Mahendra Kumar vs The State Of Rajasthan ...
2025 Latest Caselaw 4835 Raj

Rajasthan High Court - Jodhpur

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

[2025:RJ-JD:3196]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Writ Petition No. 901/2025

Mahendra Kumar S/o Ramnarayan, Aged About 35 Years,
Constable Belt No. 342, R/o Hatupura, Post Sakhoon, Tehsil
Dudu, District Jaipur, (Raj.).
                                                                            ----Petitioner
                                          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,               5Th      Battalion           Rajasthan    Armed
         Constabulary (Rac), Jaipur, (Rajasthan).
                                                                         ----Respondents


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



                HON'BLE MR. JUSTICE ARUN MONGA

Order

17/01/2025

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

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

appointment as has been given to his counter-parts.

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 17.12.2012 passed by a Co-ordinate

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

No.11973/2012 : Dara Singh Vs. State of Rajasthan & Ors.

He submits that the petitioner is sanguine that, in case he is

[2025:RJ-JD:3196] (2 of 2) [CW-901/2025]

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, 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 Dara Singh (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 21-/Jitender//-

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