Devraj Choudhary vs The State Of Rajasthan ...
2024 Latest Caselaw 6352 Raj

Rajasthan High Court - Jodhpur

Devraj Choudhary vs The State Of Rajasthan ... on 1 August, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:31680]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                        AT JODHPUR
                S.B. Civil Writ Petition No. 12306/2024

Devraj Choudhary S/o Jagdish Prasad, Aged About 33 Years, R/o
Village And Post Kadila Ward No.2, Tehsil Malpura District Tonk
(Raj.)
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through Secretary, Department
         Of Rural Development And Panchayati Raj, Government
         Of Rajasthan, Secretariat, Jaipur (Raj.)
2.       Director, Elementary Education, Bikaner (Raj.)
3.       Chief Executive Officer, Zila Parishad Jodhpur (Raj.)
4.       Chief Executive Officer, Zila Parishad Tonk (Raj.)
5.       Chief District Education Officer, Jodhpur (Raj.)
6.       Chief District Education Officer, Tonk (Raj.)
7.       Block Development Officer, Panchayat Samiti Osia, District
         Jodhpur (Raj.)
8.       Block Development Officer, Panchayat Samiti Malpura,
         District Tonk (Raj.)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Vinod Jhajharia through VC.




         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

01/08/2024

Learned counsel for the petitioner submits that the issue

involved in the present writ petition is covered by the Coordinate

Bench decision dated 14.03.2019 rendered in the case of Ashok

Kumar Sharma vs. State of Rajasthan & Ors. (SB Civil Writ Petition

No. 15411/2018) and in the case of Dhanraj Meena vs. State of

Rajasthan & Ors. (SB Civil Writ Petition No. 12846/2017), decided

[2024:RJ-JD:31680] (2 of 2) [CW-12306/2024]

on 15.01.2018. He, therefore, prays that the petitioner may be

permitted to file a representation before the respondents for

redressal of his grievances and the same may be considered and

decided in the light of judgments rendered by this court in the

cases of Ashok Kumar Sharma (supra) and Dhanraj Meena

(supra).

In view of the aforesaid, the present writ petition is disposed

of with a liberty to the petitioner to file a representation before the

respondents within a period of two weeks from today. In the event

of filing such representation, the same shall be considered and

decided by the respondents, in terms of the judgments rendered

in the case of Ashok Kumar Sharma (supra) and Dhanraj Meena

(supra), within a period of six weeks from the date of receipt of

certified copy of this order.

The stay application is also disposed of.

(VINIT KUMAR MATHUR),J 60-AnilSingh/-

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