Rajasthan High Court - Jaipur
Ramandeep Son Of Shri Surjeet Singh vs State Of Rajasthan on 13 August, 2019
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 13341/2019
Ramandeep Son Of Shri Surjeet Singh, Aged About 29 Years,
Resident Of Village And Post Kishanpura Dikhnada, Ward No. 11,
Tehsil And District Hanumangarh, At Present Posted As School
Lecturur At Govt. Adarsh Sr. Secondary School, Sikri, District
Dausa (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Its Secretary, Education
Department Govt. Secretariat, Jaipur (Raj.)
2. The Director, Secondary Education, Rajasthan Bikaner
(Raj.)
----Respondents
For Petitioner(s) : Ms.Komal Giri Goswami For Respondent(s) :
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Judgment / Order 13/08/2019 Learned counsel for the petitioner submits that the present controversy is squarely covered by the decision given by Coordinate Bench of this Court on 20 th July, 2019 in SB Civil Writ Petition No.11700/2019 (Rakesh Kumar Vs. State of Rajasthan & Ors.).
Learned counsel submitted that the petitioner may be given liberty to file a representation before the Director, Elementary Education, Bikaner and the said representation may be directed to be decided in the light of the judgment passed in the case of Rakesh Kumar (supra), which has been decided by the Coordinate Bench of this Court in the light of SB Civil Writ (Downloaded on 29/08/2019 at 11:50:46 PM) (2 of 2) [CW-13341/2019] Petition No.8084/2014 (Santosh Kumar Malinda Vs. State of Rajasthan & Ors. and SB Civil Writ Petition No.5492/2015 (Kusum Rulaniya Vs. The State of Rajasthan & Ors.).
In view of the aforesaid, the present writ petition is disposed of in terms of the order passed by the Coordinate Bench of this Court in the case of Rakesh Kumar (supra).
(ASHOK KUMAR GAUR),J Preeti Asopa/81/49 (Downloaded on 29/08/2019 at 11:50:46 PM) Powered by TCPDF (www.tcpdf.org)