Rajasthan High Court - Jodhpur
Ramprasad vs State Of Rajasthan (2025:Rj-Jd:9132) on 14 February, 2025
[2025:RJ-JD:9132]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4077/2025
1. Ramprasad S/o Shri Hukum Jat, Aged About 50 Years,
Resident Of Village Gudara Khera, Dokiyon Ka Kheda,
Taluka Kotadi, District Bhilwara.
2. Meena Kabra D/o Shri Shantilal, Aged About 44 Years,
Resident Of Kabra Gali, Village Kachhola, Taluka
Mandalgarh District Bhilwara.
3. Sampat Kanwar D/o Shri Bhagwan Singh, Wife Of
Shanker Singh, Aged About 37 Years, Resident Of Village
Rased Raser, Taluka Kotadi District Bhilwara.
4. Nandlal Suthar S/o Shri Mohanlal, Aged About 40 Years,
Resident Of Dhakdon Ka Mohalla, Kishangarh, Taluka
Kotadi, District Bhilwara.
----Petitioners
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
Department Of Finance, Government Of Rajasthan,
Secretariat, Jaipur.
2. Secretary Finance (Budget), Department Of Finance,
Government Of Rajasthan, Secretariat, Jaipur.
3. Principal Secretary, Department Of School Education,
Government Of Rajasthan, Secretariat, Jaipur.
4. Joint Secretary (Admn.), Department Of Elementary
Education, Government Of Rajasthan, Secretariat, Jaipur.
5. Dy. Secretary, Department Of Elementary Education,
Government Of Rajasthan, Secretariat, Jaipur.
6. Director, Elementary Education, Rajasthan, Bikaner.
7. District Education Officer (Hq), Elementary Education,
Bhilwara.
8. Block Education Officer, Kotdi, District Bhilwara.
9. Block Education Officer, Jahajpur, District Bhilwara.
----Respondents
For Petitioner(s) : Mr. B.S. Charan.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN MONGA
Order (Oral)
14/02/2025
1. Petitioners herein are aggrieved inaction/non-consideration
on the part of the respondents to consider their claim to have
degree in Library & Information Science in distance education and
re-fixation of their monthly pay, which is being currently paid,
notwithstanding that the District Education Officer, (Headquarter),
[2025:RJ-JD:9132] (2 of 2) [CW-4077/2025]
Elementary, Bhilwara, vide a letter dated 15.04.2023
recommended their case favourably to All Chief Block, Education
Officers.
2. He also rely on a judgment rendered by this Court in case of
Jassa Ram Choudhary and Ors. Vs. State of Rajasthan and
Ors.(S.B. Civil Writ Petition No. 17901/2023) decided on
09.11.2023 pursuant whereto, similarly situated counterparts
have been accorded benefit. Petitioners claim that despite their
passing the requisite qualification of B.L.I.S., C.L.I.S., D.L.I.S.,
A.D.L.M. and D.L.M., they are not being considered eligible for
appointment as Panchayat Teachers in the Elementary Education
Department in the higher pay bracket as aforesaid.
3. Learned counsel for the petitioners at the outset submits that
qua the aforesaid grievance, the petitioner also submitted
representation dated 21.09.2024 (Annex.4) before the competent
authority for redressal thereof, which has remained pending till
date without being taken up for passing any orders either way,
therefore, the competent authority be directed to decided the
same by passing appropriate administrative orders expeditiously.
4. Request seems to be fair.
5. In the aforesaid premise, the writ petition is disposed of. The
respondent competent authority is directed to decide the aforesaid
pending representation of the petitioners by passing an
appropriate administrative order, in accordance with law, subject
of course to the verification of the qualification acquired by the
petitioners and the recognition thereof.
6. Needful be done as expeditiously as possible.
(ARUN MONGA),J
23-Jitender-Sumit/-
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