Ashok Gehlot vs State Of Rajasthan
2021 Latest Caselaw 1044 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6067/2019

Ashok Gehlot S/o Shri Hari Singh Gehlot, Aged About 35 Years, R/o Outside Mandoriya Gate, Near Mahamandir 3Rd Pole, Jodhpur, District Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Rural And Panchayati Raj, Government Of Rajasthan, Jaipur, Rajasthan.

2. The Secretary, Department Of Education, Government Of Rajasthan, Jaipur, Rajasthan.

3. The Director, Elementary Education, Bikaner, District Bikaner, Rajasthan.

4. The Chief Executive Officer, Zila Parishad Jalore, District Jalore, Rajasthan.

5. The District Education Officer (Headquarter), Secondary Education, Jalore, District Jalore, Rajasthan.

6. The District Education Officer (Headquarter), Elementary Education, Jalore, District Jalore, Rajasthan.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Kailash Jangid
For Respondent(s)        :



                    JUSTICE DINESH MEHTA

                                Judgment

14/01/2021

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

(2 of 2) [CW-6067/2019]

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

115-CPGoyal/-

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