Mukesh Kumar Bairwa vs State Of Rajasthan (2024:Rj-Jd:19114)
2024 Latest Caselaw 3661 Raj

Rajasthan High Court - Jodhpur

Mukesh Kumar Bairwa vs State Of Rajasthan (2024:Rj-Jd:19114) on 2 May, 2024

[2024:RJ-JD:19114]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                 S.B. Civil Writ Petition No. 7014/2024

Mukesh Kumar Bairwa S/o Shri Ram Lal Bairwa, Aged About 45
Years, Resident Of Village Faldi, Post Bansthooni, Tehsil And
District Baran, Rajasthan.
                                                                          ----Petitioner
                                         Versus
1.       State       Of   Rajasthan,          Through         Its     Secretary,   Skill,
         Employment              And         Entrepreneurship             Department,
         Secretariat, Jaipur.
2.       The         Commissioner,               Skill,         Employment          And
         Entrepreneurship Department, Jaipur.
3.       The Director, Directorate Of Technical Education, Jodhpur.
                                                                       ----Respondents


For Petitioner(s)              :     Mr. Kailash Choudhary
For Respondent(s)              :



                HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

02/05/2024

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 a coordinate Bench of this Court in

case of Honey Singh Chouhan Vs. State of Rajasthan & Ors. :

S.B. Civil Writ Petition No.5781/2018, decided on

07.05.2022. He submits that the respondents may be directed to

consider the representation of the petitioner in light of the

aforesaid judgment.

2. In view of the submissions made, 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

[2024:RJ-JD:19114] (2 of 2) [CW-7014/2024]

the representation of the petitioner, in accordance with law,

keeping in view the observations made in the case of Honey Singh

Chouhan (supra), as expeditiously as possible.

(ARUN MONGA),J 7-AK Chouhan/-

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