Rajasthan High Court - Jaipur
Hanuman Prasad vs State (Primary Education Dep)Ors on 13 March, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Civil Writ Petition No.649/2012 Hanuman Prasad Vs. State of Rajasthan and Others Date of Order ::: 13.03.2012 Present Hon'ble Mr. Justice Mohammad Rafiq Shri Sukhveer Singh, counsel for petitioner #### By the Court:-
It is contended that the case of the petitioner for appointment on compassionate ground has already been sanctioned by the Government and that the the respondent no.3 - Deputy Director, Elementary Education, Bikaner, Region Churu, has already issued a direction to the respondent no.4 - District Education Officer (Elementary Education), Jhunjhunu, for compassionate appointment, on 07.03.2011, but so far no appointment order has been issued. Petitioner submitted a representation to the respondent no.2 Director, Primary Education, Government of Rajasthan, Bikaner, and respondent no.4 District Education Officer (Elementary Education), Jhunjhunu, on 29.12.2011, however, no action has been taken by them on that representation.
Looking to the controversy involved in this case, instead of directly entertaining the writ petition, the writ petition is disposed of requiring the petitioner to make one more representation annexing therewith a copy of this order, to the respondent no.4 District Education Officer, Elementary Education, Jhunjhunu, who shall consider and pass appropriate order thereon within a period of six weeks from the date of its filing.
(Mohammad Rafiq) J.
//Jaiman//93 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Giriraj Prasad Jaiman PS-cum-JW