Bharat Pal vs State Of Rajasthan ...
2023 Latest Caselaw 8448 Raj

[2023:RJ-JD:34802]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15903/2023

1. Bharat Pal S/o Vikram Singh, Aged About 49 Years, R/o D-6, Subash Chandra Base Colony, Ratanada, Jodhpur.

2. Devendra Kumar S/o Shri Om Prakash, Aged About 50 Years, R/o 48, Shiv Vihar, Saran Nagar, Jodhpur.

3. Tej Singh Rathore S/o Shri Ram Singh, Aged About 49 Years, R/o Plot No. 286A-2, Street No. 12/14, New Colony, Bjs, Jodhpur.

4. Ummed Singh Khiriya S/o Shri Ratan Dan Khiriya, Aged About 45 Years, R/o 118, Charno Ki Hatai, Kanwaliya Khurd, District Pali.

5. Hukma Ram S/o Shri Jiya Ram, Aged About 47 Years, R/o Kumharo Ka Bas, Kharchiya, Anandpur, Kalu, District Pali.

6. Ashok Kumar Tailor S/o Shri Mangla Ram Tailor, Aged About 50 Years, R/o Village Panagadiyad Darwaja, Manpura Mohalla Ras, District Pali.

7. Vinod Kumar Jain S/o Rampal Jain, Aged About 47 Years, R/o Plot No. 28, Vardhman Colony, Sapunanda Road, Kekri, Ajmer.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Department Of Education, Government Of Rajasthan, Jaipur, Rajasthan.

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

----Respondents

For Petitioner(s) : Mr. Shaurya Pratap Singh Rathore For Respondent(s) : Mr. Hemant Choudhary, G.C.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

12/10/2023

Heard learned counsel for the parties.

[2023:RJ-JD:34802] (2 of 2) [CW-15903/2023]

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by

the judgment rendered by this Court in a bunch of writ petitions

led by S.B. Civil Writ Petition No.15470/2022 "Vasudev Vs.

State of Rajasthan & Ors." and other connected matters

decided on 24.08.2023 in the following terms :-

"In view of the discussions made above, the present writ petitions merit acceptance and the same are allowed. The action of the respondents in changing the promotion years of the petitioners from 2016-17 to subsequent years is quashed and set-aside. The order dated 09.07.2018 (Annex.7) in CWP No.15496/2022 is also quashed qua the petitioners. The petitioners' promotion year for the post of School Lecturer shall be considered as 2016-17 only and the petitioners will be entitled for all the consequential reliefs treating their promotion year as 2016-2017."

In view of the submission made before this Court, the

present writ petition is allowed in same terms as in the case of

Vasudev (supra).

(VINIT KUMAR MATHUR),J 322-/Vivek/-

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