Subhash Chander Manda vs State Of Rajasthan (2025:Rj-Jd:11012)
2025 Latest Caselaw 7938 Raj

Rajasthan High Court - Jodhpur

Subhash Chander Manda vs State Of Rajasthan (2025:Rj-Jd:11012) on 25 February, 2025

[2025:RJ-JD:11012]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4874/2025

Subhash Chander Manda S/o Shri Nanu Ram, Aged About 51
Years, R/o Village Huntpura, Post Beenjhbayala, Tehsil Padampur,
District Sriganganagar, Rajasthan.
                                                                        ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Rural Development And Panchayati Raj, Secretariat
         Govt. Of Rajasthan, Jaipur.
2.       The Chief Executive Officer, Zila Parishad Sri Ganganagar.
3.       The District Education Officer, Sri Ganganagar.
4.       The Principal, Government Upper Primary School7-W,
         Block Karanpur, District- Sri Ganganagar.
                                                                     ----Respondents


For Petitioner(s)             :    Mr. Krishan Pal Singh Bhati.
For Respondent(s)             :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

25/02/2025

1. Petitioner herein before this Court seeks appropriate

direction to the respondents to accord him seniority and notional

benefits on the post of Special Education Teacher Grade-III (Level-

I) 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

in the case of Suman Bai & Anr. Vs. State of Rajasthan & Ors.

: 2009(1) WLC (Raj.) 381. He submits that the petitioner is

[2025:RJ-JD:11012] (2 of 2) [CW-4874/2025]

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 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 Suman Bai (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 19-DhananjayS/Rmathur/-

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