Mukesh Kumar Mehar vs State Of Rajasthan (2025:Rj-Jd:7772)
2025 Latest Caselaw 6749 Raj

Rajasthan High Court - Jodhpur

Mukesh Kumar Mehar vs State Of Rajasthan (2025:Rj-Jd:7772) on 7 February, 2025

[2025:RJ-JD:7772]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 3491/2025

Mukesh Kumar Mehar S/o Ramcharan Meena, Aged About 46
Years, Village Bandhawal, Post Shahpura, Tehsil Bamanwas,
District Sawai Madhopur.
                                                                          ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Department         Of     Elementary          Education,          Government
         Secretariat, Rajasthan, Jaipur.
2.       Director, Elementary Education, Rajasthan, Bikaner.
3.       District Education Officer, Secondary Education, Karauli.
4.       District Education Officer, Elementary Education, Karauli.
                                                                      ----Respondents


For Petitioner(s)            :     Mr. Sunil Choudhary.
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

07/02/2025

1. Petitioner herein, inter-alia, seeks directions to the

respondents to grant notional fixation, pay fixation, and seniority

from the date of appointment, as granted to his counterparts.

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 he is sanguine that, in case he is allowed to file a

representation qua the grievance raised in the present writ

[2025:RJ-JD:7772] (2 of 2) [CW-3491/2025]

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 Manoj Khandelwal (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 48-DhananjayS/Rmathur/-

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