Nand Singh Meena vs State Of Rajasthan (2025:Rj-Jd:43577)
2025 Latest Caselaw 13872 Raj

Rajasthan High Court - Jodhpur

Nand Singh Meena vs State Of Rajasthan (2025:Rj-Jd:43577) on 3 October, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:43577]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
                S.B. Civil Writ Petition No. 18874/2025

Nand Singh Meena S/o Ram Kanwar Meena, Aged About 32
Years,     Resident       Mediyan,         Post      Biletha,         District     Bhilwara,
Rajasthan.
                                                                              ----Petitioner
                                         Versus
1.        State Of Rajasthan, Through Principal Secretary, School
          Education          Department,              Government                 Secretariat
          Rajasthan, Jaipur, Rajasthan.
2.        The Director, Elementary Education, Bikaner.
3.        The District Educaiton Officer, Elementary Barmer.
4.        The District Election Officer (Collector), Barmer.
5.        The Election Registration Officer (S.d.m.), Assembly
          Chauhtan, District Barmer.
                                                                           ----Respondents


For Petitioner(s)              :     Mr. Mahaveer Bhanwariya
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.

(Uploaded on 03/10/2025 at 07:01:11 PM)

[2025:RJ-JD:43577] (2 of 2) [CW-18874/2025]

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

petition with the following directions.

"(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. Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J 43-Devanshi/-

(Uploaded on 03/10/2025 at 07:01:11 PM)

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