Prashant Kumar Sharma vs The State Of Rajasthan ...
2025 Latest Caselaw 3639 Raj

Rajasthan High Court - Jodhpur

Prashant Kumar Sharma vs The State Of Rajasthan ... on 1 August, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:34116]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 13862/2024

Prashant Kumar Sharma S/o Shri Suresh Chand Sharma, Aged
About 29 Years, At Present Posted As Teacher Grade 3Rd, At
Mahatma Gandhi Government School, Meghwalo Ka Bas, Patodi,
District Barmer (Now District Balotra) (Raj).
                                                                         ----Petitioner
                                       Versus
1.       The    State       Of    Rajasthan,          Through       Its     Secretary,
         Department         Of      Education,           Govt.      Of     Rajasthan,
         Secretariat, Jaipur
2.       The Director, Secondary Education, Rajasthan, Bikaner.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Vikram Singh Bhawla
For Respondent(s)            :     Mr. NK Mehta, Dy.G.C.



                HON'BLE MR. JUSTICE FARJAND ALI

Order

01/08/2025

1. Learned counsel for the petitioner states that the issue

involved in the instant writ petition is squarely covered by the

order dated 13.08.2024 passed by a coordinate Bench of this

court in S.B. Civil Writ Petition No.3525/2024 (Raju Ram

Bhanwariya Vs. The State of Rajasthan & Ors.).

2. Learned counsel, 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

[2025:RJ-JD:34116] (2 of 2) [CW-13862/2024]

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

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

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

Ram Bhanwariya (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 227-divya/-

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