Yogesh Kumar vs State Of Rajasthan (2025:Rj-Jd:6841)
2025 Latest Caselaw 6453 Raj

Rajasthan High Court - Jodhpur

Yogesh Kumar vs State Of Rajasthan (2025:Rj-Jd:6841) on 4 February, 2025

[2025:RJ-JD:6841]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 3026/2025

1.       Yogesh Kumar S/o Rama Nand, Aged About 28 Years,
         Constable Belt No 1065, R/o Radwa Po. Sihalikalan,
         District Alwar. (Raj.)
2.       Naveen S/o Mithu Ram, Aged About 27 Years, Constable
         Belt No 1096, R/o Ismalpur, District Alwar (Raj.)
3.       Krishana Meena S/o Hari Kishan, Aged About 28 Years,
         Constable Belt No 1140, R/o Meena Mohalla, Haripura,
         District Dausa (Raj.)
4.       Rakesh Kumar Meena S/o Mahendra Kumar Meena, Aged
         About 32 Years, Constable Belt No 1060,r/o Sujatnagar,
         District Jaipru . (Raj.)
5.       Ankita Meena D/o Badri Prasad Meena, Aged About 22
         Years, Constable Belt No 1171, R/o Chawandi, District
         Alwar. (Raj.)
6.       Roshan Meena D/o Ramdayal Meena, Aged About 23
         Years, Constable Belt No 1158A, R/o Rampura , Gurhaliya
         District Dausa (Raj.)
7.       Bramprakash Gurjar S/o Kalla Ram Gurjar, Aged About 25
         Years, Constable Belt No 1197, R/o ,kothiya Ki Dhani,
         Garhi, District, Alwar (Raj.)
8.       Shiv Charan Meena S/o Narayan, Aged About 31 Years,
         Constable Belt No 1178, R/o , Jhankra, Kanethi, District
         Alwar. (Raj.)
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         Home, Government Secretariat, Jaipur Raj.
2.       The Principal Secertary, Department Of Finance (Rules),
         Government Secretariat , Jaipur, Raj.
3.       Director General Of Police, Police Head Quarter, Lal Kothi,
         Jaipur (Raj.)
4.       Superintendent Of Police, Bhawadi, District - Bhiwadi.
         (Raj.)
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Bheru Lal Jat.
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

[2025:RJ-JD:6841] (2 of 2) [CW-3026/2025]

04/02/2025

1. Petitioners herein seek a direction to the respondents to give

notional benefits, pay-fixation, seniority to them from the date of

appointment as has been given to their counter-parts.

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

petitioners that the issue raised in the present writ petition is

covered by an order dated 17.12.2012 passed by a Co-ordinate

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

No.11973/2012 : Dara Singh Vs. State of Rajasthan & Ors.

He submits that the petitioners are sanguine that, in case they are

allowed to file a representation qua the grievance raised in the

present writ petition and the same is considered in light of the

aforesaid judgment, they 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 petitioners is disposed of with

a direction to the competent authority to decide the

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

petitioners, in accordance with law, keeping in view the

observations made in the case of Dara Singh (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 109-DhananjayS/Rmathur/-

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