Om Prakash vs State Of Rajasthan (2025:Rj-Jd:14300)
2025 Latest Caselaw 8955 Raj

Rajasthan High Court - Jodhpur

Om Prakash vs State Of Rajasthan (2025:Rj-Jd:14300) on 18 March, 2025

[2025:RJ-JD:14300]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5874/2025

1.       Om Prakash S/o Sukh Ram Bishnoi, Aged About 37 Years,
         Belt No. 2209, R/o Vishnu Colony, Dist. Barmer (Raj.)
2.       Raj Kumar S/o Hanumana Ram, Aged About 34 Years,
         Belt No. 2210, Address - Vpo Pawta, Chapri Kalan,
         Didwana, Dist. Nagaur (Raj.)
                                                                        ----Petitioners
                                        Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         Home, Government Secretariat, Jaipur (Raj.)
2.       The Principal Secretary, Department Of Finance (Rules),
         Government          Of     Rajasthan,         Government         Secretariat,
         Jaipur (Raj.).
3.       Director General Of Police, Police Head Quarter, Lal Kothi,
         Jaipur (Raj.)
4.       Superintendent Of Police, Udaipur, District Udaipur (Raj.).
                                                                      ----Respondents


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


                HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

18/03/2025

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

respondents to give notional benefits, pay-fixation, seniority to

them from the date of appointment as has been given to their

counterparts.

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 17.12.2012 passed by a Co-ordinate

Bench of this Court in S.B. Civil Writ Petition

No.11973/2012 : Dara Singh Vs. State of Rajasthan & Ors.

[2025:RJ-JD:14300] (2 of 2) [CW-5874/2025]

He submits that the petitioners are sanguine that, in case they are

allowed to file individual representations 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

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 Dara Singh (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 12-Sumit/Rmathur/-

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