Sanjay Kumar Meena vs The State Of Rajasthan ...
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Rajasthan High Court - Jodhpur

Sanjay Kumar Meena vs The State Of Rajasthan ... on 17 January, 2025

[2025:RJ-JD:3195]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 893/2025

1.       Sanjay Kumar Meena S/o Mangi Lal Meena, Aged About
         47 Years, Constable Belt No 231, R/o Luhari Kalan,
         District Bhilwara (Raj.)
2.       Shakru Kathat S/o Teja, Aged About 46 Years, Constable
         Belt No 343, R/o Udavto Ka Badiyapost Shyamgarh,
         Masuda, District Ajmer. (Raj.)
                                                                        ----Petitioners
                                       Versus
1.       The State Of Rajasthan, Department Of Home, Through
         Its Secretary, Govt. Secretariat, Jaipur (Raj.).
2.       The Principal Secretary, Department Of Finance (Rules),
         Government         Of     Rajasthan,         Government          Secretariat,
         Jaipur (Raj.).
3.       The    Adgp     (Armed         Battalion),        Police      Head     Quarter,
         Lalkothi, Jaipur (Raj.).
4.       The    Commandant,            9Th      Battalion           Rajasthan    Armed
         Constabulary (Rac) Headquarter, Tonk, (Rajasthan).
                                                                      ----Respondents


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



               HON'BLE MR. JUSTICE ARUN MONGA

Order

17/01/2025

1. Petitioners herein seek a direction to the respondents to give

notional benefits, pay-fixation, seniority to them from the date of

appointment as has been given to their counter-parts.

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

petitioners that the issue raised in the present writ petition is

covered by an order dated 17.12.2012 passed by a Co-ordinate

[2025:RJ-JD:3195] (2 of 2) [CW-893/2025]

Bench of this Court in S.B. Civil Writ Petition

No.11973/2012 : Dara Singh 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 petitions 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 Dara Singh (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 20-/Jitender//-

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