Shiv Shankar Baroliya vs State Of Rajasthan (2025:Rj-Jd:12934)
2025 Latest Caselaw 8407 Raj

Rajasthan High Court - Jodhpur

Shiv Shankar Baroliya vs State Of Rajasthan (2025:Rj-Jd:12934) on 7 March, 2025

[2025:RJ-JD:12934]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                        JODHPUR

                 S.B. Civil Writ Petition No. 5398/2025

Shiv Shankar Baroliya & Ors.
                                                                   ----Petitioners
                                    Versus
State Of Rajasthan & Ors.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Tanwar Singh Rathore.
For Respondent(s)         :



               HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

07/03/2025

1. Petitioners herein, inter alia, seek a direction to the

respondents to grant all notional benefits, fixation, and seniority

for the post of Teacher Grade-III w.e.f. the date of actual joining

orders, along with all consequential benefits.

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

petitioners 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 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 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

[2025:RJ-JD:12934] (2 of 2) [CW-5398/2025]

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
                                       6-/Jitender/Love

                                       Whether fit for reporting :         Yes     /       No.









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