Citation : 2021 Latest Caselaw 5548 Raj
Judgement Date : 25 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3366/2021
1. Kishor Kumar Patidar S/o Nathji Patidar, Aged About 43 Years, R/o Village Samaliya Tehsil Sagwara District Dungarpur. At Present Working As A Senior Teacher At Govt. Senior Secondary School Kumhariya District Banswara. (Subject English) Empl. Id Rjud201839006204.
2. Deepak Kumar Patidar S/o Bhogilal Patidar, Aged About 33 Years, R/o Vpo Kotda Tehsil Arthuna District Banswara At Present Working As A Senior Teacher At Govt. Senior Secondary School Bhano Ka Parda District Banswara. (Subject English) Empl. Id Rjbn201703041890.
----Petitioners Versus
1. State Of Rajasthan, Through The Secretary, Department Of Education, Government Of Rajasthan, Jaipur, Rajasthan.
2. The Director, Secondary Education, Bikaner, District Bikaner, Rajasthan.
3. The Joint Director, Secondary Education, Udaipur, District Udaipur, Rajasthan.
4. The Deputy Director, Secondary Education, Udaipur, District Udaipur, Rajasthan.
5. The District Education Officer Secondary, Banswara.
----Respondents
For Petitioner(s) : Mr. Dinesh Kumar Ojha
Mr. Ramdev Potalia
For Respondent(s) :
JUSTICE DINESH MEHTA
Order
25/02/2021
1. Learned counsel for the petitioners submits that the issue
raised in the present writ petition is squarely covered by judgment
(2 of 3) [CW-3366/2021]
of this Court in Manoj Khandelwal & Ors. v. State of Rajasthan & Ors. :
S.B.C.W.P. No. 7283/2014, decided on 16.07.2014 at Jaipur Bench
and the said judgment has been followed in Krishan Lal & Ors. v. The
State of Rajasthan & Ors. : S.B.C.W.P. No. 19179/2017, decided on
30.10.2017 at Jaipur Bench. The petitioners are also entitled to
the same relief as granted in the case of Manoj Khandelwal
(supra) and Krishan Lal (supra) claims learned counsel.
2. In view of the submissions made, the writ petition filed by
the petitioners is disposed of with the similar directions as given in
the case of Manoj Khandelwal (supra), which read as under:-
"This Court in Suman Bai and Another Vs. State and Others - 2009 (1) WLC (Raj.) 381, held that candidates in lower order of merit cannot become entitled merely because they had approached court earlier. Petitioners had a fresh cause of action for approaching in such situation and their writ petition not barred either as res judicata or as being him in properly constituted. This directed the respondents to treat petitioners senior to respondents, who were in lower order of merit.
It is further contended in the writ petition that in the matter of School Lecturers (English) in the same Department, where appointments were delayed because of the fault of the State authorities, the candidates were accorded appointment from the date the candidates stood lower in merit were appointed and they have been granted all consequential benefits of services.
The petitioners approached the respondents by way of representations for extending them same benefits of service which have been granted to the candidates who stood lower in merit than the petitioners, but till date nothing has been done. Hence, this writ petition on behalf of the petitioners for a direction to the respondents to treat their appointment from the date the candidates lower in merit, were given, with all consequential benefits of service, such as seniority, continuity of service, pay fixation, grant of annual grade increments.
Having regard to the facts of the case, writ petition is disposed of requiring the petitioners to make a representation to respondent no.2 - Director, Secondary Education, Bikaner, alongwith a copy of this order, who shall, after verifying the facts stated above, consider and decide the same by a speaking order within a period of three months from the date of its making, addressing the grievance of the petitioners for extending them the relief as prayed for, as the candidates, who stood lower in merit, are getting
(3 of 3) [CW-3366/2021]
benefit of higher pay, seniority, annual grade increments and other service benefits including the selection scales. If the respondent no.2 decides to place the petitioners above in seniority than the candidates who stood lower in merit, then the petitioners would be entitled to all benefits of seniority but they would be entitled only to notional benefits."
3. For the purpose aforesaid, the petitioners shall file
representation before the competent authority giving out the
requisite details along with certified copy of the order instant
within a period of four weeks from today. On receipt of the
representation, the concerned respondent shall decide the same,
in accordance with law within a period of eight weeks from the
date of receipt of the representation and accord notional benefits
to the petitioners from the date persons similarly situated to them
and lower in merit were given appointment.
4. Upon consideration of the representation so filed, if
respondents find the case(s) of the petitioner (s) to be covered by
the judgment(s) aforesaid, before giving actual benefits, an
undertaking shall be procured from the concerned petitioner(s) to
the effect that their rights/entitlements shall be subservient to the
fate of the judgment(s) aforesaid and in case the same is reversed
or modified in any manner, he/she shall also be liable for
restitution of any benefits/emoluments so received.
5. The stay application also stands disposed of accordingly.
(DINESH MEHTA),J
181-skm/-
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