Dhuleswar Nanoma vs State Of Rajasthan
2021 Latest Caselaw 5562 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3345/2021

1. Dhuleswar Nanoma S/o Haliya Ji, Aged About 48 Years, R/o Village Post Tituva Post Kokapur Tehsil Sagwara District Dungarpur.

2. Indra Meena D/o Ramji Meena, Aged About 44 Years, R/o Mukam Post Kanuwada Tehsil Hrishabh Dev District Udaipur.

3. Veena Garasia D/o Ramsingh Garasia, Aged About 42 Years, R/o Mukam Khardiwada Post Aadiwali Tehsil Kherwara District Udaipur.

4. Mahesh Garasia S/o Ram Singh Garasia, Aged About 44 Years, R/o Mukam Post Katarwas Khurd Tehsil Kherwara District Udaipur.

----Petitioners Versus

1. State Of Rajasthan, Through Its Principal Secretary, Department Of Elementary Education, Government Secretariat, Rajasthan, Jaipur.

2. Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur.

3. Director, Elementary Education, Bikaner.

4. Director, Secondary Education, Bikaner.

5. Deputy Director, Secondary Education, Udaipur Zone Udaipur.

6. District Education Officer, Elementary Education, Udaipur.

7. District Education Officer, Secondary Education, Udaipur.

8. District Education Officer, Elementary Education, Dungarpur.

9. District Education Officer, Secondary Education, Dungarpur.

                                                                    ----Respondents


For Petitioner(s)            :     Mr. Ramdev Potalia



                        JUSTICE DINESH MEHTA



                                                                             (2 of 2)               [CW-3345/2021]

                                                                   Judgment

                                   25/02/2021

This writ petition has been filed by the petitioners seeking

direction to the respondents to make pay fixation of the

petitioners equal to the similarly situated Teachers having been

selected in the same selection process while stepping up the pay

of the petitioners equal to them and that the petitioners may be

granted benefit of seniority, promotion and other consequential

benefits.

Learned counsel for the petitioners 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

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 petitioners 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 90-CPGoyal/-

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