Lalchand Paliwal vs The State Of Rajasthan ...
2024 Latest Caselaw 1960 Raj

Rajasthan High Court - Jodhpur

Lalchand Paliwal vs The State Of Rajasthan ... on 28 February, 2024

[2024:RJ-JD:10132]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 1167/2024

Lalchand Paliwal S/o Hanuman Prasad, Aged About 44 Years,
Resident Of Ward No. 14, Bigga Bas, Tehsil Sri Dungargarh,
District Bikaner. (Presently Posted As Govt. Upper Primary
School,     Tedana    Johad,        Bigga     Bass,      Ramsara,       Block    Sri
Dungargarh, District Bikaner).
                                                                      ----Petitioner
                                      Versus
1.       The State Of Rajasthan, Through The Secretary, Rural
         Development          And       Panchayati           Raj      Department,
         Government Of Rajasthan, Secretariat, Jaipur.
2.       Director, Elementary Education, Rajasthan, Bikaner.
3.       Chief Executive Officer, Zila Parishad, Barmer.
4.       District Education Officer, Elementary, Barmer.
5.       Chief Executive Officer, Zila Parishad, Bikaner.
6.       District Education Officer, Elementary, Bikaner.
                                                                   ----Respondents


For Petitioner(s)         :     Mr. Ravindra Jala
For Respondent(s)         :     ---



               HON'BLE MR. JUSTICE ARUN MONGA

Order

28/02/2024

1. Grievance of the petitioner herein inter alia is against the

inaction on the part of the respondents to accord him seniority,

pay fixation and other benefits at par with the earlier appointed

candidates.

2. At the outset, learned counsel for the petitioner submits that

the issue raised in the present writ petition is covered by an order

passed by a Coordinate Bench of this Court at Jaipur in case of

Surja Ram & Ors. Vs. State of Rajasthan & Ors: S.B. Civil Writ

[2024:RJ-JD:10132] (2 of 2) [CW-1167/2024]

Petition No. 3082/2018. He submits that the respondents may be

directed to consider the pending representation of the petitioner in

light of the aforesaid judgment.

3. In view of the aforesaid submission, without commenting on

the merits of the case, the petition filed by the petitioner 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 Surja Ram (supra), as

expeditiously as possible.

(ARUN MONGA),J 81-DhananjayS/-

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