Rajendra Kumar vs The State Of Rajasthan ...
2025 Latest Caselaw 3645 Raj

Rajasthan High Court - Jodhpur

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

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:34110]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 14473/2025

Rajendra Kumar S/o Shri Bhanwar Lal, Aged About 42 Years,
Resident Of Rajola Kalan, Dist-Pali, (Raj.).
                                                                         ----Petitioner
                                               Versus
1.       The State Of Rajasthan, Through Its Chief Electoral
         Officer, State Election Commission, Secretariat, Jaipur.
2.       The District Election Officer, (Collector), District Jodhpur
         (Raj.).
3.       The Electoral Registration Officer Cum Sub Division
         Magistrate (Sdm), Luni, District Jodhpur, (Raj.).
4.       The Joint Director School Education Jodhpur, Jodhpur,
         District Jodhpur (Raj.).
5.       The District Education Officer, Secondary Education,
         District Jodhpur (Raj.).
                                                                      ----Respondents


For Petitioner(s)                 :       Mr. OP Sangwa
For Respondent(s)                 :       -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

01/08/2025

1. Learned counsel for the petitioner states at the bar that

the controversy involved in the present case is squarely covered

by an order dated 22.07.2025 rendered by a Coordinate Bench of

this Court in batch of writ petitions led by S.B. Civil Writ

Petition No.12975/2025 : Ten Singh Vs. State of Rajasthan

& Ors.

2. Learned counsel, therefore, prays that the petitioners may

be permitted to file a detailed representation before the

competent authorities for redressal of his grievances.

[2025:RJ-JD:34110] (2 of 2) [CW-14473/2025]

3. In view of the above, the present writ petition is disposed

with liberty to the petitioner 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

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

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

Singh (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 50-chhavi/-

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