Shyodayal vs The State Of Rajasthan ...
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Rajasthan High Court - Jodhpur

Shyodayal vs The State Of Rajasthan ... on 20 January, 2025

[2025:RJ-JD:3525]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1014/2025

1.       Shyodayal       S/o     Jethu      Ram,       Aged         About   48     Years,
         Constable Belt No 413/99, R/o Tejaji Chowk, Gahlota,
         District Jaipur, (Raj.)
2.       Shakti Singh S/o Mohan Singh, Aged About 46 Years,
         Constable Belt No. 241/10, R/o C-209, Khushi Marble
         City, Ramner Road, Kishangarh, 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, Police Training School, Kishangarh,
         Ajmer (Rajasthan).
5.       The    Commandant,            9Th      Battalion           Rajasthan     Armed
         Constabulary (Rac), Headquarter Tonk (Rajasthan).
6.       The    Commandant,            10Th      Battalion          Rajasthan     Armed
         Constabulary (Rac), Headquarter Bikaner (Rajasthan).
                                                                      ----Respondents


For Petitioner(s)            :     Mr. O.P. Sangwa.
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

20/01/2025

1. Petitioners herein seek a direction to the respondents to

grant them notional benefits, pay fixation, and seniority from the

date of their appointment to the post of Constable, as has been

granted to their counterparts.

[2025:RJ-JD:3525] (2 of 2) [CW-1014/2025]

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

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 individually qua the grievance

raised in the present writ petition 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 34-DhananjayS/Rmathur/-

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