Sunil Kumar S/O Jai Lal vs The State Of Rajasthan ...
2024 Latest Caselaw 856 Raj/2

Rajasthan High Court

Sunil Kumar S/O Jai Lal vs The State Of Rajasthan ... on 5 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:5823]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 845/2024

Sunil Kumar S/o Jai Lal, Aged About 37 Years, R/o Vpo Daidass,
Tehsil Nohar, District Hanumangarh, 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), Hanumangarh.
5.       Vikas Kumar Machra S/o Dharmpal Machra, Presently
         Posted As Pti Gr. Iii At Govt. Sr. Secondary School, Gandhi
         Nagar, Rawatsar, Hanumangarh.
                                                                    ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

05/02/2024

Counsel for the petitioner after 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

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

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

[2024:RJ-JP:5823] (2 of 2) [CW-845/2024]

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 grievance 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

Seema/18

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