Rajasthan High Court - Jodhpur
Surya Kumari Ahari vs State Of Rajasthan (2025:Rj-Jd:23481) on 15 May, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:23481]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6527/2025
Seema Meena D/o Jamna Lal Meena, Aged About 28 Years, R/o
Malikheda, Pratapgarh, Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan, Through Its Principal Secretary,
School Education Department, Govt. Of Rajasthan,
Government Secretariat, Jaipur.
2. The Director, Elementary Education, Rajasthan, Bikaner.
3. The Chief Executive Officer, Zila Parishad, Pali, Rajasthan.
4. The District Education Officer, Headquarter (Elementary
Education), Pali.
5. Rajasthan Staff Selection Board, Through Its Secretary,
Agriculture Management Institute Building, Durgapura,
Jaipur, Rajasthan.
----Respondents
Connected With
S.B. Civil Writ Petition No. 21785/2024
Monika Meena D/o Ram Lal Meena, Aged About 26 Years, R/o.
Pal Kuradiya, Post Kuradiya, Tehsil Semari, District Udaipur.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary
Elementary Education, Rajasthan, Jaipur, Rajasthan.
2. Secretary, Panchayati Raj Department, Government Of
Rajasthan, Secretariat, Jaipur.
3. Rajasthan Staff Selection Board, Jaipur, Through Its
Secretary, State Institute Of Agriculture Management
Premises, Tonk Road, Shriji Nagar, Prithviraj Colony,
Durgapura, Jaipur, Rajasthan.
4. Director, Elementary Education And Panchayati Raj
(Elementary Education) Rajasthan, Bikaner, Rajasthan.
5. District Education Officer (Elementary), Head Quarter,
Elementary Education, Sirohi, District Sirohi, Rajasthan.
6. Chief Executive Officer, Zila Parishad, Sirohi, Rajasthan.
7. Block Development Officer, Panchayat Samiti, Pindwara,
District Sirohi, Rajasthan.
----Respondents
(Downloaded on 15/05/2025 at 09:48:39 PM)
[2025:RJ-JD:23481] (2 of 3) [CW-6527/2025]
S.B. Civil Writ Petition No. 3966/2025
Surya Kumari Ahari D/o Ram Lal, Aged About 25 Years, R/o Upali
Sigri Post Nichli Sigri, Tehsil Jhadol, District Udaipur.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary
Elementary Education, Rajasthan, Jaipur, Rajasthan.
2. Secretary, Panchayati Raj Department, Government Of
Rajasthan, Secretariat, Jaipur.
3. Rajasthan Staff Selection Board, Jaipur, Through Its
Secretary, State Institute Of Agriculture Management
Premises, Tonk Road, Shriji Nagar, Prithviraj Colony,
Durgapura, Jaipur, Rajasthan.
4. Director, Elementary Education, And Panchayati Raj
(Elementary Education) Rajasthan, Bikaner, Rajasthan.
5. District Education Officer (Elementary), Head Quarter,
Elementary Education Sirohi, District Sirohi, Rajasthan.
6. Chief Executive Officer, Zila Parishad, Sirohi, Rajasthan.
7. Block Development Officer, Panchayat Samiti Pindwara,
District Sirohi, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Harshit Yadav
Mr. R.P. Saini
For Respondent(s) : Mr. Deepak Chandak with
Ms. Sonal Parihar for
Mr. B. L. Bhati, AAG
Mr. Manish Patel
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
15/05/2025
Heard learned counsel for the parties.
Learned counsel for the petitioners submits that the
petitioners have filed number of representations for redressal of
their grievances in light of the judgment rendered by Division
Bench of this Court in D.B. Special Appeal Writ No.128/2025
[2025:RJ-JD:23481] (3 of 3) [CW-6527/2025]
(Surya Kumari Ahari Vs. State of Rajasthan & Ors.) decided
on 27.01.2025, but the same have not been decided so far.
Learned counsel for the petitioners further submits that the
petitioners will be satisfied if a liberty is granted to them to file a
fresh representation for redressal of their grievances and the
respondent authorities may be directed to consider and decide the
same at the earliest keeping in mind the judgment rendered by
the Division Bench in the case of Surya Kumari Ahari (supra).
Learned counsel for the respondents submits that the
representation to be filed by the petitioners will be decided
expeditiously.
Considering the submissions made before this Court, the
present writ petitions are disposed of with liberty to the petitioners
to file a representation before the respondent authorities for
redressal of their grievances.
In the event of filing such representation by the petitioners,
the same shall be considered and decided by the respondent
authorities keeping in mind the law laid down by the Division
Bench of this Court in the case of Surya Kumari Ahari (supra)
at the earliest preferably within a period of six weeks from the
date of receipt of such representation, keeping in mind the law
laid down by the Division Bench in the case of Surya Kumari
Ahari (supra).
(VINIT KUMAR MATHUR),J
43-45-SunilS/Shahenshah/-
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