Kailash Chandra Awasthi And Anr vs State And Ors (2023:Rj-Jd:32793)
2023 Latest Caselaw 7893 Raj

[2023:RJ-JD:32793]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4650/2016

1. Kailash Chandra Awasthi S/o Jeevraj Awasthi aged about 57 years, R/o Adarsh Colony 29 - B, Kanoma Kripa, Sumerpur District Pali (Raj.)

2. Pradeep Trivedi S/o Harishankarji aged about 54 years R/o Mahadevara Bhagi Pol Brahmpuri Jodhpur.

----Petitioner Versus

1. State of Rajasthan through the Secretary Secondary Education Secretariat Jaipur.

2. The Director, Secondary Education, Directorate, Bikaner.

3. The District Education Officer (Secondary Education), Pali, Rajasthan.

4. The District Education Officer (Secondary Education) Jodhpur, Rajasthan.

----Respondent

For Petitioner(s) : Mr. Nitin Trivedi For Respondent(s) : Mr. Sarwan Kumar

JUSTICE DINESH MEHTA

Order

04/10/2023

1. Learned counsel appearing for the parties submitted that the

controversy involved in the instant writ petition stands covered by

the judgment dated 24.11.2008 rendered by the co-ordinate

Bench of this Court in the case of Ms. Sarla Bhargava vs. State of

Rajasthan : S.B. Civil Writ Petition No. 4566/2008. They,

therefore, submitted that the instant writ petition be also allowed

in the same terms.

[2023:RJ-JD:32793] (2 of 2) [CW-4650/2016]

2. Consequently, the writ petition is allowed in the light of

decision rendered in the case of Ms. Sarla Bhargava (supra) in the

following terms:

3. The respondents are directed to treat the order dated

13.03.1989 as order of regular promotion to the petitioners as

Lecturer, School Education. Petitioners are declared entitled for

getting selection grade on completion of 10 years of service from

the date they joined duties in pursuance to the order dated

13.03.1989.

4. The petitioners shall be entitled for all the arrears accruing

consequent to the fixation required to be made in terms of the

directions given above. The entire exercise be completed within a

period of three months from the date of receipt of copy of this

order.

5. Stay application also stands disposed of, accordingly.

(DINESH MEHTA),J 395-Mak/-

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