Rampal Singh vs The State Of Rajasthan
2026 Latest Caselaw 3370 Raj

Rajasthan High Court - Jodhpur

Rampal Singh vs The State Of Rajasthan on 27 February, 2026

[2026:RJ-JD:10717]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 4645/2026

Rampal Singh S/o Arjun Singh, Aged About 54 Years, R/o Village
Dhanwa, Ropsi Via Kagmala, Tehsil Ranivada, District Jalore.
                                                                      ----Petitioner
                                      Versus
1.       The State Of Rajasthan, Through Secretary, Department
         Of School Education, Government Secretariat Building,
         Jaipur.
2.       Department Of Finance, Through Secretary Finance,
         Government Secretariat, Building, Jaipur.
3.       Director, Secondary Education, Bikaner.
4.       Director, Elementary Education, Bikaner.
5.       Joint Director, Education Department, Jodhpur.
6.       Chief District Education Officer, Jalore.
7.       District Education Officer, Secondary Education, Jalore.
8.       District Education Officer, Elementary Education, Jalore.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Devendra Singh Rathore



     HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Order

26/02/2026

1. At the very outset, it is submitted by learned counsel for the

petitioner that the issue raised in the present writ petition is

covered by an order dated 20.01.2014 passed by a coordinate

Bench of this Court at Jaipur in the case of Yogesh Kumar

Pareek Vs. State of Rajasthan & Ors. : S.B. Civil Writ

Petition No. 3534/2009. He submits that the petitioner maybe

permitted to file representation qua the grievance raised in the

(Uploaded on 27/02/2026 at 01:31:48 PM)

[2026:RJ-JD:10717] (2 of 2) [CW-4645/2026]

present writ petition and the respondents may be directed to

decide the same within a reasonable time.

2. In view of the aforesaid submissions, without commenting on

merits of the case, the writ petition is disposed of with a liberty to

the petitioner to file a representation, which shall be gone into by

the competent authority and decide the same, in accordance with

law, keeping in view the observations made in the case of Yogesh

Kumar Pareek (supra), as expeditiously as possible.

3. Stay petition and pending application(s), if any, shall also

stand(s) disposed of.

(CHANDRA SHEKHAR SHARMA),J 315-Vishal/-

(Uploaded on 27/02/2026 at 01:31:48 PM)

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