Renu vs State Of Rajasthan ...
2023 Latest Caselaw 1460 Raj

[2023/RJJD/004308]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18789/2018

Renu D/o Jagdish Chandra Jasal, Aged About 38 Years, By Caste Darji, R/o Moti Sadan, Plot No. 55, Tilak Nagar First, Mahamandir, Jodhpur (Raj.).

----Petitioner Versus

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

2. Director, Education Rajasthan, Bikaner.

3. District Education Officer (Secondary Education), District Jodhpur.

4. District Education Officer (Secondary Education), Bhilwara.

----Respondents

For Petitioner(s) : Mr. Kailash Jangid For Respondent(s) : Mr. Sarwan Kumar, AGC

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

07/02/2023

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).

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

of with the direction to the respondents to decide petitioner's

(D.B. SAW/284/2020 has been filed in this matter. Please refer the same for further orders)

[2023/RJJD/004308] (2 of 2) [CW-18789/2018]

representation in the light of the judgments passed by this Court

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

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. It is made clear

that aforesaid direction to decide the petitioner's 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.

The stay application also stands disposed of accordingly.

(DR.PUSHPENDRA SINGH BHATI),J

29-Sudheer/-

(D.B. SAW/284/2020 has been filed in this matter. Please refer the same for further orders)

Powered by TCPDF (www.tcpdf.org)