Pyarelal Meena vs State Of Rajasthan (2025:Rj-Jd:13441)
2025 Latest Caselaw 8672 Raj

Rajasthan High Court - Jodhpur

Pyarelal Meena vs State Of Rajasthan (2025:Rj-Jd:13441) on 11 March, 2025

[2025:RJ-JD:13441]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5618/2025

Pyarelal Meena S/o Shri Jaluram Meena, Aged About 57 Years,
R/o Ward No. 19, 6 Ntr, Nethrana, Tehsil Bhadra, District
Hanumangarh, Rajasthan.
                                                                    ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through Secretary, Education
         Department, Government Of Rajasthan, Secretariat,
         Jaipur.
2.       Director, Secondary Education, Bikaner, Rajasthan.
3.       Joint Director, School Education, Bikaner Division Bikaner,
         Rajasthan.
4.       District Education Officer, Head Quarter, Secondary
         Education,   Hanumangarh,     District Hanumangarh,
         Rajasthan.
                                                                 ----Respondents


For Petitioner(s)           :    Mr. Himanshu Shrimali.
For Respondent(s)           :


               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

11/03/2025

1. Assailed herein is an order dated 16.04.2019 (Annex.3), vide

which, his services were put under suspension on account of

registration of a criminal case against him.

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/application of the

petitioner in light of the aforesaid judgment, he will be meted out

with favorable treatment.

[2025:RJ-JD:13441] (2 of 2) [CW-5618/2025]

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/application (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 preferably within a period of two months

from the date petitioner approaches the competent authority with

a webprint of the instant order.

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

representation/application 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 10-Rmathur-Sumit/-

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