Kamlesh Kumar Balai vs State Of Rajasthan (2025:Rj-Jd:11636)
2025 Latest Caselaw 8142 Raj

Rajasthan High Court - Jodhpur

Kamlesh Kumar Balai vs State Of Rajasthan (2025:Rj-Jd:11636) on 3 March, 2025

[2025:RJ-JD:11636]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 4865/2025

Kamlesh Kumar Balai S/o Kaluram Balai, Aged About 35 Years,
R/o Bus Stand, Daulatgarh, Bhilwara, Rajasthan.
                                                                         ----Petitioner
                                         Versus
1.       State       Of     Rajasthan,          Through         Principal   Education
         Secretariat, Govt. Secretariat, Rajasthan, Jaipur.
2.       The Director (Primary Education), Rajasthan, Bikaner.
3.       The District Education Officer, Headquarter (Elementary)
         Bhilwara.
4.       Chief Executive Officer, Zila Parishad, Bhilwara.
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Hans Raj Nimbar
                                     Mr. Amir Khan (through VC)
For Respondent(s)              :



               HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

03/03/2025

1. Petitioner herein, inter alia, seeks a direction to the

respondents to grant all service benefits, including promotion,

notional benefits, salary, allowances, and other service benefits for

the post of Teacher Grade-III, with effect from the date of actual

joining orders, along with all consequential benefits.

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

petitioner that the issue raised in the present writ petition is

covered by an order dated 21.11.2017 passed by a Co-ordinate

Bench of this Court at Jaipur Bench in S.B. Civil Writ Petition

No.21214/2014 : Om Prakash & Ors. Vs. State of Rajasthan

& Ors. He submits that the petitioner is sanguine that, in case he

[2025:RJ-JD:11636] (2 of 2) [CW-4865/2025]

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, 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 Om Prakash (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 9-/Jitender//-

                                   Whether fit for reporting :       Yes     /          No.









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