Iswar Singh vs State Of Rajasthan (2025:Rj-Jd:3421)
2025 Latest Caselaw 4806 Raj

Rajasthan High Court - Jodhpur

Iswar Singh vs State Of Rajasthan (2025:Rj-Jd:3421) on 17 January, 2025

[2025:RJ-JD:3421]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 984/2023

Iswar Singh S/o Shri Tulsi Ram, Aged About 46 Years, Resident
Of Near Bus Stand, Ward No. - 8, Jogiwala, Tehsil Bhadra,
Jogiwala Barani, District Hanumangarh.
                                                                      ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of Education, Government Of Rajasthan,
         Secretariat, Jaipur.
2.       Director, Secondary Education, Bikaner
3.       The District Education Officer, Secondary, Bikaner.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. K.R. Saharan
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

17/01/2025

1. Grievance of the petitioner herein arises out of an order

dated 31.07.2022 (Annex.-5), vide which due to departmental

proceedings being initiated against him, the petitioner was placed under

suspension under Rule 13 of the Rajasthan CCA Rules.

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

petitioner that the issue raised in the present writ petition is

covered by an order dated 21.12.2018 passed by a Co-ordinate

Bench of this Court at Jaipur Bench in S.B. Civil Writ Petition

No. 4276/2018 : Manvendra Singh Vs. State of Rajasthan &

Ors. He submits that the petitioner is sanguine that if the

respondents consider the representation of the petitioner in light

[2025:RJ-JD:3421] (2 of 2) [CW-984/2023]

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 Manvendra Singh (supra), as

expeditiously as possible.

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

representation shall not be construed as an expression of any

opinion on the merits of the matter.

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

(ARUN MONGA),J 125-AK Chouhan/-

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