Munna Lal Gurjar vs State Of Rajasthan (2024:Rj-Jd:38727)
2024 Latest Caselaw 8210 Raj

Citation : 2024 Latest Caselaw 8210 Raj
Judgement Date : 19 September, 2024

Rajasthan High Court - Jodhpur

Munna Lal Gurjar vs State Of Rajasthan (2024:Rj-Jd:38727) on 19 September, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:38727]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 14714/2024

Munna Lal Gurjar S/o Devi Lal Gurjar, Aged About 63 Years, R/o
Ramdwara Chowk, Udaipur, Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Education, Government Of Rajasthan, Secretariat,
         Jaipur.
2.       The    Director,   Secondary          Education,         Government    Of
         Rajasthan, Bikaner.
3.       Joint Director, Secondary Education, Udaipur.
4.       The District Education Officer (Headquarter), Secondary,
         Udaipur.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Gajendra Singh
For Respondent(s)           :    -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

19/09/2024

1. Instead of arguing the case on merits, learned counsel for

the petitioner implores that if necessary direction for consideration

of his representation is passed in light of the prevalent rule,

scheme and the judgment passed by Hon'ble Supreme Court in

this regard then the cause of the petitioner would be served.

2. Accordingly, the writ petition and stay petition are disposed

of.

3. The petitioner is directed to submit a detailed representation

within 15 days from now. The respondent-department shall decide

the representation in three months after receipt of copy of this