Santosh Kanwar Ranawat vs State Of Rajasthan (2024:Rj-Jd:199)
2024 Latest Caselaw 59 Raj

Citation : 2024 Latest Caselaw 59 Raj
Judgement Date : 3 January, 2024

Rajasthan High Court - Jodhpur

Santosh Kanwar Ranawat vs State Of Rajasthan (2024:Rj-Jd:199) on 3 January, 2024

[2024:RJ-JD:199]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 3532/2023

1.       Santosh Kanwar Ranawat D/o Parwat Singh Ranawat,
         Aged About 33 Years, Village Samari Via Shambhupura,
         Tehsil And District Chittorgarh (Raj.).
2.       Uma Devi Nagar D/o Prem Shankar Nagar, Aged About 34
         Years, Dhakero Ka Mohalla, Village Heengi Tehsil Sangod
         District Kota (Raj.).
3.       Satish Meena S/o Thandi Ram Meena, Aged About 36
         Years, 37, Shriji Nagar, Durgapura, District Jaipur (Raj.).
4.       Seema Kumari D/o Sudesh Kumar, Aged About 28 Years,
         Vo Alamdika, Tehsil Kishangarh Bas District Alwar (Raj.).
                                                                       ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Principal Secretary Rural
         Development            And       Panchayati           Raj      Department,
         Government Of Rajasthan, Secretariat, Jaipur.
2.       Principal Secretary, Education Department (Elementary)
         Government Of Rajasthan Secretariat, Jaipur.
3.       The Director, Elementary Education, Rajasthan, Bikaner.
                                                                     ----Respondents


For Petitioner(s)           :     Mr. Sushil Bishnoi.
For Respondent(s)           :


         HON'BLE MR. JUSTICE ARUN MONGA

Order 03/01/2024

This petition has been filed by the petitioners seeking

following relief inverbatim:

"a) By appropriate writ, order or direction, the order dated 06.05.2022 (Annex.14) issued by the Primary Education Department, Government of Rajasthan may kindly be declared illegal and contrary to the settled proposition of law.

b) By appropriate writ, order or direction, the respondents may kindly be directed to issue the list of two-time candidates against the advertised unfilled posts for document verification and after examine

[2024:RJ-JD:199] (2 of 2) [CW-3532/2023]

their suitability in all respect, issued a list of suitable candidates and issued a waiting list in accordance with Rule-277 A of Panchayati Raj Rules, 1996 and offer the appointment to them.

c) That the similar direction may kindly be issued, which was issued by the Hon'ble Court in case of SBCWP No.2094/2019 Kuldeep Kumar V/s State of Raj. Decided on 25.02.2021.

d) By appropriate writ, order or direction, the respondents may kindly be directed to give appointment to humble petitioners on the post of Teacher Grade III (Level-2) (Science / Mathematics) with all consequential benefits in pursuance to the advertisement dated 11.09.2017 (Annex.-1).

e) Any other appropriate order or direction which this Hon'ble Court deems just and proper in the facts and circumstances of this case may kindly also is passed in favour of the petitioners."

At the very outset, learned counsel for the petitioners fairly

concedes that having gone through the judgment rendered by a

Coordinate Bench of this Court in Santosh Kumar v. State of

Rajasthan & Ors.: S.B. Civil Writ Petition No.3874/2022, decided

on 30.01.2023, it transpires that petitioner's case is adversely hit

by the same.

This Court appreciates the fairness of learned counsel.

In view of the judgment ibid, the writ petition is accordingly

dismissed with consequences to follow.

(ARUN MONGA),J 36-Sumit/-