Rajkumar Soni vs The State Of Rajasthan ...
2025 Latest Caselaw 7968 Raj

Rajasthan High Court - Jodhpur

Rajkumar Soni vs The State Of Rajasthan ... on 27 February, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:11278]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4942/2025

1. Rajkumar Soni S/o Pawan Kumar, Aged About 33 Years, Resident Of Om Colony, Ward No. 23, Churu.

2. Rahul Kaushik S/o Rajesh Chand, Aged About 36 Years, Resident Of Neemki, Tehsil Khandela, District Sikar.

----Petitioners Versus

1. The State Of Rajasthan, Through Secretary, Department Of Higher Education, Government Of Rajasthan, Jaipur.

2. The Commissioner, College Education, Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur.

3. Principal, Swami Gopal Das Government Girls College, Churu.

----Respondents

For Petitioner(s) : Mr. Awardan Ujjawal

JUSTICE DINESH MEHTA

Order

27/02/2025

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 passed by the co-ordinate

Bench of this Court at Jaipur in the case of Ram Chaturvedi &

Ors. vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition

No. 1474/2023) decided on 28.08.2023.

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

petitioners to file fresh representation(s) alongwith web-copy of

the judgment rendered in the case of Ram Chaturvedi (supra) and

[2025:RJ-JD:11278] (2 of 2) [CW-4942/2025]

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 Ram Chaturvedi (supra) preferably within a period of four

weeks of receipt thereof.

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

representation(s) 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 32-raksha/-

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