Sandhya Kothari vs The State Of Rajasthan ...
2025 Latest Caselaw 5747 Raj

Rajasthan High Court - Jodhpur

Sandhya Kothari vs The State Of Rajasthan ... on 30 January, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:5954]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2353/2025

1. Sandhya Kothari D/o Rajendra Kothari, Aged About 40 Years, R/o 9 Shreeji Vihar, Pavati Road, Shreenath Colony B, Nathdwara, Rajsamand, Rajasthan.

2. Afreen Qureshi D/o Mohammed Arif Qureshi, Aged About 30 Years, R/o 15 Bhoot Mahal, Inside Hathi Pole, Near Ichhapurn Hanumandir Mandir, Udaipur, Rajasthan.

3. Jugal Kishore Saini S/o Mangi Lal Saini, Aged About 36 Years, R/o Dhani Maliyan, Ward No. 8, Nawlai, Bagriyawas District Sikar.

4. Satydev Saini S/o Hari Singh, Aged About 45 Years, R/o Vidya Devi School Ke Pas, Kherli, Sonkhar, (Rural), Alwar, Rajasthan.

5. Priti Tomar D/o Subhash Singh Tomar, Aged About 34 Years, R/o Mohan Nagar, Hindon City, District Karauli, Rajasthan.

----Petitioners Versus

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

2. The Commissioner, College Education, Block 4, Shiksha Sankul, Jln Marg, Jaipur, Rajasthan.

3. The Principal, Govt. Girls College, Nathdwara.

4. The Principal, Govt. Pg College, Hindaun City

----Respondents

For Petitioner(s) : Mr. Bhupesh Charan for Mr. Jai Naveen

JUSTICE DINESH MEHTA

Order

30/01/2025

1. Learned counsel for the petitioners submitted that the

petitioners would be satisfied if the competent authority of the

[2025:RJ-JD:5954] (2 of 2) [CW-2353/2025]

respondents is directed to consider petitioners' representation

expeditiously in light of the judgment passed by the co-ordinate

Bench of this Court at Jaipur rendered in the case of Ram

Chaturvedi & Ors. vs. State of Rajasthan & Ors. (S.B. Civil

Writ Petition No. 1474/2023) decided on 28.08.2023.

2. The writ petition is disposed of with liberty to the petitioners

to file fresh representation(s) alongwith web-copy of the judgment

rendered in the case of Ram Chaturvedi (supra) and certified copy

of the order instant within a period of two weeks from today.

3. In case, a representation is so addressed, the competent

authority of the respondents shall consider the same in

accordance with law in light of the judgment rendered in the case

of Ram Chaturvedi (supra) preferably within a period of four

weeks of receipt thereof.

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 30-Mak/-

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