Rakesh Kumar vs State Of Rajasthan (2025:Rj-Jd:11139)
2025 Latest Caselaw 7935 Raj

Rajasthan High Court - Jodhpur

Rakesh Kumar vs State Of Rajasthan (2025:Rj-Jd:11139) on 25 February, 2025

[2025:RJ-JD:11139]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4914/2025

Rakesh Kumar S/o Jaikishan Bishnoi, Aged About 30 Years, Belt
No.-1067, R/o Salu Ki Dhani, Post Sindhawasa, Harniya, Tehsil-
Gudamalani, Dist. Barmer (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         Home, Government Secretariat, Jaipur (Raj.).
2.       The Principal Secretary, Department Of Finance (Rules),
         Government         Of     Rajasthan,         Government        Secretariat,
         Jaipur, (Raj.).
3.       Director General Of Police, Police Head Quarter, Lal Kothi,
         Jaipur (Raj.).
4.       Superintendent Of Police, Udaipur, District-Udaipur, (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. B.L. Jat.
For Respondent(s)            :



                HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

25/02/2025

1. Petitioner herein seeks a direction to the respondents to give

notional benefits, pay-fixation & seniority to him from the date of

appointment as has been given to his counterparts.

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

petitioner 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 petitioner is sanguine that, in case he is

[2025:RJ-JD:11139] (2 of 2) [CW-4914/2025]

allowed to file a representation qua the grievance raised in the

present writ petitions and the same is considered in light of 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 Dara Singh (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 27-DhananjayS/Rmathur/-

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