Narendra Singh Tanwar vs State Of Rajasthan (2024:Rj-Jd:39855)
2024 Latest Caselaw 8538 Raj

Rajasthan High Court - Jodhpur

Narendra Singh Tanwar vs State Of Rajasthan (2024:Rj-Jd:39855) on 25 September, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:39855]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 14926/2024

Narendra Singh Tanwar S/o Late Shri Madan Lal Tanwar, Aged
About 51 Years, R/o Mata Ka Kheda, Near Hanuman Ghati,
Shahpura Road, Baneda, District Bhilwara (Rajasthan).
                                                                          ----Petitioner
                                           Versus
1.       State       Of     Rajasthan,          Through          Principal   Secretary,
         Education Department, Govt. Of Rajasthan, Secretariat,
         Jaipur.
2.       Director, Secondary Education, Rajasthan, Bikaner.
3.       District Education Officer, Secondary, Bhilawra.
4.       District         Education         Officer,       Elementary        Education,
         Bhilwara.
                                                                       ----Respondents


For Petitioner(s)               :     Mr. Gajendra Singh for
                                      Mr. Rakesh Kumar Saini
For Respondent(s)               :     --


                 HON'BLE MR. JUSTICE FARJAND ALI

Order

25/09/2024

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 dated 20.05.2003 rendered by a Co-

ordinate Bench of this Court in S.B. Civil Writ Petition

No.2549/2002 : Govind Singh Vs. State of Rajasthan &

Ors. 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 petition is

[2024:RJ-JD:39855] (2 of 2) [CW-14926/2024]

disposed of with a direction to the competent authority to

decide the representation of the petitioner, in accordance

with law, keeping in view of the observations made in the

case of Govind Singh (supra), within a period of 60 days,

if the case of the petitioner falls within the four corners of

the above judgment.

3. Nothing will preclude the petitioner to approach this Court

again if his grievances persist.

4. Stay application also stands disposed of, accordingly.

(FARJAND ALI),J

91-Ashutosh/-

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