Madan Lal vs State Of Rajasthan ...
2023 Latest Caselaw 8733 Raj

[2023:RJ-JD:36118]

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 15676/2023

1. Madan Lal S/o Shri Leladhar, aged about 38 years, R/o Ward No. 21, Near Ganga Mandir, Regar Mohalla, Hanumangarh Town, Hanumangarh (Rajasthan).

2. Hans Ram Sharma S/o Shri Laduram Sharma, aged about 46 years, R/o 786, Ward No. 11, Near Main Road, Parlika, 20 Ntr, Farlika, Hanumangarh, Nohar, Rajasthan.

3. Daleep Singh S/o Shri Tara Chand, aged about 37 years, R/o Of Jat Mohla, Maliya, Hanumangarh, Nohar, Rajathan.

4. Rakesh Kumar S/o Shri Patram, aged about 38 years, R/o House No. 78, Gali No. 5, Surya Nagar, 10 SSW-B, Hanumangarh, Kohlan, Rajasthan.

5. Atma Ram S/o Shri Devi Lal, aged about 39 years, R/o Ward No. 03, Phephana, 1 KMN, Hanumangarh, Rajasthan.

6. Sitaram Poonia S/o Shri Hari Ram, aged about 38 years, House No. 92, Shyam Vihar Colony, Rawatsar Road, Ward No. 26, Hanumangarh, Rajasthan.

7. Yogendra Sharma S/o Shri Kashi Ram Sharma, aged about 56 years, R/o Ward No. 14 R.L. Public School, Bhuran Pura, 10 AG, Mirzewali Mer, Hanumangarh, Rajasthan.

8. Krishan Gopal Rathi S/o Shri Brij Mohan Rathi, aged about 39 years, R/o 409, Gali No. 4, Laxmi Mandir Road, Tehsil Ladnun, Jaswant Garh, Nagaur, Jaswatngarh, Rajasthan.

9. Rajendra Kumar S/o Shri Prithviraj, aged about 38 years, R/o Ward No. 3, Near Laxmi Narayan Mandir, VPO Kohla, 8 SSW, Hanumangarh, Rajasthan.

10. Balveer Kumar S/o Shri Madu Ram, aged about 40 years, R/o Ward No. 2, Nehrawali Dhani, 22 RWD, Hanumangarh, Gandheli, Rajasthan.

11. Jagdeesh Godara S/o Shri Rameshwarlal, aged about 42 years, R/o Ward No. 11, Naiyo Ka Bas, Village Dhannasar, Tehsil Rawatsar, District Hanumangarh, Dhannasar, Hanumangarh, Rajasthan.

[2023:RJ-JD:36118] (2 of 3) [CW-15676/2023]

----Petitioners Versus

1. State of Rajasthan through Secretary, Department of Education, Government of Rajasthan, Jaipur.

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

3. The Joint Director (Administration) Secondary Education, Rajasthan, Bikaner.

----Respondents

For Petitioner(s) : Mr. Ramniwas Haniya & Mr. Chaturbhuj.

For Respondent(s) : Mr. Vishal Jangid, for Mr. Hemant Choudhary, Govt. Counsel

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

19/10/2023

1. Learned counsel for the petitioners submits that the issue

raised in the present writ petition is squarely covered by the

judgment of this Court in Vasudev v. State of Rajasthan & Ors. :

S.B. Civil Writ Petition No.15470/2022 & other connected matters,

decided on 24.08.2023 by a Coordinate Bench of this Court.

2. In the case of Vasudev (supra), a Co-ordinate Bench of this

Court, inter-alia, observed and directed as under :-

"18. 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.

19. The stay application(s) as well as other pending application(s), if any, also stand disposed of."

[2023:RJ-JD:36118] (3 of 3) [CW-15676/2023]

3. In view of the submissions made, the writ petition filed by

the petitioners is also disposed of in light of and with the similar

directions as given in the case of Vasudev (supra).

(ARUN BHANSALI),J 331-DJ/-

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