Mahipal Singh Mehra vs The State Of Rajasthan ...
2026 Latest Caselaw 2245 Raj

Citation : 2026 Latest Caselaw 2245 Raj
Judgement Date : 12 February, 2026

[Cites 1, Cited by 0]

Rajasthan High Court - Jodhpur

Mahipal Singh Mehra vs The State Of Rajasthan ... on 12 February, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:7980]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 3271/2026

1.       Mahipal Singh Mehra S/o Sh. Puna Ram Mehra, Aged
         About 30 Years, R/o Village Post Meghwalo Ka Bas,
         Ramrawas Khurd, District Jodhpur (Raj.).
2.       Kuldeep S/o Sh. Shankar Lal, Aged About 33 Years, R/o
         Village Post Tivariyo Ki Dhani, Harriya Dhana, District
         Jodhpur (Raj.).
3.       Ramesh Chand Meena S/o Sh. Hariram Meena, Aged
         About 27 Years, R/o Village Post Talabgaon, Tehsil Lalsot,
         Dist. Dausa (Raj.).
4.       Sonu Kumar Meena S/o Sh. Hanuman Sahaya Meena,
         Aged       About    30    Years,       R/o     Village     Bhanwati,   Post
         Bhanwata, Tehsil Bandikui, District Dausa (Raj.).
5.       Veena Bhati W/o Sh. Manoj Kumar, Aged About 51 Years,
         R/o Village Post 82, Jawahar Colony, K.v. No. 01 Road, Air
         Force Area, Jodhpur (Raj.).
6.       Lichha Ram Meghwal S/o Sh. Khiya Ram, Aged About 52
         Years, R/o Village Post Rao Ka Bas, Nandiya Kalan, Tehsil
         Baori, District Jodhpur (Raj.).
7.       Pankaj Panwar S/o Sh. Banshi Lal, Aged About 30 Years,
         R/o Village Post 260, Meghwalo Ka Bas, Benan, Tehsil
         Pipar City, District Jodhpur (Raj.).
8.       Koja Ram S/o Sh. Babu Lal, Aged About 29 Years, R/o
         Village Post 169, Meghwalo Ki Dhani, Silli, Gingala,
         District Jodhpur (Raj.).
9.       Ramesh Meghwal S/o Sh. Ranaram Meghwal, Aged About
         33 Years, R/o Village Post Somesar District Jodhpur
         (Raj.).
10.      Pukha Ram Kachhwah S/o Sh. Babu Ram, Aged About 46
         Years, R/o Village Post 746, Kachhavo Ki Dhani, Birai,
         Tehsil Baori, District Jodhpur (Raj.).
11.      Pankaj Sain S/o Sh. Sohan Lal, Aged About 39 Years, R/o
         Village Post 572, Naiyo Ka Bas, Kosana, District Jodhpur
         (Raj.).
12.      Ramesh Juriya S/o Sh. Dhagla Ram, Aged About 30
         Years, R/o Village Post Indra Colony, Sathin, District
         Jodhpur (Raj.).


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                        (Downloaded on 12/02/2026 at 09:11:34 PM)
 [2026:RJ-JD:7980]                   (2 of 3)                        [CW-3271/2026]


                                                                  ----Petitioners
                                   Versus
1.       The State Of Rajasthan, Through The Additional Chief
         Secretary, School Education, Department And Language
         And Library Department And Panchayati Raj (Elementary
         Education) Department, Rajasthan, Jaipur.
2.       The Director, Secondary Education, Rajasthan, Bikaner.
3.       The Director, Elementary Education And Panchayati Raj
         Department, Rajasthan, Bikaner.
4.       The District Education Officer, Headquarter, Elementary
         Education, District Jodhpur, Rajasthan.
5.       The District Education Officer, Headquarter, Elementary
         Education, District Phalodi, Rajasthan.
6.       The District Education Officer, Headquarter, Secondary
         Education, District Jodhpur, Rajasthan.
7.       The District Education Officer, Headquarter, Secondary
         Education, District Phalodi, Rajasthan.
                                                                ----Respondents


For Petitioner(s)        :     Mr. OP Sangwa


               HON'BLE DR. JUSTICE NUPUR BHATI

Order

12/02/2026

1. Learned counsel for the petitioners submits that the issue

raised in the present writ petition is squarely covered by order in

Dashrath Singh & Ors. v. State of Rajasthan & Ors. : S.B.Civil Writ

Petition No.13935/2023, decided on 18.09.2023 and therefore,

similar directions may be issued in the present case.

2. Learned counsel for the respondents does not dispute the

said aspect.

3. In the case of Dashrath Singh (supra), a Co-ordinate Bench

of this Court, inter alia, observed and directed as under:-

(Uploaded on 12/02/2026 at 07:12:04 PM)

[2026:RJ-JD:7980] (3 of 3) [CW-3271/2026]

"1. By way of present writ petition, the petitioners have raised a grievance that at the time of initial appointment, they had chosen District Jalore as their preference and they were accorded posting in such district, however, after creation of District Sanchore as a new district, their area of posting has fallen under District Sanchore. The petitioners want to have their posting in District Jalore.

2. It is the contention of the petitioners that opportunity to fill option forms for changing preferred district have been given to similar employees by the Director, Secondary Education, however, no such opportunity has been given to the petitioners, who want to remain in District Jalore, though their area of posting after creation of District Sanchore falls under Sanchore.

3. The present writ petition is, therefore, disposed of with a direction to the petitioners to file a representation before the Director, Secondary Education along with certified copy of the order instant and requisite documents, including the notification creating District Sanchore as a separate district.

4. In case, any representation along with the certified copy of the order instant is addressed, the Director, Secondary Education shall consider petitioners' representation in accordance with law and call for option from the petitioners within a period of one month from today.

5. 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.