Neeraj Godara vs The State Of Rajasthan ...
2025 Latest Caselaw 7934 Raj

Rajasthan High Court - Jodhpur

Neeraj Godara vs The State Of Rajasthan ... on 25 February, 2025

[2025:RJ-JD:11129]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 4894/2025

1.       Neeraj Godara S/o Rai Singh Godara, Aged About 33
         Years, Constable Belt No 438, R/o 187, Jaaton Ka
         Mohalla, Sardarpura Jewan, 1-Spm, District Ganganagar.
         (Raj.)
2.       Ashok Kumar S/o Bhanwar Lal, Aged About 33 Years,
         Constable Belt No 866, R/o Denok, District Jodhpur. (Raj.)
3.       Bablu S/o Oma Ram, Aged About 28 Years, Constable Belt
         No 649, R/o Khudiyala, District Jodhpur. (Raj.)
                                                                       ----Petitioners
                                      Versus
1.       The State Of Rajasthan, Department Of Home, Through
         Its Secretary, Govt. Secretariat, Jaipur (Raj.).
2.       The Principal Secretary, Department Of Finance (Rules),
         Government        Of     Rajasthan,         Government          Secretariat,
         Jaipur. (Raj.).
3.       The Adgp (Armed Battalion), Police Head Quarter, Lal
         Kothi, Jaipur (Raj.).
4.       The      Commandant,          1St     Battalion           Rajasthan    Armed
         Constabulary (Rac), Headquarter Mandore Road, Jodhpur,
         (Raj.).
                                                                     ----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, inter-alia, seek a direction to the

respondents to give notional benefits, pay-fixation, seniority to

them from the date of appointment as has been given to their

counterparts.

[2025:RJ-JD:11129] (2 of 2) [CW-4894/2025]

2. At the outset, it is submitted by learned counsel for the

petitioners that the issue raised in the present writ petition is

covered by an order dated 17.12.2012 passed by a Co-ordinate

Bench of this Court in S.B. Civil Writ Petition

No.11973/2012 : Dara Singh Vs. State of Rajasthan & Ors.

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

observations made in the case of Dara Singh (supra), as

expeditiously as possible.

4. Pending application(s), if any, stand disposed of.

(ARUN MONGA),J 23-DhananjayS/Rmathur/-

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