Pushpa Pareek vs The State Of Rajasthan ...
2024 Latest Caselaw 9292 Raj

Rajasthan High Court - Jodhpur

Pushpa Pareek vs The State Of Rajasthan ... on 22 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:43256]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       AT JODHPUR
                S.B. Civil Writ Petition No. 16510/2024

1.       Pushpa Pareek W/o Late Shri Mohan Lal Vyas, Aged About
         65 Years, Dr. Bulaki Das Kalla Ke Makan Ke Pass, Bhaiya
         Kua Ke Pass, Daga Mohalla, Bikaner.
2.       Narayan Vyas S/o Late Shri Mohan Lal Vyas, Aged About
         44 Years, Dr. Bulaki Das Kalla Ke Makan Ke Pass, Bhaiya
         Kua Ke Pass, Daga Mohalla, Bikaner.
                                                                   ----Petitioners
                                    Versus
1.       The State Of Rajasthan, Through Secretary, Education
         Department, Government Of Rajasthan, Jaipur.
2.       Director, Secondary Education, Bikaner.
3.       District Education Officer, Bikaner.
4.       Shri B.K. Senior Secondary School, Daga Chowk, Bikaner,
         Through Mantri, Daga Chowk, Bikaner.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Bheemkant Vyas.




         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

22/10/2024

1. Heard learned counsel for the petitioners.

2. Learned counsel for the petitioners instead of pressing the

present writ petition on merit submits that the petitioners will be

satisfied if a liberty is granted to them to approach the

respondents by way of filing a fresh representation in the light of

judgment rendered by Division Bench of this court in D.B. Special

Appeal (Writ) No.663/2015 (State of Rajasthan & Anr. V/s

The Management Committee Sh. Bhagwan Das Todi

College) decided on 06.11.2015, for redressal of their grievances

[2024:RJ-JD:43256] (2 of 2) [CW-16510/2024]

and the respondents may be directed to consider and decide the

same at the earliest.

3. Considering the limited prayer made by learned counsel for

the petitioners, the present writ petition is disposed of with liberty

to the petitioners to file a fresh representation before the

respondent authorities for redressal of their grievances.

4. In the event of filing such representation by the petitioners,

the same shall be considered in the light of judgment rendered in

the case of State of Raj. & Anr. V/s Bhagwan Das Todi

College (supra) and decided by the respondents at the earliest

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

representation, strictly in accordance with law.

(VINIT KUMAR MATHUR),J 71-Anil Singh/-

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