Mukesh Paliwal vs State Of Rajasthan (2025:Rj-Jd:17259)
2025 Latest Caselaw 10984 Raj

Rajasthan High Court - Jodhpur

Mukesh Paliwal vs State Of Rajasthan (2025:Rj-Jd:17259) on 3 April, 2025

[2025:RJ-JD:17259]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 7003/2025

1.       Mukesh Paliwal S/o Shri Lachchhi Ram, Aged About 32
         Years, Resident Of Neem Nagar, Badi Khatu, Nagaur.
2.       Suman Devi D/o Ram Kumar, Aged About 33 Years,
         Resident Of Ward No. 15, Village Phephana, Tehsil Nohar,
         Hanumangarh.
3.       Sunita W/o Shri Arwind Kumar, Aged About 31 Years,
         Ward No. 12, Village Ber, Near By Mandir, Bhadra, 3Jsl,
         Hanumangarh.
4.       Renu Bala W/o Shri Mahesh Kumar, Aged About 39 Years,
         Resident Of Bajawa, Suro Ka Bajawa, Jhunjhunu.
5.       Varsha Kumari Sharma W/o Shri Naresh Kumar, Aged
         About 34 Years, Resident Of Bansi, Chittorgarh.
6.       Jyoti Chugh W/o Shri Gulshan Kumar, Aged About 33
         Years, Resident Of Ward No. 5, Village Kundalawala, 6Lnp,
         Ganganagar.
7.       Kamal Kumar Goyal S/o Shri Rajendra Prasad Goyal, Aged
         About 43 Years, Resident Of Gurjar Mohalla, Khilchipur,
         Sawai Madhopur.
8.       Nitu Kumari, Aged About 30 Years, Resident Of 203,
         Pilana,     Near    Govt      School,        Tehsil       Kalanor,    Rohtak,
         Haryana.
                                                                      ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of   Rural    Development           And      Panchayati        Raj,    Jaipur,
         Rajasthan.
2.       The Director, Elementary Education, Bikaner, District
         Bikaner, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)           :     Mr. Kailash Choudhary.
For Respondent(s)           :



               HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

[2025:RJ-JD:17259] (2 of 2) [CW-7003/2025]

03/04/2025

1. Petitioners herein are before this Court seeking a direction to

the respondents to grant notional benefits and seniority, as was

given to the candidates who were selected/appointed for the post

of Teacher Grade-III (Level-II) pursuant to the advertisement in

question.

2. At the outset, it is submitted by the learned counsel for the

petitioners that the issue raised in the present writ petition is

covered an order dated 16.07.2014 passed by the Jaipur Bench of

this Court in S.B. Civil Writ Petition No. 7283/2014 : Manoj

Khandelwal & Ors. Vs. State of Rajasthan & Ors. He submits

that the petitioners are sanguine that, in case they are allowed to

file a representation qua the grievance raised in the present writ

petition and the same is considered in light of the aforesaid

judgment, they will be meted out with favorable treatment.

3. In view of the aforesaid, 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

representation (may file fresh, if not already filed) of the

petitioners, in accordance with law, keeping in view the

observations made in the case of Manoj Khandelwal (supra), as

expeditiously as possible.

4. Pending application(s), if any, stand disposed of.

(ARUN MONGA),J 7-/Jitender//-

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