Prakash Tailor vs State Of Rajasthan (2024:Rj-Jd:9167)
2024 Latest Caselaw 1781 Raj

Rajasthan High Court - Jodhpur

Prakash Tailor vs State Of Rajasthan (2024:Rj-Jd:9167) on 22 February, 2024

[2024:RJ-JD:9167]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2444/2024

1.       Prakash Tailor S/o Devi Lal, Aged About 33 Years, R/o
         Tarpal, Gogunda District Udaipur (Raj.).
2.       Mohan Lal Meena S/o Ghisa Lal Meena, Aged About 37
         Years, R/o 33 Chakar Kheda, Chhoti Sadari District
         Pratapgarh (Raj.).
3.       Bhavana Teli D/o Kishan Lal W/o Himmat Kumar Teli,
         Aged About 36 Years, R/o Bagdunda, Udaipur (Raj.).
4.       Nupur Amlajiya D/o Khyali Lal, Aged About 29 Years, R/o
         396, Meghaval Basti, Gogunda, Udaipur (Raj.)
                                                                      ----Petitioners
                                        Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         Elementary         Education,         Government           Of    Rajasthan,
         Secretariat, Jaipur (Raj.)
2.       The    Secretary        Cum       Commissioner,            Panchayati   Raj
         Department,        Government            Of     Rajasthan,      Secretariat,
         Jaipur (Rajasthan)
3.       The    Director,     Department           Of     Elementary      Education,
         Bikaner (Raj.)
4.       The Chief Executive Officer, Zila Parishad, Udaipur (Raj.).
5.       The Chief District Elementary Education Officer, Udaipur
         (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Vikram Singh Bhati
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

petitioners that the issue raised in the present writ petition is

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

[2024:RJ-JD:9167] (2 of 2) [CW-2444/2024]

in the case of Reena Kunwar Chundawat Vs. State of

Rajasthan & Ors. : S.B. Civil Writ Petition No.10893/2022,

decided on 13.10.2022. He submits that the respondents may be

directed to consider the representation of the petitioner in light of

the aforesaid judgment.

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

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

disposed of with a direction to the competent authority to decide

the representation of the petitioners, in accordance with law,

keeping in view the observations made in the case of Reena

Kunwar Chundawat (supra), as expeditiously as possible.

(ARUN MONGA),J 31-AnilKC/-

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