Ramesh Yadav vs State Of Rajasthan (2025:Rj-Jd:3541)
2025 Latest Caselaw 4939 Raj

Rajasthan High Court - Jodhpur

Ramesh Yadav vs State Of Rajasthan (2025:Rj-Jd:3541) on 20 January, 2025

[2025:RJ-JD:3541]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 915/2025

1.       Ramesh Yadav S/o Shri Durga Lal, Aged About 36 Years,
         Resident Of - Village Tilya Wali Dhani Shishyu Thana
         Ranoli Tehsil Dataramgarh District Sikar, (Raj.).
2.       Ramesh Chand S/o Shri Rampratap Nath, Aged About 35
         Years, Resident Of - Near Ramdwana, Chechat, Tehsl
         Ramganjmandi, District Kota (Raj.).
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Home, Government Of Rajasthan, Jaipur, Rajasthan.
2.       The Director General Of Police, Police Head Quarter, Lal
         Kothi Jaipur (Raj.).
3.       The Superintendent Of Police, Alwar, Address Mohalla
         Ladiya, Alwar, (Raj.).
4.       Commandant, 2Nd Battalion, R.a.c., Kota (Raj.).
5.       The Superintend Of Police, Bhilwara, Address Bhopal
         Ganj, Bhilwara (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. M.S. Shekhawat.
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.

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

petitioners that the issue raised in the present writ petition is

[2025:RJ-JD:3541] (2 of 2) [CW-915/2025]

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 68-DhananjayS/Rmathur/-

Powered by TCPDF (www.tcpdf.org)