Rajendra Kumar vs The State Of Rajasthan ...
2025 Latest Caselaw 4836 Raj

Rajasthan High Court - Jodhpur

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

[2025:RJ-JD:3197]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                              JODHPUR
                S.B. Civil Writ Petition No. 907/2025
1.      Rajendra Kumar S/o Hari Ram, Aged About 29 Years,
        Drive Constable No 549, R/o Molisar Chhota, Tehsil -
        Ratangarh, District Churu (Raj.)
2.      Deepak Kumar S/o Sharvan Kumar, Aged About 32 Years,
        Driver Constable Belt No 573, R/o Azad Nagar Rico, Ward
        No.13, District Jhunjhunu (Raj.)
3.      Vikash Kumar Singhmar S/o Sadhu Ram, Aged About 26
        Years, Driver Constable Belt No 524, R/o Ladpura, District
        Sikar. (Raj.)
4.      Hansraj Meena S/o Rameshwar Lal Meena, Aged About 24
        Years, Driver Constable Belt No 609, R/o Mangu Baba Ki
        Dhani Kachnar, District Jaipur. (Raj.)
5.      Rajendra Kumar Meena S/o Kalu Ram Meena, Aged About
        26 Years, Driver Constable Belt No 340, R/o Jamadaro Ki
        Dhani, Alipur, District Dausa. (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, 3Rd Battalion Rajasthan Armed
        Constabulary (Rac), Headquarter Bikaner, (Rajasthan).
                                                    ----Respondents


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


         HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 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

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

[2025:RJ-JD:3197] (2 of 2) [CW-907/2025]

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 22-/Jitender//-

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