Seema Charles vs State Of Rajasthan (2025:Rj-Jd:13203)
2025 Latest Caselaw 8635 Raj

Rajasthan High Court - Jodhpur

Seema Charles vs State Of Rajasthan (2025:Rj-Jd:13203) on 10 March, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:13203]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5530/2025

1. Seema Charles S/o Sh. W.d. Charls, Aged About 60 Years, R/o 35, Malviya Nagar, Jodhpur.

2. Neeta Charles S/o Sh. W.d. Charles, Aged About 66 Years, R/o 35, Malviya Nagar, Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Elementary Education Department, Govt. Of Rajasthan, Jaipur.

2. The Director, Elementary Education, Rajasthan, Bikaner.

3. The District Education Officer (H.q.), Elementary Education, Jodhpur.

4. Secretary, Cristhan Education Society, 17/789, Chopasani Housing Board, Jodhpur.

5. Shaint Endues Girls Secondary School, Sardarpura, Jodhpur.

                                                                   ----Respondents


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



                       JUSTICE DINESH MEHTA

                                        Order

10/03/2025

1. Heard learned counsel for the petitioners.

2. Learned counsel for the petitioners instead of pressing the

present writ petition on merit submits that the petitioners will be

satisfied if a liberty is granted to them to approach the

respondents by way of filing a fresh representation in the light of

judgment rendered by Division Bench of this court in D.B. Special

Appeal (Writ) No.663/2015 (State of Rajasthan & Anr. V/s The

Management Committee Sh. Bhagwan Das Todi College) decided

[2025:RJ-JD:13203] (2 of 2) [CW-5530/2025]

on 06.11.2015, for redressal of their grievances and the

respondents may be directed to consider and decide the same at

the earliest.

3. Considering the limited prayer made by learned counsel for

the petitioners, the present writ petition is disposed of with liberty

to the petitioners to file a fresh representation alongwith a

photocopy of the judgment rendered in case of Bhagwan Das Todi

(supra) and the certified copy of the order instant before the

respondent authorities for redressal of their grievances.

4. In the event of filing of such representation by the

petitioners, the same shall be considered in the light of judgment

rendered in the case of Bhagwan Das Todi College (supra) and be

decided by the respondents at the earliest, preferably within a

period of four weeks from the date of receipt of such

representation, strictly in accordance with law.

5. Stay application also stands disposed of, accordingly.

(DINESH MEHTA),J 16-raksha/-

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