Bheru Singh Rao vs State (2024:Rj-Jd:23970)
2024 Latest Caselaw 4731 Raj

Rajasthan High Court - Jodhpur

Bheru Singh Rao vs State (2024:Rj-Jd:23970) on 27 May, 2024

[2024:RJ-JD:23970]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                 S.B. Civil Writ Petition No. 8100/2024

Bheru Singh Rao S/o Dule Singh Rao, Aged About 57 Years,
Resident Of 73, Main Road, Village Delwas, Po Pipalwas, Tehsil
Bhadesar District Chittorgarh, At Present Working As Third Grade
Teacher As Physical Training Instructor At Government Senior
Secondary School Lothiyana Tehsil Dungla District Chittorgarh.
                                                                       ----Petitioner
                                       Versus
1.       State, Of Through Department Of School Education,
         Government Of, Secretariat Building, Jaipur.
2.       Department Of Finance, Through Secretary Finance,
         Secretariat Building, Jaipur.
3.       Director, Secondary Education, Bikaner.
4.       Director, Elementary Education, Bikaner.
5.       Chief District Education Officer, Chittorgarh.
6.       District    Education           Officer,        Secondary       Education,
         Chittorgarh.
7.       District    Education           Officer,       Elementary       Education,
         Chittorgarh.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Nitesh Mathur
For Respondent(s)            :



                HON'BLE MR. JUSTICE ARUN MONGA

Order

27/05/2024

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 this Court at Jaipur in case of

Yogesh Kumar Pareek Vs. The State of Rajasthan & Ors. :

S.B. Civil Writ Petition No.3534/2009, decided on

20.01.2014. He submits that the respondents may be directed to

[2024:RJ-JD:23970] (2 of 2) [CW-8100/2024]

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

the representation of the petitioner, in accordance with law,

keeping in view the observations made in the case of Yogesh

Kumar Pareek, ibid, as expeditiously as possible.

(ARUN MONGA),J 18-skm/-

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