Citation : 2025 Latest Caselaw 5656 Raj
Judgement Date : 29 January, 2025
[2025:RJ-JD:5568]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 752/2025
1. Rajendra Singh Jhala S/o Shri Kuber Singh Jhala, Aged About 58 Years, R/o 230 Garhmangri Opposite Gps Present Posting Gsss Odvadiya(Gudli), Tehsil Mavali, Dist. Udaipur.
2. Jasa Ram Meena S/o Hansa Ram Meena, Aged About 57 Years, R/o Vpo Sewari, Tehsil Bali Dist. Pali Raj. At Present Posting Gsss Peepla, District Pali.
3. Mahendra Singh Udawat S/o Prajapat Singh Udawat, Aged About 55 Years, R/o 17-B Zs Bjs Colony Behind Rto Office, Jodhpur. At Present Posting Gsss Pipar Road, Jodhpur.
4. Bhagwat Singh Deora S/o Nain Singh Deora, Aged About 52 Years, R/o Village Viroli, Post Naya Sanwara, Tehsil Pindwara, Dist. Sirohi, At Present Posting Gsss New Building Sirohi.
----Petitioners Versus
1. The State Of Rajasthan, Through The Secretary, Government Of Rajasthan, Department Of Education, Jaipur, Rajasthan.
2. The Director, Secondary Education, Bikaner.
3. The Director, Elementary Education, Bikaner.
4. The Joint Director, Education Department, Udaipur Zone, Udaipur.
5. The Joint Director, Education Department, Jodhpur Zone, Jodhpur.
6. The Joint Director, Education Department, Pali Zone Pali.
7. The District Elementary Officer (Secondary / Elementary), Udaipur.
8. The District Elementary Officer (Secondary / Elementary), Jodhpur.
9. The District Elementary Officer (Secondary / Elementary), Pali.
10. The District Elementary Officer (Secondary / Elementary), Sirohi.
[2025:RJ-JD:5568] (2 of 3) [CW-752/2025]
----Respondents
For Petitioner(s) : Mr. Vipin Singh Shekhawat for Mr.
Tanwar Singh Rathore
For Respondent(s) : -
JUSTICE DINESH MEHTA
Order
29/01/2025
1. Learned counsel for the petitioners submits that the
controversy involved in the present writ petition is squarely
covered by the judgment delivered by Jaipur Bench of this Court
in the case of Yogesh Kumar Pareek Vs. The State of
Rajasthan, SBCWP No.3534/2009, decided on 20.01.2014,
observing thus:-
"It is stated that petitioner was appointed on regular basis on the post of Teacher vide order dated 24.01.1992. After joining on 28.01.1992, petitioner was entitled for benefit of service and salary for summer vacation. Respondents denied aforesaid benefit and increment was shifted to the month of March despite of joining of petitioner in the month of January. Accordingly, the respondents be directed to pay salary of summer vacation and also the date of increment be made to January, 1993.
The officer-in-charge of the respondents could not justify the action of the respondents, inasmuch as Circular dated 28.07.2003 clarified that if employee has been appointed on regular basis on probation then he would be entitled for salary of summer vacation even if appointment is after 31 st December. No justification is given by the s for denial of benefit of increment from January other than erroneously correlating it with the benefit of selection scale and thereby, shifting it by 48 days. I find the action of respondents is illegal, inasmuch as the petitioner is entitled for the benefit of salary of summer vacation as he is covered by the Circular. The petitioner should be given increment counting his service from the date
[2025:RJ-JD:5568] (3 of 3) [CW-752/2025]
of joining and not by shifting it to the month of March.
Accordingly, the writ petition is allowed and consequential benefit would be given to the petitioner as referred above. He would be entitled to other benefits based on appointment order dated 24.01.1992 and his joining on 28.01.1992, thus benefit of selection scale would also be determined."
2. Learned counsel further submits that the petitioners would
be satisfied if their representation (which they would be filing
within two weeks from today) is decided in the backdrop of the
order dated 20.01.2014 rendered in the case of Yogesh Kumar
Pareek (supra).
3. In view of the aforesaid, the present writ petition stands
disposed of with a direction to the petitioners to file a
comprehensive representation before the respondents ventilating
all their grievances.
4. In case such a representation is filed within two weeks from
today, the competent authority of the respondents is directed to
consider and decide the same by a reasoned and speaking order,
in accordance with law, as early as possible, preferably within a
period of 12 weeks from the date of receipt of representation
along with a certified copy of the order instant.
5. The stay application also stands disposed of accordingly.
(DINESH MEHTA),J 38-raksha/-
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