Sumitra Mundel vs The State Of Rajasthan ...
2025 Latest Caselaw 8141 Raj

Rajasthan High Court - Jodhpur

Sumitra Mundel vs The State Of Rajasthan ... on 3 March, 2025

[2025:RJ-JD:11623]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4708/2025

Sumitra Mundel W/o Dr. Dinesh Dantusaliya, D/o Late Sh. Ram
Kishore Mundel, Aged About 37 Years, Resident Of Aiwad Road,
Village Deh, Tehsil Jayal, District Nagaur (Raj.)
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         School Education Department, Government Secretariat,
         Rajasthan, Jaipur.
2.       The Director, Secondary Education Of Rajasthan, Bikaner
         (Rajasthan).
3.       The Joint Director, School Education, Ajmer Division,
         Ajmer (Rajasthan).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Raghvendra Mundel.
For Respondent(s)         :


         HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 03/03/2025

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

respondents to give notional benefits and seniority as was given to

her counter-parts, on the post of Senior Teacher, pursuant to the

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 he is allowed to file a

representation qua the grievance raised in the present writ

[2025:RJ-JD:11623] (2 of 2) [CW-4708/2025]

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 Manoj Khandelwal (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 6-Jitender-Sumit/-

Powered by TCPDF (www.tcpdf.org)