Mukesh Soni vs State Of Rajasthan (2024:Rj-Jd:38559)
2024 Latest Caselaw 8142 Raj

Rajasthan High Court - Jodhpur

Mukesh Soni vs State Of Rajasthan (2024:Rj-Jd:38559) on 18 September, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:38559]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 15208/2024

Mukesh Soni S/o Leeladhar Soni, Aged About 32 Years, Ward
No.6, Gaushala Road, Pilibanga, Hanumangarh (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          (Training),       Directorate         Of   Technical
         Education, Jodhpur.
                                                                       ----Respondents


For Petitioner(s)              :     Mr. Kailash Choudhary
For Respondent(s)              :     Mr. IR. Choudhary, AAG with
                                     Mr. Pawan Bharti



                 HON'BLE MR. JUSTICE FARJAND ALI

Order

18/09/2024

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

[2024:RJ-JD:38559] (2 of 2) [CW-15208/2024]

representation of the petitioner, in accordance with law, 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.

4. Stay petition also stands disposed of.

(FARJAND ALI),J 56-divya/-

Powered by TCPDF (www.tcpdf.org)