Rajasthan High Court - Jodhpur
Mahendra Kumar Gurjar vs State Of Rajasthan (2024:Rj-Jd:41923) on 15 October, 2024
Author: Farjand Ali
Bench: Farjand Ali
[2024:RJ-JD:41923]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 16790/2024
1. Mahendra Kumar Gurjar S/o Jeth Mal Gurjar, Aged About
65 Years, R/o Choutina Kuwa, Near Chhatasar House,
Bikaner.
2. Shamshad Banoo D/o Basheer Ahmed, Aged About 65
Years, R/o Chungaro Ka Mohalla, Opposite Ramdev
Mandir, Bikaner.
3. Smt. Mamta Goswami D/o Sh. Shyam Sunder Goswami,
Aged About 66 Years, R/o Goswami Chowk, Opposite Dau
Ji Mandir, Bikaner.
4. Mohammed Ramzan Kharadi S/o Sh. Chand Mohd., Aged
About 60 Years, R/o M.r. Hotel Ki Gali, Near Gouri Niwas,
Subhash Marg, Bikaner.
5. Smt. Kiran Bhura D/o Sh. Pratap Chand Bhura, Aged
About 72 Years, R/o Back Side Jain Furniture, Nai Lane,
Gangasahar, Bikaner.
6. Smt. Pushpa Choudhary D/o Sh. Om Prakash Rao, Aged
About 59 Years, R/o 111, Marudhar Nagar, Near Mahila
Police Thana, Bikaner.
7. Suresh Chander Khatri S/o Sh. Poonam Chand Khatri,
Aged About 62 Years, R/o 12-C, Rajmata Sudarshna
Nagar, Bikaner.
8. Smt. Sharda Vyas D/o Sh. Kedar Nath Acharya, Aged
About 64 Years, R/o Achariyo Ki Gati Ke Niche, Inside
Usta Baari, Bikaner.
9. Surya Kant Sharma S/o Sh. Harish Chandra Shastri, Aged
About 72 Years, R/o Near Goga Gate Ghoom Chakkar,
Bikaner.
10. Laxmi Narayan S/o Sh. Hajari Mal Kumhar, Aged About 65
Years, R/o Near Chitra Ice Cream Factory, Kumharo Ka
Mohalla, Bhinsar, Bikaner.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Secondary
Education Department, Govt. Of Rajasthan, Jaipur.
2. The Director, Secondary Education, Rajasthan, Bikaner.
3. The Director, Elementary Education, Rajasthan, Bikaner.
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[2024:RJ-JD:41923] (2 of 3) [CW-16790/2024]
4. The District Education Officer (H.q.), Secondary
Education, Bikaner.
5. The District Education Officer (H.q.), Elementary
Education, Bikaner.
6. Secretary, Managing Committee, Heera Lal Sobhag Mal
Rampuriya Vidhya Niketa, Gangasahar, Bikaner.
----Respondents
For Petitioner(s) : Mr. Pramedra Bohra
Mr. Dhanraj Khinchi
HON'BLE MR. JUSTICE FARJAND ALI
Order
15/10/2024
1. Learned counsel for the petitioners, at the outset, submits
that the controversy raised in the instant writ petition, is no more
res-integra in view of the judgment dated 06.11.2015 rendered by
the Division Bench of this Court at Jaipur in the case of State of
Rajasthan & Anr. Vs. The Management Committee Sh.
Bhagwan Das Todi College [D.B. Special Appeal (Writ)
No.663/2015] along with two other connected matters.
2. Learned counsel for the petitioners further submits that
the petitioners would be satisfied if their representation is
considered and decided by the respondents while keeping into
consideration the judgment passed in the case of State of
Rajasthan & Anr. Vs. The Management Committee Sh.
Bhagwan Das Todi College (supra).
3. In view of the limited prayer addressed; the instant writ
proceeding stands closed with a direction to the petitioners to
[2024:RJ-JD:41923] (3 of 3) [CW-16790/2024]
address a comprehensive representation to the respondents
ventilating their grievances.
4. In case, a representation is so addressed, the State-
respondents are directed to consider and decide the same keeping
into consideration the judgment passed in the case of State of
Rajasthan & Anr. Vs. The Management Committee Sh.
Bhagwan Das Todi College (supra) by passing a reasoned and
speaking order, strictly in accordance with law, within a period of
three months from today.
5. Stay petition also stands disposed of.
6. 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.
(FARJAND ALI),J
Abhishek Kumar
S.No.9
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