Jeetendra Singh S/O Samanta Ram vs The State Of Rajasthan
2021 Latest Caselaw 7566 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 14402/2021

Jeetendra Singh and Anr.
                                                                       ----Petitioners
                                       Versus
The State Of Rajasthan and Ors.
                                                                     ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

13/12/2021 Learned counsel for the petitioners submits that they were

appointed as Teacher Grade-II in the year, 2013 in pursuance of

the recruitment-2012 whereas, persons less meritorious than

them were given appointment in the year 2012. He submits that

since the petitioners were entitled for reckoning their service from

the date persons less meritorious than them were given

appointment, they were directed to be given notional benefits

from the date persons less meritorious were given appointment in

year 2012 by this Court vide its judgments dated 06.04.2018

passed in SBCWP No.7341/2018, Jitendra Singh Vs. State of

Rajasthan & Ors. and 15.12.2018 passed in SBCWP

No.2680/2018, Hemraj Shrimali Vs. State of Rajasthan & Ors. but,

now, the respondents have issued orders for recovery of the

amount paid to them in pursuance of direction of this Court.

(2 of 2) [CW-14402/2021]

Issue notice. Rule is made returnable by five weeks. Notices

be filed in two sets. One set of notices be sent through registered

post with acknowledgment due. Steps to be taken within a week.

Heard learned counsel for the petitioners on interim relief.

Taking into consideration the submissions advanced by the

learned counsel for the petitioners as also the material on record,

this Court deems it just and proper to stay the operation and

effect of the order dated 16.11.2021 (Annexure-5) and order

dated 09.11.2021 (Annexure-6) qua the petitioners till further

orders.

(MAHENDAR KUMAR GOYAL),J

MADAN/192

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