Rajasthan High Court - Jodhpur
Dashrath Singh Kanawat vs State Of Rajasthan (2025:Rj-Jd:8268) on 11 February, 2025
Author: Dinesh Mehta
Bench: Dinesh Mehta
[2025:RJ-JD:8268]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3714/2025
1. Dashrath Singh Kanawat S/o Fateh Singh, Aged About 52
Years, R/o Village Ratanpura, Post Manoharpura, Via
Kachhola, Tehsil Jahajpur, Dist. Bhilwara Raj.
2. Shanker Singh Nathawat S/o Bhoor Singh Nathawat,
Aged About 47 Years, R/o Village Ratanpura, Post
Manoharpura, Via Kachhola, Tehsil Jahajpur, Dist.
Bhilwara Raj.
3. Shaitan Lal Daroga S/o Mohan Lal Daroga, Aged About 46
Years, R/o Village Ratanpura, Post Manoharpura, Via
Kachhola, Tehsil Jahajpur, Dist. Bhilwara Raj.
4. Raju Lal Dhakar S/o Hardev Dhakar, Aged About 48
Years, R/o Village Javanpura, Post Bhagunagar, Via
Kachhola, Tehsil Jahajpur, Dist. Bhilwara, Raj.
5. Jeetu Ram Dhakar S/o Ram Chandra Dhakar, Aged About
48 Years, R/o Village Javanpura, Post Bhagunagar, Via
Kachhola, Tehsil Jahajpur, Dist. Bhilwara, Raj.
6. Raneshwar Prasad Babjee S/o Heera Nath Babjee, Aged
About 48 Years, R/o Javanpura, Post Bhagunagar, Via
Kachhola, Tehsil Jahajpur, Dist. Bhilwara, Raj.
7. Krishan Gopal Meena S/o Bhura Lal Meena, Aged About
50 Years, R/o Village Mana Ka Barda, Post Bei, Tehsil
Jahazpur, Dist. Bhilwara.
8. Gangaram Meena S/o Ram Dev Meena, Aged About 51
Years, R/o Village Chaturbhujpura, Post Bei, Tehsil
Jahazpur, Dist. Bhilwara, Raj.
9. Bheru Lal Daroga S/o Rampal Daroga, Aged About 48
Years, R/o Bharni Khurd, Post Bharni Kala, Tehsil
Jahazpur, Dist. Bhilwara, Raj.
10. Ram Lal Regar S/o Balu Lal Regar, Aged About 48 Years,
R/o Village Ropan, Post Ropan, Tehsil Jahazpur, Dist.
Bhilwara, Raj.
11. Om Prakash Meena S/o Madhu Lal Meena, Aged About 50
Years, R/o Village And Post Kheruna, Via Kachhola, Tehsil
Jahajpur, Dist. Bhilwara Raj.
12. Mishri Lal Berwa S/o Madu Ram Berwa, Aged About 55
[2025:RJ-JD:8268] (2 of 4) [CW-3714/2025]
Years, R/o Village Shakkarpura, Post Jamoli, Tehsil
Jahazpur, Dist. Bhilwara, Raj.
13. Parmeshwar Lal Balai S/o Debi Lal Balai, Aged About 54
Years, R/o Village Ramnagar, Post Amarwashi, Tehsil
Jahazpur, Dist. Bhilwara, Raj.
14. Roshan Meena W/o Dhanpal Meena, Aged About 45 Years,
R/o Vpo Dhanugaon, Tehsil Nainwan, Dist. Bundi, Raj.
15. Narendra Singh S/o Gopal Singh, Aged About 52 Years,
R/o Vpo Amargarh, Via Kachhola, Tehsil Jahazpur, Dist.
Bhilwara, Raj.
16. Raghunath Meena S/o Ramchandra Meena, Aged About
44 Years, Village Sujanpura, Post Amargarh, Tehsil
Jahazpur District Bhilwara, Raj.
17. Leela Meena W/o Shambhu Lal Meena, Aged About 48
Years, R/o Village Khankhariya Khera, Post Amargarh,
Tehsil Jahazpur District Bhilwara, Raj.
18. Govind Singh Ranawat S/o Bhopal Singh Ranawat, Aged
About 51 Years, R/o Village Hathoriya, Post Bihara, Tehsil
Jahazpur District Bhilwara, Raj.
19. Bhanwari Sen D/o Ramratan Sen, Aged About 56 Years,
Village Khajuri, Tehsil Jahazpur District Bhilwara, Raj.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Education, Government Of Rajasthan, Jaipur,
Rajasthan.
2. Director, Elementary Education, Bikaner.
3. Director, Secondary Education, Bikaner.
4. The District Education Officer (Elementary Education),
Bhilwara, Rajasthan.
5. The District Education Officer (Secondary Education),
Bhilwara, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Tanwar Singh Rathore
[2025:RJ-JD:8268] (3 of 4) [CW-3714/2025]
JUSTICE DINESH MEHTA
Order
11/02/2025
1. Heard learned counsel for the petitioners.
2. Learned counsel for the petitioners submits that in the
identical situation this court vide order dated 25.04.2023 has
disposed of S.B. Civil Writ Petition No.6580/2020 (Jugal
Kishore & Ors. V/s State & Ors.) in the following terms:-
"1. While inviting court's attention to the prayer in
the writ petition, vis-a-vis, the order dated
28.05.2021 passed by the State Government, Mr.
Chanda learned counsel for the respondent-State
submits that the relief claimed in the writ petitions
has already been granted to the petitioners and the
writ petition has been rendered infructuous.
2. In view of the submissions notices above and
considering the order dated 28.05.2021, the writ
petition is dismissed as having been rendered
infructuous.
3. Since, it is admitted case of the State that
petitioners' grievance has been redressed, it will be
incumbent upon the competent authority to pass an
order in terms of the order dated 28.05.2021.
4. In view of the fact that the State Government had
taken an in- principle decision to redress petitioners'
grievance way back on 28.05.2021, the competent
authority of the respondent- State is hereby directed
to pass an appropriate order revising petitioners' pay
scale in terms of the order dated 28.05.2021 and
determine the salary payable as early as possible
preferably within three months from today.
5. After re-fixation of petitioner's pay scale, the
respondents shall pay the arrears to the petitioners
latest by 31.12.2023.
6. The stay application also stands disposed of
accordingly".
[2025:RJ-JD:8268] (4 of 4) [CW-3714/2025]
3. In view of the matter, learned counsel for the petitioners
submits that the petitioners may be permitted to submit a detailed
representation to the respondents and prays that the respondents
may be directed to consider the same in the light of judgment
rendered by this court in the case of Jugal Kishore & Ors (supra).
4. Considering the limited prayer made by the counsel for the
petitioners, the present writ petition is disposed of in terms that in
the event of filing a representation by the petitioners, the same
shall be considered and decided by the respondents in the light of
judgment rendered by this court in case of Jugal Kishore (supra)
within a period of six weeks from the date of receipt of certified
copy of this order.
5. The present order has been passed on the submission made
by the counsel for the petitioners that the case of the petitioners is
similar to the case of Jugal Kishore, therefore, if the facts of the
present case are not similar to the case of Jugal Kishore, the
respondents would be free to examine the veracity of the
submissions made in the petition and only in case, the averments
made therein are found to be correct, the petitioners would be
entitled to the relief.
6. Stay application also stands disposed of, accordingly.
(DINESH MEHTA),J
17-raksha/-
Powered by TCPDF (www.tcpdf.org)
