Bindu Chouhan vs State Of Rajasthan (2025:Rj-Jd:2092)
2025 Latest Caselaw 4442 Raj

Rajasthan High Court - Jodhpur

Bindu Chouhan vs State Of Rajasthan (2025:Rj-Jd:2092) on 13 January, 2025

[2025:RJ-JD:2092]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 4237/2019

Bindu Chouhan D/o Shri Ghewar Singh, Aged About 27 Years,
Near Road Ways Bus Stand, Tehsil Vpo Bhim, District Rajsamand,
Rajasthan.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Rural
         Development    And    Panchayati     Raj     Department,
         Government Of Rajasthan, Secretariat, Jaipur.
2.       The Secretary, Department Of Education, Government Of
         Rajasthan, Jaipur, Rajasthan.
3.       The Director, Elementary Education, Bikaner, District
         Bikaner, Rajasthan.
4.       The District Education Officer (Headquarter), Elementary
         Education Barmer, District Barmer, Rajasthan.
5.       The District Education Officer (Headquarter), Elementary
         Education Rajsamand, District Rajsamand, Rajasthan.
6.       The Chief Block Education Officer, Panchayat Samiti
         Sindhari, District Barmer, Rajasthan.
7.       The Chief Block Education Officer, Panchayat Samiti Bhim,
         District Rajsamand, Rajasthan.
8.       The Panchayat Elementary Education Officer / Peeo,
         Government Senior Secondary School, Amar Singh,
         Panchayat Samiti Sindhari, District Barmer, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. M.S. Shekhawat
For Respondent(s)            :     Mr. K.S. Solanki for
                                   Mr. I.R. Choudhary, AAG



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

13/01/2025

1. The petitioner hereby seeks a direction to the respondents to

grant all past service benefits, assign a regular pay scale, and

ensure the payment of salary on a monthly basis after granting

the regular pay scale for the newly appointed post.

[2025:RJ-JD:2092] (2 of 2) [CW-4237/2019]

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

petitioner that the issue raised in the present writ petition is

covered by an order dated 15.01.2018 passed by a Coordinate

Bench of this Court in Dhanraj Meena v. State of Rajasthan &

Ors. : S.B. Civil Writ Petition No.12846/2017. He submits

that the petitioner is sanguine that if the respondents consider the

representation of the petitioner in light of the aforesaid judgment,

she will be meted out with favorable treatment.

3. Learned counsel for the respondents is also agreeable to the

aforesaid suggestion of learned counsel for the petitioner.

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 Dhanraj Meena (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 23-skm/-

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