Hemant Upadhyay vs The State Of Rajasthan ...
2024 Latest Caselaw 1812 Raj

Rajasthan High Court - Jodhpur

Hemant Upadhyay vs The State Of Rajasthan ... on 23 February, 2024

[2024:RJ-JD:9399]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2510/2024

Hemant Upadhyay S/o Vishweshwar Upadhyay, Aged About 56
Years, 15-B, Tirupati Nagar, Udaipur Road, Banswara, Dist.
Banswara (Raj.)
                                                                        ----Petitioner
                                        Versus
1.       The State Of Rajasthan, Through Principal Secretary To
         The Government, Department Of Education, Secretariat,
         Jaipur (Raj.).
2.       The Director, Secondary Education, Bikaner, Rajasthan.
3.       The Director, Elementary Education, Bikaner (Raj.).
4.       The District Education Officer (Hq), Elementary Education,
         Banswara (Raj.)
5.       The District Education Officer (Hq), Secondary Education,
         Banswara (Raj.)
6.       The        Director,       Pension        And        Pensioners     Welfare
         Department, Jyoti Nagar, Jaipur
                                                                     ----Respondents


For Petitioner(s)               :   Mr. Sunil Kumar Singodiya (through
                                    VC)
For Respondent(s)               :   ----



               HON'BLE MR. JUSTICE ARUN MONGA

Order

23/02/2024

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

petitioners submits that the issue raised in the present writ

petition is covered by an order passed by this Court in case of

State of Rajasthan & Ors. Vs. Chandra Ram: D.B. Special Appeal

Writ No.589/2015, decided on 07.07.2017. He submits that the

[2024:RJ-JD:9399] (2 of 2) [CW-2510/2024]

respondents may be directed to consider the pending

representation of the petitioner in light of the aforesaid judgment.

2. In view of the aforesaid submission, 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 Chandra Ram (supra), as

expeditiously as possible.

(ARUN MONGA),J 27-DhananjayS/-

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