Amra Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 5256 Raj

Rajasthan High Court - Jodhpur

Amra Ram vs The State Of Rajasthan ... on 23 January, 2025

[2025:RJ-JD:4289]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1324/2025

1.       Amra Ram S/o Narayan Ram, Aged About 52 Years, R/o
         Purana Lata, Merta Marg, Merta Road, Nagaur (Raj.).
2.       Jagdish Sankhala S/o Tulsi Ram, Aged About 54 Years, R/
         o Vyapariyan Ka Mohalla, Merta Road, Nagaur (Raj.).
3.       Ghanshyam Meghwal S/o Misa Ram, Aged About 47
         Years, R/o Near Sarkari School, Chudiyan, Tehsil Merta
         City, Nagaur (Raj.).
                                                                      ----Petitioners
                                       Versus
1.       The    State      Of     Rajasthan,          Through       The   Secretary
         Panchayati Raj Development, Government Of Rajasthan,
         Jaipur.
2.       The Director, Elementary Education, Rajasthan, Bikaner.
3.       The Chief Executive Officer, Zila Parishad, Nagaur.
4.       The District Education Officer, Elementary Education,
         Nagaur.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. AD Ujjwal.
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

23/01/2025

1. Petitioners are before this Court seeking directions to the

respondents to grant notional benefits, including seniority and

increment, to them on the post of Prabodhak, along with all

consequential benefits, as have been given 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 22.11.2011 passed by a Jaipur Bench

[2025:RJ-JD:4289] (2 of 2) [CW-1324/2025]

of this Court in Smt. Sunita Rathore Vs. State of Rajasthan &

Ors. : S.B. Civil Writ Petition No.8722/2010. He submits that

the petitioners are sanguine that if the respondents consider the

representation dated 21.10.2024 (Annex.5) of the petitioners 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 pending

representation filed by the petitioners, as expeditiously as possible

in accordance with law, keeping in view the observations made in

the case of Smt. Sunita Rathore (supra).

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

(ARUN MONGA),J 16-/Jitender//-

                                   Whether fit for reporting :      Yes     /       No.









Powered by TCPDF (www.tcpdf.org)