Sandeep Kumar vs State Of Rajasthan (2025:Rj-Jd:34229)
2025 Latest Caselaw 4175 Raj

Rajasthan High Court - Jodhpur

Sandeep Kumar vs State Of Rajasthan (2025:Rj-Jd:34229) on 4 August, 2025

Author: Nupur Bhati

Bench: Nupur Bhati

[2025:RJ-JD:34229]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 10866/2025

Sandeep Kumar S/o Gopal Ram, Aged About 35 Years, Ward
No.4,     Panditwali,     Pilibanga,        Hanumangarh             (Rajasthan),   At
Present Working On The Post Of School Lecturer (Geography) At
Hanumangarh
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Secretary To The
         Government,         Department            Of     Secondary       Education,
         Government Of Rajasthan, Secretariat, Jaipur.
2.       Director, Department Of Secondary Education Rajasthan,
         Bikaner.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Ankit Choudhary



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

04/08/2025

1. Grievance of the petitioner herein is against non grant of

benefit of pay fixation, seniority & notional benefit to the

petitioner on the post of School Lecturer (Political Science) with

effect from the date persons lower in order of merit than the

petitioner were appointed.

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

petitioner that the issue raised in the present writ petition is

covered by an order dated 16.07.2014 passed by a Co-ordinate

Bench of this Court at Jaipur Bench in S.B. Civil Writ Petition

No.7283/2014 : Manoj Khandelwal & Ors. Vs. State of

Rajasthan & Ors. He submits that the petitioner is sanguine that

if the respondents consider the representation of the petitioner in

[2025:RJ-JD:34229] (2 of 2) [CW-10866/2025]

light of the aforesaid judgment, he 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 petitioner is disposed of with a

direction to the competent authority to decide the representation

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

(DR.NUPUR BHATI),J surabhii/36-

Powered by TCPDF (www.tcpdf.org)