Sarita Nagda vs State Of Rajasthan (2025:Rj-Jd:3491)
2025 Latest Caselaw 4950 Raj

Rajasthan High Court - Jodhpur

Sarita Nagda vs State Of Rajasthan (2025:Rj-Jd:3491) on 20 January, 2025

[2025:RJ-JD:3491]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 856/2025

1.       Sarita Nagda D/o Sh. Amba Shankar Nagda, Aged About
         47 Years, 68 Bahubali Colony, Dhoolkot Circle, Pahada,
         Udaipur District Udaipur. At Present Working On The Post
         Of School Lecturer (Biology).
2.       Prabha Rathore D/o Sh. Jai Kishan Rathore, Aged About
         42 Years, Resident Of 606, Hanuman Gali, Patwar Mandal,
         Bhuwana, Udaipur, District Udaipur. At Present Working
         On The Post Of School Lecturer (Biology).
                                                                       ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of    Education,        Government             Of      Rajasthan,     Jaipur,
         Rajasthan.
2.       The    Director,     Secondary          Education,         Bikaner,   District
         Bikaner, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. C.R. Choudhary.
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order

20/01/2025

1. Petitioners herein are before this Court seeking directions to

the respondents to give benefit of seniority, fixation and notional

benefits as was given to their counterparts.

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

petitioners that the issue raised in the present writ petition is

covered an order dated 16.07.2014 passed by the Jaipur Bench of

this Court in S.B. Civil Writ Petition No. 7283/2014 : Manoj

Khandelwal & Ors. Vs. State of Rajasthan & Ors. He submits

[2025:RJ-JD:3491] (2 of 2) [CW-856/2025]

that the petitioners are sanguine that, in case they are allowed to

file a representation 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

petitioner, in accordance with law, keeping in view the

observations made in the case of Manoj Khandelwal (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 12-/Jitender//-

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