Reena Kumari Meena vs State Of Rajasthan ...
2023 Latest Caselaw 4163 Raj

[2023/RJJD/013697]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16425/2022

Reena Kumari Meena D/o Ratan Singh, Aged About 35 Years, Resident Of Village Sanwatgarh, Tehsil Deoli, District Tonk (Raj.).

----Petitioner Versus

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

2. The Director, Elementary Education Rajasthan, Bikaner.

3. The Chief Executive Officer, Zila Parishad, Jalore.

----Respondents

For Petitioner(s) : Mr. Pradeep Singh Chauhan & Mr. Umashankar Dhakar for Mr. Hanuman Singh Choudhary.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

05/05/2023

Learned counsel for the petitioner submits that the issue

raised in the present writ petition is squarely covered by judgment

in Namonarayan Sharma v. The State of Rajasthan & Ors. : D.B.

Special Appeal Writ No.908/2017, decided on 08.01.2020 at Jaipur

Bench, which judgment has been followed in Mithlesh Rajput v.

State of Rajasthan & Ors. : S.B.Civil Writ Petition No.12992/2020,

wherein it has been directed as under:-

"Without pronouncing upon petitioner's right, the present writ petition is disposed of with the direction to the petitioner to file a representation before the competent authority within a period of 15 days, alongwith the copy of the order instant and a photocopy/ web copy of the Division Bench judgment passed in Namonarayan Sharma's case (supra).

In case such representation is filed within a period of two weeks from today, the respondent shall consider petitioner's case also, in accordance with

[2023/RJJD/013697] (2 of 2) [CW-16425/2022]

enunciation made in Namonarayan Sharma's case (supra).

The stay application also stands disposed of."

In view of the submissions made, the present writ is also

disposed of with similar directions as given in the case of

Namonarayan Sharma (supra).

The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 83-AnilSingh/-

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