Ram Autar Singh vs State Of Rajasthan (2025:Rj-Jd:3755)
2025 Latest Caselaw 4977 Raj

Rajasthan High Court - Jodhpur

Ram Autar Singh vs State Of Rajasthan (2025:Rj-Jd:3755) on 21 January, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:3755]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1131/2025

1. Ram Autar Singh S/o Shri Nathu Ram, Aged About 64 Years, R/o Ward No. 04, Rajeev Colony, Tehsil Sri Vijaynagar, District Sriganganagar.

2. Majer Singh S/o Shri Amrik Singh, Aged About 62 Years, R/o Village 58 Gb, Po Aamsinghpur, District Sriganganagar.

3. Mahaveer Prasad S/o Shri Prithvi Raj, Aged About 59 Years, R/o Ward No. 32, Anoopgarh District Sriganganagar.

4. Baldev Kumar S/o Shri Kanha Ram, Aged About 59 Years, R/o Chak 5 Kam (Khall), District Sriganganagar.

----Petitioners Versus

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

2. Director, Secondary Education Department, Bikaner.

3. Director, Elementary Education Department, Bikaner.

4. Joint Director, School Education, District Bikaner.

5. District Education Officer (Headquarter), Elementary Education Department, Sri Ganganagar.

6. District Education Officer (Headquarter), Secondary Education Department, Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Vishal Jangid For Respondent(s) : Mr. N.K. Mehta, Dy.G.C.

JUSTICE DINESH MEHTA Order 21/01/2025

1. Learned counsel for the petitioners submitted that the

petitioners would be satisfied if the competent authority of the

[2025:RJ-JD:3755] (2 of 2) [CW-1131/2025]

respondents is directed to consider petitioners' representation in

light of the judgment dated 14.08.2019, passed by co-ordinate

Bench of this Court in the case of Madan Lal Vs. State of

Rajasthan & Ors : S.B. Civil Writ Petition No.3593/2016.

2. The present writ petition is, therefore, disposed of with a

direction to the petitioners to file a representation along with

certified copy of the order instant and a web copy of the order in

the case of Madan Lal (supra) within a period of four weeks.

3. In case representation is so addressed, the respondents shall

consider the same in accordance with law within a period of eight

weeks of receiving the same.

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

representation 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 21-Mak/-

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