Narendra Kumar vs State Of Rajasthan (2025:Rj-Jd:17496)
2025 Latest Caselaw 11144 Raj

Rajasthan High Court - Jodhpur

Narendra Kumar vs State Of Rajasthan (2025:Rj-Jd:17496) on 4 April, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:17496]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7097/2025

1. Narendra Kumar S/o Shri Vaga Ram, Aged About 41 Years, R/o 164 Parihar Sadan, Ramdev Colony, Jalore Distt Jalore (Raj.)

2. Madan Lal S/o Shri Peera Ram, Aged About 30 Years, R/o Village And Post Sarwari, Distt. Barmer (Raj.)

3. Gautam S/o Shri Hansa Ram, Aged About 30 Years, R/o Meghwalon Ka Bas, Post Asada, Balotra (Rural), Distt. Barmer (Raj.)

4. Singadiya Keemat Dhaglaram S/o Shri Dhaglaram, Aged About 31 Years, R/o Regaron Ka Mohalla, Giri, Distt. Pali (Raj.)

5. Buddha Ram S/o Shri Poonama Ram, Aged About 31 Years, R/o Village Sanawara Khurd Post Dangariya Tehsil Gudamalani Distt. Barmer (Raj.)

6. Surendra Kumar S/o Shri Gorakha Ram, Aged About 33 Years, R/o Amaraji Ki Dhani Sarana, Tehsil Pachhpadra Distt. Balotra (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Higher And Technical Education, Secretariat, Jaipur, Rajasthan.

2. The Commissioner, Commissionerate Of College Education, Block-4, Shiksha Sankul, Jln Marg, Jaipur, Rajasthan.

3. The Principal Secretary, Department Of Finance, Government Of Rajasthan, 1St Floor, Main Building, Government Secretariat, Jaipur, Rajasthan.

4. Director, Directorate Of Sanskrit Education Government Of Rajasthan, 2Nd Floor, Block-6, Shiksha Sankul, Jln Marg, Jaipur, Rajasthan.

5. Govt. P.g. College, Barmer (Raj.), Through Its Principal

6. D.r.j. Govt. Girls College, Balotra, Through Its Principal.

7. Govt. Girls College, Bar Beawar, Through Its Principal.

8. M.b.r. Govt. P.g. College Balotra, Through Its Principal.

 [2025:RJ-JD:17496]                         (2 of 3)                        [CW-7097/2025]


                                                                       ----Respondents


For Petitioner(s)               :     Mr. Vinod Jhajharia, Through VC
For Respondent(s)               :                -



                           JUSTICE DINESH MEHTA

                                           Order

04/04/2025

1. Learned counsel for the petitioners submitted that the

petitioners would be satisfied if the competent authority of the

respondents is directed to consider petitioners' representation

expeditiously in light of the judgment passed by the co-ordinate

Bench of this Court at Jaipur in the case of Ram Chaturvedi &

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

No. 1474/2023) decided on 28.08.2023.

2. The writ petition is disposed of with a liberty to the

petitioners to file fresh representation(s) alongwith web-copy of

the judgment rendered in the case of Ram Chaturvedi (supra) and

certified copy of the order instant within a period of two weeks

from today.

3. In case, a representation is so addressed, the competent

authority of the respondents shall consider the same in

accordance with law in light of the judgment rendered in the case

of Ram Chaturvedi (supra) preferably within a period of four

weeks of receipt thereof.

4. It is made clear that aforesaid direction to decide the

representation(s) has been issued only with a view to ensure

expeditious redressal of petitioners' grievance. The same may not

[2025:RJ-JD:17496] (3 of 3) [CW-7097/2025]

be construed to be an order to decide the representation in a

particular manner.

5. The stay application also stands disposed of, accordingly.

(DINESH MEHTA),J 15-raksha/-

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