Ram Singh Chouhan vs State Of Rajasthan ...
2023 Latest Caselaw 3839 Raj

[2023/RJJD/012802]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12774/2019

1. Ram Singh Chouhan S/o Late Sh. Gopal Singh Chouhan, Aged About 70 Years, R/o Brahamano Ki Gali, Umaid Chowk, Jodhpur.

2. Nand Kishore S/o Sh. Sadul Singh, Aged About 63 Years, R/o Umaid Chowk, Jodhpur.

3. Jagdish S/o Sh. Labhu Singh, Aged About 65 Years, R/o Umaid Chowk, Jodhpur.

4. Kishan Singh Panwar S/o Sh. Akhe Singh Panwar, Aged About 70 Years, R/o Nagoriyo Ka Bass, Jodhpur.

5. Smt. Sudha Kothari W/o Sh. Champa Lal Kothari, Aged About 69 Years, R/o Raika Bagh, Jodhpur.

6. Amar Singh S/o Late Sh. Ratan Singh, Aged About 62 Years, R/o Bhadwasiya Road, Jodhpur.

7. Vijay Raj Shrimali S/o Sh. Pukhraj Shrimali, Aged About 68 Years, R/o Mahamandir, Jodhpur.

8. Jatadhar Jha S/o Sh. Thakoo Jha, Aged About 72 Years, R/o Kudi Bhagtasani Housing Board, Jodhpur.

9. Smt. Devbala Pithdar W/o Late Amar Singh, Aged About 55 Years, R/o City Police, Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Education Department, Govt. Of Rajasthan, Jaipur.

2. The Director, Secondary Education, Rajasthan, Bikaner.

3. The District Education Officer, Secondary Education, Jodhpur.

4. Management Committee, Shri Umaid Higher Secondary School, Jodhpur Through Its Secretary.

----Respondents

For Petitioner(s) : Mr. Pramendra Bohra For Respondent(s) : Mr. Sarwan Kumar for Mr. Hemant Choudhary, GC Mr. Manoj Bohra

JUSTICE DINESH MEHTA

Order

01/05/2023

1. Learned counsel for the petitioners at the outset makes a

limited submission that the respondents may be directed to

[2023/RJJD/012802] (2 of 2) [CW-12774/2019]

consider and decide the representation of the petitioners, while

keeping into consideration the judgment rendered by Jaipur Bench

of this Court in State of Rajasthan & Anr. Vs. The

Management Committee Sh. Bhagwan Das Todi College :

D.B. Special Appeal (Writ) No. 663/2015, decided on

06.11.2015.

2. Learned counsel for the respondents do not have any

objection regarding the submission made by learned counsel for

the petitioners.

3. 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 petitioners, while keeping into consideration

the judgment passed by Jaipur Bench of this Court in

Sh. Bhagwan Das Todi (supra), within a period of three months

from today, strictly in accordance with law.

4. All pending application stands disposed of.

(DINESH MEHTA),J 126-pooja/-

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