Nitin Kumar Gupta vs The State Of Rajasthan ...
2025 Latest Caselaw 8303 Raj

Rajasthan High Court - Jodhpur

Nitin Kumar Gupta vs The State Of Rajasthan ... on 5 March, 2025

[2025:RJ-JD:12261]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5236/2025

1.       Nitin Kumar Gupta S/o Shri Damodar Prasad Gupta, Aged
         About 36 Years, R/o Didwana, Dausa.
2.       Pinkey Yadav D/o Shri Jagdish Prasad Yadav, Aged About
         44 Years, R/o Village Therana, District Jhunjhunu.
                                                                      ----Petitioners
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The   Secretary,
         Secondary Education, Govt. Of Rajasthan, Jaipur.
2.       The Director, Secondary Education, Bikaner.
                                                                    ----Respondents


For Petitioner(s)            :     Ms. Ayushi Solanki.
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

05/03/2025

1. Petitioners herein 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 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 they are sanguine that, in case they are allowed to file

individual representation qua the grievance raised in the present

[2025:RJ-JD:12261] (2 of 2) [CW-5236/2025]

writ petition 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 petition filed by the petitioners is 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 17-Sumit/Rmathur/-

Powered by TCPDF (www.tcpdf.org)