Vijay Kumar Chhangani vs State Of Rajasthan (2024:Rj-Jd:36444)
2024 Latest Caselaw 7655 Raj

Rajasthan High Court - Jodhpur

Vijay Kumar Chhangani vs State Of Rajasthan (2024:Rj-Jd:36444) on 3 September, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:36444]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 14404/2024

 Vijay Kumar Chhangani S/o Late Rama Kishan Chhangani, Aged
 About 61 Years, Guru Kripa, Sector -15, House No.15/a,
 Chopasani Housing Board, Jodhpur.
                                                                         ----Petitioner
                                          Versus
 1.      State Of Rajasthan, Through The Secretary, Secondary
         Education Department, Govt. Of Rajasthan, Jaipur.
 2.      The Director, Secondary Education, Rajasthan, Bikaner.
 3.      The     District      Education          Officer      (H.q.),        Secondary
         Education, Jodhpur.
 4.      Secretary, Managing Committee, Shree Sumer Pushtikar
         Senior Secondary School, Jalori Gate, Jodhpur.
                                                                     ----Respondents


For Petitioner(s)              :     Mr. Dhanraj Khichi
For Respondent(s)              :     --



                HON'BLE MR. JUSTICE FARJAND ALI

Order

03/09/2024

1. Learned counsel for the petitioners submits that the

petitioners would be satisfied if their representation is

considered and decided by the respondents, while keeping

into consideration the judgment rendered by the Division

Bench of this Hon'ble Court in State of Rajasthan & Anr.

Vs. The Management Committee Sh. Bhagwan Das

Todi College; (D.B. Special Appeal (Writ)

No.663/2015) decided on 06.11.2015.

2. In view of the above, the present writ petition is disposed of

with a direction to the respondents to consider and decide

[2024:RJ-JD:36444] (2 of 2) [CW-14404/2024]

the representation of the petitioners keeping into

consideration the judgment rendered in State of Rajasthan &

Anr. Vs. The Management Committee Sh. Bhagwan Das Todi

College (supra) by passing a speaking order within a period

of three months from today, strictly in accordance with law.

3. Stay petition also stands disposed of.

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 petitioners would be entitled to the relief.

(FARJAND ALI),J 35-Samvedana/-

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