Pushpa Majoka vs The State Of Rajasthan ...
2025 Latest Caselaw 10883 Raj

Rajasthan High Court - Jodhpur

Pushpa Majoka vs The State Of Rajasthan ... on 2 April, 2025

[2025:RJ-JD:16913]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 3932/2025

Pushpa Majoka D/o Tola Ram Majoka W/o Deepak Kumar
Purusharthy, Aged About 35 Years, Village Bhamdaka, Tehsil
Tijara, District Alwar, Rajasthan.
                                                                       ----Petitioner
                                      Versus
1.       The State Of Rajasthan, Through Principal Education
         Secretary, Government Secretariat, Jaipur (Raj.).
2.       The    Director,    Secondary          Education,         Bikaner,   District
         Bikaner (Raj.).
3.       The Secretary, Rajasthan Public Service Commission,
         Ajmer (Raj.)
                                                                   ----Respondents


For Petitioner(s)            :    Mr. Om Prakash Kumawat.
For Respondent(s)            :


               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

02/04/2025

1. At the very outset, learned counsel for the petitioner relies

on a judgment rendered in Omprakash & Ors. Vs. State of

Rajasthan & Ors.: SBCWP No.21214/2014, decided on

21.11.2017 by a Coordinate Bench of this Court at Jaipur and

states that instead of deciding the controversy afresh by this

Court, petitioner be permitted to file a fresh representation before

the competent authority and the competent authority be directed

to decided the same by passing appropriate order, in accordance

with law, keeping in view the aforesaid judgment.

2. Request seems to be fair.

3. Given the nature of order which is being passed, no

prejudice would be caused to the respondents and, therefore, the

[2025:RJ-JD:16913] (2 of 2) [CW-3932/2025]

requirement of issuance of notice is dispensed with as no return is

required to be filed by them.

4. In the aforesaid premise, without commenting on the merits

of the case, the writ petition is disposed of with a liberty to the

petitioner to file a fresh representation, which shall be gone into

by the competent authority and appropriate administrative order

shall be passed in accordance with law.

5. Needless to say that the competent authority shall go

through the judgment relied upon by learned counsel for the

petitioner as mentioned hereinabove and apply its independent

mind on the applicability of the same before passing any order.

6. Needful be done as expeditiously as possible.

7. It is made clear that the direction to consider the

representation shall not be construed as an expression of any

opinion, in any manner.

(ARUN MONGA),J 9-Jitender/Sumit/-

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