Sujan Singh And Ors vs State Of Rajasthan And Ors. ...
2023 Latest Caselaw 5204 Raj

[2023/RJJD/017051]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5696/2017

1. Sujan Singh Son Of Manohar Singh, B/c Charan, Resident Of Village Nokh, Post Chawandiya, Tehsil Raipur, District Pali Raj.

2. Jagmal Singh Son Of Rajendra Singh, Resident Of Village Nokh, Post Chawandiya, Tehsil Raipur, District Pali Raj.

3. Shailja Adha Daughter Of Bhakatvatsal, Resident Of Village Panchetiya, Tehsil Marwar Junction, District Pali Raj.

4. Karuna Adha Daughter Of Bhakatvatsal, Resident Of Village Panchetiya, Tehsil Marwar Junction, District Pali Raj.

5. Umrao Charan Daughter Of Laxman Singh, Resident Of House No. 417, Behind RTO, Gulabnagar-C, BJS, Jodhpur.

----Petitioners Versus

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

2. The District Education Officer Elementary Education, Jodhpur.

3. The District Education Officer Elementary Education, Pali.

                                                                   ----Respondents


For Petitioner(s)           :     Mr. Awar Dan Ujjwal
For Respondent(s)           :     Mr. K.K. Bissa



                        JUSTICE DINESH MEHTA

                                       Order

24/05/2023

1. Mr. Awar Dan Ujjwal, learned counsel for the petitioners

submits that the issue involved in the present writ petition has

already been set at rest by the Division Bench of this Court vide

judgment dated 29.07.2015, rendered in the case of Gopal

[2023/RJJD/017051] (2 of 2) [CW-5696/2017]

Kumawat Vs. The State of Rajasthan & Ors.: D.B. Civil Writ

Petition No.2963/2007.

2. Learned counsel submits that petitioners would be satisfied,

if competent authority of the respondents is directed to consider

their representation (which they would be filing within four weeks

from today) expeditiously.

3. The present writ petition is, therefore, disposed of with the

direction to the petitioners to file separate representations along

with web/photo copy of the order instant and a photostat copy of

judgment of Gopal Kumawat (supra) before the competent

authority within four weeks from today.

4. In case representations are so addressed, the competent

authority shall consider the same, in accordance with law, as early

as possible, preferably within a period of 12 weeks of receipt of

the representations.

5. It is made clear that aforesaid direction to decide the

representations has been issued only with a view to ensure

expeditious redressal of petitioners' grievance. The same may not

be construed to be an order to decide the representations in a

particular manner.

(DINESH MEHTA),J 341-Ramesh/-

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