Anisha Bamaniya vs State Of Rajasthan (2024:Rj-Jd:41342)
2024 Latest Caselaw 8887 Raj

Rajasthan High Court - Jodhpur

Anisha Bamaniya vs State Of Rajasthan (2024:Rj-Jd:41342) on 9 October, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:41342]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 16537/2024

1.       Anisha Bamaniya D/o Sanwal Ram Meena, Aged About 39
         Years, R/o House No. 27, Chandra Nagar, Teen Bar Ke
         Pass, Karauli, Rajasthan.
2.       Raj Kumar Meena S/o Faili Ram Meena, Aged About 33
         Years, R/o Vpo Thali, Tehsil Jamwaramgarh, District
         Jaipur, Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Principal Secretary, School
         Education      Department,             Government           Secretariat,
         Rajasthan, Jaipur.
2.       The Director, Secondary Education, Bikaner (Rajasthan).
3.       The Joint Director, School Education, Pali Division, Pali.
4.       The Joint Director, School Education, Churu Division,
         Churu.
5.       The Joint Director, School Education, Pali Division, Pali.
6.       The Joint Director, School Education, Jodhpur Division,
         Jodhpur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Hans Raj Nimbar
                                Mr. Ram Pratap Saini
For Respondent(s)         :     -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

09/10/2024

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 co-ordinate Bench of this Court

at Jaipur Bench in the case of Manoj Khandelwal & Ors. Vs.

[2024:RJ-JD:41342] (2 of 2) [CW-16537/2024]

State of Rajasthan & Ors. (S.B. Civil Writ Petition

No.7283/2014), decided on 16.07.2014.

2. Learned counsel, therefore, prays that the petitioners may

be permitted to file a detailed representation before the

competent authorities for redressal of his grievances.

3. In view of the above, the present writ petition is disposed of

with liberty to the petitioners to file a representation to the

competent authorities of the department and the competent

authorities of the department are directed to decide the same

within a period of four weeks from the date of receipt of such

representation; and if the case of the petitioners falls within the

purview of the law laid down by this Court in the case of Manoj

Khandelwal (supra); the same shall be decided in terms of the

judgment above.

4. The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case

the averments made therein are found to be correct, the

petitioners would be entitled to the relief sought.

5. Stay application also stands disposed of, accordingly.

(FARJAND ALI),J 42-divya/-

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