Ratan Lal vs The State Of Rajasthan ...
2026 Latest Caselaw 1412 Raj

Rajasthan High Court - Jodhpur

Ratan Lal vs The State Of Rajasthan ... on 2 February, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:5712]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2473/2026

1.       Ratan Lal S/o Shri Raja Ram, Aged About 24 Years,
         Resident Of Ward No. 01, 7 Dwd, Po Rawatsar, District
         Hanumangarh.
2.       Rishu Hissaria S/o Shri Prem Kumar, Aged About 32
         Years,       Resident          Of     105    A,     New       Dhan    Mandi,
         Hanumangarh Town, Tehsil And District Hanumangarh.
                                                                       ----Petitioners
                                         Versus
1.       The State Of Rajasthan, Through The Principal Secretary,
         Education Department, Government Of Rajasthan, Jaipur.
2.       The Director, Secondary Education, Rajasthan, Bikaner.
3.       The Director, Primary Education, Rajasthan, Bikaner.
4.       The District Education Officer (Primary), Hanumangarh.
5.       The Chief Executive Officer, Zila Parishad, Hanumangarh.
                                                                     ----Respondents


For Petitioner(s)             :     Mr. SS Choudhary



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

02/02/2026

Learned counsel for the petitioners submits that the

petitioners would be satisfied, if an appropriate direction is issued

to the respondents to consider petitioners' representation to be

posted at a nearby place, in accordance with law, where

concerned post is lying vacant.

The present writ petition is, therefore, disposed of with the

direction to the petitioners to address a fresh representation

before the competent authority pointing out vacant posts within a

(Uploaded on 02/02/2026 at 02:16:02 PM)

[2026:RJ-JD:5712] (2 of 2) [CW-2473/2026]

period of two weeks alongwith photostat copy of the earlier

representation and certified copy of the order instant.

In case, such representation is filed by the petitioners, the

competent authority shall decide the same, in accordance with

law, preferably within a period of six weeks from the receipt

thereof.

It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioners' grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

The stay application also stands disposed of accordingly.

(DR.NUPUR BHATI),J surabhii/142-

(Uploaded on 02/02/2026 at 02:16:02 PM)

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