Rajasthan High Court - Jodhpur
Ramawtar Gurjar vs State Of Rajasthan (2024:Rj-Jd:9635) on 26 February, 2024
[2024:RJ-JD:9635]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2123/2024
1. Ramawtar Gurjar S/o Shri Danaram Gurjar, Aged About
54 Years, Village Kolahera Tehsil Thanagazi District Awlar
(Raj.).
2. Chiranjilal Sharma S/o Shri Phool Chand Sharma, Aged
About 58 Years, Village And Post Kolahera Tehsil
Narayanpur District Kotputli Behror (Raj.).
3. Totaram S/o Shri Prahlad Sahay, Aged About 50 Years,
Village And Post Agar Tehsil Thanagazi, District Alwar
(Raj.).
4. Manmohan Singh S/o Shri Samay Singh, Aged About 50
Years, Village And Post Bambora Tehsil Kishangarh Bas
District Khairthal Tijara (Raj.).
5. Omprakash Yadav S/o Shri Moolchand Yadav, Aged About
48 Years, Village And Post Kaysa Tehsil Neemrana District
Kotputli Behror (Raj.).
6. Virendra Singh Yadav S/o Shri Rohitas Yadav, Aged About
50 Years, Dhikwar, Dheekwar, Mandhan District Alwar
(Raj.).
7. Mukesh Kumar Sharma S/o Shri Badri Prasad Sharma,
Aged About 49 Years, Village And Post Bajna Tehsil
Sapotra District Karauli (Raj.).
8. Devendra Kumar Bhardwaj S/o Shri Govind Prasad
Bhardwaj, Aged About 55 Years, Tehsil Ke Samne,
Kathumar District Alwar (Raj.).
9. Nandram Chaturvedi S/o Shri Babulal Chaturvedi, Aged
About 48 Years, Village Hazaripura Post Raghuvanshi
Tehsil And District Karauli (Raj.).
10. Atar Singh S/o Shri Kaluram, Aged About 53 Years,
Village And Post Maithna, Tehsil Kathumar District Alwar
(Raj.).
11. Harikishan Meena S/o Shri Kishorilal Meena, Aged About
51 Years, Village And P Ost Kanethi Tehsil Reni District
Alwar (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
(Downloaded on 28/02/2024 at 08:37:09 PM)
[2024:RJ-JD:9635] (2 of 3) [CW-2123/2024]
Department Of Finance, Government Of Rajasthan,
Government Secretariat, Jaipur Rajasthan.
2. The Secretary, Finance (Budget), Department Of Finance,
Government Of Rajasthan, Government Secretariat,
Jaipur, Rajasthan.
3. The Principal Secretary, Department Of School Education,
Government Of Rajasthan, Government Secretariat,
Jaipur, Rajasthan.
4. The Joint Secretary (Admn.), Department Of Elementary
Education, Government Of Rajasthan, Government
Secretariat, Jaipur Rajasthan.
5. The Deputy Secretary (Admn.), Department Of
Elementary Education, Government Of Rajasthan,
Government Secretariat, Jaipur Rajasthan.
6. The Director, Elementary Education, Rajasthan, Bikaner,
Rajasthan.
7. District Education Officer, Headquarters Elementary
Education, Alwar (Raj.).
8. District Education Officer, Headquarters Elementary
Education, Karauli (Raj.).
9. District Education Officer, Headquarters Elementary
Education, Kotputli Behror (Raj.).
10. District Education Officer, Headquarters Elementary
Education, Khairthal Tijara (Raj.).
----Respondents
For Petitioner(s) : Mr. Raj Kumar Kasana on VC
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
[2024:RJ-JD:9635] (3 of 3) [CW-2123/2024]
of Rs.16,900/- as against Rs.10,400/- which is being currently
paid, notwithstanding that the Director, Elementary Education,
Rajasthan vide a letter dated 23.05.2023 recommended their case
favourably to Deputy Secretary(Admn.), Department of
Elementary Education, Government of Rajasthan.
2. At the outset, it is submitted by learned counsel for the
petitioners submits that the issue raised in the present writ
petition is covered by an order passed by this Court in 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. He submits that the respondents may be directed to
consider the representation of the petitioners in light of the
aforesaid judgment.
3. In view of the submissions made, without commenting on
the merits of the case, the petition filed by the petitioners is
disposed of with a direction to the competent authority to decide
the representation of the petitioner, in accordance with law,
keeping in view the observations made in the case of Jassa Ram
Choudhary (supra), as expeditiously as possible.
(ARUN MONGA),J
41-/Jitender//-
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