Hansraj Samota vs State Of Rajasthan (2025:Rj-Jd:1421)
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Rajasthan High Court - Jodhpur

Hansraj Samota vs State Of Rajasthan (2025:Rj-Jd:1421) on 9 January, 2025

[2025:RJ-JD:1421]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 194/2025

Hansraj Samota S/o Rameshwar Lal Samota, Aged About 33
Years, Village And Post Jairam Pura, Tehsil Khandela, District
Sikar, Presently Working At Mukta Prasad Colony, Bikaner,
Rajasthan.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Elementary
         Education Department, Government Of Rajasthan, Jaipur.
2.       The Director, Elementary Education, Rajasthan, Bikaner.
3.       District Education Officer (Hq), Elementary Education,
         Bikaner.
4.       Principal,     Government              Senior        Secondary      School,
         Randhisar, Khajuwala, Bikaner.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Pramendra Bohra
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

09/01/2025

1. Petitioner herein is before this Court against an order dated

06.12.2024 (Annex.7) vide which the petitioner (working as

Prabodhak with additional charge of Booth Level Officer) has been

transferred from Govt. Senior Secondary School, Randhisar,

Khajuwala to Govt. Upper Primary School, 2 KWM.

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 dated 11.12.2024 passed by this Court S.B.

Civil Writ Petition No. 20725/2024 : Mohan Singh Vs. State

[2025:RJ-JD:1421] (2 of 2) [CW-194/2025]

of Rajasthan & Ors. He submits that the petitioner is sanguine

that, in case he is allowed to file a 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 Mohan Singh (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 124-skm/-

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