Kuldeep Didharia vs The State Of Rajasthan ...
2025 Latest Caselaw 4500 Raj

Rajasthan High Court - Jodhpur

Kuldeep Didharia vs The State Of Rajasthan ... on 14 January, 2025

[2025:RJ-JD:2236]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 612/2025

Kuldeep Didharia S/o Sh. R.l. Didharia, Aged About 43 Years,
Resident Of Village And Post- Bhadra, Dist. Hanumangarh,
(Raj.).
                                                                        ----Petitioner
                                       Versus
1.        The   State      Of     Rajasthan,         Through        The    Secretary,
          Department Of Education, Government Of Rajasthan,
          Jaipur, Rajasthan.
2.        The   Director,       Secondary        Education,         Bikaner,   District
          Bikaner.
3.        The Deputy Director, Secondary Education, Bikaner, Zone
          Bikaner, Rajasthan.
4.        The Joint Director, School Education, Bikaner Division
          District Bikaner, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Bheru Lal Jat.
For Respondent(s)            :



                HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

14/01/2025

1. Petitioner herein is before this Court seeking directions to the

respondents to give benefit of seniority, fixation and notional

benefits as was given to the candidates, who were selected /

appointed for the post of Senior Teacher, pursuant to the

recruitment year 2011-2012.

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

[2025:RJ-JD:2236] (2 of 2) [CW-612/2025]

Khandelwal & Ors. Vs. State of Rajasthan & Ors. He submits

that the petitioner is sanguine that, in case he is 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, 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 25-/Jitender/Rmathur/-

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