Mukesh Kumar vs The State Of Rajasthan ...
2025 Latest Caselaw 4316 Raj

Rajasthan High Court - Jodhpur

Mukesh Kumar vs The State Of Rajasthan ... on 6 August, 2025

Author: Nupur Bhati

Bench: Nupur Bhati

[2025:RJ-JD:34770]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 10852/2025

Mukesh Kumar S/o Moola Ram Nehra, Aged About 28 Years,
Village    Depur,    Post   Rajliya,      Tehsil      Nawa,       District   Nagaur,
Rajasthan.
                                                                      ----Petitioner
                                     Versus
1.        The State Of Rajasthan, Through Principal Secretary,
          School     Education        Department,            Govt.     Secretariat,
          Rajasthan, Jaipur.
2.        The Director, Elementary Education, Rajasthan, Bikaner.
3.        Chief Executive Officer, Zila Parishad Pali.
4.        The District Education Officer, Elementary Education
          (Headquarter), Pali.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Hans Raj Nimbar



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

06/08/2025

1. Petitioner herein before this Court seeks appropriate direction

to the respondents to accord him all notional benefits on the post

of Teacher Grade-III from the date of initial appointment as has

been given to his counterparts.

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

petitioner that the issue raised in the present writ petition is

covered by an order passed by a Co-ordinate Bench of this Court

at Jaipur in case of Om Prakash & Ors. Vs. State of Rajasthan

& Ors. (S.B. Civil Writ Petition No.21214/2014), decided on

21.11.2017. He submits that the petitioner is sanguine that, in

case he is allowed to file a representation qua the grievance raised

[2025:RJ-JD:34770] (2 of 2) [CW-10852/2025]

in the present writ petition and the same is considered in 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

Om Prakash (supra), as expeditiously as possible.

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

(DR.NUPUR BHATI),J surabhii/79-

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