Baltej Singh vs State Of Rajasthan ...
2023 Latest Caselaw 8653 Raj

[2023:RJ-JD:35847]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9001/2021

Baltej Singh S/o Shri Kartar Singh, Aged About 46 Years, Chak-I, Chd, Vpo Kankarwala, Tehsil Loonkaransar, District Bikaner.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Elementary Education Department, Govt.of Rajasthan, Secretariat, Jaipur.

2. Director, Elementary Education, Rajasthan, Bikaner.

3. Joint Director, School Education, Ajmer.

4. District Education Officer (H.q.), Elementary Education, Bikaner.

5. Chief Block Elementary Education Officer, Block Loonkaransar, District Bikaner.

6. Peeo Cum Principal, Sr. Secondary School Kankarwala, Tehsil Lookaransar, District Bikaner.

                                                                    ----Respondents


For Petitioner(s)             :    Mr. O.P. Sangwa for
                                   Mr. Dharmendra Kumar Barala
For Respondent(s)             :    Mr. K.K. Bissa



                        JUSTICE DINESH MEHTA

                                        Order

18/10/2023

1. By way of the present writ petition, the petitioner has

challenged the order dated 11.06.2021, whereby the respondents

have reviewed the earlier order by which actual/notional benefits

were granted to the petitioner. By way of impugned order, the

recovery of the amount paid in excess has also been initiated.

2. Learned counsel for the petitioner submitted that the

petitioner has not mislead or misrepresented and benefits which

[2023:RJ-JD:35847] (2 of 4) [CW-9001/2021]

were granted to him by the respondent - State was in accordance

with law. It was submitted that the issue involved in the present

writ petition has already been set at rest by the co-ordinate Bench

of this Court vide its judgment dated 13.08.2019 in the case of

Dal Chand Jat vs. The State of Rajasthan & Ors. : S.B. Civil

Writ Petition No. 3063/2019.

3. Mr. K.K. Bissa, learned counsel for the respondents

submitted that an appeal has been preferred by the State against

the judgment in the case of Dal Chand Jat (supra) and the same is

pending consideration and therefore, the present writ petition be

kept pending.

4. However, learned counsel for the respondents was not in a

position to dispute the position of law, as has been settled by this

Court in the case of Dal Chand Jat (supra).

5. Having heard learned counsel for the parties and considering

the submissions made at the bar, this Court is of the view that no

fruitful purpose would be served by keeping the matter pending,

particularly when an interim order has been passed in petitioner's

favour by this Court on 19.07.2021.

6. In the case of Dal Chand Jat (supra), this Court has held

thus:

"After hearing counsel for the parties and perusing record of the case, this Court finds that the purport of the case law mentioned above are that the petitioners, who were equally entitled and eligible to be appointed on the post of Teacher Gr.-III where out of advertisement of 2012-2013 at level I and level II for various subjects are to be treated at par with each other. The discrimination on

[2023:RJ-JD:35847] (3 of 4) [CW-9001/2021]

account of joining duties due to various bone of contentions relating to eligibility and qualifications have been nullified by aforesaid judgments, including in the case of Hemlata Shrimali (supra) and since all the candidates who are now found eligible and as per existing case law and the judgments of the Apex Court, they have to be treated at par with each other. There cannot be any doubt regarding expressions made by this Court in the previous litigation that these all the petitioners who stand in merit and who have qualified 2012-2013 recruitment for the post of Teacher Grade-III would be entitled for the notional benefits for the purpose including pay fixation and seniority from the date their equivalent or lesser merit person in that phase of recruitment was given such benefits. This Court also finds that focal averment raised by the respondents that no monetary benefits can be accorded to the petitioners for the period when they were not actually discharging services, is also a consistently answered in the precedent of law laid down by this Court. Thus, taking strength from the same precedent of law as cited by counsel for the parties, these petitions are disposed off with a direction to the respondents that petitioners shall be paid the notional benefits, including benefits of seniority and pay fixation from the stage when the appointment of persons at the same or lesser merit were appointed. However, no monetary benefits where the petitioners not having discharged actual services would be payable.

[2023:RJ-JD:35847] (4 of 4) [CW-9001/2021]

Needless to say that any notional fixation or any notional benefits which has resulted into current payment and current position where the petitioners are discharging their services, shall not be recovered and shall be continued to be paid.

In view of the aforesaid, it is directed that no recovery in line with the aforesaid observations be made from the petitioners."

7. In view of the aforesaid, the writ petition is allowed.

8. The impugned order dated 11.06.2021 is quashed and set

aside qua the petitioner.

9. Stay application also stands disposed of, accordingly.

(DINESH MEHTA),J 74-AbhishekS/-

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