Rajasthan High Court - Jodhpur
Vinod vs The State Of Rajasthan ... on 20 January, 2025
[2025:RJ-JD:3476]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 21440/2024
Vinod S/o Shri Kalu Ram, Aged About 26 Years, Resident Of
Dornari, Karmawas Patta, Tehsil Sojat City, District Pali.
Presently Posted As Basic Computer Instructor At Smt.
Sunderbai Government Senior Secondary School, Pipliyakalan,
Block Raipur, District Pali (Rajasthan).
----Petitioner
Versus
1. The State Of Rajasthan, Through Its Chief Electoral
Officer, State Election Commission, Secretariat, Jaipur.
2. The District Election Officer (Collector), District Pali.
3. The Electoral Registratin Officer Cum Sub Division
Magistrate (Sdm), Sojat, District Pali, (Rajasthan).
4. The Director, Secondary Education, Bikaner, (Rajasthan).
5. The Principal, Smt. Sunderbai Government Senior
Secondary School, Pipliyakalan, Block Raipur, District Pali
(Rajasthan).
----Respondents
For Petitioner(s) : Mr. Harendra Singh Inda.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN MONGA
Order 20/01/2025
1. At the very outset, learned counsel for the petitioner submits that qua the grievance by the petitioner in the petition, he is sanguine that, in case his case is taken up on administrative side, it will receive favorable treatment. Therefore, the petitioner may be granted liberty to file a representation before the competent authority and the competent authority may be directed to decide (Downloaded on 21/01/2025 at 09:49:05 PM) [2025:RJ-JD:3476] (2 of 2) [CW-21440/2024] the same in light of Circular dated 03.11.2010 (Annex.3), as expeditiously as possible.
2. Without commenting on the merits of case, in view of the submission made, the competent authority of respondents is directed to decide the representation to be filed by the petitioner objectively in light of Circular dated 03.10.2010 (Annex.3), as expeditiously as possible by passing appropriate speaking order in accordance with law.
3. It is made clear that the direction to consider the representation shall not be construed as an expression of any opinion, in any manner.
4. Disposed of accordingly.
5. Pending application(s), if any, also stand(s) disposed of.
(ARUN MONGA),J 6-/Jitender//-
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