Dinesh Kumar Meghwal vs The State Of Rajasthan ...
2024 Latest Caselaw 8327 Raj

Rajasthan High Court - Jodhpur

Dinesh Kumar Meghwal vs The State Of Rajasthan ... on 21 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:39192]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 15406/2024

Dinesh Kumar Meghwal S/o Prabharam Meghwal, Aged About 40
Years, Kailash Nagar, Tehsil Sheoganj, District Sirohi (Rajasthan)
                                                                       ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The   Secretary,
         Department Of School Education, Secretariat, Jaipur.
2.       Secretary,      Rural      Development            And      Panchayati   Raj
         Department, Govt. Of Rajasthan, Jaipur (Rajasthan).
3.       Director, Elementary Education, Rajasthan, Bikaner.
4.       District Collector, Sirohi.
5.       The Chief Executive Officer, Zila Parishad Sirohi.
6.       District Education Officer (Elementary), Sirohi.
7.       President,      School         Development             And    Management
         Committee (Sdmc), Kailash Nagar, Panchayat Samiti
         Sheoganj, Sirohi.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Ratish Bhatnagar
For Respondent(s)            :



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

21/09/2024

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 co-ordinate Bench of this Court

in the case of Subhash Chander Vs. State of Rajasthan &

Ors.: S.B. Civil Writ Petition No.12299/2017, decided on

27.11.2017. He submits that the petitioner will be satisfied if a

liberty is granted to the petitioner to approach the respondent

authorities by way of filing a representation for redressal of his

[2024:RJ-JD:39192] (2 of 2) [CW-15406/2024]

grievance and the respondent authorities may be directed to

consider and decide the same at the earliest in the light of

judgment rendered by this Court in Subhash Chander's case

(supra).

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

aforesaid representations of the petitioner, in accordance with law,

keeping in view the observations made in the case of Subhash

Chander (supra), within a period of thirty days from the date of

receipt of copy of this order.

3. Pending application(s), if any, also stand(s) disposed of.

(VINIT KUMAR MATHUR),J 9-SanjayS/-

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