Jagdish Chander Dhakar vs State Of Rajasthan (2024:Rj-Jd:24637)
2024 Latest Caselaw 4836 Raj

Rajasthan High Court - Jodhpur

Jagdish Chander Dhakar vs State Of Rajasthan (2024:Rj-Jd:24637) on 29 May, 2024

[2024:RJ-JD:24637]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 8968/2024

Jagdish Chander Dhakar S/o Nanu Ram Dhakar, Aged About 61
Years, R/o Vpo Unkhaliya Via Magrole Tehsil Nimbahera Distt.
Chittorgarh (Raj.).
                                                                     ----Petitioner
                                     Versus
1.       State       Of          Rajasthan,               Through        Principal
         Secretary,secondary Education Department, Government
         Secretariat, Jaipur.
2.       The Director, Secondary Education, Bikaner.
3.       Director, Directorate Of Pension And Pensioners Welfare,
         Rajasthan, Jaipur.
4.       The Treasury Officer, Department Of Treasuries And
         Accounts, Chittorgarh.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Naved Khan a/w Mr. Shubham
                                 Chouhan.
For Respondent(s)          :     Mr. Vishal Jangid.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

29/05/2024

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 in case of Vijay Singh

v. State of Rajasthan & Ors.: S.B. Civil Writ Petition

No.21/2020, decided on 21.07.2023. 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

[2024:RJ-JD:24637] (2 of 2) [CW-8968/2024]

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 Vijay Singh

(supra), as expeditiously as possible.

(ARUN MONGA),J 33-/Jitender//-

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