Rajasthan High Court
Devendra Kumar Meena S/O Shri ... vs State Of Rajasthan on 1 December, 2021
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No.6755/2021
1. Devendra Kumar Meena S/o Shri Prabhu Lal Meena, Aged
About 35 Years, R/o Bhojyahedi, Post Jaloda Tejaji, Tehsil
Mangrol, District Baran (Raj.)
2. Gopi Sahay Meena S/o Shri Motiram Meena, Aged About
39 Years, R/o Machdi,tehsil Todabhim, District Karauli
(Raj.)
3. Ravindra Bargujar S/o Shri Jugal Kishore, Aged About 25
Years, R/o Darjio Ka Mohalla, Ward No.20, Merta, District
Nagaur (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Its Secretary, Department Of
Personnel, Govt. Secretariat, Jaipur (Raj.).
2. Director, Secondary Education, Rajasthan, Bikaner (Raj.)
3. District Education Officer, (Head Quarter), Secondary
Education, Jalore (Raj.)
4. District Education Officer (Head Quarter), Secondary
Education, Karauli (Raj.)
5. District Education Officer (Head Quarter), Secondary
Education, Nagaur (Raj.)
----Respondents
For Petitioner(s) : Ms.Komal Kumari Giri, Adv.
For Respondent(s) : Mr.Mohd.Ammal Zaidi, Adv. for
Mr.S.Zakawat Ali, Addl. Govt.
Counsel.
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Order
01/12/2021
This writ petition has been filed assailing the order dated
10.06.2021, whereby different districts have been allotted to the
(2 of 3) [CW-6755/2021]
petitioners for their posting on reshuffling, which are not as per
their merit-cum-preference choice.
Learned counsel for the petitioners submitted that the issue
is no more res-integra in view of the judgment of a Co-ordinate
Bench of this Court dated 25.08.2021 passed in the case of
Rameshwar Gurjar Vs. State of Rajasthan & Ors. (S.B.Civil
Writ Petition No.6977/2021) and other connected writ
petitions and prays that this writ petition may also be disposed of
in similar terms.
Learned counsel for the respondents does not dispute the
aforesaid factual as also legal position and submitted that the
instant writ petition may also be disposed of in terms of the
directions issued by this Court in the case of Rameshwar Gurjar
(supra).
In the case of Rameshwar Gurjar (supra), this Court has held
as under:-
"4. The Jaipur Bench in its judgment in the
case of Reena (supra) has held thus:
"Keeping in view that the same
principle would be applied to the present
selections, this Court is satisfied that the
directions issued by the Coordinate Bench,
at Principal Seat, Jodhpur, as quoted in
Para 35 of the judgment (supra), would
have full application to all the candidates,
who have appeared in the selection
process and have been selected as
Teacher Grade-II. This Court also notices
that the case of the petitioners is identical
to the case of those petitioners, who were
before the Court in the case of Nirmal Jat
(supra)."
5. Accordingly these writ petitions are disposed of
in view of the judgment passed by this Court in the
matter of Reena (supra).
(3 of 3) [CW-6755/2021]
6. The petitioners shall be free to make a detailed
representation to the concerned authority in terms
of the circular dated 25.09.2020, 30.09.2020 (if
any) and any other circular if prevailing presently.
The representation be filed on or before
31.10.2021.
7. Till the petitioner' representations are decided as
directed hereby, interim order passed in the writ
petitions shall continue."
Accordingly, the instant writ petition is disposed of in terms
of directions issued in the case of Rameshwar Gurjar (supra) with
one modification that the petitioners shall file representation on or
before 31st December, 2021.
(MAHENDAR KUMAR GOYAL),J
Monika/Himanshu/45
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