Anil Kumar vs The State Of Rajasthan ...
2025 Latest Caselaw 8826 Raj

Rajasthan High Court - Jodhpur

Anil Kumar vs The State Of Rajasthan ... on 12 March, 2025

[2025:RJ-JD:13773]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                            JODHPUR
             S.B. Civil Writ Petition No. 5037/2025

Anil Kumar S/o Shri Mohan Lal, Aged About 42 Years, Resident
Of Village Kichak, Post Badi Chapri, Tehsil Didwana, Distt.
Didwana-Kuchaman City. (Posted As Senior Teacher (Maths) At
Gss Abhaygarh, Dechu, District Jodhpur ).
                                                      ----Petitioner
                               Versus
1.     The State Of Rajasthan, Through Its Secretary,
       Department       Of    School    Education,     Government
       Secretariat, Jaipur, Rajasthan.
2.     The Director, Secondary Education, Rajasthan, Bikaner.
3.     The Deputy Director (Secondary), Education Department,
       Jodhpur Division, Jodhpur.
4.     The District Education Officer, Secondary, Jodhpur.
                                                  ----Respondents


For Petitioner(s)         :     Mr. Foja Ram for Hanuman Singh
                                Choudhary.


         HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral) 12/03/2025

1. Petitioner herein is before this Court seeking directions to the

respondents to give monetary benefits, pay fixation, and seniority

as was given to the candidates, who were selected / appointed for

the post of Senior Teacher Grade II pursuant to advertisement in

question.

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

petitioner 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 the petitioner is sanguine that, in case he 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.

[2025:RJ-JD:13773] (2 of 2) [CW-5037/2025]

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 the case of Manoj Khandelwal (supra), as

expeditiously as possible.

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

                                                                                                             (ARUN MONGA),J
                                       16-/Jitender/Sumit

                                       Whether fit for reporting :         Yes     /       No.









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