Radhe Shyam Meena S/O Bhavi Chand ... vs The State Of Rajasthan
2021 Latest Caselaw 6860 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 12631/2021
         S.B. Civil Misc. Stay Application No.12058/2021

Radhe Shyam Meena and Anr.
                                                                  ----Petitioners
                                   Versus
The State Of Rajasthan & Ors.
                                                                ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

23/11/2021

Learned counsel for the petitioners submits that they were

appointed as Teacher Grade-II in the year, 2015 in pursuance of

the recruitment-2011 whereas, persons less meritorious than

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

the petitioners are entitled for reckoning their service from the

date persons less meritorious than them were given appointment.

He relied upon a judgment of the co-ordinate Bench of this Court

in case of Manoj Khandelwal & Ors. Vs. State of Rajathan &

Ors., S.B. Civil Writ Petition No.7283/2014 in support of his

submissions.

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 petitioner on interim relief.

Taking into consideration the submissions advanced by the

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

(2 of 2) [CW-12631/2021]

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

effect of the orders dated 20.09.2021 (Annexure-4) and

(Annexure-5) till further orders.

(MAHENDAR KUMAR GOYAL),J

Sudha/87

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