Hemraj Teli vs The State Of Rajasthan ...
2025 Latest Caselaw 14931 Raj

Rajasthan High Court - Jodhpur

Hemraj Teli vs The State Of Rajasthan ... on 6 November, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:47951]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 20394/2025

Hemraj Teli S/o Gheesa Lal Teli, Aged About 49 Years, R/o Sadar
Bazar Ward No. 3, Mehroo Kalan, District Ajmer, Rajasthan.
                                                                       ----Petitioner
                                       Versus
1.       The    State       Of    Rajasthan,          Through       Its    Secretary,
         Department         Of    Education,          Government          Secretariat,
         Jaipur, Rajasthan.
2.       The Director, Secondary Education, Rajasthan, Bikaner.
3.       The District Education Officer (Headquarter), Secondary
         Education, Tonk.
4.       The District Education Officer (Headquarter), Secondary
         Education, Ajmer.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Vikram Singh Bhawla
For Respondent(s)            :     -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

06/11/2025

1. Learned counsel for the petitioner submits that the present

case is squarely covered by a judgment dated 04.04.2019 passed

by this Court in a bunch of writ petitions led by S.B. Civil Writ

Petition No.10333/2017 (Mohhamad Umer Rangrej vs.

State of Rajasthan & Ors.).

2. Learned counsel, therefore, prays that the petitioner may be

permitted to file a detailed representation before the

competent authorities for redressal of his grievances.

(Uploaded on 11/11/2025 at 05:00:50 PM)

[2025:RJ-JD:47951] (2 of 2) [CW-20394/2025]

3. In view of the above, the present writ petition is disposed

with liberty to the petitioner to file a representation to the

competent authorities of the department and the competent

authorities of the department are directed to decide the same

within a period of four weeks from the date of receipt of such

representation; and if the case of the petitioner falls within the

purview of the law laid down by this Court in the case of

Mohhamad Umer Rangrej (supra); the same shall be decided in

terms of the judgment above.

4. The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case

the averments made therein are found to be correct, the petitioner

would be entitled to the relief sought.

5. Stay application also stands disposed of, accordingly.

(FARJAND ALI),J 170-divya/-

(Uploaded on 11/11/2025 at 05:00:50 PM)

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