Rafik Mohammad vs State Of Rajasthan (2025:Rj-Jd:7995)
2025 Latest Caselaw 6855 Raj

Rajasthan High Court - Jodhpur

Rafik Mohammad vs State Of Rajasthan (2025:Rj-Jd:7995) on 10 February, 2025

[2025:RJ-JD:7995]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 3629/2025

Rafik Mohammad S/o Maksud Khan, Aged About 41 Years, 88
Chaukidar Mohalla, Nehru Colony Ward No.24, Gangapur, District
Sawai Madhopur, At Present Posted As Teacher Grade- Iiird,
Level Ii Subject English, Govt. Senior Secondary School Sanwa
Block Dhanau, District Barmer, Rajasthan. Rajasthan.
                                                                         ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of    Rural     And        Development             And      Panchayati     Raj,
         Government Of Rajasthan, Jaipur, Rajasthan.
2.       Secretary,      Rural       Development            And      Panchayati      Raj
         Department,           Government              Of       Rajasthan,        Jaipur,
         Rajasthan.
3.       The Director, Elementary Education, Bikaner, District
         Bikaner, Rajasthan.
4.       The    Director,      Secondary         Education,          Bikaner,   District
         Bikaner, Rajasthan.
5.       The District Education Officer (Elementary Education),
         Barmer, District Barmer, Rajasthan.
6.       The District Education Officer (Secondary Education),
         Barmer, District Barmer, Rajasthan.
7.       The    Chief     Executive         Officer,     Zila       Parishad    Barmer,
         Rajasthan.
                                                                      ----Respondents


For Petitioner(s)              :    Mr. S.R. Godara.
For Respondent(s)              :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

10/02/2025

1. Petitioner herein before this Court seeks appropriate

direction to the respondents to accord him all notional benefits on

[2025:RJ-JD:7995] (2 of 2) [CW-3629/2025]

the post of Teacher Grade-III (Level-II) w.e.f. the date of his

actual joining alongwith all consequential benefits.

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

petitioner that the issue raised in the present writ petition is

covered by an order passed by a Co-ordinate Bench of this Court

at Jaipur in case of Om Prakash & Ors. Vs. State of Rajasthan

& Ors. (S.B. Civil Writ Petition No.21214/2014), decided on

21.11.2017. He submits that the petitioner is sanguine that, in

case he 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, 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 Om Prakash (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 28-DhananjayS/Rmathur/-

Powered by TCPDF (www.tcpdf.org)