgment ibid.

2. In view of the aforesaid submission, the present writ petition

filed by the petitioner is disposed of, with liberty to the petitioner

to submit a fresh representation to the respondents. The

competent authority of the respondents shall consider and decide

the same in the light of aforesaid decision in Om Prakash's case

(supra). In case the said judgment is not applicable, specific

reasons thereof shall be given by passing a speaking order.

3. The order has been passed based on the argument of the

learned counsel for petitioner and 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 any relief.

(ARUN MONGA),J ns. 249-1/-

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