Udai Lal Sen vs State Of Rajasthan (2024:Rj-Jd:41052)
2024 Latest Caselaw 8845 Raj

Rajasthan High Court - Jodhpur

Udai Lal Sen vs State Of Rajasthan (2024:Rj-Jd:41052) on 8 October, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:41052]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4423/2022

Udai Lal Sen S/o Shri Balu Lal Sen, Aged About 57 Years,
370/31, Nenar Ramseehi Hospital, First Gali, Mali Khera, Nehru
Road, Bhilwara, District Bhilwara, Rajasthan.
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of    Education,       Government            Of      Rajasthan,     Jaipur,
         Rajasthan.
2.       The Secretary, Department Of Personnel, Government Of
         Rajasthan, Jaipur, Rajasthan.
3.       The    Director,   Secondary          Education,         Bikaner,   District
         Bikaner, Rajasthan.
4.       The Joint Director (School Education), Jaipur Division,
         District Jaipur, Rajasthan.
5.       The Joint Director (School Education), Ajmer Division,
         District Ajmer, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Kailash Jangid
                                 Mr. Bhanwar Lal Suthar
For Respondent(s)           :    Mr. N.K. Mehta, Dy.G.C.
                                 Mr. Dhanraj



                HON'BLE MR. JUSTICE FARJAND ALI

Order

08/10/2024

1. After arguing to some extent, learned counsel for the

petitioner would seek to pass certain directions to the respondent

- authorities for deciding his representation as would be filed by

him under instructions of this Court and whereupon the

respondent - authorities would decide the representation in light

of the judgment dated 15.01.2018 passed by a co-ordinate Bench

[2024:RJ-JD:41052] (2 of 2) [CW-4423/2022]

of this Court rendered in a batch of writ petitions led by S.B. Civil

Writ Petition No.12846/2017 (Dhanraj Meena vs. The State

of Rajasthan & Ors.).

2. I have gone through the niceties of the present matter and

so also the judgment passed by a co-ordinate Bench of this Court

referred supra and felt that the issue involved in this writ petition

is identical to what has been decided by a co-ordinate Bench of

this Court in the case above and, therefore, it is felt apposite to

decide the representation in light of the above.

3. Thus, the instant writ petition is disposed of and the

petitioner is directed to submit a detailed representation to the

respondent - authorities within a period of 20 days from now

along with all material on which he places reliance. Upon receipt of

the representation, the respondent - authorities shall adhere with

the judgment passed by a co-ordinate Bench of this Court in the

case referred supra and shall decide the representation within a

period of 50 days whereafter. The adjudication must be made

through a reasoned speaking order by applying the analogy

referred in the case of Dhanraj Meena (Supra).

4. Stay petition also stands disposed of.

5. Needless to say that the respondent - authorities shall be

bound to follow the provision of Rules 24 and 26 of the Rajasthan

Service Rules in its correct letter and spirit.

(FARJAND ALI),J 1-divya/-

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