Rajasthan High Court - Jodhpur
Mohan Lal Kalasua vs The State Of Rajasthan ... on 17 October, 2024
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2024:RJ-JD:42334]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR.
S.B. Civil Writ Petition No. 17158/2024
1. Mohan Lal Kalasua S/o Shri Gotam Ji Kalasua, Aged About
52 Years, Resident Of Village And Post Ward No. 01,
Mukam Hangariya Fala, Post Biliya, Badgama, Antri, Dist.
Dungarpur (Raj.).
2. Sunil Kumar Maliwar S/o Shri Nanu Ram Maliwar, Aged
About 44 Years, Resident Of Village And Post Ward No.
09, Ubali, Dist. Dungarpur (Raj.).
3. Madhubala Maliwar W/o Shri Shivshankar Maliwar, Aged
About 48 Years, Resident Of Village And Post Damriya
Dahla, Cheetntri, Dist. Dungarpur (Raj.).
4. Raman Lal Roat S/o Shri Vajaji Roat, Aged About 48
Years, Resident Of Village And Post Ward No. 03, Rotwara
(Bich Ka Fala) Doli, Gamri Devki, Dist. Dungarpur (Raj.).
5. Amrit Lal Parmar S/o Shri Haliya Ji Parmar, Aged About
59 Years, Resident Of Village And Post Ward No. 07,
Zareliya Fala, Padra, Parwa, Dist. Dungarpur (Raj.).
6. Shankar Lal Meena S/o Shri Raiya Ji Meena, Aged About
45 Years, Resident Of Village And Post 519, Kharadi Fala
Reenchha B, Dist. Dungarpur (Raj.).
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Rural And Panchayati Raj, Government Of
Rajasthan, Jaipur, Rajasthan.
2. The Secretary, Department Of Education, Government Of
Rajasthan, Jaipur, Rajasthan.
3. The Director, Elementary Education, Bikaner, District
Bikaner, Rajasthan.
4. The Director, Secondary Education, Bikaner, District
Bikaner, Rajasthan.
5. District Education Officer (Elementary Education),
Chittorgarh.
6. District Education Officer (Secondary Education),
Chittorgarh.
7. District Education Officer (Elementary Education),
Dungarpur.
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[2024:RJ-JD:42334] (2 of 3) [CW-17158/2024]
8. District Education Officer (Secondary Education),
Dungarpur.
----Respondents
For Petitioner(s) : Mr. O.P. Sangwa.
For Respondent(s) :
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
17/10/2024
1. Learned counsel for the petitioners submits that the
controversy involved in the present case is squarely covered by a
judgment rendered by this court at Jaipur Bench in the case of
Om Prakash & Ors. vs. State of Rajasthan & Ors.: (S.B. Civil
Writ Petition No.21214/2017) decided on 21.11.2017 granting
relief to the petitioners in light of judgment in the case of
Hemlata Shrimali & Ors. Vs. State of Rajasthan & Ors. : S.B.
Civil Writ Petition No.3247/2015, decided on 1.4.2015 and
relying upon the adjudication in the case of Suman Bai & Anr. v.
State of Rajasthan & Ors.: 2009 (1) WLC (Raj.) 381 and,
therefore, the present writ petition may also be decided in light of
judgment in the case of Om Prakash (supra).
2. Learned counsel, therefore, prays that the petitioners may be
permitted to file a detailed representation before the competent
authorities for redressal of their 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
[2024:RJ-JD:42334] (3 of 3) [CW-17158/2024]
within a period of four weeks from the date of receipt of such
representation, keeping in mind the law laid down by this Court in
the case of Om Prakash (supra).
(VINIT KUMAR MATHUR),J
51-AnilSingh/-
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