Rajni Shekhawat vs State Of Rajasthan (2024:Rj-Jd:9405)
2024 Latest Caselaw 1827 Raj

Rajasthan High Court - Jodhpur

Rajni Shekhawat vs State Of Rajasthan (2024:Rj-Jd:9405) on 23 February, 2024

                                   [2024:RJ-JD:9405]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 2559/2024

                                   Rajni Shekhawat D/o Parwat Singh, Aged About 34 Years, R/o
                                   Rajputon Ka Mohalla, Gudha, Tehsil Srimadhopur, District Sikar,
                                   Rajasthan.
                                                                                         ----Petitioner
                                                                 Versus
                                   1.     State Of Rajasthan, Through Principal Education
                                          Secretariat, Govt. Secretariat, Rajasthan, Jaipur.
                                   2.     The Director (Primary Education), Rajasthan, Bikaner.
                                   3.     The District Education Officer, Headquarter (Elementary)
                                          Barmer.
                                   4.     Chief Executive Officer, Zila Parishad, Barmer.
                                                                                     ----Respondents


                                   For Petitioner(s)         :     Mr. Surendra Choudhary
                                   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

Manoj Kumar Saini & Ors. Vs. State of Rajasthan & Ors.: S.B. Civil

Writ Petition No. 17470/2023 asked on 09.11.2023. He submits

that the 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 Manoj Kumar Saini

(supra), as expeditiously as possible.

(ARUN MONGA),J 34-DhananjayS/-

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