Mohan Lal Meena vs State Of Rajasthan ...
2023 Latest Caselaw 8445 Raj

[2023:RJ-JD:34691]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16099/2023

Mohan Lal Meena S/o Shri Hanuman Meena, Aged About 51 Years, B/c Meena, R/o House No. 7/68, Rajasthan Housing Board Colony, District Hanumangarh, Rajasthan.

----Petitioner Versus

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

2. Director, Elementary Education, Bikaner, Rajasthan.

3. District Education Officer, Elementary Education, Hanumangarh, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Harish Jangid

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

12/10/2023

Learned counsel for the petitioner submits that the

controversy involved in the present writ petition has already been

set at rest by a judgment dated 23.7.2018rendered in the case of

Champalal Vs. State of Rajasthan & Anr.(SBCWP No.6881/2015).

Learned counsel for the petitioner further submits that the

respondents be directed to consider petitioners' case in light of the

above referred judgment rendered in case of Champalal (supra).

The writ petition is, therefore, disposed of with the direction

to the petitioners to file a representation alongwith a copy of the

judgment rendered in the case of Champalal (supra)and a certified

copy of the order instant within a period of two weeks from today.

[2023:RJ-JD:34691] (2 of 2) [CW-16099/2023]

In case the representation(s) is/are so filed, the competent

authority shall consider petitioners' case in light of adjudication

made in Champalal's case (supra) and do the needful in

accordance with law.

If the competent authority is of the view that the petitioner's

case is not covered by the adjudication made in Champalal's case

(supra), he would pass a speaking order and communicate the

same to the petitioner, against which petitioner will be free to take

appropriate legal remedies.

The stay applications also stand disposed of accordingly.

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 petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J 70-AnilSingh/-

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