Arjun Lal Gaur vs The State Of Rajasthan ...
2024 Latest Caselaw 1876 Raj

Rajasthan High Court - Jodhpur

Arjun Lal Gaur vs The State Of Rajasthan ... on 26 February, 2024

Author: Rekha Borana

Bench: Rekha Borana

[2024:RJ-JD:9679]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2392/2024

Arjun Lal Gaur S/o Shri Durga Prasad Gaur, Aged About 36
Years, Resident Of Brahamano Ka Bass, Bair Kallan, Tehsil
Jaitaran, Distt. Pali Now District Byawar, Rajasthan.
                                                                         ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         School Education, Government Of Rajasthan, Secretariat,
         Jaipur (Raj.)
2.       The Secretary, Finance 9Budget), Department Of Finance,
         Government Of Rajasthan, Secretariat, Jaipur (Raj.)
3.       The Joint Secretary (Admn.), Department Of Elementary
         Education, Government Of Rajasthan, Secretariat, Jaipur
         (Raj.)
4.       The      Deputy     Secretary,          Department         Of    Elementary
         Education, Government Of Rajasthan, Secretariat, Jaipur
         (Raj.)
5.       The Director, Elementary Education, Rajasthan, Bikaner
         (Raj.)
6.       The District Education Officer, Headquarters, Elementary
         Education, Pali (Raj.)
7.       The State Project Director, School Education Council,
         Jaipur (Raj.)
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Ramniwas Choudhary



               HON'BLE MS. JUSTICE REKHA BORANA

Order

26/02/2024

1. Learned counsel for the petitioner submits that despite

possessing the requisite qualifications of BLIS, DLIS and CLIS, the

petitioner has not been considered eligible for appointment as

Physical Education Teacher in the Elementary Education

[2024:RJ-JD:9679] (2 of 2) [CW-2392/2024]

Department in the higher pay bracket. He submits that similarly

situated persons have been accorded benefit in pursuance to the

directions granted in the case of Jassa Ram Choudhary and

Ors. vs. State of Rajasthan and Ors.; S.B. Civil Writ Petition

No.17901/2023 (decided on 09.11.2023).

2. Learned counsel further submits that his grievance would be

taken care of if he be permitted to file a fresh representation

before the authorities and the authorities be directed to decide the

same in terms of the judgment as passed in the case of Jassa

Ram Choudhary (supra).

3. In view of the submission made, the present petition is

disposed of with the direction to the respondent authorities to

decide the representation of the petitioner, if filed within a period

of 15 days from the date of this order. It is further directed that

the representation be decided within a period of six weeks from

the date of filing of the same, totally in accordance with law.

(REKHA BORANA),J 11-T.Singh/Chhavi/-

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