Krishan Lal vs The State Of Rajasthan
2022 Latest Caselaw 7270 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6884/2022

1. Krishan Lal S/o Dahu Ram, Aged About 30 Years, Village Chak 2 Ad Panchayat Aaduri, Tehsil Pungal, District Bikaner. At Present Working As Junior Assistant.

2. Omprakash Megwhal S/o Bhaira Ram Meghwal, Aged About 32 Years, Vpo Grandhi, Tehsil Kolayat, District Bikaner. At Present Working As Junior Assistant.

3. Bhanwar Lal S/o Jetha Ram, Aged About 35 Years, Jaya General Store, Fci Road, Indra Colony, District Bikaner. At Present Working As Junior Assistant.

4. Ved Prakash Goyal S/o Poonam Chand Goyal, Aged About 38 Years, 1-E-252, Jai Narayan Vyas Colony, District Bikaner. At Present Working As Junior Assistant.

----Petitioners Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Administrative Reforms Secretariat, Jaipur.

2. Rajasthan Public Service Commission, Through Its Secretary, Ajmer.

3. Director, Secondary Education, Bikaner, District Bikaner.

4. District Education Officer, District Bikaner, Rajasthan.

----Respondents

For Petitioner(s) : Mr. K.P.S. Deora.

For Respondent(s)          :



           HON'BLE MR. JUSTICE ARUN BHANSALI

                                      Order

16/05/2022

It is submitted by learned counsel for the petitioners that the

issue raised in the present writ petition is squarely covered by

order of this Court in Satdev v. State of Rajasthan & Ors.: S.B.

(2 of 2) [CW-6884/2022]

Civil Writ Petition No.9899/2019, decided on 25.7.2019, wherein,

this Court inter alia came to conclusion and directed as under:-

"In view thereof, the writ petition filed by the petitioner is allowed in light of judgment in the case of Om Prakash (supra). The petitioner may make a representation to the respondents pointing out the requisite dates etc., based on which, the respondents would deal with the representation while according notional benefits to the petitioner from the date persons similarly situated to the petitioner, were accorded appointment by the respondents.

Needful may be done by the respondents within a period of four weeks from the date such representation alongwith a copy of this order is placed by the petitioner before the respondents."

In view of the above fact situation, the writ petition filed by

the petitioners is allowed with similar directions as given in the

case of Satdev (supra).

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 109-sumer/-

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