Raju Ram vs State Of Rajasthan (2025:Rj-Jd:41554)
2025 Latest Caselaw 13384 Raj

Rajasthan High Court - Jodhpur

Raju Ram vs State Of Rajasthan (2025:Rj-Jd:41554) on 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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