Chetna Tripathi vs The State Of Rajasthan ...
2024 Latest Caselaw 1891 Raj

Rajasthan High Court - Jodhpur

Chetna Tripathi vs The State Of Rajasthan ... on 26 February, 2024

[2024:RJ-JD:9610]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 6153/2023
Chetna Tripathi D/o Harish Tripathi, Aged About 27 Years, R/o
Vpo Barsani, Tehsil Asind, District Bhilwara, Presently R/o Vpo
Satliyas, Sahada, District Bhilwara, Rajasthan.
                                                                       ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through Its Secretary,
         Panchayati Raj Department, Government Secretariat,
         Rajasthan, Jaipur.
2.       The    Principal   Education                 Secretary,       Government
         Secretariat, Rajasthan, Jaipur.
3.       The Director (Primary), Education, Bikaner.
4.       The District Collector, Bhilwara.
5.       The Chief Executive Officer, Zila Parishad, Bhilwara.
6.       The Chief District Education Officer, (Primary) Bhilwara.
7.       The District Education Officer, (Secondary), Bhilwara.
8.       The Chief Block Education Officer, Panchayat Samiti Asind,
         District Bhilwara.
9.       The Development Officer, Panchayat Samiti Asind, District
         Bhilwara.
10.      The Paden Panchayat Elementary Education Officer Cum
         Principal, Govt. Sr. Secondary School, Barsani, Tehsil
         Asind, District Bhilwara, Rajasthan.
11.      The Village Development Officer / Secretary, Gram
         Panchayat Barsani, Tehsil Asind, District Bhilwara,
         Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Ram Pratap Sainee



               HON'BLE MR. JUSTICE ARUN MONGA

Order

26/02/2024

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 this Court in case of Smt. Anita

Devi Vs. State of Rajasthan : S.B.C.W.P. No.1596/2010,

decided on 31.08.2012 at Jaipur Bench. He submits that the

[2024:RJ-JD:9610] (2 of 2) [CW-6153/2023]

respondents may be directed to consider the pending

representations dated 30.09.2021 (Annex.3) and 24.02.2023

(Annex.5) 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 petitioner is

disposed of with a direction to the competent authority to decide

the representations of the petitioner, in accordance with law,

keeping in view the observations made in the case of Smt. Anita

Devi (supra), as expeditiously as possible.

(ARUN MONGA),J 7-AnilKC/-

Powered by TCPDF (www.tcpdf.org)