Bhagirath Jakhar vs State Of Rajasthan (2024:Rj-Jd:36195)
2024 Latest Caselaw 7574 Raj

Rajasthan High Court - Jodhpur

Bhagirath Jakhar vs State Of Rajasthan (2024:Rj-Jd:36195) on 2 September, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:36195]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 14203/2024

Bhagirath Jakhar S/o Late Bhaktawar Singh, Aged About 42
Years, Village Bhundana, Via Pipar Road, Tehsil Pipar City,
Jodhpur.
                                                                         ----Petitioner
                                         Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Secondary Education, Secretariat, Jaipur.
2.       Director, Secondary Education, Bikaner.
3.       Joint Director, Secondary Education, Jodhpur.
                                                                      ----Respondents


For Petitioner(s)              :    Mr. Kailash Choudhary
For Respondent(s)              :    -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

02/09/2024

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

authorities of the department are directed to decide the same

[2024:RJ-JD:36195] (2 of 2) [CW-14203/2024]

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 45-chhavi/-

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