Sunil Kumar S/O Shri Brahm Prakash vs State Of Rajasthan (2024:Rj-Jp:4199)
2024 Latest Caselaw 546 Raj/2

Rajasthan High Court

Sunil Kumar S/O Shri Brahm Prakash vs State Of Rajasthan (2024:Rj-Jp:4199) on 24 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:4199]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 18066/2023

Sunil Kumar S/o Shri Brahm Prakash, Aged About 49 Years,
Presently Residing At Majra, Alwar, Majari Kalan, Rajasthan-
301703.
                                                                        ----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
For Respondent(s)             :     Mr. C.L. Saini, AAG



           HON'BLE MR. JUSTICE GANESH RAM MEENA

                               Judgment / Order

24/01/2024

1. Mr.C.L. Saini, AAG puts in appearance on behalf of both the

respondents. Hence, service upon both the respondents is

complete.

2. Counsel for the petitioner 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 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

[2024:RJ-JP:4199] (2 of 2) [CW-18066/2023]

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

Jorawar Singh (supra).

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

directions to the respondents to allow the service benefits to the

petitioner by considering their date of initial appointment in the

Government service and the petitioner 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

DIVYA SAINI /210

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