Namonarayan Meena vs State Of Rajasthan (2025:Rj-Jd:7470)
2025 Latest Caselaw 6645 Raj

Rajasthan High Court - Jodhpur

Namonarayan Meena vs State Of Rajasthan (2025:Rj-Jd:7470) on 6 February, 2025

[2025:RJ-JD:7470]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2812/2025

Namonarayan Meena S/o Chanda Lal Meena, Aged About 33
Years, Resident Of Vtc Achalpura, Po Achalpura, Chaksu, Jaipur,
Rajasthan.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Education, Jaipur.
2.       Director, Secondary Education, Bikaner, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Amit Gaur, Mr. Vishal Kumar
                                   Thakur.
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

06/02/2025

1. Petitioner herein is before this Court seeking directions to the

respondents to give notional benefits and seniority as was given to

his counter-parts, on the post of School Lecturer (English),

pursuant to the advertisement in question.

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

petitioner that the issue raised in the present writ petition is

covered an order dated 16.07.2014 passed by the Jaipur Bench of

this Court 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, in case she is allowed to file a

representation qua the grievance raised in the present writ

[2025:RJ-JD:7470] (2 of 2) [CW-2812/2025]

petition and the same is considered in light of the aforesaid

judgment, she 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.

(ARUN MONGA),J 4-Jitender- Sumit/-

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