Rajesh Kumar vs State Of Rajasthan (2026:Rj-Jd:4081)
2026 Latest Caselaw 1066 Raj

Rajasthan High Court - Jodhpur

Rajesh Kumar vs State Of Rajasthan (2026:Rj-Jd:4081) on 22 January, 2026

Author: Rekha Borana

Bench: Rekha Borana

[2026:RJ-JD:4081]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Writ Misc Application No. 34/2026

Rajesh Kumar S/o Shri Bal Ram, Aged About 50 Years, Ward
No.2, 2-H Bada Maderan, Sriganganagar, Rajasthan.
                                                                        ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through The Secretary Department
         Of Education Government Of Raj. Jaipur
2.       The Director, Panchayati Raj And Elementary Education
         Govt. Of Raj. Bikaner
3.       The District Education Officer (Elementary Education),
         Hanumangarh
4.       The Chief Executive Officer, Zila Parishad Hanumangarh
5.       The    Vikas     Adhikari,        Panchayat         Samiti    Tibbi   District
         Hanumangarh
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Manvendra Singh for
                                    Mr. D.S. Sodha



               HON'BLE MS. JUSTICE REKHA BORANA

Order

22/01/2026

1. An application for recalling of order dated 13.01.2025 has

been filed with an averment that vide order dated 13.01.2025, a

liberty was granted to the petitioner to move a representation

before the competent authority, within a period of three months of

the order passed by Hon'ble the Supreme Court. The said

representation has been filed by the petitioner but the same

remains undecided till date.

(Uploaded on 23/01/2026 at 06:22:02 PM)

[2026:RJ-JD:4081] (2 of 2) [WMAP-34/2026]

2. In view of the averment made, this Court is of the clear

opinion that the said cannot be a valid reason to recall order dated

13.01.2025.

3. Vide order dated 13.01.2025, while disposing of the writ

petition in light of the Division Bench judgment in Usha Kumari &

Ors. Vs. State of Rajasthan & Ors.; D.B. Spl. Appl. Writ

No.149/2022 (decided on 14.12.2022), the Court had observed

that if ultimately the judgment in Usha Kumari (supra) is

reversed/modified by Hon'ble the Apex Court, the petitioner shall

be at liberty to move an appropriate representation before the

competent Authority which shall be under an obligation to decide

the same in light of law laid down by Hon'ble the Apex Court.

4. The non decision on the representation of the petitioner

cannot be a ground for recalling of order dated 13.01.2025. The

remedy of the petitioner definitely lies somewhere else.

5. The application is hence rejected with a liberty to the

petitioner to avail the appropriate remedy, if so desired.

(REKHA BORANA),J 33-manila/-

(Uploaded on 23/01/2026 at 06:22:02 PM)

Powered by TCPDF (www.tcpdf.org)