Rajasthan High Court - Jaipur
Taqdees D/O Late Shri Sayed Faruq Shah, ... vs State Of Rajasthan (2024:Rj-Jp:45432) on 4 November, 2024
Author: Sameer Jain
Bench: Sameer Jain
[2024:RJ-JP:45432]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 17785/2019
Taqdees D/o Late Shri Sayed Faruq Shah, W/o Shri Rashid
Miyan, Aged About 37 Years, R/o Kachheri Kalipaltan, Khatiyon
Ka Gher, Tonk And At Present Mohalla Gol, Near Masjid Gol C/o
Kamar Galib, Tonk (Rajasthan).
----Petitioner
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Education Department, Govt. Secretariat, Jaipur (Raj.).
2. The Director, Elementary Education, Bikaner (Raj.).
3. The Chief Executive Officer, Zila Parishad, Tonk (Raj.).
4. The District Education Officer, Tonk (Raj.).
----Respondents
For Petitioner(s) : Mr. Tanveer Ahamad For Respondent(s) : Mr. Avinash Choudhary for Mr. B. S. Chhaba, AAG HON'BLE MR. JUSTICE SAMEER JAIN Judgment 04/11/2024 Learned counsel for the petitioner has submitted that petitioner is a teacher, who was first in merit qua the faculty for disabled persons. Learned counsel has further submitted that with passage of five years, many vacancies were created for which the candidature of the petitioner can be considered.
In this backdrop, learned counsel wants to file fresh representation before respondent No. 4, to meet out the grievances of the petitioner. In support of the contentions made insofar learned counsel for the petitioner has relied upon the judgment passed in Pawan Meena vs. State of Rajasthan & (Downloaded on 07/11/2024 at 09:57:46 PM) [2024:RJ-JP:45432] (2 of 2) [CW-17785/2019] Ors. (SBCWP No. 1665/2024; Neutral Citation: 2024:RJ- JP:5792) and circular dated 19.02.2024 passed by Chief Secretary, Rajasthan.
In view of the decision of this Court in Pawan Meena (supra) and circular dated 19.02.2024, without going into the merits of the case, this Court directs petitioner to file a representation within a period of 15 days from passing of this order and the same be considered by respondent No. 4.
It is expected that the respondents would pass a speaking order upon the said representation, after giving an opportunity of hearing to the petitioner and/or his counsel, as expeditiously as possible, preferably within a period of 30 days.
The writ petition stands disposed of in above terms. Pending application(s), if any, shall stand disposed of.
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