Manish Kumar Garg vs State Of Rajasthan (2025:Rj-Jd:34392)
2025 Latest Caselaw 4214 Raj

Rajasthan High Court - Jodhpur

Manish Kumar Garg vs State Of Rajasthan (2025:Rj-Jd:34392) on 5 August, 2025

Author: Nupur Bhati

Bench: Nupur Bhati

[2025:RJ-JD:34392]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 14667/2025

Manish Kumar Garg S/o Shri Uday Bhanu Garg, Aged About 42
Years, R/o Shiv Nagar Colony, Circular Road, Bharatpur, District
Bharatpur, Rajasthan.
                                                                      ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of    Education,       Government            Of      Rajasthan,     Jaipur,
         Rajasthan.
2.       The    Director,   Secondary          Education,         Bikaner,   District
         Bikaner, Rajasthan.
3.       The Joint Director (School Education), Udaipur Division,
         District Udaipur, Rajasthan.
4.       The District Education Officer (Headquarter), Secondary
         Education, Jaipur, District Jaipur, Rajasthan.
5.       The District Education Officer (Headquarter), Secondary
         Education, Udaipur, District Udaipur, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Mohan Singh Shekhawat



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

05/08/2025

1. The petitioner herein is seeking directions to the respondents

to regularize his service from the initial date of appointment and

accord all the consequential benefits as has been given to his

counterparts.

2. At the outset, learned counsel for the petitioner submits that

the issue raised in the present writ petition is squarely covered by

an order dated 14.03.2019 passed in Dhanraj Meena v. State of

Rajasthan & Ors. : S.B. Civil Writ Petition No.12846/2017.

[2025:RJ-JD:34392] (2 of 2) [CW-14667/2025]

He submits that the petitioner is sanguine that in case he is

allowed to file a representation qua the grievance raised in the

present writ petition and the same is considered in light of the

aforesaid judgment, he will be meted out with favorable

treatment.

3. In view of the aforesaid, without commenting on the merits

of the case, the petition filed by the petitioner is disposed of with

a direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the

petitioner, in accordance with law, keeping in view the

observations made in judgment, ibid as expeditiously as possible.

4. Stay application as well as all other pending applications, if

any, also stand disposed of.

(DR.NUPUR BHATI),J

36-/Devesh/-

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