Roshan Kumar Meena vs State Of Rajasthan (2025:Rj-Jd:322)
2025 Latest Caselaw 3700 Raj

Rajasthan High Court - Jodhpur

Roshan Kumar Meena vs State Of Rajasthan (2025:Rj-Jd:322) on 3 January, 2025

[2025:RJ-JD:322]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 21633/2024

1.       Roshan Kumar Meena S/o Shri Ramchandra Meena, Aged
         About 51 Years, R/o Gram Post Office Gadoli, Tehsil
         Jahajpur, District Bhilwara, Rajasthan.
2.       Lala Ram Meena S/o Shri Narayan Lal, Aged About 54
         Years, R/o Gram Post Sarsiya, Tehsil Jahajpur, District
         Bhilwara, Rajasthan.
3.       Shaitan Singh Meena S/o Shri Baldeo Meena, Aged About
         46 Years, R/o Gram Khanderiya, Tehsil Jahajpur, District
         Bhilwara, Rajasthan.
4.       Mohan Lal Meena S/o Shri Chhotgaram Meena, Aged
         About 55 Years, R/o Gram Mayla Poliya, Post Gandoli,
         Tehsil Jahajpur, District Bhilwara.
5.       Ramesh Kumar Meena S/o Shri Ramgopal Meena, Aged
         About 51 Years, R/o Gandoli, Tehsil Jahajpur, District
         Bhilwara, Rajasthan.
6.       Balwant Singh Meena S/o Shri Ramdayal Meena, Aged
         About 52 Years, R/o 85/322, Sector 8, Sanganer Jaipur,
         Rajasthan.
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Education       Department,           Secretariat,         Government    Of
         Rajasthan, Jaipur.
2.       Director, Secondary Education, Rajasthan Bikaner.
3.       District      Education          Officer,        Secondary       Education
         Department, Nagour, Rajasthan.
4.       District      Education          Officer,        Secondary       Education
         Department, Jaipur, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Himanshu Shrimali
                                   Mr. Harish Jangid
For Respondent(s)            :




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                  HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

03/01/2025

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 PTI Grade-II pursuant to the

advertisement dated 03.09.2008

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 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 22-skm/-

[2025:RJ-JD:322] (3 of 3) [CW-21633/2024]

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