Ravi Kant Benwival vs Principal Secretary ...
2023 Latest Caselaw 5000 Raj

[2023/RJJD/016236]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13939/2022

1. Ravi Kant Benwival S/o Bajrang Lal Benwival, Aged About 31 Years, R/o Plot No. B-19, Sector No. 04, Near Pankha Circle, Sainik Basti, Churu At Present Working Lecturer, Govt. Adrash Sr. Secondary School, Parlu, Block Balotra, Barmer, Rajasthan.

2. Bhawani Singh Rajpoot S/o Bhagwan Singh Rajpoot, Aged About 33 Years, Working As Lecturer, Govt. Sr. Secondary School, Kalu, Block Lunkaransar, District Bikaner.

3. Bhaskar Sharma S/o Murari Lal Sharma, Aged About 38 Years, Working As Lecturer, Govt. Sr. Secondary School, Annatpura, Bassi, Jaipur.

4. Sravan Ram Patel S/o Chaina Ram, Aged About 38 Years, R/o Devpura Dhandhiya, Doodiya, Jodhpur, Rajasthan. Working As Lecturer, Govt. Girls Sr. Secondary School, Binawas, Bilara, Jodhpur.

5. Vinod Kumar S/o Ram Pal, Aged About 36 Years, R/o Vpo Munda, Tehsil Hanumangarh, District Hanumangarh, Rajasthan. Working As Lecturer, Govt. Sr. Secondary School Bharkha, Barmer.

6. Om Prakash S/o Hanuman Dass, Aged About 31 Years, R/o Vpo Boghera Tehsil Sardarshahar, District Churu, Rajasthan. Working As Lecturer, Govt. Sr. Secondary School, Mehrasar Upadhiyan, Sardarshahar, Churu.

7. Rajat Choudhary S/o Sahiram Rewar, Aged About 29 Years, R/o 1 C-27, Housing Board, Jhunjhunu, Rajasthan. Working As Lecturer, Govt. Sr. Secondary School, Sindharya Harniya, Guramalani, Barmer.

8. Satyendra Dagur S/o Bharat La Dagur, Aged About 28 Years, R/o Village Dhindora, Tehsil Hindauncity, District Karauli, Rajasthan. Working As Lecturer, Govt. Sr. Secondary School, Unhel, Naghawar, Dug, Jhalawar.

9. Dharmendra Tiwari S/o Ram Chandra Sharma, Aged About 42 Years, R/o Village Morpa, Tehsil Bamanvas, District Sawaimadhopur, Rajasthan. Working As Lecturer, Govt. Sr. Secondary School, Jarna, Duddu, Jaipur.

10. Rajesh Lega S/o Narsa Ram Lega, Aged About 41 Years, R/o Vpo Hudiya, Via Borawad, Tehsil Makrana, District

[2023/RJJD/016236] (2 of 3) [CW-13939/2022]

Nagaur, Rajasthan. Working As Resource Person, CBEO, Degana, Nagaur.

----Petitioners Versus

1. Principal Secretary, Department Of Education, Government Of Rajasthan, Jaipur.

2. Director, Secondary Education, Bikaner.

----Respondents

For Petitioner(s) : Mr. Vikas Bijarnia For Respondent(s) : Mr. Hemant Choudhary, GC

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

19/05/2023

Heard learned counsel for the parties.

Learned counsel for the petitioners submits that two

petitioners have already submitted a representation to the

respondents for redressal of their grievances in light of a judgment

rendered by this Court in the case of Manoj Khandelwal & Ors.

Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition

No.7283/2014) decided on 16.07.2014.

Learned counsel further submits that liberty may be granted

to rest of the petitioners also to file representations individually to

the respondents. Learned counsel for the petitioners prays that

the respondents may be directed to decide the same at the

earliest keeping in mind the law laid down by this Court in the

case of Manoj Khandelwal (supra).

Learned counsel for the respondents submits that since the

representation have already been filed by the two petitioners only

[2023/RJJD/016236] (3 of 3) [CW-13939/2022]

and rest of the petitioners have not filed the representation,

therefore, the respondents are not in a position to decide the

representations of all the petitioners named in the present writ

petition.

In view of the submission made before this Court, the

petitioners, who have not preferred the representation in the

individual capacity, shall file the representation within a period of

two weeks from today. In the event of fling representation by the

rest of the petitioners, the respondents are directed to decide the

same along with the pending two representations of the

petitioners within a period of four weeks thereafter in light of the

judgment rendered by this Court in the case of Manoj

Khandelwal(supra).

It is made clear that the respondents shall take note of the

facts in individual case and apply the law laid down in the case of

Manoj Khandelwal(supra), if the same are applicable in the facts

and circumstances of each case.

In view of the discussions made above, the present writ

petition is disposed of.

(VINIT KUMAR MATHUR),J 14-SunilS/-

Powered by TCPDF (www.tcpdf.org)