Dr. Rajniesh Sharma vs State Of Rajasthan (2025:Rj-Jd:18390)
2025 Latest Caselaw 11353 Raj

Rajasthan High Court - Jodhpur

Dr. Rajniesh Sharma vs State Of Rajasthan (2025:Rj-Jd:18390) on 9 April, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:18272]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR


                 S.B. Civil Writ Petition No. 7254/2025

1.       Dileep Rao S/o Shri Girdhari Lal, Aged About 34 Years,
         Resident Of Ravo Ka Bas, Village Lambiya, Anandpur Kalu
         Tehsil Jaitaran, District Pali.
2.       Sushila Kumari, Aged About 33 Years, Resident Of
         Kushalpura, Reengas, Nagaur.
3.       Raju Sharma, Aged About 42 Years, Resident Of 30, Lav
         Kush Street, Near Water Tank, Teetaradi, Udaipur.
4.       Kishor Ram S/o Shri Om Prakash, Aged About 35 Years,
         Resident Of 63, Bear Thakrat, Sojat Road, Ward No. 18
         Bilara, Jodhpur.
5.       Kanhaiya Lal S/o Shri Narayan Lal, Aged About 40 Years,
         Resident Of Chamunderi Rana, Watan, Pali.
6.       Radha Kishan Prajapat S/o Shri Sohan Lal Prajapat, Aged
         About 41 Years, Resident Of 499, Khadgawaton Ke Mohlle
         Ke Pass, City Kotawali, Bikaner.
7.       Mamta Kumari Kalwaniya, Aged About 31 Years, Resident
         Of Bilochi, Jaipur.
8.       Vikas Chawala S/o Shri Jugal Kishor, Aged About 34
         Years, Resident Of Guda Mode, Ward No. 22, Jhunjhunu.
9.       Lala Ram Jat S/o Shri Ishwar Lal Jat, Aged About 41
         Years, Resident Of Of Sunda Ki Dhani, Bhojpura Kalan,
         Jaipur.
10.      Arvind Kumar Sharma, Aged About 39 Years, Resident Of
         Purohit Ji Ka Chowk, Gothra, Bundi.
11.      Ratan Singh Panwar S/o Shri Darak Chand Panwar, Aged
         About 48 Years, Resident Of Opp. New Sabji Mandi,
         Sarvoday Basti, Bikaner.
12.      Nirmal Singh S/o Shri Narayan Singh Rajora, Aged About
         42 Years, Resident Of 07, Rajputo Ka Mohalla, Charbhuja
         Nath Mandir Ke Pichhe, Surajniyas Sadas, Chittorgarh.
13.      Anju Lata Jain D/o Shri Sumer Chand Jain, Aged About 44
         Years, Resident Of C-601, Budh Vihar, Alwar.
14.      Prakash Chand Bairwa S/o Shri Batti Lal Bairwa, Aged
         About 35 Years, Residentof Village Naharsinghpura, Post
         Liwali, Teh. Bamanwas, Sawai Madhopur.
15.      Anuradha Sharma W/o Shri Naresh Sharma, Aged About
         38 Years, Resident Of Plot No. 2518, Badariya Wali Dhani,
         Machada Harmada, Jaipur.
16.      Rekha Rani W/o Shri Banti, Aged About 38 Years,
         Resident Of Moraka, Bharatpur.
17.      Bhura Ram Rewar S/o Shri Begaram, Aged About 35
         Years, Resident Of Gram Marothiya, Post Sarothiya, Tehsil
         Sujangarh, Churu.


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18.      Manjeeta W/o Shri Sombeer Singh, Aged About 37 Years,
         Resident Of Ward No. 4, Kandran, Tehsil Rajgarh, Churu.
19.      Mansa Ram Meghwal S/o Shri Jiya Ram, Aged About 33
         Years, Resident Of Ward No. 12, Near Jasanath Ji Mandir,
         Lachharsar, Churu.
20.      Veerendra Sharma S/o Shri Ashok Sharma, Aged About
         31 Years, Resident Of Anchapura, Handiya, Dausa.
21.      Supriya D/o Shri Teluram, Aged About 36 Years, Resident
         Of Ward No. 06, Village Ramgadhia, Tehsil Bhadra,
         Hanumangarh.
22.      Jogendra Choudhary S/o Shri Mula Ram, Aged About 31
         Years, Resident Of 83, Dudhva Mallinath, Panchpadra,
         Barmer.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Rural Development And Panchayati Raj, Jaipur,
         Rajasthan.
2.       The Director, Elementary Education, Bikaner, District
         Bikaner, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)           :   Mr. Kailash Choudhary



              HON'BLE MS. JUSTICE REKHA BORANA

Judgment

09/04/2025

1. Counsel for the petitioners submits that the controversy in

question rests covered by the judgment passed by a Co-ordinate

Bench of this Court at Jaipur in S.B. Civil Writ Petition

No.7283/2014: Manoj Khandelwal & Ors. Vs. State of

Rajasthan & Ors. (decided on 16.07.2014). He submits that the

petitioners would be satisfied if the respondents are directed to

decide the representation of the petitioners in light of the

aforesaid judgment.

2. In view of the submission made, the present writ petition is

disposed of with a direction to the competent

[2025:RJ-JD:18272] (3 of 3) [CW-7254/2025]

authority/respondents to decide the representation of the

petitioners if filed within a period of fifteen days from now. The

representation be decided within a period of six weeks thereafter

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

the case of Manoj Khandelwal (supra).

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

representation has been issued only with a view to ensure

expeditious redressal of petitioners' grievance. The same may not

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

particular manner.

4. Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J 14-praveen/-

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