Kailash Chand Meena vs State Of Rajasthan
2025 Latest Caselaw 8100 Raj

Rajasthan High Court - Jodhpur

Kailash Chand Meena vs State Of Rajasthan on 3 March, 2025

[2025:RJ-JD:11649]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5042/2025

Rahul Verma S/o Shri Banwari Lal Verma, Aged About 39 Years,
Near Kumawat Atta Chakki, Ward No. 11, Jhunjhunu, District
Jhunjhunu, Rajasthan, Presently Posted As School Lecturer
Geography.
                                                                         ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of    Education,         Government             Of      Rajasthan,     Jaipur,
         Rajasthan.
2.       The    Director,      Secondary          Education,         Bikaner,   District
         Bikaner, Rajasthan.
                                                                     ----Respondents
                                  Connected with
                     S.B. Civil Writ Petition No.5046/2025


For Petitioner(s)             :     Ms. Dimple Deora.
For Respondent(s)             :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

03/03/2025

1. Petitioners herein, working on the post of Lecturers, inter-

alia, are before this Court seeking a direction to the respondents

to accord seniority, fixation and notional benefits from the date of

initial appointment as has been given to their counterparts.

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

petitioners that the issue raised in the present writ petitions 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 they are sanguine that, in case they are allowed to file

[2025:RJ-JD:11649] (2 of 2) [CW-5042/2025]

individual representation qua the grievance raised in the present

writ petitions and the same is considered 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 petitions filed by the petitioners are disposed of

with a direction to the competent authority to decide the

representation(s) (may file fresh, if not already filed) of the

petitioners, 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 22 & 25-DhananjayS/Rmathur/-

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