Neetu vs The State Of Rajasthan ...
2025 Latest Caselaw 6921 Raj

Rajasthan High Court - Jodhpur

Neetu vs The State Of Rajasthan ... on 10 February, 2025

[2025:RJ-JD:8084]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 3660/2025

1.       Neetu D/o Shri Ram Lal, Aged About 37 Years, R/o Near
         Lbs School, Ward No. 6, Raisinghnagar, Tehsil Raisingh
         Nagar District Sri Ganganagar (Raj.).
2.       Anshu Choudhary D/o Hardutt Singh Sinwar, Aged About
         34 Years, R/o Ward No. 25, Near Pwd Office, Nohar
         District Hanumangarh (Raj.).
                                                                      ----Petitioners
                                       Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         Department         Of     School       Education,          Government    Of
         Rajasthan, Secretariat, Jaipur.
2.       The Director, Elementary Education, Rajasthan, Bikaner.
3.       The District Education Officer, Elementary Education, Sri
         Ganganagar.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Ramdev Potaliya.
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

10/02/2025

1. Petitioners herein are before this Court seeking directions to

the respondents to give benefit of seniority, fixation and notional

benefits from the date of initial appointment of the petitioners 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

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

[2025:RJ-JD:8084] (2 of 2) [CW-3660/2025]

that they are sanguine that, in case they are allowed to file

individual representation 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(s) (may file fresh, if not already filed) of the

petitioners, 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 44-DhananjayS/Rmathur/-

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