Devi Lal Laur vs The State Of Rajasthan ...
2025 Latest Caselaw 4004 Raj

Rajasthan High Court - Jodhpur

Devi Lal Laur vs The State Of Rajasthan ... on 9 January, 2025

[2025:RJ-JD:1508]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 227/2025

Devi Lal Laur S/o Shri Babu Lal, Aged About 38 Years, Resident
Of Barli, Kotra, District Udaipur (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The   Secretary,
         Department Of Education, Government Of Rajasthan,
         Jaipur, Rajasthan.
2.       The Director, Secondary Education, Rajasthan, Bikaner
         (Raj.).
3.       The Rajasthan Staff Selection Board, Jaipur, Agricultural
         Management          Institute       Premises,          Durgapura,    Jaipur
         Through Its Chairperson.
4.       The District Education Officer, Headquarter, Secondary
         Education, Barmer (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Bheru Lal Jat
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

09/01/2025

1. Petitioner herein is before this Court seeking directions to the

respondents to accord him posting in the category of TSP Area as

was opted by him in his home district.

2. At the outset, it is submitted by the learned counsel for the

petitioner that the issue raised in the present writ petition is

covered by an order passed in Nilesh Kumar Jain & Ors. Vs.

State of Rajasthan & Anr. : S.B. Civil Writ Petition

No.12691/2017, decided on 20.12.2019. He submits that the

petitioner is sanguine that, in case he is allowed to file a

[2025:RJ-JD:1508] (2 of 2) [CW-227/2025]

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 the case of Nilesh Kumar Jain (supra), as

expeditiously as possible.

4. Pending application(s), if any, stand disposed of.

(ARUN MONGA),J 24-DhananjayS/skm/-

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