Ghanshyam Kumari Meena vs State Of Rajasthan (2025:Rj-Jd:7769)
2025 Latest Caselaw 6808 Raj

Rajasthan High Court - Jodhpur

Ghanshyam Kumari Meena vs State Of Rajasthan (2025:Rj-Jd:7769) on 7 February, 2025

[2025:RJ-JD:7769]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 3436/2025

1.       Ghanshyam Kumari Meena W/o Shakti Singh Meena D/o
         Jeevan Lal Meena, Aged About 46 Years, R/o Ward No. 1
         Hingoriya, Post Bamotar, District Pratapgarh.
2.       Premlata Meena W/o Ramesh Lal Meena D/o Jeevan Lal
         Meena, Aged About 46 Years, R/o Village Ward No. 6
         Kajili, Post Kheda, District Pratapgarh.
                                                                         ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Department          Of       School          Education,           Government
         Secretariat, Rajasthan, Jaipur.
2.       Director, Elementary Education, Rajasthan, Bikaner.
3.       District      Education         Officer,        Secondary          Education,
         Pratapgargh.
4.       District      Education         Officer,       Elementary          Education,
         Pratapgargh.
                                                                      ----Respondents


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



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

07/02/2025

1. Petitioners herein, inter-alia, seek directions to the

respondents to grant notional fixation, pay fixation, and seniority

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

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

petitioners 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

[2025:RJ-JD:7769] (2 of 2) [CW-3436/2025]

Khandelwal & Ors. Vs. State of Rajasthan & Ors. He submits

that the petitioners are sanguine that, in case they are allowed to

file individual representations 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

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 26-DhananjayS/Rmathur/-

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