Vikas Meena vs State Of Rajasthan (2026:Rj-Jd:9451)
2026 Latest Caselaw 2878 Raj

Rajasthan High Court - Jodhpur

Vikas Meena vs State Of Rajasthan (2026:Rj-Jd:9451) on 20 February, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:9451]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 3131/2026

Vikas Meena S/o Murari Lal Meena, Aged About 30 Years, R/o
01, 02, Ghatal, Tehsil Mandap, District Kota.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Education, Government Secretariat, Jaipur, Rajasthan.
2.       The    Director,      Department           Of     Secondary     Education,
         Bikaner.
3.       The    Director,     Department           Of     Elementary     Education,
         Bikaner.
4.       The    District    Education         Officer,      Secondary     Education
         (Headquarter), Bhilwara.
5.       The District Education Officer, Elementary Education,
         Bhilwara.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Ramesh Kumar


               HON'BLE DR. JUSTICE NUPUR BHATI

Order

20/02/2026

1. Learned counsel representing the petitioner, at the outset,

makes a limited submission that respondents may be directed to

consider and decide the pending representation of the petitioner

dated 02.01.2026 (Annex.7) by way of passing a speaking order

within a particular time period and in light of the notification dated

23.01.2023 (Annex.4).

2. In light of such limited submission, it is hereby directed that

the pending representation of the petitioner dated 02.01.2026

(Annex.7) shall be decided by respondents in light of the

notification dated 23.01.2023 (Annex.4), by way of passing a

(Uploaded on 23/02/2026 at 10:06:18 AM)

[2026:RJ-JD:9451] (2 of 2) [CW-3131/2026]

speaking order strictly in accordance with law within a period of

'four weeks' from the date of receipt of certified copy of this order.

3. With the aforesaid direction, the instant writ petition is

disposed of. Stay application as well as all other pending

applications, if any, also stand disposed of accordingly.

(DR.NUPUR BHATI),J

3-/Devesh/-

(Uploaded on 23/02/2026 at 10:06:18 AM)

Powered by TCPDF (www.tcpdf.org)