School Development And ... vs State Of Rajasthan ...
2023 Latest Caselaw 4635 Raj

[2023/RJJD/015231]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6591/2023

School Development And Management Committee, Govt. Upper Primary School, Kundgate, Shahpura, District Bhilwara (Raj.) Through Its President Ugma Mali S/o Chhoga Mali, Aged About 60 Years, Asawa Colony, Shahpura, District Bhilwara (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Education, Government Of Rajasthan, Jaipur (Raj.)

2. Director, Secondary Education, Education Department Bikaner (Raj.)

3. Joint Director (School Education), Ajmer Division, Ajmer (Raj.)

4. District Education Officer, Secondary Education, Bhilwara, District Bhilwara (Raj.)

5. Chief Block Education Officer, Shahpura, Block Shahpura, District Bhilwara (Raj.)

----Respondents

For Petitioner(s) : Mr. Gopal Lal Acharya

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

15/05/2023

1. 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 a coordinate Bench of this Hon'ble Court in School

Development Management Committee & Ors. Vs. State of Rajasthan &

Ors. (S.B. Civil Writ Petition No.16367/2021 decided on 04.01.2022).

[2023/RJJD/015231] (2 of 2) [CW-6591/2023]

2. 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 petitioners, while keeping into consideration

the judgment rendered in School Development Management

Committee (supra) by passing a speaking order within a period of 60

days from today, strictly in accordance with law. Stay petition also

stands disposed of.

(DR.PUSHPENDRA SINGH BHATI),J 100-Zeeshan

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