Manoj Meena vs State Of Rajasthan (2024:Rj-Jd:42262)
2024 Latest Caselaw 9098 Raj

Rajasthan High Court - Jodhpur

Manoj Meena vs State Of Rajasthan (2024:Rj-Jd:42262) on 17 October, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:42262]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 17012/2024

Manoj Meena S/o Brij Mohan Meena, Aged About 28 Years,
Khilchipur Meena, Karauli, District Karauli, Rajasthan.
                                                                         ----Petitioner
                                         Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of    Education,          Government           Of      Rajasthan,        Jaipur,
         Rajasthan.
2.       The    Director,      Secondary         Education,          Bikaner,    District
         Bikaner, Rajasthan.
                                                                      ----Respondents


For Petitioner(s)              :    Mr. Anil Bishnoi
For Respondent(s)              :    --



                HON'BLE MR. JUSTICE FARJAND ALI

Order

17/10/2024

1. Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered

by the judgment rendered by a co-ordinate Bench of this

Court at Jaipur in the case of Manoj Khandelwal & Ors.

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

No.7283/2014).

2. Learned counsel, therefore, prays that the petitioner 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 petitioner to file a representation to the

competent authorities of the Department and the competent

[2024:RJ-JD:42262] (2 of 2) [CW-17012/2024]

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 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 petitioner would be entitled to the relief sought.

5. Stay application also stands disposed of, accordingly.

(FARJAND ALI),J 23-Ashutosh/-

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