Rajasthan High Court - Jodhpur
Narendra Singh vs State Of Rajasthan on 27 January, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12423/2020
1. Narendra Singh S/o Shri Mukhram, Aged About 50 Years,
R/o Village And Post Mandasi Via Mukundgarh, District
Jhunjhunu (Raj.)
2. Dhirendra Singh Godara S/o Shri Jagdev Singh Godara,
Aged About 55 Years, R/o Village And Post Kaseru Via
Mukundgarh, District Jhunjhunu (Raj.)
3. Gullad Singh S/o Shri Khilliram, Aged About 59 Years, R/o
Village And Post Khareta, Tehsil Hindauncity, District
Karauli (Raj.)
4. Shrilal Mali S/o Shri Loharchiram Mali, Aged About 56
Years, R/o Kota Mamchari, Tehsil Karauli, District Karauli
(Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
Panchayat Department, Govt. Secretariat, Jaipur (Raj.)
2. Director, Elementary Education, Rajasthan Bikaner (Raj.)
3. District Education Officer (Elemantary Education), Karauli
(Raj.)
4. The Chief Executive Officer, Zila Parishad, Karauli (Raj.)
5. District Education Officer (Elementary Education),
Jhunjhunu (Raj.)
6. The Chief Executive Officer, Zila Parishad, Jhunjhunu
(Raj.)
----Respondents
For Petitioner(s) : Mr. Suresh Kumar through Cisco
Webex
For Respondent(s) :
JUSTICE DINESH MEHTA
Judgment
27/01/2021
(2 of 2) [CW-12423/2020]
It is submitted by learned counsel for the petitioners that the
case of the petitioners is similar to that of petitioners in Suman
Jhanwar & Ors. v. State of Rajasthan & Ors. (S.B. Civil Writ
Petition No.5405/2012), decided on 12.02.2015, whereby this
Court directed the petitioners to file appropriate representation
before the appointing authority and on filing of such
representation, the petitioners therein have been granted the
requisite relief by the respondents and, therefore, the present
petitioners may also be granted similar relief as granted in the
case of Suman Jhanwar (supra).
In the case of Suman Jhanwar (supra), this Court after hearing
the parties, passed the following order:-
"Therefore, the present writ petitions are disposed of with liberty and
direction to the petitioners to file appropriate representation with
relevant evidence before the appointing authority, who has issued the
orders of appointment to the petitioners claiming the same relief, as
purportedly given to other similar situated persons. It is expected of
the respondent authority to pass speaking orders after providing the
opportunity of hearing to the petitioners or their authorized
representative as to why similar benefit cannot be extended to them
though others persons have been given such benefits. If, however,
any adverse order is passed against the petitioners, the petitioners
will be at liberty to avail the legal remedy available to them in
accordance with law."
In view of the submissions as noticed hereinbefore, the writ
petition filed by the petitioners is disposed of with the similar
directions as given in the case of Suman Jhanwar (supra). Stay
petition also stands disposed of.
(DINESH MEHTA),J
31-CPGoyal/-
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