Nawal Kishore Sharma vs State Of Rajasthan (2023:Rj-Jd:40776)
2023 Latest Caselaw 10140 Raj

Rajasthan High Court - Jodhpur

Nawal Kishore Sharma vs State Of Rajasthan (2023:Rj-Jd:40776) on 28 November, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:40776]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7434/2023

Nawal Kishore Sharma S/o Lt. Shri Ramdayal Sharma, Aged
About 56 Years, Pratappura, District Dausa (Rajasthan).
                                                                          ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal    Secretary,
         Elementary Education, Secretariat, Jaipur.
2.       The Director, Elementary Education, Bikaner.
3.       The     Chief        District       Education         Officer,     Elementary
         Education, Dausa, District Dausa (Rajasthan).
4.       The Block Education Officer, Panchayati Samit,, Bandikui,
         District Dausa (Rajasthan).
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Govind Suthar



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

28/11/2023

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 decision

rendered by this Hon'ble Court at Jaipur Bench in Manoj

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

Petition No.7283/2014 decided on 16.07.2014).

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 petitioner, while keeping into consideration

the judgment rendered in Manoj Khandelwal's case (supra) by passing

[2023:RJ-JD:40776] (2 of 2) [CW-7434/2023]

a speaking order, strictly in accordance with law. All pending

applications also stand disposed of.

(DR. PUSHPENDRA SINGH BHATI), J.

3-Zeeshan

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