Galiya Dodiyar vs The State Of Rajasthan ...
2025 Latest Caselaw 8144 Raj

Rajasthan High Court - Jodhpur

Galiya Dodiyar vs The State Of Rajasthan ... on 3 March, 2025

[2025:RJ-JD:11690]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5061/2025

1.       Galiya Dodiyar S/o Hur Singh Dodiyar, Aged About 47
         Years, Village Suliyamal Pada, Post Ramgarh, Tehsil
         Kushalgarh, Dist. Banswara (Raj.).
2.       Charansingh Damor S/o Dol Chandra Damor, Aged About
         45 Years, Village Suliyamalpada, Post Ramgarh, Tehsil
         Kushalgarh, Dist. Banswara (Raj.).
3.       Kusum Damor D/o Phelix Damor, W/o Sabu Rawat, Aged
         About 48 Years, Village Bakaner, Post Jhikali, Tehsil
         Kushalgarh, Dist. Banswara (Raj.).
4.       Narendra Rawat S/o Jokhiya Rawat, Aged About 45 Years,
         Village Padla, Post Ramgarh, Tehsil Kushalgarh, Dist.
         Banswara (Raj.).
                                                                       ----Petitioners
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The    Secretary,
         Department Of Rural And Panchayati Raj, Government Of
         Rajasthan, Jaipur, Rajasthan.
2.       The Secretary, Department Of Education, Government Of
         Rajasthan, Jaipur, Rajasthan.
3.       The Director, Elementary Education, Bikaner, District
         Bikaner, Rajasthan.
4.       The    Director,       Secondary        Education,         Bikaner,   District
         Bikaner, Rajasthan.
5.       District    Education          Officer       (Elementary         Education),
         Jhalawar.
6.       District    Education          Officer        (Secondary         Education),
         Jhalawar.
7.       District Education Officer (Elementary Education), Sirohi.
8.       District Education Officer (Secondary Education), Sirohi.
9.       District    Education          Officer       (Elementary         Education),
         Chittorgarh.
10.      District    Education          Officer        (Secondary         Education),
         Chittorgarh.
11.      District    Education          Officer       (Elementary         Education),
         Dungarpur.


                        (Downloaded on 04/03/2025 at 09:44:20 PM)
 [2025:RJ-JD:11690]                     (2 of 3)                           [CW-5061/2025]


12.      District    Education         Officer        (Secondary          Education),
         Dungarpur.
13.      District    Education         Officer       (Elementary          Education),
         Pratapgarh.
14.      District    Education         Officer        (Secondary          Education),
         Pratapgarh.
15.      District    Education         Officer       (Elementary          Education),
         Banswara.
16.      District    Education         Officer        (Secondary          Education),
         Banswara.
                                                                    ----Respondents


For Petitioner(s)           :     Mr. Bheru Lal Jat
For Respondent(s)           :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

03/03/2025

1. Petitioners herein before this Court seek appropriate

direction to the respondents to accord them all notional benefits

on the post of Teacher Grade-III from the date of initial

appointment as has been given to their counterparts.

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

petitioners that the issue raised in the present writ petition is

covered by an order passed by a Co-ordinate Bench of this Court

at Jaipur in case of Om Prakash & Ors. Vs. State of Rajasthan

& Ors. (S.B. Civil Writ Petition No.21214/2014), decided on

21.11.2017. He submits that the petitioners are sanguine that, in

case they are allowed to file a representation qua the grievance

raised in the present writ petition and the same is considered in

[2025:RJ-JD:11690] (3 of 3) [CW-5061/2025]

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 petition filed by the petitioners is disposed of with

a direction to the competent authority to decide the

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

petitioners, 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 30-SP/skm/-

Powered by TCPDF (www.tcpdf.org)