Rajasthan High Court - Jodhpur
Kanti Lal Damor vs The State Of Rajasthan ... on 28 April, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:20507]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8551/2025
1. Kanti Lal Damor S/o Kalu Ram Damor, Aged About 51
Years, R/o Village And Post Sareadi Bheelan, Suwala,
Dist. Banswara. (Raj.).
2. Parmi Katara W/o Anil Kumar Katara, Aged About 45
Years, R/o Village And Post Bhuri Sair, Dist. Banswara.
(Raj.).
3. Lal Singh Bamaniya S/o Rajengh Bamaniya, Aged About
55 Years, R/o Village And Post Ward No. 03, Garadiya,
Dist. Banswara. (Raj.).
4. Sunita Damor W/o Aliya Maida, Aged About 50 Years, R/o
Village And Post Bujabara, Talwara, Dist. Banswara.
(Raj.)..
5. Sarojani Garasiya W/o Pradeep Garasiya, Aged About 49
Years, R/o Village And Post Sevaniya, Mahuri, Dist.
Banswara. (Raj.).
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Rural And Panchayati Raj, Government Of
Rajasthan, Jaipur, Rajasthan.
2. The Secretary, Department Of Education, Government Of
Rajasthan, Jaipur, Rajasthan.
3. The Director, Elementary Education, Bikaner, District
Bikaner, Rajasthan.
4. The Director, Secondary Education, Bikaner, District
Bikaner, Rajasthan.
5. District Education Officer (Elementary Education),
Chittorgarh.
6. District Education Officer (Secondary Education),
Chittorgarh.
7. District Education Officer (Elementary Education),
Banswara.
8. District Education Officer (Secondary Education),
Banswara.
9. District Education Officer (Elementary Education),
Udaipur.
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[2025:RJ-JD:20507] (2 of 3) [CW-8551/2025]
10. District Education Officer (Secondary Education), Udaipur.
----Respondents
For Petitioner(s) : Mr. Bherulal Jat.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
28/04/2025
1. Learned counsel for the petitioners submits that the
controversy involved in the present case is squarely covered by a
judgment rendered by this court at Jaipur Bench in the case of
Om Prakash & Ors. vs. State of Rajasthan & Ors.: (S.B. Civil
Writ Petition No.21214/2017) decided on 21.11.2017 granting
relief to the petitioners in light of judgment in the case of
Hemlata Shrimali & Ors. Vs. State of Rajasthan & Ors. : S.B.
Civil Writ Petition No.3247/2015, decided on 1.4.2015 and
relying upon the adjudication in the case of Suman Bai & Anr. v.
State of Rajasthan & Ors.: 2009 (1) WLC (Raj.) 381 and,
therefore, the present writ petition may also be decided in light of
judgment in the case of Om Prakash (supra).
2. Learned counsel, therefore, prays that the petitioners may be
permitted to file a detailed representation before the competent
authorities for redressal of their grievances.
3. In view of the above, the present writ petition is disposed of
with liberty to the petitioners to file a representation to the
competent authorities of the department and the competent
authorities of the department are directed to decide the same
within a period of four weeks from the date of receipt of such
[2025:RJ-JD:20507] (3 of 3) [CW-8551/2025]
representation, keeping in mind the law laid down by this Court in
the case of Om Prakash (supra).
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
petitioners would be entitled to the relief.
(VINIT KUMAR MATHUR),J
307-Shahenshah/-
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