Shri Dilip Kumar Ninama vs State Of Rajasthan (2025:Rj-Jd:5600)
2025 Latest Caselaw 5652 Raj

Rajasthan High Court - Jodhpur

Shri Dilip Kumar Ninama vs State Of Rajasthan (2025:Rj-Jd:5600) on 29 January, 2025

[2025:RJ-JD:5600]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1033/2025

1.       Shri Dilip Kumar Ninama S/o Shri Huka Ninama, Aged
         About 47 Years, Resident Of Village Sagwa, Tehsil
         Sajjangarh, District Banswara (Rajasthan).
2.       Shri Rangji Katara S/o Shri Hurteng, Aged About 51
         Years, Resident Of Village Dugripada Post Rathdhanraj,
         Tehsil Sajjangarh, District Banswara (Rajasthan).
3.       Shri Ramesh Chandra Khant S/o Shri Thaneshwar, Aged
         About       48    Years,      Resident       Of     Village    Rakho,    Tehsil
         Bagidora, District Banswara (Rajasthan).
4.       Smt. Tulsi Pargi D/o Shri Maganlal Pargi, Aged About 48
         Years, Resident Of Village Bhatar, Tehsil Arthuna, District
         Banswara (Rajasthan).
5.       Shri Jeevat Singh Garasiya S/o Shri Kure Singh, Aged
         About 50 Years, Resident Of Village Gohawada, Tehsil
         Kherwada District Udaipur (Raj.)
6.       Shri Ram Lal Meena S/o Shri Laxman Ram Meena, Aged
         About 47 Years, Resident Of Village Modiwasa, Tehsil
         Kherwada District Udaipur (Raj.)
                                                                         ----Petitioners
                                         Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Elementary Education, Government Of Rajasthan,
         Jaipur.
2.       The Secretary, Rajasthan Public Service Commission,
         Ajmer.
3.       Director, Elementary Education Bikaner (Rajasthan).
4.       Joint      Director,       Elementary        Education,       Udaipur   Zone,
         Udaipur (Rajasthan).
                                                                       ----Respondents


For Petitioner(s)               :    Mr. Kamlesh Kumar Rawal.
For Respondent(s)               :



                 HON'BLE MR. JUSTICE ARUN MONGA

Order

[2025:RJ-JD:5600] (2 of 2) [CW-1033/2025]

29/01/2025

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

respondents to give notional benefits and seniority as was given to

their counter-parts pursuant to advertisement in question.

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

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 27-Jitender/Sumit/-

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