Anita Teli vs State Of Rajasthan (2025:Rj-Jd:3828)
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Rajasthan High Court - Jodhpur

Anita Teli vs State Of Rajasthan (2025:Rj-Jd:3828) on 21 January, 2025

[2025:RJ-JD:3828]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1371/2025

Anita Teli D/o Sohan Lal Teli W/o Shri Anil Rathore, Aged About
40 Years, Resident Of House No. 3-K-75, Vigyan Nagar, Kota
(Rajasthan).
                                                                         ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Secretary To The
         Government,         Department            Of        Secondary     Education,
         Government Of Rajasthan, Secretariat, Jaipur.
2.       Director, Department Of Secondary Education Rajasthan,
         Bikaner.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Ankit Chouhdary.
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order

21/01/2025

1. Petitioner herein is before this Court seeking directions to the

respondents to give notional benefits and seniority as was given to

the candidates, who were selected / appointed for the post of

Senior Lecturer (Hindi) pursuant to advertisement dated

16.10.2015.

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

petitioner 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

that the petitioner is sanguine that, in case she is allowed to file a

representation qua the grievance raised in the present writ

[2025:RJ-JD:3828] (2 of 2) [CW-1371/2025]

petition and the same is considered in light of the aforesaid

judgment, she 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 petitioner 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 33-/Jitender/Sumit

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