Smt. Lata Parikh vs The State Of Rajasthan ...
2025 Latest Caselaw 7497 Raj

Rajasthan High Court - Jodhpur

Smt. Lata Parikh vs The State Of Rajasthan ... on 18 February, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:9645]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4440/2025

1. Smt. Lata Parikh W/o Shri Uday Parikh, Aged About 66 Years, R/o Ward No. 12, Nima Street, Sagwara, Dungarpur, District Dungarpur (Rajasthan).

2. Bhawani Shankar Jani S/o Late Shri Narayan Lal Jani, Aged About 65 Years, R/o Behind Hari Mandir, Paloda, Tehsil Garhi, District Banswara (Rajasthan).

3. Harish Chandra Joshi S/o Shri Moti Lal Joshi, Aged About 71 Years, R/o Ward No. 9, Arthuna, Banswara, District Banswara (Rajasthan).

----Petitioners Versus

1. The State Of Rajasthan, Through Principal Secretary To The Government, Department Of Secondary Education, Secretariat, Jaipur (Raj.).

2. The Director, Secondary Education, Bikaner (Raj.).

3. The Director, Elementary Education, Bikaner (Raj.).

4. The District Education Officer (Hq), Elementary Education, Banswara (Raj.).

5. The Director, Pension And Pensioners Welfare Department, Jyoti Nagar, Jaipur.

----Respondents

For Petitioner(s) : Mr. Sunil Kumar Singodiya, through VC Mr. A.R. Choudhary

JUSTICE DINESH MEHTA

Order

18/02/2025

1. Learned counsel for the petitioners submitted that the

petitioners would be satisfied if the competent authority of the

respondents are directed to consider their representation in light

of the judgment passed by Co-ordinate Bench of this Court

[2025:RJ-JD:9645] (2 of 2) [CW-4440/2025]

rendered in S.B. Civil Writ Petition No.14444/2015 (Smt.

Saroj Bala Bhatt & Anr. Vs. State of Rajasthan & Ors.) and

other connected matter, decided on 04.08.2022.

2. The present writ petition is disposed of with a direction to

the petitioners to file representation along with the web-copy of

the judgment rendered in the case of Saroj Bala Bhatt (supra) and

certified copy of the order instant within a period of four 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 Saroj Bala Bhatt (supra) preferably within a period of twelve

weeks from date of receiving the representation.

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 12-akansha/-

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