Vijendra Kumar Singhal vs State Of Rajasthan (2024:Rj-Jd:37357)
2024 Latest Caselaw 7864 Raj

Rajasthan High Court - Jodhpur

Vijendra Kumar Singhal vs State Of Rajasthan (2024:Rj-Jd:37357) on 9 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:37357]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 14796/2024

Vijendra Kumar Singhal S/o Shri Manohar Lal, Aged About 35
Years,    Resident        Of    Vpo      Lotiya,      Tehsil        Surajgarh,     District
Jhunjhunu (Raj.).
                                                                          ----Petitioner
                                         Versus
1.       State       Of   Rajasthan,          Through         Its     Secretary,     Skill,
         Employment              And         Entrepreneurship             Department,
         Secretariat, Jaipur.
2.       The         Commissioner,               Skill,         Employment            And
         Entrepreneurship Department, Jaipur.
3.       The     Director          (Traning),        Directorate         Of      Technical
         Education, Jodhpur.
                                                                       ----Respondents


For Petitioner(s)              :     Mr. Kailash Choudhary



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/09/2024

1. At the outset, it is submitted by learned counsel for the

petitioner that the issue raised in the present writ petition is

covered by an order passed by a Coordinate Bench of this Court in

case of Honey Singh Chouhan Vs. State of Rajasthan & Ors.:

S.B. Civil Writ Petition No.5781/2018, decided on 07.05.2022.

He submits that the respondents may be directed to consider the

representation of the petitioner in light of the aforesaid judgment.

2. In view of the submissions made, without commenting on

the merits of the case, the petition filed by the petitioner is

disposed of with a direction to the competent authority to decide

the representation of the petitioner, in accordance with law,

[2024:RJ-JD:37357] (2 of 2) [CW-14796/2024]

keeping in view the observations made in the case of Honey

Singh Chouhan(supra), as expeditiously as possible.

3. 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.

(VINIT KUMAR MATHUR),J 45-Shahenshah/-

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