Smt. Chanda Devi W/O Shri Om Prakash ... vs State Of Rajasthan (2024:Rj-Jp:6178)
2024 Latest Caselaw 943 Raj/2

Rajasthan High Court

Smt. Chanda Devi W/O Shri Om Prakash ... vs State Of Rajasthan (2024:Rj-Jp:6178) on 6 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:6178]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 18421/2022

1.       Smt. Chanda Devi W/o Shri Om Prakash Nehra, Aged
         About 54 Years, R/o Village And Post Katrathal, Tehsil
         Sikar, District Sikar, Rajasthan. Presently Working On The
         Post Of Pti Grade Ii, Saheed Poornmal, Adarsh Senior
         Secondary School, Sanvlodha, Dhaiylan Rajasthan.
2.       Smt. Shabnam Syed D/o Nizamuddin Syed, Aged About
         43 Years, R/o 176, Sanjay Nagar-D, Joshi Marg, Jhotwara,
         Jaipur, Rajasthan. Presently Working On The Post Of Pti
         Grade-Ii, At Saheed Dharmpal Saini, Govt. Sr. Secondary
         School     Gothra,      Block        Khetri,       District   Jhunjhunu,
         Rajasthan.
3.       Surendra Kumar S/o Jagdish Prasad, Aged About 44
         Years, R/o Village Dhani Dochana, Post Dumoli Khurd,
         Tehsil Bunahan, District Jhunjhunu, Rajasthan. Presently
         Working On The Post Of Pti Grade-Ii, At Govt. Sr.
         Secondary School, Pacheri Badi, Tehsil Buhana, District
         Jhunjhunu, Rajasthan.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Chief Secretary, Govt.
         Secretariat, Jaipur (Raj.)
2.       The Principal Secretary, Department Of Education, Govt.
         Secretariat, Jaipur (Raj.)
3.       Director    Of    Secondary           Education,         Department    Of
         Education, Bikaner (Raj.)
4.       Joint Director, School Education, Churu (Division Churu),
         District Churu.
                                                                  ----Respondents

For Petitioner(s) : Mr. Dharmendra Sharma Mr. Rakesh Saini Mr. Jaley Singh For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

[2024:RJ-JP:6178] (2 of 2) [CW-18421/2022]

06/02/2024

Learned Counsel for the petitioners wants to withdraw this

writ petition as the petitioners have instructions to submit a

representation for redressal of their grievance in the light of order

dated 13.08.2020 passed by the Co-ordinate Bench of this Court

in SB Civil Writ Petition No.4001/2020; Bhagwan Swaroop

Pathak & Ors. Vs. The Director, Secondary Education,

Bikaner & Ors.

This writ petition is dismissed accordingly.

However, it goes without saying that if any representation is

filed by the petitioners for redressal of their grievance, it is

expected from the respondents to decide the same expeditiously

in accordance with law.

(GANESH RAM MEENA),J

ARTI SHARMA /161

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