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Rajasthan High Court - Jodhpur
Indra vs The State Of Rajasthan ... on 1 December, 2025
[2025:RJ-JD:51852]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 23336/2025
1. Indra W/o Hanumanram Godara, Aged About 31 Years, R/
o Vishnu Nagar, Janiyon Ki Beri, Koliyana, Barmer,
Presentaly Working At Govt. Senior Secondary School,
Dhorimanna, District Barmer.
2. Sangeeta Sankhala D/o Girdhari Lal Sankhala, Aged
About 31 Years, R/o Behind Khatikan School, Ward No. 3,
Sikar, District Sikar, Presentaly Working At Mahatma
Gandhi Govt. School, Sindhari, District Barmer, Hall
District Balotra.
3. Ramswarup Bishnoi S/o Rampal Bishnoi, Aged About 30
Years, R/o Ward No. 2 Jasrasar, Bikaner. Presently
Working At Govt. Senior Secondary School, Kumpaliya,
Barmer. Hall District Balotra.
4. Ladu Ram S/o Chhoga Ram, Aged About 28 Years, R/o
Village Sindhawasa Chauhanan, Po- Sindhawas Chauhan,
Sub District Gudamalani, District Barmer. Presentaly
Working At Govt. Senior Secondary School, Koja, Block
Dhorimanna, Barmer.
5. Vikash Kumar S/o Ganpat Ram, Aged About 24 Years, R/o
Sewari, District Jalore.
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Education, Secretariat, Jaipur, Raj.
2. Director, Department Of Secondary Education,
Directorate, Bikaner, District Bikaner, Raj.
3. District Education Officer (Headquarter), Secondary
Education, Barmer, District- Barmer, Raj.
4. District Education Officer, (Headquarter) Secondary
Education, Balotra, District - Balotra, Raj.
5. District Education Officer, (Headquarter) Secondary
Education, Jalore, District - Jalore, Raj.
----Respondents
For Petitioner(s) : Mr. Devendra Singh Pidiyar
For Respondent(s) : --
HON'BLE MR. JUSTICE MUNNURI LAXMAN
Order
01/12/2025
1. Learned counsel appearing on behalf of the petitioners
submits that the subject matter in the present writ petition is
squarely covered by the order passed by Hon'ble Division Bench of
this Court on 13.11.2019 in S.B. Civil Writ Petition No.
(Uploaded on 01/12/2025 at 05:05:14 PM)
[2025:RJ-JD:51852] (2 of 3) [CW-23336/2025]
16879/2019 titled as 'Jetha Ram Vs. State of Rajasthan &
Ors.'.
2. The relevant part of the aforesaid order dated 13.11.2019
reads as follows:
"This writ petition has been filed by petitioner
seeking relief as indicated in the writ petition.
It is submitted by learned counsel for the
petitioner that the issue raised in the present writ
petition is squarely covered by judgment of this Court
in Manoj Khandelwal & Ors. v. State of
Rajasthan & Ors.: S.B.C.W.P. No. 7283/2014,
decided on 16.07.2014 at Jaipur Bench and the said
judgment has been followed in Krishan Lal & Ors. v.
The State of Rajasthan & Ors. : S.B.C.W.P. No.
19179/2017, decided on 30.10.2017 at Jaipur
Bench, and therefore, the petitioner is also entitled to
the same relief as granted in the case of Manoj
Khandelwal (supra) and Krishan Lal (supra).
In view of the submissions made, the writ
petition filed by the petitioner is disposed of with the
similar directions as given in the case of Manoj
Khandelwal (supra), which read as under:-
"This Court in Suman Bai and Another
Vs. State and Others - 2009 (1) WLC (Raj.)
381, held that candidates in lower order of
merit cannot be come entitled merely
because they had approached court earlier.
Petitioners had a fresh cause of action for
approaching in such situation and their writ
petition not barred either as res judicata or
as being him in properly constituted. This
directed the respondents to treat petitioners
senior to respondents, who were in lower
order of merit.
It is further contended in the writ
petition that in the matter of School
Lecturers (English) in the same Department,
where appointments were delayed because
of the fault of the State authorities, the
candidates were accorded appointment from
the date the candidates stood lower in merit
were appointed and they have been granted
all consequential benefits of services.
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[2025:RJ-JD:51852] (3 of 3) [CW-23336/2025]
The petitioners approached the
respondents byway of representations for
extending them same benefits of service
which have been granted to the candidates
who stood lower in merit than the
petitioners, but till date nothing has been
done. Hence, this writ petition on behalf of
the petitioners for a direction to the
respondents to treat their appointment from
the date the candidates lower in merit, were
given, with all consequential benefits of
service, such as seniority, continuity of
service, pay fixation, grant of annual grade
increments.
Having regard to the facts of the case,
writ petition is disposed of requiring the
petitioners to make a representation to
respondent no.2 - Director, Secondary
Education, Bikaner, along with a copy of this
order, who shall, after verifying the facts
stated above, consider and decide the same
by a speaking order within a period of three
months from the date of its making,
addressing the grievance of the petitioners
for extending them the relief as prayed for,
as the candidates, who stood lower in merit,
are getting benefit of higher pay, seniority,
annual grade increments and other service
benefits including the selection scales. If the
respondent no.2 decides to place the
petitioners above in seniority than the
candidates who stood lower in merit, then
the petitioners would be entitled to all
benefits of seniority but they would be
entitled only to notional benefits.""
3. Accordingly, the present writ petition is disposed of in the
same terms as passed in the case of Jetha Ram (supra).
4. All the pending applications, if any, shall stand disposed of.
(MUNNURI LAXMAN),J
250-BhumikaP/-
(Uploaded on 01/12/2025 at 05:05:14 PM)
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