Rajasthan High Court - Jodhpur
Urmila vs The State Of Rajasthan ... on 29 August, 2023
Bench: Vinit Kumar Mathur
[2023:RJ-JD:27436]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12914/2023
1. Urmila D/o Shri Data Ram Yadav, Aged About 39 Years,
Resident Of Ladpur, Tehsil Kotkasim, Distt. Alwar, Belt No.
2509/455
2. Mosam Bai Meena D/o Shri Kalu Ram Meena, Aged About
31 Years, Resident Of Barer, Tehsil Rajgarh, Distt. Alwar,
3. Kripa D/o Shri Ghodhar Ram, Aged About 32 Years, R/o
Moonpur, Post Balluwas, Tehsil Mundawar, Distt. Alwar,
4. Mamta Yadav D/o Shri Bati Ram Yadav, Aged About 29
Years, R/o Gunta, Tehsil Bansur, Distt. Alwar, Belt No.
5. Prem Lata Meena D/o Shri Sedya Ram Meena, Aged
About 30 Years, Resident Of Santha, Tehsil Mahwa, Distt.
6. Sugna Bai Yadav D/o Shri Makkhan Lal Yadav, Aged About
31 Years, Resident Of Nayagava, Post Para, Tehsil Rani,
Dist. Alwar, Belt No. 1138
7. Kavita D/o Shri Lal Chand Yadav, Aged About 36 Years,
Resident Of Village Karwad, Post Ikrotiya, Tehsil
Kotkasim, Distt. Alwar, Belt No. 1310
----Petitioners
Versus
1. The State Of Rajasthan, Through Its Home Secretary,
Secretariat, Rajasthan, Jaipur
2. The Director General Of Police, Police Headquarter, Jaipur.
3. Inspector General Of Police, Jaipur Range, Jaipur,
Rajasthan.
4. The Superintendent Of Police, Alwar, Distt. Alwar.
----Respondents
For Petitioner(s) : Mr. Deepak Verma
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
29/08/2023
[2023:RJ-JD:27436] (2 of 2) [CW-12914/2023]
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 coordinate 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 the 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 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 to the
respondents No.3 & 4 as given in the case of Dara Singh (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 petitioner
would be entitled to the relief.
(VINIT KUMAR MATHUR),J
355-Shahenshah/-
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