Thirpal Das vs State Of Rajasthan Through The ...
2023 Latest Caselaw 1144 Raj

                                   [2023/RJJD/002801]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 9059/2018

                                   Thirpal Das S/o Late Shri Gyan Chand, Aged About 35 Years,
                                   Village And Post Gadra Road, District Barmer
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan Through The Director, Secondary
                                            Education, Government Of Rajasthan, Bikaner
                                   2.       The District Education Officer, Secondary Education,
                                            Barmer
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Hardik Gautam
                                   For Respondent(s)         :     Mr. Hemant Choudhary, GC



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   30/01/2023

                                         Learned counsel for the petitioner submits that the petitioner

                                   would be satisfied if his representation is considered and decided

                                   by the respondents, while keeping into consideration the judgment

                                   rendered by three-Judge Bench of the Hon'ble Supreme Court in

                                   Special Leave Petition (C) No.20525/2011 (Avtar Singh Vs. Union of

                                   India & Ors. decided on 21.07.2016).

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

                                   with a direction to the respondents to consider and decide the

                                   representation of the petitioner, while keeping into consideration

                                   the order passed in Avtar Singh (supra) by passing a speaking order

                                   within a period of three months from today, strictly in accordance

                                   with law. All pending applications stand disposed of.



                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

213-Zeeshan

Powered by TCPDF (www.tcpdf.org)