Rajasthan High Court - Jodhpur
Kailash Chander Meena vs The State Of Rajasthan ... on 3 September, 2024
Author: Farjand Ali
Bench: Farjand Ali
[2024:RJ-JD:36447]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 14729/2024
1. Kailash Chander Meena S/o Shri Ram Dhan Meena, Aged
About 55 Years, R/o Vpo Aluda Tehsil Nangal Rajawata
District Dausa Presently Posted At Government Senior
Secondary School Mishro Ki Dhani Jaun Nangal Rajawatan
Dausa Rajasthan.
2. Ram Gopal Meena S/o Shri Susi Ram Meena, Aged About
52 Years, R/o Village Maharajpura Post Bhandarej Tehsil
And District Dausa Presently Posted At Mahatma Gandhi
Government School Shyalawas Rajawatan Dausa
Rajasthan.
3. Batti Lal Meena S/o Gopal Lal Meena, Aged About 44
Years, R/o Manki Post Nanpur Tehsil Sapotra District
Karauli Presently Posted As Government Senior
Secondary School Bhimana Tehsil Bali, District Pali,
Rajasthan.
4. Brij Lal Meena S/o Kanchand Meena, Aged About 49
Years, R/o Village And Post Jakhoda Tehsil Sapotra,
District Karauli Presently Posted At Government Senior
Secondary School Rahir, Block Mandrayal, District Karauli,
Rajasthan.
----Petitioners
Versus
1. The State Of Rajasthan, Through Principal Secretary,
Department Of Elementary Education, Government
Secretariat, Rajasthan, Jaipur.
2. The Director, Elementary Education, Bikaner, Rajasthan.
3. The District Education Officer, (Secondary Education),
Dausa, Rajasthan.
4. The District Education Officer, (Elementary Education)
Dausa, Rajasthan.
5. The District Education Officer, (Secondary Education), Pali
Rajasthan.
6. The District Education Officer, (Elementary Education)
Pali, Rajasthan.
7. The District Education Officer, (Secondary Education),
Karauli, Rajasthan.
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[2024:RJ-JD:36447] (2 of 3) [CW-14729/2024]
8. The District Education Officer, (Elementary Education)
Karauli, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Balkishan Saini
For Respondent(s) : --
HON'BLE MR. JUSTICE FARJAND ALI
Order
03/09/2024
1. Grievance of the petitioners herein is for providing them
notional benefits as granted to their counterparts in the
same recruitment process undertaken in the year 2004.
2. On a Court query as to why the petitioners have filed the
instant petition so belatedly, learned counsel for the
petitioners states that the said benefits are recurring in
nature. The cause of action continues from day to day.
Petitioners were throughout sanguine that their claim would
be accepted. Having waited for the competent authority to
take a decision on the same, only when they finally lost hope
of any action on the part of the respondents, the instant
petition has been filed.
3. At the outset, it is submitted by learned counsel for the
petitioners 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 Nand Kishore
Sharma & Ors. Vs. The State of Rajasthan & Ors. : S.B.
Civil Writ Petition No.12109/2018, decided on
18.07.2018. He submits that the respondents may be
[2024:RJ-JD:36447] (3 of 3) [CW-14729/2024]
directed to consider the representations dated 13.12.2023
and 15.12.2023 of the petitioners in light of the aforesaid
judgment.
4. In view of the submissions made, without commenting on
the merits of the case, the petition filed by the petitioners is
disposed of with a direction to the competent authority to
decide the representations of the petitioner, in accordance
with law, 2024 keeping in view the observations made in the
case of Nand Kishore Sharma (supra), as expeditiously as
possible.
5. Pending application(s), if any, stand disposed of.
(FARJAND ALI),J
244-Samvedana/-
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