Kishor Kumar Jatiya vs The State Of Rajasthan ...
2025 Latest Caselaw 6075 Raj

Rajasthan High Court - Jodhpur

Kishor Kumar Jatiya vs The State Of Rajasthan ... on 11 August, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:35693]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 10200/2025

1.       Kishor Kumar Jatiya S/o Shri Ram Lal Jatiya, Aged About
         40 Years, R/o Plot No. A-23, Velo City Colony, Tehsil And
         District Pratapgarh (Raj.).
2.       Ritu Agarwal D/o Shri Manmohan Agarwal, Aged About 39
         Years,      R/o     C-14,       New       Abadi,       Tehsil     And    District
         Pratapgarh (Raj.).
                                                                          ----Petitioners
                                         Versus
1.       The    State        Of     Rajasthan,         Through          The   Secretary,
         Department Of Rural Development And Panchayati Raj,
         Govt. Of Rajasthan, Jaipur.
2.       The Chief Executive Officer, Zila Parishad Pratapgarh,
         Rajasthan.
3.       The      Block      Development             Officer,         Panchayat   Samiti
         Pratapgarh, District Pratapgarh (Raj.).
                                                                        ----Respondents


For Petitioner(s)              :     Mr. Om Prakash Kumawat
For Respondent(s)              :     Mr. K.S. Solanki for
                                     Mr. I.R. Choudhary, AAG



               HON'BLE MS. JUSTICE REKHA BORANA

Order

11/08/2025

1. Learned counsel for the petitioner submits that the issue

rests covered by the judgment passed by a Co-Ordinate Bench of

this Court in Goverdhan Kumar & Ors. Vs. State of Rajasthan

& Ors.; S.B. Civil Writ Petition No.13204/2024 and other

connected matters (decided on 23.09.2024).

2. Learned counsel for the respondents does not refute the

above submission.

[2025:RJ-JD:35693] (2 of 2) [CW-10200/2025]

3. In Goverdhan Kumar's case (supra), the Court directed as

under:

"In view of the discussion made above, the present writ petition is disposed of with a direction to the respondents to re-frame the seniority list of the petitioner for promotion to the post of UDC (Senior Assistant) taking into consideration her position in the merit list prepared by the District Establishment Committee at the time of her appointment and not her date of joining/appointment, in accordance with law.

The necessary exercise shall be undertaken by the respondents within a period of four months from the date of receipt of certified copy of this order."

4. In view of the submission made, the present writ petition is

also disposed of on the same terms and directions as in the case

of Govardhan Kumar (supra).

5. Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J 77-Devanshi/-

Powered by TCPDF (www.tcpdf.org)