Umaram vs State Of Rajasthan (2025:Rj-Jd:6759)
2025 Latest Caselaw 6444 Raj

Rajasthan High Court - Jodhpur

Umaram vs State Of Rajasthan (2025:Rj-Jd:6759) on 4 February, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:6759]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2863/2025

Umaram S/o Shri Jawraram, Aged About 59 Years, R/o Krishna Ka Tala, Gram Panchayat Talsar, Panchayat Samiti Dhanaoo, District Barmer (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal Secretary, School Education, Government Of Rajasthan, Secretariat, Jaipur (Raj.).

2. The Joint Secretary (Admn.), Department Of Elementary Education, Government Of Rajasthan, Secretariat, Jaipur (Raj.).

3. The Deputy Secretary, Department Of Elementary Education, Government Of Rajasthan, Secretariat, Jaipur (Raj.).

4. The Director, Elementary Education, Rajasthan, Bikaner (Raj.).

5. Joint Director, School Education, Jodhpur, Division Jodhpur.

6. Chief District Education Officer, Barmer.

7. The District Education Officer, Headquarters, Elementary Education, Barmer (Raj.).

                                                                      ----Respondents


For Petitioner(s)               :    Mr. M.K. Dudy



                         JUSTICE DINESH MEHTA

                                        Order

04/02/2025

1. Learned counsel for the petitioner submitted that the

petitioner would be satisfied if the competent authority of the

respondents is directed to consider petitioner's representation

expeditiously in light of the judgment passed by the co-ordinate

[2025:RJ-JD:6759] (2 of 2) [CW-2863/2025]

Bench of this Court rendered in the case of Jassa Ram

Choudhary & Ors. vs. State of Rajasthan & Ors. (S.B. Civil

Writ Petition No. 17901/2023) decided on 09.11.2023.

2. The writ petition is disposed of with liberty to the petitioner

to file a fresh representation alongwith web-copy of the judgment

rendered in the case of Jassa Ram Choudhary (supra) and certified

copy of the order instant within a period of two weeks from today.

3. In case, a representation is so addressed, the competent

authority of the respondents shall consider the same in

accordance with law in light of the judgment rendered in the case

of Jassa Ram Choudhary (supra) preferably within a period of four

weeks of receipt thereof.

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

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievance. The same may not

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

particular manner.

5. The stay application also stands disposed of, accordingly.

(DINESH MEHTA),J 13-Mak/-

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