Prakash Lohar vs The State Of Rajasthan ...
2024 Latest Caselaw 4840 Raj

Rajasthan High Court - Jodhpur

Prakash Lohar vs The State Of Rajasthan ... on 29 May, 2024

[2024:RJ-JD:24594]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 9303/2024

1.       Prakash Lohar S/o Ram Lal Lohar, Aged About 33 Years,
         R/o - Loharo Ka Mohalla, Debari, Girwa, Udaipur.
2.       Manish Prajapat S/o Laxman Prajapat, Aged About 27
         Years, R/o - Gaon Sisarma Bus Stand, Sisarma (Rural),
         Udaipur.
3.       Shanti Lal Sharma S/o Laxman Sharma, Aged About 49
         Years, R/o - Kaladwas, Mota Devra Ke Paas, Udaipur.
                                                                     ----Petitioners
                                      Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         Department       Of     Finance,       Government          Of    Rajasthan,
         Government Of Rajasthan, Secretariat, Jaipur.
2.       The Secretary, Finance (Budget), Department Of Finance,
         Government        Of     Rajasthan,         Government          Secretariat,
         Jaipur.
3.       The Principal Secretary, Department Of School Education,
         Government Of Rajasthan, Secretariat, Jaipur (Raj.).
4.       The Joint Secretary (Admn.), Department Of Elementary
         Education, Government Of Rajasthan, Secretariat, Jaipur.
5.       The    Deputy      Secretary,         Department          Of    Elementary
         Education, Government Of Rajasthan, Secretariat, Jaipur
         (Raj.).
6.       The Director, Elementary Education, Rajasthan, Bikaner
         (Raj.).
7.       The District Education Officer, Headquarters, Elementary
         Education, Udaipur (Raj.).
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Ritu Raj Singh Rathore
For Respondent(s)           :



               HON'BLE MR. JUSTICE ARUN MONGA

Order

29/05/2024

[2024:RJ-JD:24594] (2 of 2) [CW-9303/2024]

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 Jassa Ram

Choudhary & Ors. Vs. State of Rajasthan & Ors. : S.B. Civil

Writ Petition NO.17901/2023, decided on 09.11.2023. 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

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 120-skm/-

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