Citation : 2025 Latest Caselaw 13351 Raj
Judgement Date : 17 September, 2025
[2025:RJ-JD:41554]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 16567/2025
Soniya Deora W/o Nathu Ram, Aged About 42 Years, Gogaji
Mandir Ke Samne, Rajendra Nagar, District Jalore.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Education, Government Of Rajasthan, Jaipur,
Rajasthan.
2. The Secretary, Department Of Rural Development And
Panchayati Raj, Government Of Rajasthan, Jaipur,
Rajasthan.
3. The Director, Secondary Education, Bikaner, District
Bikaner, Rajasthan.
4. The Director, Elementary Education, Bikaner, District
Bikaner, Rajasthan.
5. The District Education Officer (Headquarter), Secondary
Education, Jalore, District Jalore, Rajasthan.
6. The District Education Officer (Headquarter), Elementary
Education, Jalore, District Jalore, Rajasthan.
----Respondents
Connected With
S.B. Civil Writ Petition No. 16130/2025
Raju Ram S/o Bherara, Aged About 38 Years, R/o Village
Sankad, District Jalore.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Education, Government Of Rajasthan, Jaipur,
Rajasthan.
2. The Secretary, Department Of Rural Development And
Panchayati Raj, Government Of Rajasthan, Jaipur,
Rajasthan.
3. The Director, Secondary Education, Bikaner, District
Bikaner, Rajasthan.
4. The Director, Elementary Education, Bikaner, District
Bikaner, Rajasthan.
5. The District Education Officer (Headquarter), Secondary
Education, Jalore, District Jalore, Rajasthan.
6. The District Education Officer (Headquarter), Elementary
Education, Jalore, District Jalore, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Shreyash Ramdev
For Respondent(s) : Mr. N.K. Mehta, AGC
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[2025:RJ-JD:41554] (2 of 2) [CW-16567/2025]
HON'BLE MR. JUSTICE MUNNURI LAXMAN
Order
17/09/2025
1. Learned counsel for the parties jointly submit that the
controversy involved in the present writ petitions is squarely
covered by the Judgment passed by the Coordinate Bench of this
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 petitions are also disposed of in the same
terms as in Hansraj Jakhar (supra).
4. All pending application(s) also stands disposed of.
(MUNNURI LAXMAN),J 96 & 97-BhumikaP/-
(Uploaded on 17/09/2025 at 05:11:56 PM)
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