Rajasthan High Court - Jodhpur
Prithvee Lal Meena vs The State Of Rajasthan ... on 21 September, 2024
Author: Farjand Ali
Bench: Farjand Ali
[2024:RJ-JD:39336]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 15823/2024
1. Prithvee Lal Meena S/o Hari Bhajan Meena, Aged About
43 Years, S/o Mahal Dhankri, Post Karanpur, Tehsil
Sapotra District Karauli, Presently Posted At Government
Upper Primary School Jona Kheda Pahad Tehsil
Laxmangarh District Alwar, Rajasthan.
2. Khiladi Meena S/o Mohan Chand Meena, Aged About 52
Years, R/o Kaimokheri Post Nanpur, Tehsil Sapotra,
District Karauli, Presently Posted As Hostel Warden At
Government Manda Boys Hostel Karanpur, District Karauli
Rajasthan.
3. Smt. Suman Verma D/o Radheshyam Verma, W/o
Rajendra Singh, Aged About 46 Years, R/o Kahar Pada
Masalpur Tehsil Masalpur, District Karauli Presently Posted
At Government Upper Primary School Kalyani, Block
Karauli, District Karauli, Rajasthan.
4. Om Prakash Meena S/o Haribhajan Meena, Aged About 46
Years, R/o Village Kaimokhari, Post Nanpur, Tehsil Sapotra
District Karauli Presently Posted At Government Upper
Primary School Kalyani, Block Karauli, District Karauli,
Rajasthan.
5. Siyaram Meena S/o Ramgopal Meena, Aged About 50
Years, R/o Village Patoran (Chaurghan), Post Nanpur,
Tehsil Sapotra, District Karauli, Presently Posted As
Lecturer At Mahatma Gandhi Government School Kota
Maholi District Karauli Rajasthan.
6. Foranti Meena D/o Nanakram Meena, W/o Tikaram
Meena, Aged About 46 Years, R/o Village Nagariyawas
Post Lalpura, Tehsil Lalsot, Dausa, Presently Posted At
Government Upper Primary School Rampura Khurd, Tehsil
Lalsot, District Dausa, 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 Director, Secondary Education, Bikaner, Rajasthan.
(Downloaded on 23/09/2024 at 09:02:44 PM)
[2024:RJ-JD:39336] (2 of 3) [CW-15823/2024]
4. The District Education Officer, (Secondary Education),
Alwar, Rajasthan.
5. The District Education Officer, (Elementary Education),
Alwar, Rajasthan.
6. The District Education Officer, (Secondary Education),
Karauli, Rajasthan.
7. The District Education Officer, (Elementary Education),
Karauli, Rajasthan.
8. The District Education Officer, (Secondary Education),
Dausa, Rajasthan.
9. The District Education Officer, (Elementary Education),
Dausa, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Bal Kishan Saini
For Respondent(s) : -
HON'BLE MR. JUSTICE FARJAND ALI
Order
21/09/2024
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.
[2024:RJ-JD:39336] (3 of 3) [CW-15823/2024]
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
directed to consider the representations 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, 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
94-chhavi/-
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