Chetan Prakash Purohit vs State Of Rajasthan
2022 Latest Caselaw 7111 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6532/2022

1. Chetan Prakash Purohit S/o Jai Kishan Purohit, Aged About 40 Years, R/o Ward No. 14, Gaurav Path Dayanand Colony, Ladnu Nagaur, Rajasthan.

2. Narayan Singh S/o Prahlad Singh, Aged About 43 Years, R/o Ward No. 8, Chhapara, Nagaur, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Principal Secretary, Education Department, Govt Of Rajasthan, Secretariat, Jaipur.

2. The Director, Secondary Education, Govt. Of Rajasthan, Bikaner.

3. The Deputy Director, Secondary Education, Ajmer Division, Ajmer, Rajasthan.

4. The Secretary, Rajasthan Public Service Commission, Ajmer.

5. The District Education Officer, Secondary Education, Ajmer, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Parvej Khan Moyal.

For Respondent(s)            :



            HON'BLE MR. JUSTICE ARUN BHANSALI

                                        Order

12/05/2022

This writ petition has been filed by petitioners seeking relief

as indicated in the writ petition.

It is submitted by learned counsel for the petitioners that the

issue raised in the present writ petition is squarely covered by

judgment of this Court in Manoj Khandelwal & Ors. v. State of

Rajasthan & Ors. : S.B.C.W.P. No. 7283/2014, decided on

(2 of 3) [CW-6532/2022]

16.07.2014 at Jaipur Bench and the said judgment has been

followed in Krishan Lal & Ors. v. The State of Rajasthan & Ors. :

S.B.C.W.P. No. 19179/2017, decided on 30.10.2017 at Jaipur

Bench, and therefore, the petitioners are also entitled to the same

relief as granted in the case of Manoj Khandelwal (supra) and

Krishan Lal (supra).

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

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

the case of Manoj Khandelwal (supra), which read as under:-

"This Court in Suman Bai and Another Vs. State and Others - 2009 (1) WLC (Raj.) 381, held that candidates in lower order of merit cannot become entitled merely because they had approached court earlier. Petitioners had a fresh cause of action for approaching in such situation and their writ petition not barred either as res judicata or as being him in properly constituted. This directed the respondents to treat petitioners senior to respondents, who were in lower order of merit.

It is further contended in the writ petition that in the matter of School Lecturers (English) in the same Department, where appointments were delayed because of the fault of the State authorities, the candidates were accorded appointment from the date the candidates stood lower in merit were appointed and they have been granted all consequential benefits of services.

The petitioners approached the respondents by way of representations for extending them same benefits of service which have been granted to the candidates who stood lower in merit than the petitioners, but till date nothing has been done. Hence, this writ petition on behalf of the petitioners for a direction to the respondents to treat their appointment from the date the candidates lower in merit, were given, with all consequential benefits of service, such as seniority, continuity of service, pay fixation, grant of annual grade increments.

Having regard to the facts of the case, writ petition is disposed of requiring the petitioners to make a representation to respondent no.2 - Director, Secondary Education, Bikaner, alongwith a copy of this order, who shall, after verifying the facts stated above, consider and decide the same by a speaking order within a period of three months from the date of its making, addressing the grievance of the petitioners for extending them the relief as prayed for, as the candidates, who stood lower in merit, are getting

(3 of 3) [CW-6532/2022]

benefit of higher pay, seniority, annual grade increments and other service benefits including the selection scales. If the respondent no.2 decides to place the petitioners above in seniority than the candidates who stood lower in merit, then the petitioners would be entitled to all benefits of seniority but they would be entitled only to notional benefits."

The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the

petitioners would be entitled to the relief.

(ARUN BHANSALI),J 71-sumer/-

Powered by TCPDF (www.tcpdf.org)