Arif Mohammad Pathan vs State Of Rajasthan
2021 Latest Caselaw 12566 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9187/2021

1. Arif Mohammad Pathan S/o Mubarik Hussain, Aged About 32 Years, Rajput Colony, Subhash Nagar, Bhilwara. (Posted As Teacher Grade Iii (Level-1) At Gups Tokra (Mota Ka Kheda), Mandal, District Bhilwara.

2. Aksa Khanam S/o Rayees Ahmed, Aged About 28 Years, Rural Police Line, Lajpath Nagar, B-13, Borkheda, Kota. (Posted As Teacher Grade Iii (Level-I) At Gups Morukhedi, Bhawanimandi, District Jhalawar).

3. Narayan Lal Jat S/o Kishan Jat, Aged About 33 Years, Jato Ka Mohalla, Kasinya Khurd, Village Lesava, Tehsil Bhadesar, District Chittorgarh. (Posted As Teacher Grade Iii (Level-I) At Gps Rebariyo Ki Dhani, Tana, Block Bhopalsagar, District Chittorgarh).

----Petitioners Versus

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

2. Director, Elementary Education, Bikaner.

3. District Education Officer (Elementary), Bhilwara.

4. Chief Executive Officer, Zila Parishad, Bhilwara.

5. District Education Officer (Elementary), Jhalawar.

6. Chief Executive Officer, Zila Parishad, Jhalawar.

7. District Education Officer (Elementary), Chittorgarh.

8. Chief Executive Officer, Zila Parishad, Chittorgarh.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Hanuman Singh
For Respondent(s)        :     Mr. Vishal Jangid





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                                                              JUSTICE DINESH MEHTA

                                                                              Order

                                   11/08/2021

1. The petitioners were given appointment pursuant to order

dated 22.07.2019, passed by Division Bench of this Court in D.B.

Civil Writ Petition No.4907/2019. However, by that time, other

candidates were given appointments in the year 2019 in

furtherance of the advertisement. The petitioners' grievance raised

in the present writ petition is that the respondents themselves

have wrongly denied appointment to the petitioners and once the

Division Bench has held in their favour, they are required to be

placed at appropriate seniority in terms of various decisions

rendered by this Court.

2. In view of the aforesaid, the present writ petition is disposed

of with a direction to the petitioners to file detailed

representations ventilating their grievances along with copies of

the judgments, which they want to rely upon.

3. On receipt of such representations, the respondents shall

pass appropriate order in accordance with law, preferably within a

period of 8 weeks from receipt thereof.

4. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 41-A.Arora/-

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