Naresh Kumar vs State Of Rajasthan (2024:Rj-Jd:9133)
2024 Latest Caselaw 1780 Raj

Rajasthan High Court - Jodhpur

Naresh Kumar vs State Of Rajasthan (2024:Rj-Jd:9133) on 22 February, 2024

[2024:RJ-JD:9133]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18286/2023

Naresh Kumar S/o Devaram, Aged About 46 Years, Udaipur Road
Mill Ke Pichhe, Binani Bypass, Pindwara, Sirohi, Rajasthan.
                                                                     ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         School Education, Government Of Rajasthan, Secretariat,
         Jaipur, Rajasthan.
2.       Chief Executive Officer, Zila Parishad Sirohi, Rajasthan.
3.       District Education Officer, Elementary Education, Sirohi
         District Sirohi.
4.       Gram Panchayat Moras, Through Its Secretary, District
         Sirohi, Rajasthan
5.       The School Development And Management Committee,
         Gram Panchayat Moras, District Sirohi, Rajasthan Through
         Its Panchayat Element Education Officer (Peeo).
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Narendra Singh Rajpurohit
For Respondent(s)           :    --



               HON'BLE MR. JUSTICE ARUN MONGA

Order

22/02/2024

1. At the outset, it is submitted by learned counsel for the

petitioner that the issue raised in the present writ petition is

covered by an order passed by a co-ordinate Bench of this Court

in the case of Subhash Chander Vs. State of Rajasthan &

Ors.: S.B. Civil Writ Petition No.12299/2017, decided on

27.11.2017. He submits that the respondents may be directed to

consider the pending representations dated 22.05.2017 and

21.11.2022 of the petitioner in light of the aforesaid judgment.

[2024:RJ-JD:9133] (2 of 2) [CW-18286/2023]

2. In view of the submissions made, without commenting on

the merits of the case, the petition filed by the petitioner is

disposed of with a direction to the competent authority to decide

the aforesaid representations of the petitioner, in accordance with

law, keeping in view the observations made in the case of

Subhash Chander (supra), within a period of thirty days from

the date of receipt of copy of this order.

3. Pending application(s), if any, also stand(s) disposed of.

(ARUN MONGA),J 18-AnilKC/-

Powered by TCPDF (www.tcpdf.org)