Ashok Rajvanshi vs The State Of Rajasthan ...
2024 Latest Caselaw 4922 Raj

Rajasthan High Court - Jodhpur

Ashok Rajvanshi vs The State Of Rajasthan ... on 30 May, 2024

[2024:RJ-JD:25022]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 9407/2024

Ashok Rajvanshi S/o Shri Banarasi Das, Aged About 62 Years, R/
o    Plot   No.      149,   150,         Ward    No.     15,        Behind    Shilapeer,
Hanumangarh Town, District Hanumangarh.
                                                                         ----Petitioner
                                         Versus
1.       The State Of Rajasthan, Through Secretary, Education
         Department,        Government            Of     Rajasthan,          Secretariat,
         Jaipur.
2.       The       Director,        Secondary          Education         Department,
         Rajasthan, Bikaner.
3.       Nehru        Smriti       Senior       Higher         Secondary         School,
         Hanumangarh Junction Through Chairman, Nehru Samriti
         School Management Committee, Hanumangarh (Raj.).
                                                                      ----Respondents


For Petitioner(s)              :    Mr. D.S. Sodha
For Respondent(s)              :    Mr. Vishal Jangid



               HON'BLE MR. JUSTICE ARUN MONGA

Order

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 Sobhagya

Singh Shekhawat & Ors. Vs. State of Rajasthan & Ors. : S.B.

Civil Writ Petition No.11725/2010, decided on 02.11.2011.

He submits that the respondents may be directed to consider the

representation of the petitioner in light of the aforesaid judgment.

2. Learned counsel for the respondents agrees to the

submissions made above.

[2024:RJ-JD:25022] (2 of 2) [CW-9407/2024]

3. 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 Sobhagya

Singh Shekhawat (supra), as expeditiously as possible.

(ARUN MONGA),J

149-skm/-

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