Kunj Bihari Sharma S/O Shri Ramswaroop ... vs State Of Rajasthan (2024:Rj-Jp:2568)
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Rajasthan High Court

Kunj Bihari Sharma S/O Shri Ramswaroop ... vs State Of Rajasthan (2024:Rj-Jp:2568) on 16 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:2568]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13017/2020

1.       Kunj Bihari Sharma S/o Shri Ramswaroop Sharma, Aged
         About      53    Years,      R/o      Village      Shyamsinghpura       Post
         Dwarapura, Tehsil Baswa, District Dausa
2.       Kailash Chandra Sharma S/o Sharvan Lal Sharma, Aged
         About 53 Years, R/o Kailashpati Mandir, Ashok Nagar-3,
         Dausa
3.       Ramdayal Kumbhkar S/o Shri Ghasiram Kumbhkar, Aged
         About 58 Years, R/o Village And Post Dwarapura, Teh.
         Baswa, District Dausa
                                                                       ----Petitioners
                                        Versus
1.       State      Of    Rajasthan,         Through         Secretary     To   Govt.
         Department Of School Education, Govt. Of Rajasthan,
         Secretariat, Jaipur
2.       Director, Secondary Education, Rajasthan, Bikaner
3.       Director, Elementary Education, Rajasthan, Bikaner
4.       Joint Director, School Education, Jaipur Region Jaipur
5.       District Education Officer, Elementary Education, Dausa
6.       District Education Officer, Secondary Education, Dausa
                                                                     ----Respondents

For Petitioner(s) : Mr. Narendra Kumar Saini For Respondent(s) : Mr. C.L. Saini, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

16/01/2024

1. Mr. C.L. Saini, AAG has put in appearance on behalf of all the

respondents. Hence, service upon all the respondents is complete.

2. Counsel for the petitioners submits that the issue raised in

the present writ petition is squarely covered by the order passed

by the Co-ordinate Bench of this Court in case of Jorawar Singh

[2024:RJ-JP:2568] (2 of 2) [CW-13017/2020]

Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition

No.555/2005), decided on 07.11.2006.

3. Counsel for the respondent-State admits that yes, the issue

raised in the present writ petition is squarely covered by the order

passed in case of Jorawar Singh (supra) and this petition may

also be disposed in same terms and directions as given in case of

Jorawar Singh (supra).

4. Accordingly, the present writ petition is disposed off with the

directions to the respondents to allow the service benefits to the

petitioners by considering the date of initial appointment in the

Government service i.e. 23.01.1992 and the petitioners would be

entitled for consequential benefits, including the selection scale

etc.

5. Since the main petition has been disposed of, all pending

application/s, if any, also stand disposed.

(GANESH RAM MEENA),J

ARTI SHARMA /71

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