Mukesh Rollan vs State Of Rajasthan (2025:Rj-Jd:326)
2025 Latest Caselaw 3721 Raj

Rajasthan High Court - Jodhpur

Mukesh Rollan vs State Of Rajasthan (2025:Rj-Jd:326) on 3 January, 2025

[2025:RJ-JD:326]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 21556/2024

Mukesh Rollan S/o Nanu Ram, Aged About 38 Years, Village
Hukampura,          Post     Singrawat,          Tehsil     Dhodh,       District    Sikar,
Rajasthan. Presently Posted As School Lecturer Geography At
Gsss Devgarh, Block- Piprali, District Sikar, Rajasthan.
                                                                           ----Petitioner
                                          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.
                                                                       ----Respondents


For Petitioner(s)               :     Mr. M.L. Deora
For Respondent(s)               :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

03/01/2025

1. Petitioner herein is 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 School Lecturer pursuant to the

advertisement dated 16.10.2015.

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

petitioner 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 petitioner is sanguine that, in case he is allowed to file a

[2025:RJ-JD:326] (2 of 2) [CW-21556/2024]

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 Manoj Khandelwal (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 10-skm/-

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