Satish Chandra Jain vs State Of Rajasthan
2022 Latest Caselaw 4748 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9979/2018

Satish Chandra Jain S/o Shri Raghuvar Dayal Jain, Aged About 50 Years, Presently Working As Headmaster, Government Secondary School, Kharinadi, District Barmer.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Education, Government Of Rajasthan, Jaipur.

2. The Director, Secondary Education, Bikaner.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki For Respondent(s) : Mr. Hemant Choudhary

HON'BLE MS. JUSTICE REKHA BORANA

Order

29/03/2022

Counsel for the petitioner submits that the controversy in

question is decided by a judgment passed by the Coordinate

Bench of this Court in the case of Naveen Patidar Vs. State of

Rajasthan & Ors.; S.B. Civil Writ Petition No.10729/2018.

Counsel for the respondents does not refute the above

submission.

In view of the submission made the present writ petition is

allowed in light of the ratio laid down in Naveen Patidar's case

(supra). The respondents are directed to consider the case of the

petitioner for promotion against the vacancies of the year 2018-19

from the date the persons junior to him were promoted.

(2 of 2) [CW-9979/2018]

Needless to say that the petitioner would also be entitled for

all the consequential benefits including grant of seniority in the

cadre of Principal.

(REKHA BORANA),J

21-T.Singh/-

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