Sourabh Royal vs State Of Rajasthan (2025:Rj-Jd:10873)
2025 Latest Caselaw 7820 Raj

Rajasthan High Court - Jodhpur

Sourabh Royal vs State Of Rajasthan (2025:Rj-Jd:10873) on 24 February, 2025

[2025:RJ-JD:10873]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 4083/2025

1.       Sourabh Royal S/o Dhagla Ram, Aged About 29 Years,
         Riyashyamdas, Post Jogimagra, Tehsil Merta City, District
         Nagaur
2.       Rajendra Kumar S/o Babulal Kapariya, Aged About 37
         Years, Village And Post Bimbijodha, Tehsil Ladnun, District
         Didwana- Kuchaman
                                                                        ----Petitioners
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal   Secretary,
         Education Department, Govt. Of Rajasthan, Secretariat,
         Jaipur.
2.       Director, Secondary Education, Rajasthan Bikaner
3.       Joint Director, School Education, Ajmer Division, Ajmer
4.       District Education Officer (Secondary-I), Nagaur
5.       District     Education            Officer       (Secondary),       Didwana-
         Kuchaman
                                                                      ----Respondents


For Petitioner(s)              :     Mr. R.S. Bhardwaj.
For Respondent(s)              :


         HON'BLE MR. JUSTICE ARUN MONGA

Order 24/02/2025

1. Petitioners herein, who are compassionate appointees, are

before this Court seeking a direction to the respondents to delete

the condition imposed in their appointment letters requiring them

to qualify the typing test, and to grant them consequential

benefits from the date of their initial appointment.

2. Learned counsel for the petitioners rely on judgment

rendered in Govind Singh Vs. State of Rajasthan & ors.: S.B.

Civil Writ Petition No.2549/2002, decided on 20.05.2003 by

this Court, and states that petitioners are sanguine if their

[2025:RJ-JD:10873] (2 of 2) [CW-4083/2025]

pending representations dated 05.11.2024 and 10.12.2024

(Annex.6) are taken up on administrative side, they will be meted

out with favourable treatment.

3. Request seems to be fair.

4. In the aforesaid premise, without commenting on the merits

of the case, and based on the suggestion of the learned counsel

for the petitioner, the writ petition is disposed of with the

expectation that the competent authority shall take up the

pending representations of the petitioners on the administrative

side and pass appropriate orders, either way, in accordance with

the law, as expeditiously as possible.

5. It is made clear that the competent authority shall apply its

independent mind after reviewing the facts on record before

taking any decision on the representation of the petitioners. This

order shall not be construed in any manner as an opinion on the

merits of the case or the reliance placed on the judgment, ibid,

and/or its applicability to the case of the petitioner.

6. Pending application, if any, stands disposed of.

(ARUN MONGA),J 5-Sumit/-

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