Shanti Lal Dhobi vs State Of Rajasthan (2025:Rj-Jd:319)
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Rajasthan High Court - Jodhpur

Shanti Lal Dhobi vs State Of Rajasthan (2025:Rj-Jd:319) on 3 January, 2025

[2025:RJ-JD:319]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 21579/2024

1.       Shanti Lal Dhobi S/o Shri Bhagirath Dhobi, Aged About 50
         Years, R/o Mukam Post Rajaji Ka Kareda, Tehsil Mandal,
         District Bhilwara, Rajasthan.
2.       Ajay Bhai Dhobi S/o Shri Durgalal Dhobi, Aged About 50
         Years, R/o Narsingh Dry Cleaner, Shahpura, District
         Bhilwara, Rajasthan.
3.       Phojmal Meena S/o Shri Bhuwana Ram, Aged About 52
         Years, R/o Mukam Post Ghadoli, Tehsil Jahajpur, District
         Shahpura, Rajasthan.
4.       Dharam Raj Meena S/o Shri Soji Ram Meena, Aged About
         44 Years, R/o Nathadand, Tehsil Jahajpur, District
         Shahpura, Rajasthan.
5.       Suresh Kumar S/o Shri Prabhu Lal, Aged About 46 Years,
         R/o Mukam Post Ghadoli, Tehsil Jahajpur, District
         Shahpura, 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, Ajmer, Rajasthan.
4.       District Education     Officer,                  Secondary       Education
         Department, Kekri, Rajasthan.
                                                                    ----Respondents


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



               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 /

[2025:RJ-JD:319] (2 of 2) [CW-21579/2024]

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 14-skm/-

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