Vishnu Kumar Mewara vs The Board Of Secondary Education ...
2023 Latest Caselaw 2389 Raj

[2023/RJJD/007202]                    (1 of 2)                         [CW-812/2023]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 812/2023

Vishnu Kumar Mewara S/o Sh. Devi Lal, Aged About 25 Years, By
Caste Kalal, R/o Bhagana, Tehsil Bhim, P.s. Diver, District
Rajsamand, Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.       The    Board     Of     Secondary          Education,      Through     Its
         Secretary, Ajmer.
2.       The Secretary, Board Of Secondary Education, Rajasthan,
         Ajmer.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Rishabh Tayal
For Respondent(s)          :     Mr. BP Mathur



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

22/03/2023

      Learned counsel for the petitioner at the outset makes a

limited submission that the respondents may be directed to

consider and decide the representation of the petitioner, while

keeping into consideration the judgment passed by Jaipur Bench

of this Court in the case of Sanjay Kumar Vs. Board of

Secondary Education, Rajasthan, Ajmer & Anr. (S.B. Civil

Writ Petition No.4604/2013), decided on 14.10.2014.

      In light of such limited submission, the present writ petition

is disposed of with a direction to the respondents to decide the

representation of the petitioner, while keeping into consideration

the judgment passed by Jaipur Bench of this Court in the case of

Sanjay Kumar (supra), within a period of two months from the

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                                   date of receiving the certified copy of this order, strictly in

                                   accordance with law. However, the petitioner shall be required to

                                   cooperate regarding the furnishing any information, which is

                                   sought by the respondent.

                                         All pending applications also stands disposed of accordingly.



                                                                (DR. PUSHPENDRA SINGH BHATI), J.

72-Sudheer/-

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