Ravi Kumar Chouhan vs The State Of Rajasthan ...
2025 Latest Caselaw 4446 Raj

Rajasthan High Court - Jodhpur

Ravi Kumar Chouhan vs The State Of Rajasthan ... on 13 January, 2025

[2025:RJ-JD:1935]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 20609/2024

Ravi Kumar Chouhan S/o Shri Manohar Singh Chouhan, Aged
About 44 Years, R/o Adinath Nagar, Road No.2, Bahubali, Colony,
District Banswara (Raj.).
                                                                           ----Petitioner
                                           Versus
1.       The        State      Of      Rajasthan,          Through       The   Director,
         Department Of Secondary Education, Bikaner (Raj.).
2.       District Education Officer, Secondary Education (H.q),
         Department Of Education, Banswara (Raj.).
                                                                        ----Respondents


For Petitioner(s)                :     Ms. Tuli Tanya Raman Ekta.
For Respondent(s)                :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

13/01/2025

1. At the very outset, learned counsel for the petitioner relies

on a judgment rendered in Kishore Singh Vs. State of

Rajasthan & Ors. SBCWP No.17750/2015, decided on

05.09.2018 passed by this Court and states that instead of

deciding the controversy afresh by this Court, petitioners be

permitted to file a fresh representation before the competent

authority and the competent authority be directed to decided the

same by passing appropriate order, in accordance with law,

keeping in view the aforesaid judgment.

2. Request seems to be fair.

3. Given the nature of order which is being passed, no

prejudice would be caused to the respondents and, therefore, the

[2025:RJ-JD:1935] (2 of 2) [CW-20609/2024]

requirement of issuance of notice is dispensed with as no return is

required to be filed by them.

4. In the aforesaid premise, without commenting on the merits

of the case, the writ petition is disposed of with a liberty to the

petitioner to file a fresh representation, which shall be gone into

by the competent authority and appropriate administrative order

shall be passed in accordance with law.

5. Needless to say that the competent authority shall go

through the judgment relied upon by learned counsel for the

petitioner as mentioned hereinabove and apply its independent

mind on the applicability of the same before passing any order.

6. Needful be done as expeditiously as possible.

7. It is made clear that the direction to consider the

representation shall not be construed as an expression of any

opinion, in any manner.

(ARUN MONGA),J 2-Sumit/-

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