Jeet Ram Meena vs State Of Rajasthan (2025:Rj-Jd:3712)
2025 Latest Caselaw 5038 Raj

Rajasthan High Court - Jodhpur

Jeet Ram Meena vs State Of Rajasthan (2025:Rj-Jd:3712) on 21 January, 2025

[2025:RJ-JD:3712]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 21302/2024

Jeet Ram Meena S/o Ram Prasad Meena, Aged About 32 Years,
R/o Seetarampuri Dhani, Post Binori, Tehsil Lalsot, District
Dausa.
                                                                          ----Petitioner
                                        Versus
1.       State      Of   Rajasthan,          Through         The      Secretary        Cum
         Commissioner, Department Of Rural And Development
         And Panchayati Raj, Government Of Rajasthan, Jaipur,
         Rajasthan.
2.       The Director, Elementary Education, Bikaner, Rajasthan.
3.       The District Education Officer, (Elementary Education),
         Bikaner, District Bikaner Rajasthan.
4.       Ceo, Zila Parishad, Bikaner.
5.       The Development Officer, P.s. Kolayat, Bikaner, Rajasthan.
6.       The Block Elementary Education Officer, P.s. Kolayat,
         Bikaner, Rajasthan.
7.       Nodal Officer, Nodal Zone, Ranjeetpura, P.s. Kolayat,
         Bikaner, Rajasthan.
8.       Principal, PEEO, Government Primary School, 25 Rdy
         Ranjeetpura, Kolayat, District - Bikaner.
                                                                      ----Respondents


For Petitioner(s)             :     Mr. SK Verma.
For Respondent(s)             :



               HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

21/01/2025

1. Petitioner herein, inter alia, seeks direction to the

respondents to give all notional benefits, fixation and seniority for

the post of Teacher Grade-III w.e.f. the date of actual joining

orders alongwith all consequential benefits.

[2025:RJ-JD:3712] (2 of 2) [CW-21302/2024]

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

petitioner that the issue raised in the present writ petition is

covered by an order dated 21.11.2017 passed by a Co-ordinate

Bench of this Court at Jaipur Bench in S.B. Civil Writ Petition

No.21214/2014 : Om Prakash & Ors. Vs. State of Rajasthan

& Ors. He submits that the petitioner is sanguine that, in case he

is 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, he 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 Om Prakash (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 1-/Jitender//-

                                   Whether fit for reporting :       Yes     /          No.









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