Mahendra Singh vs The State Of Rajasthan ...
2025 Latest Caselaw 8467 Raj

Rajasthan High Court - Jodhpur

Mahendra Singh vs The State Of Rajasthan ... on 7 March, 2025

[2025:RJ-JD:12930]

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                              JODHPUR
               S.B. Civil Writ Petition No. 5497/2025
Mahendra Singh S/o Shri Licchi Ram, Aged About 36 Years,
Resident Of Village Chaderi Bari, Post Purabsar, Rawatsar, District
Hanumangarh (Raj.).
                                                       ----Petitioner
                                Versus
1.     The State Of Rajasthan, Through Its Principal Secretary,
       Education Department, Govt. Secretariat, Jaipur (Raj.).
2.     The Director, Elementary Education, Rajasthan Bikaner
       (Raj.).
3.     The Chief Executive Officer, Zila Parishad, Jalore, Dist.-
       Jalore (Raj.).
4.     The District Education Officer (Hq), Elementary Education,
       Jalore (Raj.).
                                                   ----Respondents


For Petitioner(s)         :     Mr. B.L. Jat.
For Respondent(s)         :


         HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 07/03/2025

1. Petitioner herein is seeking directions to the respondents to

regularize his service from the initial date of appointment and

accord all the consequential benefits as has been given to his

counterparts.

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 dated 14.03.2019 passed in Dhanraj

Meena Vs. State of Rajasthan & Ors.: S.B. Civil Writ Petition

No.12846/2017. He submits that the petitioner is sanguine that,

in case she 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, she will be meted out with

favorable treatment.

[2025:RJ-JD:12930] (2 of 2) [CW-5497/2025]

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 judgment, ibid, as expeditiously as possible.

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

(ARUN MONGA),J 25-Sumit/Rmathur/-

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