Mani Ram vs The State Of Rajasthan ...
2024 Latest Caselaw 4924 Raj

Rajasthan High Court - Jodhpur

Mani Ram vs The State Of Rajasthan ... on 30 May, 2024

[2024:RJ-JD:25030]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 9610/2024

Mani Ram S/o Shri Jagdish Prasad, Aged About 53 Years, R/o
Village    And       Post   Kishanpura          (South),       Tehsil   And   District
Hanumangarh (Raj.).
                                                                        ----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.        Nerhu       Samriti        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:25030] (2 of 2) [CW-9610/2024]

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 158-skm/-

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