Anuradha Sonwal vs State Of Rajasthan (2024:Rj-Jd:36790)
2024 Latest Caselaw 7719 Raj

Rajasthan High Court - Jodhpur

Anuradha Sonwal vs State Of Rajasthan (2024:Rj-Jd:36790) on 4 September, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:36790]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 12745/2024

Anuradha Sonwal W/o Shri Radhey Shyam Sonwal, Aged About
40 Years, R/o Raigaro Ka Mohall, Ward No. 4, Chaksu, District
Jaipur, Rajasthan.
                                                                            ----Petitioner
                                         Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         Secondary Education, Government Of Rajasthan, Jaipur.
2.       The    Director,     Secondary           Education,          Government       Of
         Rajasthan, Bikaner.
3.       The District Education Officer, Secondary Education, Pali.
                                                                       ----Respondents


For Petitioner(s)             :     Mr. Shailendra Singh Rathore
For Respondent(s)             :     --



                HON'BLE MR. JUSTICE FARJAND ALI

Order

04/09/2024

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

[2024:RJ-JD:36790] (2 of 2) [CW-12745/2024]

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 56-Ashutosh/-

Powered by TCPDF (www.tcpdf.org)