Nitin Kumar vs The State Of Rajasthan
2021 Latest Caselaw 12111 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6535/2021

Nitin Kumar S/o Anil Kumar, Aged About 28 Years, R/o 603, Vinoba Basti, Tehsil And District Sri Ganganagar. At Present Posted As Ldc, Panchayat Samiti Sri Ganganagar, District Sri Ganganagar.

----Petitioner Versus

1. The State Of Rajasthan, Through Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Secretariat, Jaipur.

2. Chief Executive Officer, Zila Parishad, Sri Ganganagar.

3. Block Development Officer, Panchayat Samiti Sri Ganganagar, District Sri Ganganagar.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Rajendra Kumar Soni
For Respondent(s)        :



                    JUSTICE DINESH MEHTA

                                Judgment

03/08/2021

This writ petition has been filed by the petitioner seeking

direction to the respondents to make pay fixation of the petitioner

equal to the similarly situated Teachers having been selected in

the same selection process while stepping up the pay of the

petitioner equal to them and that the petitioner may be granted

benefit of seniority, promotion and other consequential benefits.

Learned counsel for the petitioner submitted that in similar

nature writ petition filed at Jaipur Bench being Nand Kishore

Sharma & Ors. Vs. The State of Rajasthan & Ors. : S.B. Civil Writs

No.12109/2018, decided on 18.07.2018 on the submissions made

(2 of 2) [CW-6535/2021]

by counsel the respondents have been directed to decide the

representation made by the petitioners therein and, therefore, a

similar direction may be granted in the present case.

In view of the submissions made, the writ petition filed by

the petitioner is disposed of with similar direction as given in the

case of Nand Kishore Sharma (supra), wherein, it was directed

asunder:-

"In case, a representation is so addressed within the aforesaid period, the State-respondents are directed to consider and decide the same by a reasoned and speaking order as expeditiously as possible in accordance with law. However, in no case later than three months from the date of receipt of the representation along with a certified copy of this order."

The stay application also stands disposed of.

(DINESH MEHTA),J

214-CPGoyal/-

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