Himanshu Gurjar vs State Of Rajasthan (2025:Rj-Jd:41009)
2025 Latest Caselaw 13227 Raj

Rajasthan High Court - Jodhpur

Himanshu Gurjar vs State Of Rajasthan (2025:Rj-Jd:41009) on 15 September, 2025

[2025:RJ-JD:41009]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 17681/2025

Himanshu Gurjar S/o Shri Pooran Mal Gurjar, aged about 24
Years, R/o Nahar Ke Paas, Aadarsh Nagar- Bar, Tehsil- Raipur,
Distt. Beawar (Rajasthan).
                                                                    ----Petitioner
                                    Versus
1.       State of Rajasthan, through the Secretary, Education
         Department,       Governemnt              of       Rajasthan,     Jaipur
         (Rajasthan).
2.       Rural Development and Panchayati Raj Department, Govt.
         of Rajasthan through its Secretary, Jaipur (Rajasthan).
3.       The Director, Secondary Education, Bikaner (Rajasthan).
4.       The District Education Officer, Beawar (Rajasthan).
5.       The District Education Officer (Headquarter), Secondary
         Education, Beawar (Rajasthan).
6.       The District Education Officer (Headquarter), Elementary
         Education, Beawar (Rajasthan).
7.       The Principal, Govt. Senior Secondary School, Malpura,
         Distt. Beawar (Rajasthan).
8.       The Principal, Mahatma Gandhi Govt. School, Shyampura,
         Nanana, Distt,. Beawar (Rajasthan).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Abhimanyu Singh Rathore for
                                Mr. Devki Nandan Vyas
For Respondent(s)         :     Mr. N.K. Mehta, AGC


            HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order

15/09/2025

1. Learned counsel for the parties jointly submits that the

controversy involved in the present writ petition is squarely

covered by the Judgment passed by the Coordinate Bench of this

(Uploaded on 16/09/2025 at 10:24:48 AM)

[2025:RJ-JD:41009] (2 of 2) [CW-17681/2025]

Court in S.B. Civil Writ Petition No.17245/2025; Hansraj

Jakhar Vs. State of Rajasthan & Ors, decided on 11.09.2025.

2. The operative portion of the judgment reads as follows: -

"3. In view of the submission made, the present writ petition is disposed of with a direction to the petitioner to move a representation detailing out his grievance, before the grievance committee as constituted vide order dated 17.07.2025, within a period of seven days from now.

4. On the said representation being filed, the Committee shall be under an obligation to decide the same in accordance with law within a period of fifteen days thereafter.

5. Stay petition and pending applications, if any, stand disposed of."

3. The present writ petition is also disposed of in the same

terms as in Hansraj Jakhar (supra).

4. All pending application(s) also stands disposed of.

(MUNNURI LAXMAN),J

221-Dharmendra Rakhecha/-

(Uploaded on 16/09/2025 at 10:24:48 AM)

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