Subhash Kumar S/O Shri Ram Kumar ... vs The State Of Rajasthan
2022 Latest Caselaw 3211 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 10063/2019
Subhash Kumar S/o Shri Ram Kumar Singh, Aged About 46
Years, R/o Village And Post Dinarpura, Via Katrathal, District
Sikar (Raj.)
                                                                   ----Petitioner
                                   Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         Department    Of     Education,          Government        Secretariat,
         Rajasthan, Jaipur.
2.       The Director (Elementary Education), Bikaner.
3.       District Education Officer Cum Chief Executive Officer
         (Elementary Education), Zila Parishad, Sikar
                                                                ----Respondents

For Petitioner(s)        :     None
For Respondent(s)        :     None

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

21/04/2022

None present on behalf of the petitioner even in the second

round.

This writ petition has been filed by the petitioner with the

following prayer:-

It is, therefore, most humbly prayed that this Hon'ble Court may kindly be pleased to call for the entire record relating to the case, examine the same and accept & allow this writ petition; and I) by passing an appropriate writ, order or direction the respondents may kindly be directed to grant notional seniority and permanent status of services of the petitioner on the post of Prabodhak w.e.f. 1.10.2010 counting initial appointment of the petitioner w.e.f. 1.10.2008 on which date, the similarly situated and lesser

(2 of 2) [CW-10063/2019]

meritorious persons were given appointment;

ii) by an appropriate writ. Order or directions, the respondents may kindly be directed to give regular pay scale w.e.f. 1.10.2010 and arrears of salary with interest from the date of the same became due till the date of payment;

iii) by an appropriate writ, order or directions, in the alternate and without prejudice to the above, the writ petition of the petitioners may kindly be disposed of in terms of judgment/order dated 12.5.2014 passed in S.B.C.W.P. No. 5405/2012 (Suman Jhanwar & ors. Vs. State of Rajasthan & ors.) and other similar writ petitions.

iv) Any other appropriate relief, which is deemed just and proper in above mentioned facts and circumstances of the case, may also be granted to the petitioner along with the cost.

By way of this writ petition, the petitioner has claimed

seniority on the post of Prabodhak since the year 2008 and this

writ petition has been filed by the petitioner after a delay of ten

years.

In my considered view, this writ petition filed by the

petitioner deserves to be dismissed on the ground of delay and

laches as the petitioner has filed this writ petition after a delay of

ten years.

In that view of the matter, this writ petition stands

dismissed.

(INDERJEET SINGH),J

JYOTI 47

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