Rajasthan High Court
Tejpal Singh Dhanka S/O Shri Jagan Ram vs State Of Rajasthan (2024:Rj-Jp:852) on 5 January, 2024
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2024:RJ-JP:852]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 475/2023
Tejpal Singh Dhanka S/o Shri Jagan Ram, Aged About 54 Years,
Presently Residing At Jonaycha Kalan, Alwar, Rajasthan-301706.
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Education, Government Of Rajasthan, Government
Secretariat, Jaipur.
2. The District Education Officer, Primary Education, Alwar.
----Respondents
S.B. Civil Writ Petition No. 544/2023
Virendra Singh Yadav S/o Shri Hajari Lal, Aged About 49 Years,
Presently Residing At Dhis, Bhagwari Kalan, Alwar, Rajasthan -
301713. (Presently Posted On The Post Of Senior Teacher
(Varishta Adhyapak) At Government Senior Secondary School,
Jakhrana, Behror, District Alwar.)
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Education, Government Of Rajasthan, Government
Secretariat, Jaipur.
2. The District Education Officer, Primary Education, Alwar.
----Respondents
S.B. Civil Writ Petition No. 545/2023
Jaiprakash Yadav S/o Shri Jaisingh Yadav, Aged About 50
Years, Presently Residing At Gandala, Alwar, Rajasthan -
301709. (Presently Posted On The Post Of Senior Teacher
(Varishta Adhyapak) At Government Senior Secondary School,
Jonayacha Kalan Neemrana, Alwar)
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Education, Government Of Rajasthan, Government
Secretariat, Jaipur.
2. The District Education Officer, Primary Education,
[2024:RJ-JP:852] (2 of 3) [CW-475/2023]
Alwar.
----Respondents
S.B. Civil Writ Petition No. 546/2023
Kanwar Singh Yadav S/o Shri Ramanand Yadav, Aged About
53 Years, Presently Residing At House No. 151, Khohri,
Alwar, Rajasthan - 301713.
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Department
Of Education, Government Of Rajasthan, Government
Secretariat, Jaipur.
2. The District Education Officer, Primary Education,
Alwar.
----Respondents
S.B. Civil Writ Petition No. 512/2023
Anil Kumar Yadav S/o Shri Udai Chand Yadav, Aged About
51 Years, Presently Residing At Gandala, Alwar, Rajasthan
- 301709.
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Department
Of Education, Government Of Rajasthan,
Government Secretariat, Jaipur.
2. The District Education Officer, Primary Education,
Alwar.
----Respondents
For Petitioner(s) : Ms. Mahi Yadav with
Mr. Niraj Kumar Yadav
For Respondent(s) : Mr. C.L. Saini, AAG
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
05/01/2024
[2024:RJ-JP:852] (3 of 3) [CW-475/2023]
1. Mr. C.L. Saini, AAG puts in appearance on behalf of both the
respondents. Hence, service upon all the respondents is complete.
2. Counsel for the petitioners submits that the issue raised in
the present writ petitions is squarely covered by the order passed
by the Co-ordinate Bench of this Court in case of Jorawar Singh
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 petitions is squarely covered by the
order passed in case of Jorawar Singh (supra) and these
petitions may also be disposed in same terms and directions as
given in case of Jorawar Singh (supra).
4. Accordingly, the present writ petitions are 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 and the petitioners would be entitled for
consequential benefits, including the selection scale etc.
5. Since the main petitions have been disposed of, all pending
applications, if any, also stand disposed.
6. Registry is directed to place a copy of this order in each
connected files.
(GANESH RAM MEENA),J
DIVYA SAINI /42-45, 64
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