Girraj Prasad Meena vs State Of Rajasthan
2022 Latest Caselaw 1432 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1602/2022

1. Girraj Prasad Meena S/o Shri Dhanna Ram Meena, Aged About 27 Years, R/o Bilod Tehsil Jamwaramgarh District Jaipur (Raj.)

2. Kanhaiya Lal Meena S/o Shri Chandra Mohan Meena, Aged About 36 Years, R/o Village Gurayata Post Borrina Kalan Tehsil Sangod District Kota (Raj.)

3. Narayan Lal S/o Hira Lal Salvi, Aged About 30 Years, R/o Village And Post Marmi Tehsil Rashmi District Chittorgarh (Raj.)

4. Surendra Swami S/o Shri Satyenarayan Swami, Aged About 27 Years, R/o Village And Post Rohina Tehsil Jayal District Nagaur (Raj.)

5. Harish Chandra S/o Shri Om Prakash Jatav, Aged About 27 Years, R/o Village And Post Khera Thakur Tehsil Roopwas District Bharatpur (Raj.)

6. Dharmendra S/o Shri Om Prakash Jatav, Aged About 29 Years, R/o Village And Post Khera Thakur Tehsil Roopwas District Bharatpur (Raj.)

7. Jagnath S/o Shri Khemaram, Aged About 29 Years, R/o Village And Post Zaydu Tehsil Barmer District Barmer (Raj.)

8. Lachcha Ram Jatav, Aged About 31 Years, R/o Village And Post Ghonsla Tehsil Hindaun City District Karauli (Raj.)

9. Tulchharam S/o Shri Narayan Ram, Aged About 28 Years, R/o Village And Post Mandal Jodha Tehsil Degana District Nagaur (Raj.)

10. Ramprasad Bhand S/o Shri Shankarlal Bhand, Aged About 33 Years, R/o Village And Post Singhpur Tehsil Kapasan District Chittorgarh (Raj.)

11. Lokesh Neelmani, Aged About 33 Years, R/o Bajrang Chouk Durg Chittorgarh Tehsil Chittorgarh District Chhitorgarh (Raj.)

12. Anurag Sen S/o Shri Lalu Ram Sen, Aged About 30 Years, R/o Chouth Mata Colony Tehsil Begun District Chittorgarh (Raj.)

13. Om Prakash S/o Shri Chatar Gir, Aged About 28 Years,

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R/o Village And Post Sirangsar Tehsil Nohar District Hanumangarh (Raj.)

14. Tekchand S/o Shri Nihal Singh, Aged About 27 Years, R/o Village Sikrora Post Sikrori Tehsil Kumher District Bharatpur (Raj.)

15. Prahlad Kumar S/o Shri Ramdev Bikuniya, Aged About 28 Years, R/o Village And Post Dhamniya Tehsil Diya Bari District Nagaur (Raj.)

16. Suresh Chandra S/o Shri Sajia Ji Kanjar, Aged About 35 Years, R/o Village And Post Chengeri Tehsil Nimbahera Districtchittorgarh (Raj.)

17. Shantilal Janwa S/o Mitthu Lal Janwa, Aged About 30 Years, R/o Village And Post Pind Tehsil Badi Sadadi District Chittorgarh (Raj.)

18. Chandrashekhar S/o Shri Ram Niwas, Aged About 33 Years, R/o Village And Post Dumra Tehsil Nawalgarh District Jhunjhunu (Raj.)

19. Raju Singh S/o Shri Govind Singh Jat, Aged About 31 Years, R/o Village Chak Chova Postadhapur Tehsil Bharatpur District Bharatpur (Raj.)

20. Sunil Kumar S/o Shri Khushyaliram, Aged About 30 Years, R/o Village Malipura Post Sewar Tehsil Bharatpur District Bharatpur (Raj.)

21. Prahlad Rao S/o Shri Lal, Aged About 29 Years, R/o Village And Post Aakya Tehsil Bhadesar District Chittorgarh (Raj.)

22. Dharna Mina D/o Shri Bani Ram Meena, Aged About 30 Years, R/o Village And Post Alipur, Tehsil Baswa District Dausa (Raj.)

23. Manju Devi W/o Shri Ramprakash Choudhary, Aged About 28 Years, R/o Village Chudiyas Post Nimbola Kalan Tehsil Degana District Nagaur (Raj.)

24. Ashok Kumar S/o Shri Nawal Singh Jatav, Aged About 31 Years, R/o Village And Post Sita Tehsil Weir District Bharatpur (Raj.)

25. Heera Lal S/o Shri Sewaram Gora, Aged About 32 Years, R/o Village And Post Maheshwas Tehsil Aamer District Jaipur (Raj.)

26. Beena Sharma W/o Shri Vishnu Shankar Bhatt, Aged About 31 Years, R/o Village And Post Bhatto Ka

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Bamaniya, Tehsil Kapasan District Chittorgarh (Raj.)

----Petitioners Versus

1. State Of Rajasthan, Through Its Home Secretary, Secretariat, Jaipur (Raj.)

2. Director General Of Police, Rajasthan, Jaipur

3. Inspector General Of Police (Udaipur Range), Udaipur, (Rajasthan.)

4. Superintendent Of Police, Chittorgarh (Raj.)

----Respondents

For Petitioner(s) : Mr. Vinod Jhajharia (through VC) For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

01/02/2022

It is submitted by the counsel for the petitioners that the

issue raised in the present writ petition is covered by the

judgment in Dara Singh v. State of Rajasthan & Ors. : S.B. Civil

Writ Petition No.11973/2012, decided on 17.12.2012.

In the case of Dara Singh (supra), a Co-ordinate Bench of

this Court, inter-alia, directed as under :-

"Learned counsel for the petitioner submits that realizing the mistake, appointment has been given, thus, grievance of petitioner to that extent is redressed, but appointment should have been made effective from the date candidates lesser in merit were given appointment with notional benefits.

In view of the prayer made and taking note of the order dated 13.12.2012 whereby petitioner is given appointment realizing mistake by the respondents, I consider it proper to direct that aforesaid appointment should be treated from the date when lesser meritorious candidates were given. The petitioner would, accordingly, be entitled to the notional benefits and seniority from the date persons with less merit were given appointment. The actual

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benefits would be allowed from the date of joining pursuant to the order dated 13.12.2012.

With the aforesaid, writ petition stands disposed of."

In view of the submissions made, the writ petition filed by

the petitioners is disposed of with similar directions as given in the

case of Dara Singh (supra).

(ARUN BHANSALI),J 67-Rmathur/-

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