Pankaj Nehra W/O Parvesh Kumar D/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:15678)
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Rajasthan High Court

Pankaj Nehra W/O Parvesh Kumar D/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:15678) on 3 April, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:15678]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                   S.B. Civil Writ Petition No. 5137/2024

Pankaj Nehra W/o Parvesh Kumar D/o Shri Shree Ram Nehra,
Aged About 34 Years, R/o Village Sanwlod, Tehsil Buhana,
District Jhunjhunu, Presently Working On The Post Of School
Lecturer (Chemistry) In Govt. Sr. Secondary School Shyampura
Mainana Block Singhana District Jhunjhunu (Raj.)
                                                                            ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through Principal Secretary,
         Department Of School Education, Govt. Of Rajasthan,
         Jaipur (Raj.)
2.       Director, Secondary Education, Rajasthan, Bikaner (Raj.)
3.       Principal, Govt. Sr. Secondary School, Shyampura
         Mainana (Singhana) District Jhunjhunu (Raj.)
4.       Rukesh Kumari, Lecturer Chemistry, Govt. Sr. Secondary
         School Shyampura, Mainana District Jhunjhunu.
                                                                         ----Respondents


For Petitioner(s)             :     Mr. Sanjay Mehla
                                    Ms. Sunita Mehla
                                    Mr. Nagendra Sharma
For Respondent(s)             :     Mr. Akhil Simlote for
                                    respondent No. 4



           HON'BLE MR. JUSTICE GANESH RAM MEENA

                              Judgment / Order

03/04/2024

      After arguing at some length, counsel for the petitioner

submits that the petitioner may be permitted to make a

representation to the competent authority for redressal of his

grievances.

In view of the limited prayer made by counsel for the

petitioner, this writ petition is disposed of with a liberty to the

petitioner to submit his representation to the concerned

[2024:RJ-JP:15678] (2 of 2) [CW-5137/2024]

competent authority for redressal of his grievances which have

been raised in the present writ petition.

Since the main petition has been disposed, the stay

application and the other pending application/s, if any, also stand

disposed of.

(GANESH RAM MEENA),J

DIVYA SAINI /489

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