Ranaram vs State Of Rajasthan
2023 Latest Caselaw 17 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 19569/2022

Ranaram S/o Shri Rooparam, Aged About 35 Years, R/o- Vpo- Diwandi, Tehsil - Rohat District Pali (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural Development And Panchayati Raj Department, Govt. Of Rajasthan, Secretariat, Jaipur.

2. The Secretary, Department Of Education, Jaipur, Rajasthan.

3. The Director, Secondary Education, Jaipur Rajasthan.

4. The Director, Elementary Education, Bikaner, District Bikaner, Rajasthan.

5. The District Collector, Pali Rajasthan.

6. The Chief Executive Officer, Zila Parishad Pali, District Pali Rajasthan.

7. The District Education Officer, Secondary Education Pali District Pali Rajasthan.

8. The District Education Officer, Elementary Education Pali District Pali Rajasthan.

9. The Block Elementary Education Officer, Panchayat Samiti Rohat District Pal Rajasthan.

10. The Vikas Adhikari, Panchayat Samiti Rohat, District Pali Rajasthan.

11. The Principal/peeo, Government Senior Secondary School, Diwandi, Panchayat Samiti Rohat, District Pali Rajasthan.

12. The Gram Panchayat Diwandi, Panchayat Samiti Rohat, District Pali, Through Its Sarpanch.

                                                                ----Respondents


For Petitioner(s)        :     Mr. J.S. Bhaleria
For Respondent(s)        :     -



                    JUSTICE DINESH MEHTA

                         Judgment / Order

02/01/2023

1. By way of present writ petition, petitioner has prayed thus:-

(2 of 3) [CW-19569/2022]

"A That the respondents may kindly be directed to consider and provide appointment on the post of Gram Panchayat Sahayak in gram Panchayat Diwandi on the basis of the merit list annexure P/3 after considering his objections made by him.

B. That the respondents may kindly be directed to decide the pending representation annexure P/6 filed for the appointment against the vacant posts of Gram Panchayat Sahayak in Gram Panchayat Diwandi with all consequential benefits.

C. Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner.

D. Writ petition filed by the petitioner may kindly be allowed with costs."

2. Learned counsel for the petitioner submits that the petitioner

would be satisfied if the competent authority of the respondents -

State is directed to consider petitioner's representation

expeditiously in accordance with law.

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

of with a direction to the petitioner to file a representation before

the competent authority of the respondent - State, along with the

certified copy of the order instant.

4. In case, any such representation is so addressed, the

competent authority shall consider the same in accordance with

law.

5. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievance. The same may not

(3 of 3) [CW-19569/2022]

be construed to be an order to decide the representation in a

particular manner.

6. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

164-Inder/-

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