Dasharath Kanwar Chundawat vs State Of Rajasthan (2025:Rj-Jd:88)
2025 Latest Caselaw 3661 Raj

Rajasthan High Court - Jodhpur

Dasharath Kanwar Chundawat vs State Of Rajasthan (2025:Rj-Jd:88) on 2 January, 2025

[2025:RJ-JD:88]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 21251/2024
 1.      Dasharath     Kanwar   Chundawat   D/o   Prem  Singh
         Chundawat, Aged About 37 Years, R/o Rawala Guda
         Sursinghji, Pali Rajasthan, Presently Posted At Gsss
         Phulad, District Pali.
 2.      Bhavna Khatik D/o Pyar Chand, Aged About 33 Years, R/o
         Khatik Mohalla Kothariya Chak-A Nathdwara, District
         Rajsamand, Presently Posted At Gsss Manda, District Pali.
 3.      Poonam Sharma D/o Somdutt Sharma, Aged About 41
         Years, R/o Ward No. 15 Tibbi Dist. Hanumangarh,
         Rajasthan, Presently Posted At Shri Hari Singh Gsss
         Ridmalsar Bapini, District Jodhpur.
                                                                      ----Petitioners
                                       Versus
 1.      State Of Rajasthan, Through The Secretary, Department
         Of Education, Government Of Rajasthan, Jaipur,
         Rajasthan.
 2.      The Director, Secondary                Education,         Bikaner,   District
         Bikaner, Rajasthan.
 3.      The Joint Director, Secondary Education, Pali, District Pali,
         Rajasthan.
 4.      The Joint Director, Secondary Education, Jodhpur, District
         Jodhpur, Rajasthan.
                                                                   ----Respondents


For Petitioner(s)            :    Mr. Tanwar Singh Rathore.
For Respondent(s)            :



                  HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

02/01/2025

1. Petitioners herein are before this Court seeking directions to

the respondents to give the service benefits, seniority and notional

benefit as was given to the candidates, who were selected /

appointed for the post of Teacher Grade-II pursuant to the

advertisement dated 13.07.2016.

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

petitioners that the issue raised in the present writ petition is

[2025:RJ-JD:88] (2 of 2) [CW-21251/2024]

covered an order dated 16.07.2014 passed by the Jaipur Bench of

this Court in S.B. Civil Writ Petition No. 7283/2014 : Manoj

Khandelwal & Ors. Vs. State of Rajasthan & Ors. He submits

that the petitioners are sanguine that, in case they are 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, 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 Manoj Khandelwal (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 4-/Jitender/Rmathur/-

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