Shubham Kumar S/O Amar Lal vs The State Of Rajasthan ...
2024 Latest Caselaw 2398 Raj/2

Rajasthan High Court

Shubham Kumar S/O Amar Lal vs The State Of Rajasthan ... on 2 April, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:15396]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 4728/2024

Shubham Kumar S/o Amar Lal, Aged About 27 Years, R/o Vpo
Kaliyan, District Sriganganagar, Rajasthan. Presently Working As
Teacher Gr. III Level 2 At Govt. Sr. Secondary School, Kheda
Mahmood, Govindgarh, Alwar, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         Department       Of       School          Education,       Government
         Secretariat, Rajasthan, Jaipur.
2.       The Director, Elementary Education, Rajasthan, Bikaner.
3.       The District Education Officer, Elementary Education
         (Headquarter), Alwar.
4.       The District Education Officer, Elementary Education
         (Headquarter), Sriganganagar.
5.       Chet Ram S/o Purna Ram, Through Director, Elementary
         Education, Rajasthan, Bikaner.
                                                                 ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini

HON'BLE MR. JUSTICE GANESH RAM MEENA

Order

02/04/2024

1. Learned counsel for the petitioner after arguing the matter at

some length submits that the petitioner may be allowed liberty to

make a representation to the Competent Authority for the

grievances which have been raised in the present petition, in light

of the judgment dated 29.08.2019 passed by the Division Bench

of this Court in the case of State of Rajasthan and Ors. Vs.

Poonam Sharma (D.B. Special Appeal Writ No.815/2019)

alongwith other connected matters.

[2024:RJ-JP:15396] (2 of 2) [CW-4728/2024]

2. In view of the limited prayer made by counsel for the

petitioner, the present writ petition is disposed of with liberty to

the petitioner to make a representation to the Competent

Authority for redressal of his grievances which have been raised in

the present petition.

3. Since the main petition has been disposed of, the stay

application and pending application/s, if any, also stand disposed

of.

(GANESH RAM MEENA),J

Ashish Kumar /58

Powered by TCPDF (www.tcpdf.org)