Rajasthan High Court - Jodhpur
Harish Kumar vs State Of Rajasthan (2024:Rj-Jd:1383) on 9 January, 2024
[2024:RJ-JD:1383]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 233/2024
Harish Kumar S/o Shri Babu Lal, Aged About 32 Years, R/o Ward
No. 7, Near Govt. Holi Tibba, Rajgarh District Churu.
----Petitioner
Versus
1. State Of Rajasthan, Through The Director, Secondary
Education, Bikaner.
2. The District Education Officer, Head Quarter, Secondary
Education, Barmer.
----Respondents
For Petitioner(s) : Mr. Rakesh Arora
For Respondent(s) : ---
HON'BLE MR. JUSTICE ARUN MONGA
Order 09/01/2024
1. By the present writ petition a direction is sought commanding the respondents to allot a district to the petitioner for appointment on the post of Basic Computer Instructor as per his option/preference and merit.
2. Learned counsel for the petitioner, at the outset, submits that the petitioner may be granted liberty to file a representation before the competent authority and the same be decided by passing an appropriate administrative orders.
3. Request seems to be fair.
4. Learned counsel for the petitioner also relies on order/judgment in Anju Meena Vs. State of Raj. & 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 08:07:32 PM) [2024:RJ-JD:1383] (2 of 2) [CW-233/2024] 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 petitioner to file a 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 petitioner 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, not later than two months from the date of this order.
(ARUN MONGA),J 52-KshamaD/-
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