Rajasthan High Court - Jodhpur
Dilip Kumar Meena vs The State Of Rajasthan ... on 14 February, 2025
[2025:RJ-JD:9069]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4029/2025
1. Dilip Kumar Meena S/o Shri Ramniwas Meena, Aged About
44 Years, R/o Village Akawada, Post Shekhpura, Tehsil
Todabhim, District Karauli At Present Working On The Post Of
Teacher In Gups Nalodiya (Khairabad) District Kota.
2. Khemraj Meena S/o Shri Nathua Ram Meena, Aged About 43
Years, R/o Village Gawadiyapura, Post Parita, Tehsil And
District Karauli At Present Working On The Post Of Teacher In
Mahatma Gandhi Govt. School Ratanjila, Katkad, District
Karauli.
3. Mukesh Kumar Meena S/o Seduram, Aged About 44 Years,
R/o Ward No. 36, College Colony, Adarsh Nagar, Gangapur
City District Sawaimadhopur At Present Working On The Post
Of Teacher In Gups Basyahedi (Khairabad) District Kota.
4. Sant Sharan Meena S/o Shri Gukal Ram Meena, Aged About
59 Years, R/o Ward No. 13, Khara Ka Mohalla, Mahaswa,
District Karauli, At Present Working On The Post Of Teacher
In Gups Lasudiya (Khairabad) District Kota.
----Petitioners
Versus
1. The State Of Rajasthan, Through The Principal Secretary,
Department Of Panchayat Raj, Government Of Rajasthan,
Secretariat, Jaipur.
2. Director, Elementary Education, Rajasthan, Bikaner.
3. District Education Officer, Elementary Education Kota.
4. District Education Officer, Elementary Education Karauli.
5. Peeo, Govt. Sr. Secondary School Lakhariya Block Khairabad,
District Kota.
6. Peeo, Govt. Sr. Secondary School Arniyakalan Block
Khairabad, District Kota.
7. Peeo, Govt. Sr. Secondary School Goyanda, District Kota.
8. Principal, Mahatma Gandhi Govt. School, Ratanjila Katkad,
District Kota.
----Respondents
For Petitioner(s) : Mr. Rakesh Kumar Saini.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN MONGA
Order (Oral)
14/02/2025
1. Petitioners herein are before this Court seeking directions to
the respondents to give notional benefits and seniority as was
given to their counter-parts, on the post of Teacher Gr.III,
pursuant to the advertisement in question.
[2025:RJ-JD:9069] (2 of 2) [CW-4029/2025]
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
that the petitioners are sanguine that, in case they are 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, 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
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
17-Jitender-Sumit/-
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