Govind Prasad Paliwal vs State Of Rajasthan (2024:Rj-Jd:24884)
2024 Latest Caselaw 4904 Raj

Rajasthan High Court - Jodhpur

Govind Prasad Paliwal vs State Of Rajasthan (2024:Rj-Jd:24884) on 30 May, 2024

[2024:RJ-JD:24884]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 9063/2024

Govind Prasad Paliwal S/o Bansilal Paliwal, Aged About 66 Years,
Residing At Barunda, Tehsil Mandalgarh, District Bhilwara.
                                                                        ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through         Principal     Secretary,
         Department Of Finance, Government Secretariat, Jaipur.
2.       State Of Rajasthan, Through Principal Secretary, Revenue
         Department, Secretariat, Jaipur.
3.       The     Director,         Treasury       And      Accounts        Department,
         Rajasthan, Jaipur.
4.       The Director, Directorate Of Pension And Pensioner's
         Welfare, Rajasthan, Jaipur.
5.       The Deputy Director, Secondary Education Department,
         Rajasthan, Ajmer.
6.       The     Director,          Secondary            Education         Department,
         Rajasthan, Bikaner.
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Sanjay Nahar
For Respondent(s)              :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

30/05/2024

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.

[2024:RJ-JD:24884] (2 of 2) [CW-9063/2024]

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.

3. Pending application(s), if any, also stand disposed of.

(ARUN MONGA),J 6-AK Chouhan/-

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