Rajasthan High Court - Jodhpur
Mahaveer Prasad Jatoliya vs State Of Rajasthan (2025:Rj-Jd:8012) on 10 February, 2025
Author: Dinesh Mehta
Bench: Dinesh Mehta
[2025:RJ-JD:8012]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3885/2025
1. Mahaveer Prasad Jatoliya S/o Parsa Ram Jatoliya, Aged
About 34 Years, Ramdev Ji Mandir, Kuchaman Bypass
Road, Ward No.18, Village Losal, Tehsil Dataram Garh,
District Sikar, Rajasthan - 332025
2. Rajendra Deopal S/o Duduram Meghwal, Aged About 28
Years, Meghwalon Ka Mohalla, Village Nadsar, Tehsil
Bhopalgarh, District Jodhpur, Rajasthan - 342603
3. Tara Chand S/o Giga Ram, Aged About 29 Years, Bavariyo
Ka Bas, Village Somana, Tehsil Jayal, District Nagaur,
Rajasthan - 341022
4. Rajesh Verma S/o Chhotu Lal Verma, Aged About 33
Years, Kalwar Road, Village Champapura, District Jaipur,
Rajasthan - 303706
5. Amit Kumar Halu S/o Rameshwar Lal Halu, Aged About 32
Years, Jata Bass, Near Railway Station, Mathaniya,
Jodhpur, District Jodhpur, Rajasthan - 342305
6. Moti Ram Meghwal S/o Jagdeesh Ram, Aged About 32
Years, Village Bajoli, Tehsil Makrana, District Nagaur,
Rajasthan - 341503
7. Richhapal Meghwal S/o Sukha Ram, Aged About 25 Years,
Village Bithwaliya, Tehsil Parbatsar, District Nagaur,
Rajasthan - 341503
----Petitioners
Versus
1. State Of Rajasthan, Trough Its Principle Secretary, School
Education, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
2. The Director, The Office Of Directorate Secondary
Education, Bikaner, Rajasthan
3. The Joint Director, School Education, Jodhpur Range,
Jodhpur
4. The District Education Officer, The Office Of District
Education Officer (Head Quarters), Secondary Education,
Jodhpur, Rajasthan.
----Respondents
[2025:RJ-JD:8012] (2 of 2) [CW-3885/2025]
For Petitioner(s) : Mr. Aman Maheshwari
Ms. Manisha Phophaliya
For Respondent(s) : Mr. Kuldeep Singh Solanki for Mr. IR
Choudhary, AAG
JUSTICE DINESH MEHTA
Order
10/02/2025
1. Learned counsel for the petitioners submitted that the petitioners
would be satisfied if the competent authority of the respondents is
directed to consider petitioners' representation expeditiously in light of
the judgment of this Court rendered in the case of Bimla vs. State of
Rajasthan & Ors. (S.B. Civil Writ Petition No. 472/2023) decided
on 21.08.2024.
2. The writ petition is disposed of with a direction to the petitioners
to file a representation alongwith web-copy of the judgment rendered in
the case of Bimla (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 Bimla (supra)
preferably within a period of eight 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 petitioners' 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
276-raksha/-
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