Rajasthan High Court - Jodhpur
Shiv Ji Ram vs The State Of Rajasthan ... on 20 January, 2025
[2025:RJ-JD:3526]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 1016/2025
1. Shiv Ji Ram S/o Rampal, Aged About 49 Years, Constable
Belt No 521, R/o Khatiko Ka Bas, Peeh, District Nagaur
(Raj.).
2. Surendra Singh S/o Bheru Singh, Aged About 48 Years,
Constable Belt No 534, R/o Behind Loonkaran Baheti
School, Rajaredy, Kishangarh, District Ajmer (Raj.).
3. Munver Mohammed S/o Lal Mohammed Khan, Aged About
48 Years, Constable Belt No 172, R/o 362, Charbhuja
Gali, Pilikhan Nai Basti, Lohakhan, District Ajmer (Raj.).
4. Pusa Ram S/o Ghasi Ram Bajiya, Aged About 48 Years,
Constable Belt No 520, R/o Thal, District Ajmer (Raj.).
5. Basram S/o Shyana Ram Choudhary, Aged About 47
Years, Constable Belt No 502, R/o Teja Ji Ka Chok, Jato
Ka Mohalla, Tihari, Tehsil- Nasirabad, District Ajmer
(Raj.).
6. Saraj Mohammad S/o Tajuddin Sherani, Aged About 48
Years, Head Constable Belt No 115, R/o School Ke Pas,
Rasoolpura, District Ajmer (Raj.).
7. Bheru Ram S/o Jiwan Ram, Aged About 48 Years,
Constable Belt No 305, R/o Badoo, Parbatsar, District
Nagaur (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, Hadi Rani Mahila Battalion
Headquarter Ajmer, (Rajasthan).
----Respondents
For Petitioner(s) : Mr. O.P. Sangwa.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN MONGA
Order (Oral)
20/01/2025
[2025:RJ-JD:3526] (2 of 2) [CW-1016/2025]
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.
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
35-DhananjayS/Rmathur/-
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