Rajasthan High Court - Jodhpur
Raman Singh Charpota vs State Of Rajasthan (2025:Rj-Jd:86) on 2 January, 2025
[2025:RJ-JD:86]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 20172/2024
1. Raman Singh Charpota S/o Shri Narsingh Charpota, Aged
About 45 Years, Resident Of Village Nani Ka Sath, Post
Lohariya Bada, Tehsil Kushalgarh, District Banswara
(Rajasthan).
2. Ashok Kumar Meena S/o Shri Badri Lal Meena, Aged
About 49 Years, Resident Of Village Kandal, Post
Khanmin, Tehsil Kherwara, District Udaipur (Rajasthan).
3. Kanhaiya Lal Ninama S/o Shri Soma Lal Ninama, Aged
About 57 Years, Resident Of Nearby Police Chowki,
Vagdiyafala, Kushalgarh, District Banswara (Rajasthan).
4. Praveen Kumar Kharadi S/o Shri Khaturam Kharadi, Aged
About 41 Years, Resident Of Village Chittoda Mafi, Post
Dungra Bada, Tehsil And Panchayat Samiti Sajjangarh,
District Banswara (Rajasthan).
5. Ramila Bhagora W/o Kanhaiya Lal, Aged About 56 Years,
Resident Of Village Bavalipada, Post Machharasath, Tehsil
Sajjangarh, District Banswara (Rajasthan).
6. Phool Chand Maida S/o Shri Vesta Maida, Aged About 48
Years, Resident Of Village Darra, Post Chhoti Sarwa,
Tehsil Kushalgarh, District Banswara (Rajasthan).
7. Narendra Kumar S/o Shri Manji Dodiyaar, Aged About 48
Years, Resident Of Angoriya, Tehsil Kushalgarh, District
Banswara (Rajasthan).
8. Balwant Singh Labana S/o Shri Kalu Singh Labana, Aged
About 46 Years, Resident Of Village Tanda-Ratna, Post
Sajjangarh, Tehsil Kushalgarh, District Banswara
(Rajasthan).
9. Bhagwanti Katara D/o Shri Bheem Singh Katara, Wife Of
Jeevardhan, Aged About 52 Years, Resident Of Maharshi
Dayanand Sevashram, Rati Talai, Banswara Rural, District
Banswara (Rajasthan).
10. Kailash Chandra S/o Shri Babu Lal, Aged About 48 Years,
Resident Of A/1, Pushpa Nagar, Banswara Rural, District
Banswara (Rajasthan).
----Petitioners
Versus
(Downloaded on 03/01/2025 at 11:23:25 PM)
[2025:RJ-JD:86] (2 of 3) [CW-20172/2024]
1. State Of Rajasthan, Through The Secretary, Department
Of Elementary Education, Government Of Rajasthan,
Jaipur.
2. The Secretary, Rajasthan Public Service Commission,
Ajmer.
3. Director, Elementary Education Bikaner (Rajasthan).
4. Joint Director, Elementary Education, Udaipur Zone,
Udaipur (Rajasthan).
----Respondents
For Petitioner(s) : Mr. Vikram Sharma.
For Respondent(s) : Mr. K.K. Rawal with
Mr. Mudit Bhachhawat.
HON'BLE MR. JUSTICE ARUN MONGA
Order
02/01/2025
1. Petitioners herein are before this Court seeking directions to
the respondents to give the benefit of seniority, fixation and
notional benefit as was given to the candidates, who were selected
/ appointed for the post of Teacher Grade-III pursuant to the order
dated 04.02.2006.
2. At the outset, it is submitted by the learned counsel for the
petitioners that the issue raised in the present writ petition is
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 by the respondents in light of
[2025:RJ-JD:86] (3 of 3) [CW-20172/2024]
the aforesaid judgment, they will be meted out with favorable
treatment.
3. Learned counsel for the respondents is also agreeable to the
aforesaid suggestion made by learned counsel for the petitioners.
4. 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.
5. Pending application(s), if any, stand disposed of.
(ARUN MONGA),J
2-/Jitender/Rmathur
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