Bhagirath Jakhar vs State Of Rajasthan (2024:Rj-Jd:40192)
2024 Latest Caselaw 8592 Raj

Rajasthan High Court - Jodhpur

Bhagirath Jakhar vs State Of Rajasthan (2024:Rj-Jd:40192) on 26 September, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:40192]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 15910/2024

Bhagirath Jakhar S/o Late Bhaktawar Singh, Aged About 42
Years, R/o Village Bhundana, Via Pipar Road, Tehsil Pipar City,
Jodhpur.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Secondary Education, Secretariat, Jaipur.
2.       Director, Secondary Education, Bikaner.
3.       Joint Director, Secondary Education, Jodhpur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Kailash Choudhary



                HON'BLE MR. JUSTICE FARJAND ALI

Order

26/09/2024

1. Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by an

order dated 16.07.2014 rendered by a Coordinate Bench of this

Court at Jaipur Bench in the case of Manoj Khandelwal & Ors.

Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition

No.7283/2014).

2. Learned counsel for the petitioner, therefore, prays that

the petitioner may be permitted to file a detailed representation

before the competent authorities for redressal of his grievances.

3. In view of the above, the present writ petition is disposed

of with liberty to the petitioner to file a representation to the

competent authorities of the department and the competent

[2024:RJ-JD:40192] (2 of 2) [CW-15910/2024]

authorities of the department are directed to decide the same

within a period of four weeks from the date of receipt of such

representation; and if the case of the petitioner falls within the

purview of the law laid down by this Court in the case of Manoj

Khandelwal (supra); the same shall be decided in terms of the

judgment above.

4. 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 sought.

5. Stay application also stands disposed of, accordingly.

(FARJAND ALI),J

Abhishek Kumar S.No.31

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