Rajasthan High Court - Jaipur
Rajendra Kumar Sharma vs State (Rural Devlop An Panchayati)Ors on 29 May, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 8288 / 2017
Rajendra Kumar Sharma S/o Shri Bhanwar Lal Sharma, Aged
About 33 Years, R/o Gram Meyee, Tehsil Data Ramgarh, Distt.
Sikar (Raj.)
----Petitioner
Versus
1. State of Rajasthan Through Principal Secretary, Rural
Development & Panchayati Raj Department, Govt. Secretariate,
Jaipur
2. The Dy. Secretary, Primary Education, Govt. Secretariate, Jaipur
3. The Chief Executive Officer, Zila Parishad, Sikar, Distt. Sikar
4. The District Collector, Sikar
5. The District Education Officer (Primary), Distt. Sikar
6. School Development Management Committee, Govt. Adarsh
Secondary School, Meyee, P.S. Data Ramgarh, Distt. Sikar.
Through Its Secretary.
7. Subhash Meena S/o Ram Chand Meena, R/o Bhordo Ka Baas,
Tehsil Data Ram Garh, Distt. Sikar
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. V.K. Sharma For Respondent(s) : Mr. Rakesh Gaur Asst. Govt. Counsel on behalf of Mr. S.K. Gupta, AAG _____________________________________________________ HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Order 29/05/2017 The learned counsel for the petitioner has submitted that the present petition is squarely covered by the order passed by this Court in bunch of writ petitions, lead case being Sunita Sharma vs. State of Rajasthan & Ors., SBCWP No.1032/2017, decided on 24.5.2017.
(2 of 2) [CW-8288/2017] The learned counsel for the respondents has submitted that if the petitioner has any grievance, he may file representation in terms of the order dated 24.5.2017 passed in the case of Sunita Sharma (supra).
As prayed, the present petition is disposed of, in same terms as in the case of Sunita Sharma vs. State of Rajasthan & Ors., SBCWP No.1032/2017, decided on 24.5.2017.
(KANWALJIT SINGH AHLUWALIA)J. Mak/-