Rajasthan High Court - Jodhpur
Mukta Joshi vs The State Of Rajasthan ... on 26 February, 2024
[2024:RJ-JD:9694]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2850/2024
1. Mukta Joshi W/o Shri Ashok Jooshi, Aged About 38 Years,
Resident Of- Senior Secondary School Delwada, Tehsil Kankroli,
District Rajsamand 313324.
2. Chunni Lal Regar S/o Shri Goma Regar, Aged About 35 Years,
Resident Of 35 Selaguda, Tehsil Amet, District Rajsamand
313332.
3. Sanjay Meghwal S/o Shri Kamlesh, Aged About 31 Years,
Resident Of 34 Vpo Bhansol, Block Mavli, District Udaipur
313204.
4. Vijay Singh Rajput S/o Shri Fateh Singh Rajput, Aged About 31
Years, Resident Of - Surji Ka Guda, Jawad, Block Mavli, District
Udaipur, 313204.
5. Deepak Kumar S/o Shri Narayn Lal Ji Shukla, Aged About 33
Years, Resident Of - Mukam Post Partapur, Tehsil Garhi, District
Banswara 327024.
----Petitioners
Versus
1. The State Of Rajasthan, Through Its Principal Secretary, School
Education, Government Of Rajasthan, Secretariat, Jaipur (Raj.).
2. The Secretary, Finance (Budget), 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, Rajsamand (Raj.).
7. The District Education Officer, Headquarters, Elementary
Education, Udaipur (Raj.).
8. The District Education Officer, Headquarters, Elementary
Education, Banswara (Raj.).
9. The State Project Director, School Education Council, Jaipur
(Raj.).
----Respondents
For Petitioner(s) : Mr. Kamlesh Kumar Patel.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN MONGA
Order
26/02/2024
1. Grievance of the petitioners herein, arises out of the
inaction/non-consideration on the part of the respondents to
consider their claim of re-fixation of their monthly pay at the rate
of Rs.16,900/- as against Rs.10,400/- which is being currently
[2024:RJ-JD:9694] (2 of 3) [CW-2850/2024]
paid, notwithstanding that the Director, Elementary Education,
Rajasthan vide a letter dated 14.04.2023 recommended their case
favourably to Deputy Secretary (Admn.), Department of
Elementary Education, Government of Rajasthan.
2. They also rely a judgment rendered by this Court in case of
Jassa Ram Choudhary and Ors. Vs. State of Rajasthan & Ors. (S.B.
Civil Writ Petition No.17901/2023) decided on 09.11.2023
pursuant whereto, similarly situated counterparts have been
accorded benefit. They claim that despite their passing the
requisite qualification of B.L.I.S., D.L.I.S. and C.L.I.S., they are
not being considered eligible for appointment as physical
education teachers in the Elementary Education Department in the
higher pay bracket as aforesaid.
3. Learned counsel for the petitioners at the outset submits that
qua the aforesaid grievance, the petitioners also submitted
undated representation (Annexure-7) before the competent
authority for redressal thereof, which has remained pending till
date without being taken up for passing any orders either way,
therefore, the competent authority be directed to decided the
same by passing appropriate administrative orders expeditiously.
4. Request seems to be fair.
5. Given the nature of order which is being passed, no
prejudice would be caused to the respondents and, therefore, the
requirement of issuance of notice is dispensed with as no return is
required to be filed by them.
6. In the aforesaid premise, the writ petition is disposed of. The
respondent competent authority is directed to decide the pending
[2024:RJ-JD:9694] (3 of 3) [CW-2850/2024]
representation of the petitioners (Annexure-7) by passing an
appropriate administrative order, in accordance with law.
7. Needful be done as expeditiously as possible.
(ARUN MONGA),J
237-Sumit/-
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