Sanat Kumar Pathak vs The State Of Rajasthan ...
2024 Latest Caselaw 2773 Raj

Rajasthan High Court - Jodhpur

Sanat Kumar Pathak vs The State Of Rajasthan ... on 27 March, 2024

[2024:RJ-JD:14168]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 3790/2024

Sanat Kumar Pathak S/o Shri Jawala Prasad Sharma, Aged About
58 Years, Alniyawas District Nagaur, Rajasthan.
                                                                        ----Petitioner
                                         Versus
1.       The    State      Of     Rajasthan,          Through         Its   Secretary,
         Department Of Education Government Of Rajasthan,
         Secretariat, Jaipur Rajasthan.
2.       Director, Elementary Education, Bikaner.
3.       Director, Secondary Education, Bikaner.
4.       The Chief Executive Officer, Zila Parishad, Nagaur.
5.       Chairman, District Establishment Committee, Nagaur.
6.       District Education Officer, Nagaur.
7.       Chief Block Education Officer, P.s. Riya Badi, Nagaur.
8.       Panchayat Elementary Education Officer, Govt. Sr. Sec.
         School, Riyaadi, Nagaur.
                                                                     ----Respondents


For Petitioner(s)            :     Mr. Pritam Joshi
For Respondent(s)            :     ---



               HON'BLE MR. JUSTICE ARUN MONGA

Order

27/03/2024

1. At the very outset, learned counsel for the petitioner submits

that issue raised in the writ petition herein is squarely covered by

Full Bench Judgment of this Court rendered in D.B. Special Appeal

Writ No. 589/2015 (State of Rajasthan Vs. Chandra Ram) & other

connected matters decided on 03.07.2017.

2. He submits that in case the competent authority takes up the

pending representation dated 29.09.2021 (Annexure-4) and

[2024:RJ-JD:14168] (2 of 2) [CW-3790/2024]

decides the same, petitioner is sanguine of a favourable

treatment.

3. In view of the aforesaid submission of the learned counsel,

without commenting on the merits of the case, the petition is

disposed of with a direction to the competent authority to decide

the pending representation in accordance with law.

4. It is made clear that the competent authority shall apply its

independent mind qua the applicability of the Full Bench judgment

ibid as relied by learned counsel for the petitioner after going

through the facts of the present case disposed of accordingly.

(ARUN MONGA),J 38-DhananjayS/-

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