Bheenwa Ram Bugalia vs The State Of Rajasthan ...
2024 Latest Caselaw 8972 Raj

Rajasthan High Court - Jodhpur

Bheenwa Ram Bugalia vs The State Of Rajasthan ... on 15 October, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:41965]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 16859/2024

Bheenwa Ram Bugalia S/o Shri Moba Ram Bugalia, Aged About
45    Years, R/o B-75, Vikas                Excilensi       3, Kardhani      Yojana,
Govindpura Ward No. 11, Kalwar Road, Jaipur (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The   Secretary,
         Department Of Secondary Education, Secretariat, Govt.
         Of Rajasthan, Jaipur.
2.       The    Director,       Secondary        Education,         Government    Of
         Rajasthan, Bikaner.
3.       The Joint Director, School Education, Ajmer Zone, Ajmer.
4.       The District Education Officer (Head Quarter), Secondary
         Education, Pali, District Pali.
5.       The District Education Officer (Head Quarter), Secondary
         Education, Beawar, District Beawar.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Jitender Singh Bhaleria



                HON'BLE MR. JUSTICE FARJAND ALI

Order

15/10/2024

1. Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by an

order dated 26.09.2024 rendered by this Court in the case of Aka

Ram Banjara (Bhat) Vs. The Board of Revenue & Ors. (S.B.

Civil Writ Petition No.19082/2023).

2. Learned counsel for the petitioner, therefore, prays that

the petitioner may be permitted to file a detailed representation

before the competent authorities for redressal of his grievances.

[2024:RJ-JD:41965] (2 of 2) [CW-16859/2024]

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

of with liberty to the petitioner 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 petitioner falls within the

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

Ram Banjara (Bhat) (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

petitioner would be entitled to the relief sought.

5. Stay application also stands disposed of, accordingly.

(FARJAND ALI),J

Abhishek Kumar S.No.16

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