Yashwant Rai Tanwar vs State Of Rajasthan (2024:Rj-Jd:24960)
2024 Latest Caselaw 4915 Raj

Rajasthan High Court - Jodhpur

Yashwant Rai Tanwar vs State Of Rajasthan (2024:Rj-Jd:24960) on 30 May, 2024

[2024:RJ-JD:24960]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 9229/2024

1.       Yashwant Rai Tanwar S/o Shri M.k. Nathu Singh, Aged
         About 60 Years, Resident Of 387/80, Ashok Puri,
         Rabadiya Mohalla, Ajmer, Rajasthan.
2.       Rameshwar Prasad S/o Shri Devkaran, Aged About 63
         Years, Resident Of 366, Radi Ke Balaji Road, Maa Bharti
         School Ke Pass, Jhalawar, Rajasthan.
3.       Thawar Das Asnani S/o Shri Banshi Mal Asnani, Aged
         About 66 Years, Resident Of 18- A, Puran Badi Model
         Town, Jagatpura Road, Malviya Nagar, Jaipur, Rajasthan.
4.       Prem Narayan Sharma S/o Shri Surya Prasad Sharma,
         Aged About 62 Years, Resident Of A 11, Rampal Vihar,
         Near Jda Colony, Jamdoli, Jaipur, Rajasthan.
5.       Hanuman Prasad Sain S/o Shri Ram Nath Sain, Aged
         About 62 Years, Resident Of 16, Ramjanpura Nale Ke
         Pass, Aklera, Jhalawar, Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Education Department, Government Of Rajasthan, Jaipur.
2.       The Director, Secondary Education, Bikaner, Rajasthan.
3.       The Director, State Insurance And Provident                        Fund
         Department, Government Of Rajasthan, Jaipur.
4.       The Director, Sanskrit Education, Govt. Of Rajasthan,
         Jaipur, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Surendra Singh Choudhary.
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

petitioners that the issue raised in the present writ petition is

covered by an order passed by a Division Bench of this Court in

case of The Director, Secondary Education, Rajasthan,

Bikaner v. Narendra Kumar Boolchandani & Ors. : D.B.

[2024:RJ-JD:24960] (2 of 2) [CW-9229/2024]

Special Appeal (Writ) No.362/2020, decided on

04.02.2022. He submits that the respondents may be directed to

consider the representation of the petitioners 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 petitioners is

disposed of with a direction to the competent authority to decide

the representation of the petitioners, in accordance with law,

keeping in view the observations made in judgment, ibid, as

expeditiously as possible.

(ARUN MONGA),J 39-Rmathur/-

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