Paras Mal Khatik vs The State Of Rajasthan ...
2025 Latest Caselaw 7819 Raj

Rajasthan High Court - Jodhpur

Paras Mal Khatik vs The State Of Rajasthan ... on 24 February, 2025

[2025:RJ-JD:10902]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4778/2025

Paras Mal Khatik S/o Leharu Lal Khatik, Aged About 44 Years,
Village Bagor, Tehsil Mandal, District Bhilwara.
                                                                        ----Petitioner
                                      Versus
1.       The State Of Rajasthan, Through Its Secretary, Education
         Department, Government Of Rajasthan, Jaipur.
2.       The Director (Secondary Education), Bikaner.
3.       The Director (Primary Education), Bikaner.
4.       The District Education Officer (Secondary), Karauli.
                                                                     ----Respondents


For Petitioner(s)             :    Mr. Surendra Singh Choudhary.
For Respondent(s)             :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

24/02/2025

1. Petitioner herein before this Court seeks appropriate

direction to the respondents to accord him all notional benefits on

the post of PTI Grade-III from the date of initial appointment as

has been given to his counterparts.

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

[2025:RJ-JD:10902] (2 of 2) [CW-4778/2025]

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 20-DhananjayS/Rmathur/-

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