Jitendra Bhati vs The State Of Rajasthan ...
2025 Latest Caselaw 13858 Raj

Rajasthan High Court - Jodhpur

Jitendra Bhati vs The State Of Rajasthan ... on 3 October, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:43564]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 17590/2025

Jitendra Bhati S/o Shri Ghanshyam Bhati, Aged About 28 Years,
R/o Near Hanuman Ji Mandir, Maliyo Ka Mohalla, Village Rol,
District Nagaur, Rajasthan.
                                                                        ----Petitioner
                                        Versus
1.       The State Of Rajasthan, Through Chief Electoral Officer,
         State Election Commission, Secretariate, Jaipur.
2.       The         Electoral       Registration            Officer-Cum-Divisional
         Magistrate, Rajsamand, District Rajsamand.
3.       The Director, Secondary Education, Directorate, Bikaner,
         Rajasthan.
                                                                     ----Respondents


For Petitioner(s)             :     Mr. VLS Rajpurohit
For Respondent(s)             :     Ms. Lata Ladrecha for
                                    Mr. S.S. Ladrecha, AAG



               HON'BLE MS. JUSTICE REKHA BORANA

Order

03/10/2025

1. Learned counsel for the petitioner submits that the issue

rests covered by the judgment passed by this Court in Ten Singh

Vs. State of Rajasthan & Anr; S.B. Civil Writ Petition

No.12975/2025 and other connected matters (decided on

22.07.2025).

2. Learned counsel for the respondents does not refute the

above submission and submits that a similar order be passed in

the present petition too.

3. In Ten Singh's case (supra), the Court disposed of the writ

petition with following directions :

(Uploaded on 04/10/2025 at 07:01:18 PM)

[2025:RJ-JD:43564] (2 of 2) [CW-17590/2025]

"(i) If any representation is filed by the petitioners within a period of twenty days from now, identifying any regular State/local Government employee who is the elector of the concerned area, the respondent authorities shall be under an obligation to strictly comply with Clause 1.1 of the instructions/guidelines dated 04.10.2022 (as modified vide communication dated 05.06.2025) of the ECI.

(ii) If a representation is filed by any of the petitioners within a period of twenty days to the effect that he/she is a single teacher in the concerned school, the respondent authorities shall be under an obligation to verify the said fact and if it is found true, such petitioner shall be relieved from the duties of BLO with immediate effect."

4. In view of the above, the present writ petition is also

disposed of on the same terms and directions as in the case of

Ten Singh (supra).

5. The Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J

5-manila/-

(Uploaded on 04/10/2025 at 07:01:18 PM)

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