Kana Ram S/O Chuniram vs The State Of Rajasthan ...
2024 Latest Caselaw 781 Raj/2

Rajasthan High Court

Kana Ram S/O Chuniram vs The State Of Rajasthan ... on 1 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:5293]                       (1 of 2)                           [CW-970/2024]


        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 970/2024

Kana Ram S/o Chuniram, Aged About 40 Years, R/o Village
Dungar Singh Pura, Post Ganeshgarh, District Sriganganagar,
Rajasthan.
                                                                       ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         Department          Of       School          Education,       Government
         Secretariat, Rajasthan, Jaipur.
2.       The Director, Secondary Education, Rajasthan, Bikaner.
3.       The    District    Education         Officer,      Secondary       Education
         (Headquarter), Churu.
4.       The    District    Education         Officer,      Secondary       Education
         (Headquarter), Sriganganagar.
5.       Rampratap S/o Omprakash, Presently Posted As Pti Gr.iii
         At Govt. Sr. Secondary School, 10 A S , District
         Sriganganagar, Rajasthan.
                                                                    ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini Mr. Aamir Khan For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/02/2024

Counsel for the petitioner after arguing at some length

submits that the petitioner may be allowed liberty to make a

representation to the competent authority for the grievances

which have been raised in the present petition, in light of the

judgment dated 29.08.2019, passed in case of State of

[2024:RJ-JP:5293] (2 of 2) [CW-970/2024]

Rajasthan and Ors. Vs. Poonam Sharma (D.B. Special

Appeal Writ No. 815/2019) and other connected matters.

In view of the limited prayer made by counsel for the

petitioner, the present writ petition is disposed of with liberty to

the petitioner to make a representation to the competent authority

for the redressal of his grievances which have been raised in the

present writ petition.

Since the main petition has been disposed of, the stay

application and all pending application/s, if any, also stand

disposed of.

(GANESH RAM MEENA),J

DIVYA SAINI /17

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