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Rajasthan High Court - Jodhpur

Hemant Sankhla vs State Of Rajasthan (2024:Rj-Jd:2657) on 17 January, 2024

[2024:RJ-JD:2657]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 585/2024

Hemant Sankhla S/o Shri Inderchand Sankhla, Aged About 25
Years, R/o Krishan Mandir Ke Pass, Bassi Mohalla, District -
Nagaur.
                                                                       ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through The Director, Secondary
         Education, Bikaner.
2.       The District Education Officer, Head Quarter, Secondary
         Education, District Pali.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Naresh Singh.
For Respondent(s)            :


         HON'BLE MR. JUSTICE ARUN MONGA

Order 17/01/2024

1. Petition herein is, inter alia, for issuance of appropriate writ and/or direction commanding respondents to allot a district to the petitioner on the post of Basic Computer Instructor according his option/preference and merit.

2. Learned counsel for the petitioner at the outset submits that qua the aforesaid grievance, the petitioner may be granted liberty to file a fresh representation before the competent authority and the same be decided by passing appropriate administrative orders, in accordance with law.

3. Request seems to be fair.

4. Learned counsel for the petitioner also relies on order/judgment in Anju Meena v. State of Rajasthan & Ors.: S.B. Civil Writ Petition No.2226/2014, decided on 09.04.2014 at Jaipur Bench and submits that the respondents may be directed to (Downloaded on 28/01/2024 at 08:30:24 PM) [2024:RJ-JD:2657] (2 of 2) [CW-585/2024] consider the representation of the petitioner in light of the aforesaid judgment.

5. Given the nature of order which is being passed, no prejudice would be caused to the respondents and, therefore, the requirement of issuance of notice is dispensed with as no return is required to be filed by them.

6. In the aforesaid premise, the writ petition is disposed of with a liberty to the petitioners to file a fresh representation, which shall be gone into by the competent authority and appropriate administrative order shall be passed in accordance with law.

7. Needless to say that the competent authority shall go through the judgment relied upon by learned counsel for the petitioners as mentioned hereinabove and apply its independent mind on the applicability of the same before passing any order.

8. Needful be done as expeditiously as possible.

(ARUN MONGA),J 39-Sumit/-

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