Rajasthan High Court - Jaipur
Manish Pareek And Ors vs State Of Raj & Ors on 25 May, 2011
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Civil Writ Petition No.2458/2011 Manish Pareek and Others Vs. State of Rajasthan and Others Date of Order ::: 25.05.2011 Present Hon'ble Mr. Justice Mohammad Rafiq Shri Arpit Srivastava for Shri Ajay Kumar Bajpai, counsel for petitioner #### By the Court:-
Contention of learned counsel for petitioner is that controversy involved in present writ petition is similar to one decided by this court in Writ Petition No.592/2011 Vibha Baluni Vs. State of Rajasthan and Others, vide its reportable order dated 19.01.2011.
Petitioner may make a representation to the Director, School & Sanskrit Education Department, Rajasthan, Bikaner, raising all those point which he has agitated in this petition, who shall consider and decide the same in the light of aforesaid judgment in Vibha Baluni's case, within a period of thirty days in accordance with law.
Writ petition accordingly stands disposed of.
(Mohammad Rafiq) J.
//Jaiman//