Dhanna Ram Meghwal vs State Of Rajasthan (2025:Rj-Jd:7842)
2025 Latest Caselaw 6754 Raj

Rajasthan High Court - Jodhpur

Dhanna Ram Meghwal vs State Of Rajasthan (2025:Rj-Jd:7842) on 7 February, 2025

[2025:RJ-JD:7842]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 3544/2025

Dhanna Ram Meghwal S/o Dhaglaram Meghwal, Aged About 50
Years, Resident Of 848, Nayapura Mohalla, Anandpur Kalu,
District Pali, Rajasthan.
                                                                        ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Department Of Education, Government Of Rajasthan,
         Jaipur, Rajasthan.
2.       The Director, Elementary Education, Bikaner, District
         Bikaner, Rajasthan.
3.       The    Director,     Secondary          Education,         Bikaner,   District
         Bikaner, Rajasthan.
4.       The District Education Office Elementary / Secondary
         Education, Pali, Rajasthan.
5.       The Joint Director, (School Education) Pali Division, Pali,
         Rajasthan.
6.       The District Education Office Elementary / Secondary
         Education, Beawer, Rajasthan.
7.       The Joint Director, (School Education) Beawer Division,
         Beawer, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Ratan Ankiya.
For Respondent(s)            :


               HON'BLE MR. JUSTICE ARUN MONGA

Order

07/02/2025

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 Teacher Gr.III, pursuant to the

advertisement in question.

[2025:RJ-JD:7842] (2 of 2) [CW-3544/2025]

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

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 60-Sumit/-

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