Rajasthan High Court - Jodhpur
Suman Rawat vs The State Of Rajasthan ... on 25 February, 2025
[2025:RJ-JD:11131]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4913/2025
1. Suman Rawat W/o Shri Kan Hingh Maida, Aged About 47
Years, Resident Of Village And Post Ward No.07,
Ambapada, Jheekil, Dist.-Banswara.(Raj.).
2. Tol Singh Maida S/o Shri Moti Maida, Aged About 48
Years, Resident Of Village Ambapada, Post- Jhikli, Teh.-
Kushalgarh, Dist.-Banswara. (Raj.).
3. Tanu Charel S/o Shri Fulji Charel, Aged About 48 Years,
Resident Of Village Akpura Ganv Bhawarada, Post-
Mohkampura, Tehsil Kushalgarh, Dist.-Banswara. (Raj.).
4. Vagji Bhabhar S/o Shri Nathu Ji Bhabhar, Aged About 53
Years, Resident Of Village And Post Bijori Badi, Bijori Kala,
Dist.-Banswara (Raj.).
5. Jeetmal Dindor S/o Shri Kika Dindor, Aged About 58
Years, Resident Of Village And Post Badwas Choti,
Borkhedi Road, Teh.- Kushalgarh, Dist.- Banswara. (Raj.).
6. Moti Lal Rathor S/o Shri Nagji Rathor, Aged About 49
Years, Resident Of Village Mahapuragarha, Post Rupji Ka
Khera, Khamera, Teh.- Ghato, Dist.- Banswara. (Raj.).
7. Vanita Dindor W/o Shri Lakhji Dindor, Aged About 47
Years, Resident Of Village And Post Badwas Choti, Tehsil-
Kushalgarh, Dist.- Banswara. (Raj.).
8. Dayal Damor S/o Shri Limji Damor, Aged About 47 Years,
Resident Of Village And Post Ward No 1, Kajal Pada,
Tehsil- Kushalgarh, Dist.- Banswara. (Raj.).
9. Rupa Vasuniya S/o Shri Kalji Vasuniya, Aged About 47
Years, Resident Of Village And Post Badwas Choti, Dist.-
Banswara. (Raj.).
10. Val Singh Dodiyar S/o Shri Halajee Dodiyar, Aged About
46 Years, Resident Of Village And Post Ward No.10,
Kachla, Bassi, Kushalgarh, Dist.- Banswara. (Raj.).
11. Vasu Dev Katara S/o Shri Kiran Prakash Katara, Aged
About 46 Years, Resident Of Village And Post Tamatiya
Pal, Dist.- Banswara. (Raj.).
12. Rasiya Maida S/o Shri Jorhing Maida, Aged About 50
Years, Resident Of Village And Post Ward No.11, Ghartara,
Ramgarh, Kushalgarh, Dist.- Banswara. (Raj.).
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13. Prabhu Lal Damor S/o Shri Puna Ji Damor, Aged About 51
Years, Resident Of Village And Post Mandela Pada, Post,
Dist.- Banswara. (Raj.).
14. Mangilal Adivasi S/o Shri Varsang Adivasi, Aged About 53
Years, Resident Of Village And Post Hanuman Chok, Bori,
Dist.- Banswara. (Raj.).
15. Dinesh Chandra Kharadi S/o Shri Laxman Lal Kharadi,
Aged About 46 Years, Resident Of Village And Post New
Aabadi, Timurava, Tamtiya Rathore, Dist.- Banswara.
(Raj.).
16. Laxman Lal Damor S/o Shri Gebilal Damor, Aged About
46 Years, Resident Of Village And Post Ward No.08, Kotra,
Dist.- Banswara. (Raj.).
17. Sohan Lal Charpota S/o Shri Laleng Charpota, Aged
About 50 Years, Resident Of Village And Post Kyara, Post
Ador, Dist.- Banswara. (Raj.).
18. Nathu Lal Pargi S/o Shri Ramanlal Pargi, Aged About 55
Years, Resident Of Village And Post Pargi Pada, Bhatar,
Dist.- Banswara. (Raj.).
19. Balkrishan Khant S/o Shri Motiya Khant, Aged About 50
Years, Resident Of Village And Post Govindpura, Bhatar
Dist.- Banswara. (Raj.).
20. Badami Lal Pandor S/o Shri Mani Lal Pandor, Aged About
50 Years, Resident Of Village And Post Khunta, Mundri,
Anandpuri Dist.- Banswara. (Raj.).
21. Kanta Charpota W/o Shri Manilal Chanpota, Aged About
53 Years, Resident Of Village And Post Kakrva, Post
Gopinath Ka Gada, Dist.- Banswara. (Raj.).
22. Sena Ninama W/o Shri Kamla Shankar Ninama, Aged
About 46 Years, Resident Of Village And Post Bhaler
Bhodar, Bagidora, Dist.- Banswara. (Raj.).
23. Prabhu Lal Katara S/o Shri Poniya Katara, Aged About 53
Years, Resident Of Village And Post Upala Pada Timurwa,
Tamtiya Rathor, Dist.- Banswara. (Raj.).
24. Mani Lal Damor S/o Shri Devi Lal Damor, Aged About 50
Years, Resident Of Village And Post Ward No.08,
Bharkadiya Pada, Dist.- Banswara. (Raj.).
25. Kavita Rot W/o Shri Chagan Lal Rot, Aged About 51 Years,
Resident Of Village And Post Ward No, 01, Hadmatiya,
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Post- Navaghara, Tehsil Garhi, Dist.- Banswara. (Raj.).
26. Mohan Lal Patel S/o Shri Laluji Patel, Aged About 50
Years, Resident Of Village And Post Kuvadiya, Post- Panasi
Chhoti, Tehsil- Garhi, Dist.- Banswara. (Raj.).
27. Kanti Lal Charpota S/o Shri Lemji Charpota, Aged About
48 Years, Resident Of Village And Post Ward No. 12,
Dakarkundi, Post- Ador, Dist.- Banswara. (Raj.).
28. Kalu Ram Garasiya S/o Shri Ponaji Darasiya, Aged About
56 Years, Resident Of Village And Post Ward No.03,
Garasiya Pada, Pindarma, Dist.- Banswara. (Raj.).
29. Val Singh Bhuriya S/o Shri Bhatuji Bhuriya, Aged About
52 Years, Resident Of Village And Post Gamaniya Hamira,
Gangad Talai, Dist.- Banswara. (Raj.).
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Rural And Panchayati Raj, Government Of
Rajasthan, Jaipur, Rajasthan.
2. The Secretary, Department Of Education, Government Of
Rajasthan, Jaipur, Rajasthan.
3. The Director, Elementary Education, Bikaner, District
Bikaner, Rajasthan.
4. The Director, Secondary Education, Bikaner, District
Bikaner, Rajasthan.
5. District Education Officer (Elementary Education),
Chittorgarh.
6. District Education Officer (Secondary Education),
Chittorgarh.
7. District Education Officer (Elementary Education),
Banswara.
8. District Education Officer (Secondary Education),
Banswara.
9. District Education Officer (Elementary Education),
Udaipur.
10. District Education Officer (Secondary Education), Udaipur.
11. District Education Officer (Elementary Education),
Dungarpur.
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12. District Education Officer (Secondary Education),
Dungarpur.
----Respondents
For Petitioner(s) : Mr. B.L. Jat.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN MONGA
Order (Oral)
25/02/2025
1. Petitioners herein before this Court seek appropriate
direction to the respondents to accord them seniority and notional
benefits on the post of Teacher Grade-III from the date of initial
appointment as has been given to their counterparts.
2. At the very outset, it is submitted by learned counsel for the
petitioners 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 petitioners are sanguine that, in
case they are allowed to file individual representations 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
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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
26-DhananjayS/Rmathur/-
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