Rajasthan High Court - Jodhpur
Ghamnda Ram vs The State Of Rajasthan ... on 23 April, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:19679]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8274/2025
1. Ghamnda Ram S/o Malla Ram, Aged About 52 Years, R/o
Vpo Isranavra, Tehsil Khimsar, District Nagaur, Rajasthan
(Blis).
2. Om Prakash S/o Bhanwar Lal, Aged About 48 Years, R/o
Tadawas, Tehsil Khimsar, District Nagaur, Rajasthan (Clis)
3. Prahlad Ram S/o Dharu Ram, Aged About 40 Years, R/o
Khurkhura Kalan Jhoojhanda, Panchayat Samiti Marwar
Mundwa, District Nagaur, Rajasthan (Clis).
4. Ramswaroop Meena S/o Shyam Lal, Aged About 49 Years,
R/o Noorpura @ Nayagav, Post Pachpada, District Baran,
Rajasthan (Blis).
5. Manohar Singh Tanwar S/o Bapu Lal Tanwar, Aged About
44 Years, R/o Tanwaro Ka Mohalla Neem Khera,
Kusalpura, District Jhalawar, Rajasthan (Blis).
6. Anaram S/o Bhura Ram, Aged About 49 Years, R/o Vpo
Odawara, Tehsil Ahore, District Jalore, Rajasthan (Clis).
7. Maya Gotam D/o Ram Narayan Sharma, Aged About 49
Years, R/o Vpo Ram Chandra Ji Ka Khera, Hindole, District
Bundi, Rajasthan (Blis).
8. Jitendra Kumar Sharma S/o Ghanshyam Sharma, Aged
About 39 Years, R/o Mukhya Dakghar Ke Pass Choudhary
Ki Bagichi, District Karauli, Rajasthan (Dlis).
9. Ram Khiladi Mali S/o Mukandi Lal, Aged About 53 Years,
R/o Khohra Ka Bag, Bichpuri Harnagar, District Karauli,
Rajasthan (Clis).
10. Vishnu Chand Sharma S/o Siyaram Sharma, Aged About
43 Years, R/o Bhankri, District Karauli, Rajasthan (Clis).
11. Kamlesh Meena S/o Ghamsu Meena, Aged About 43
Years, R/o Soutpura Jakher, District Karauli, Rajasthan
(Clis).
12. Ashutosh Sharma S/o Suresh Sharma, Aged About 30
Years, R/o Kota Mamchari, District Karauli, Rajasthan
(Clis).
13. Radheshyam Meena S/o Ramji Lal Meena, Aged About 54
Years, R/o Lakhruki Marmada, District Karauli, Rajasthan
(Clis).
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14. Virendra Kumar Dave S/o Daulal Dave, Aged About 59
Years, R/o Village Satlana, Tehsil Luni, District Jodhpur,
Rajasthan (Clis)
15. Sirmohar Singh Meena S/o Sugan Lal, Aged About 49
Years, R/o Roondhura, Tehsil Masalpura, District Karauli,
Rajasthan (Clis).
16. Dharmendra Kumar S/o Puroshottam Lal, Aged About 48
Years, R/o Village Richdiya, Block Richdiya, Tehsil
Kherabad, District Kota, Rajasthan (Bpe).
17. Parvti Sharma D/o Kanhaiya Lal Sharma W/o Prithvi Raj
Sharma, Aged About 31 Years, R/o 16 Mandir Ke Pass
Syawata Kanwara, Tehsil Deoli, District Tonk, Rajasthan
(Blis).
----Petitioners
Versus
1. The State Of Rajasthan, Through Its Principal Secretary,
School Education, Government Of Rajasthan, Secretariat,
Jaipur (Raj.).
2. The Deputy Secretary, Department Of Elementary
Education, Government Of Rajasthan, Secretariat, Jaipur
(Raj.).
3. The Director, Elementary Education, Rajasthan, Bikaner
(Raj.).
4. The District Education Officer, Headquarters, Elementary
Education, Nagaur (Raj.).
5. The District Education Officer, Headquarters, Elementary
Education, Baran (Raj.).
6. The District Education Officer, Headquarters, Elementary
Education, Jhalawar (Raj.).
7. The District Education Officer, Headquarters, Elementary
Education, Jalore (Raj.).
8. The District Education Officer, Headquarters, Elementary
Education, Bundi (Raj.).
9. The District Education Officer, Headquarters, Elementary
Education, Karauli (Raj.).
10. The District Education Officer, Headquarters, Elementary
Education, Jodhpur (Raj.).
11. The District Education Officer, Headquarters, Elementary
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Education, Tonk (Raj.).
----Respondents
For Petitioner(s) : Mr. Vikram Singh Bhawla.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
23/04/2025
1. Grievance of the petitioners herein, arises out of the
inaction/non-consideration on the part of the respondents to
consider their claim of re-fixation of their monthly pay at the rate
of Rs.16,900/- as against Rs.10,400/- which is being currently
paid, notwithstanding that the Director, Elementary Education,
Rajasthan vide a letter dated 24.04.2023 recommended their case
favourably to Deputy Secretary (Admn.), Department of
Elementary Education, Government of Rajasthan.
2. They also rely a judgment rendered by this Court in case of
Jassa Ram Choudhary and Ors. vs. State of Rajasthan and
Ors. (S.B. Civil Writ Petition No.17901/2023) decided on
09.11.2023 pursuant whereto, similarly situated counterparts
have been accorded benefit. They claim that despite their passing
the requisite qualification of B.L.I.S., C.L.I.S, D.L.I.S., A.D.L.M.
and B.C.A, they are not being considered eligible for appointment
as Panchayat Teachers in the Elementary Education Department in
the higher pay bracket as aforesaid.
3. Learned counsel for the petitioners at the outset submits that
qua the aforesaid grievance, the petitioners also submitted
representations (Annexure-7) before the competent authority for
redressal thereof, which have remained pending till date without
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being taken up for passing any orders either way, therefore, the
competent authority be directed to decide the same by passing
appropriate administrative orders expeditiously.
4. Request seems to be fair.
5. Given the nature of order which is being passed, no
prejudice would be caused to the respondents and, therefore, the
requirement of issuance of notice is dispensed with as no return is
required to be filed by them.
6. In the aforesaid premise, the writ petition is disposed of. The
respondent competent authority is directed to decide the pending
representations of the petitioners (Annexure-7) by passing an
appropriate administrative order, in accordance with law.
7. Needful be done as expeditiously as possible.
(VINIT KUMAR MATHUR),J
275-Shahenshah/-
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