Narendra Singh vs State Of Rajasthan (2024:Rj-Jd:23459)
2024 Latest Caselaw 4636 Raj

Rajasthan High Court - Jodhpur

Narendra Singh vs State Of Rajasthan (2024:Rj-Jd:23459) on 23 May, 2024

[2024:RJ-JD:23459]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 8310/2024

Narendra Singh S/o Bhagirath Singh, Aged About 54 Years,
Village Kasumbi, Tehsil Ladnu, Dist. Didwana- Kuchaman. Raj. At
Posting Gsss Udrasar Block Ladnu, Dist. Didwana- Kuchaman.
                                                                    ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of    Education,       Government            Of     Rajasthan,   Jaipur,
         Rajasthan.
2.       Director, Secondary Education, Bikaner.
3.       Director, Elementary Education, Bikaner.
4.       The Joint Director, Secondary Education, Ajmer.
5.       The District Education Officer (Elementary Education),
         Nagaur.
6.       The District Education Officer (Elementary Education),
         Didwana- Kuchaman.
7.       The District Education Officer (Headquarter), Secondary
         Education, Nagaur.
8.       The Chief Block Education Officer, Ladnu, Didwana-
         Kuchaman.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Vipin Shekhawat
For Respondent(s)           :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

23/05/2024

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 co-ordinate Bench of this Court

at Jaipur Bench in the case of Hemlata Shrimali & Ors. v. State

of Rajasthan & Ors. : S.B. Civil Writ Petition No.3247/2015,

[2024:RJ-JD:23459] (2 of 2) [CW-8310/2024]

decided on 01.04.2015. 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 aforesaid submissions, 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

the representation of the petitioner, in accordance with law,

keeping in view the observations made in the case of Hemlata

Shrimali (supra), as expeditiously as possible.

(ARUN MONGA),J 14-AK Chouhan/-

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