Shyamlata Khichi vs State Of Rajasthan ...
2023 Latest Caselaw 4772 Raj

[2023/RJJD/015728] (1 of 2) [CW-11258/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11258/2022

1. Smt. Shyamlata Khichi W/o Late Shri Chain Singh Panwar, Aged About 64 Years, R/o Makrana Mulla Turji Ka Jhalra Ranawath Ji Ki Poll.

2. Pramendra S/o Shri Budhraj, Aged About 42 Years, R/o Pal House Umaid School, Jodhpur.

3. Arvind Singh Chouhan S/o Late Shri Poonam Singh Chouhan, Aged About 42 Years, R/o 418, IIIrd 'c' Road, Sardarpura, Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Secondary Education, 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. Mahesh Joshi Mr. Hemant Choudhary

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

17/05/2023

Learned counsel for the petitioners at the outset makes a

limited submission that the respondents may be directed to

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

[2023/RJJD/015728] (2 of 2) [CW-11258/2022]

Management Committee Sh. Bhagwan Das Todi College :

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

06.11.2015.

Learned counsel for the respondents do not have any

objection regarding the submission made by learned counsel for

the petitioners.

In light of such 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.

All pending applications stand disposed of.

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

petitioners would be entitled to the relief.

(VINIT KUMAR MATHUR),J 114-SanjayS/-

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