Deshraj Meena vs State Of Rajasthan (2023:Rj-Jd:41669)
2023 Latest Caselaw 10357 Raj

Rajasthan High Court - Jodhpur

Deshraj Meena vs State Of Rajasthan (2023:Rj-Jd:41669) on 2 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:41669]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 18575/2023

1.       Deshraj Meena S/o Shri Natthi Lal Meena, Aged About 29
         Years,      Village       Kuteen        Salwari,     Post     Salwari,        Tehsil
         Kathumar,         Distt.     Alwar,      Rajasthan,          Belt    No.      Fc940
         Working In District Hanumangarh.
2.       Rinku Kumar S/o Shri Khyali Ram, Aged About 36 Years,
         Chak Jawala Singh Wala Tehsil And Distt. Hanumangarh,
         Belt No. 955, Working In District Hanumangarh.
3.       Harvinder Singh S/o Shri Jeet Singh, Aged About 39
         Years, Ward No. 5, Village 3T Kesarisinghpur, Tehsil
         Shrikaranpur, Distt. Shri Ganganagar, Belt No. 1329,
         Working In District Hanumangarh.
4.       Suresh Kumar S/o Shri Mahaveer Prasad, Aged About 31
         Years,      Ward       No.       11,    Ledhan,        Tehsil       Pallu,    Distt.
         Hanumangarh,              Belt    No.     11O5,       Working        In      District
         Hanumangarh.
5.       Ashutosh Royal S/o Shri Hardayal Singh, Aged About 40
         Years, Ward No. 22, Near I.t.i. College, Anoopgarh, Dist.
         Anoopgarh,          Belt         No.    1124,       Working          In      District
         Hanumangarh.
                                                                         ----Petitioners
                                           Versus
1.       State       Of   Rajasthan,            Through      Its      Home      Secretary,
         Secretariat, Rajasthan, Jaipur.
2.       The Director General Of Police, Police Headquarter, Jaipur.
3.       Inspector General Of Police, Bikaner Range, Bikaner,
         Rajasthan.
4.       The Superintendent Of Police, Hanumangarh.
                                                                       ----Respondents


For Petitioner(s)              :      Mr. Vinod Prajapat on behalf of
                                      Mr. Deepak Verma.
For Respondent(s)              :      -



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

[2023:RJ-JD:41669] (2 of 2) [CW-18575/2023]

02/12/2023

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 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 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).

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.

(KULDEEP MATHUR),J 43-Tikam/-

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