Bhanu Prakash vs State Of Rajasthan (2025:Rj-Jd:46941)
2025 Latest Caselaw 14488 Raj

Rajasthan High Court - Jodhpur

Bhanu Prakash vs State Of Rajasthan (2025:Rj-Jd:46941) on 28 October, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:46941]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 13609/2025

Bhanu Prakash S/o Shri Jugal Kishor, Aged About 49 Years, R/o
Vishvakarma Bhawan, Paota C Road, Jodhpur, District Jodhpur,
Rajasthan.
                                                                         ----Petitioner
                                         Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Technical Education, Government Of Rajasthan, Jaipur,
         Rajasthan.
2.       The    Director,          Technical     Education          (Training),   W-6,
         Residency Road, Jodhpur, District Jodhpur, Rajasthan.
3.       The Joint Director, Technical Education (Training) Zonal
         Office Jodhpur, District Jodhpur, Rajasthan.
4.       The Assistant Director, Government Industrial Training
         Institute, Balesar, District Jodhpur, Rajasthan.
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Kailash Jangid
For Respondent(s)              :     -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

28/10/2025

1. Learned counsel for the petitioner submits that the

controversy involved in the instant writ petition is squrely covered

by a judgment rendered by a co-ordinate Bench of this court in

S.B. Civil Writ Petition No.7603/2023 (Giriraj Prasad Sharma Vs.

State of Rajasthan decided on 29.04.2025). He submits that the

representation of the petitioner is pending before the respondents

and the respondents may be directed to decide the same in view

of the aforesaid judgment passing a speaking order within a

particlar time.

(Uploaded on 01/11/2025 at 02:02:32 PM)

[2025:RJ-JD:46941] (2 of 2) [CW-13609/2025]

2. In view of the submissions made, the petitioner is directed to

file a fresh detailed representation within a period of 10 days from

the date of receipt of a copy of this order and respondents are

directed to decide the same by way of pasing a speaking order

within a period of one month thereafter.

3. With the aforesaid direction, the petition stands disposed of.

All pending applications are also disposed of.

(FARJAND ALI),J 241-Pramod/-

(Uploaded on 01/11/2025 at 02:02:32 PM)

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