Vinod Kumar vs State Of Rajasthan (2025:Rj-Jd:14295)
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Rajasthan High Court - Jodhpur

Vinod Kumar vs State Of Rajasthan (2025:Rj-Jd:14295) on 18 March, 2025

[2025:RJ-JD:14295]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                JODHPUR
                S.B. Civil Writ Petition No. 5825/2025
1.    Vinod Kumar S/o Shri Karishan Lal, Aged About 42 Years, R/
      o Village And Post Budhwaliya Gaon -8 K.m. Tehsil Rawatsar,
      District Hanumangarh (Rajasthan).
2.    Dinesh Kumar S/o Shri Rohitash, Aged About 39 Years, R/o
      Village Janana, Tehsil Bhadra, District Hanumangarh
      (Rajasthan).
3.    Vijay Singh S/o Shri Moolchand, Aged About 42 Years, R/o
      Village Chak -18 Sd Post Kalyankot, Tehsil Sri Vijay Nagar,
      District Sri Ganganagar (Rajasthan).
4.    Rajendra Meena S/o Shri Birbal Meena, Aged About 37
      Years, R/o Village Shil Ki Bada Post Hod, Tehsil Khandela,
      District Sikar (Rajasthan).
5.    Rakesh Kumar Meena S/o Shri Dhanna Lal Meena, Aged
      About 37 Years, R/o Village Barukheri Post Latoori, Tehsil
      Sangod, District Kota (Rajasthan).
6.    Kisan Singh S/o Shri Ishwar Singh, Aged About 38 Years, R/
      o Village And Post Binjasi, Tehsil Dhod, District Sikar
      (Rajasthan).
7.    Kuldeep S/o Shri Vidyadhar, Aged About 35 Years, R/o
      Village Purani Basti Post Chanana, Tehsil Chirawa District
      Jhunjhunu (Rajasthan).
8.    Sunil Kumar Meena S/o Shri Mohan Lal Meena, Aged About
      35 Years, R/o Village And Post Dhabawali Tehsil
      Shrimadhopur, District Neemkathana (Rajasthan).
9.    Sukhram Gurjar S/o Shri Moolchand Gurjar, Aged About 36
      Years, R/o Village Gujar Badoda, Tehsil Bamanwas, District
      Gangapur City (Rajasthan).
10.   Mahesh Chand Meena S/o Shri Ram Prasad Meena, Aged
      About 39 Years, R/o Village Aduka Post Patan Tehsil Reni
      District Alwar (Rajasthan).
11.   Guljari Lal S/o Shri Bhima Ram, Aged About 42 Years, R/o
      Village And Post Hanumangarh Junction, Tehsil And District
      Hanumangarh (Rajasthan).
                                                       ----Petitioners
                                 Versus
1.    State Of Rajasthan, Through Its Home Secretary,
      Secretariat, Jaipur (Raj.).
2.    Director General Of Police, Rajasthan, Jaipur.
3.    Inspector General Of Police (Bikaner Range), Bikaner
      (Rajasthan).
4.    Superintendent Of Police, Shri Ganganagar (Raj.).
                                                     ----Respondents


For Petitioner(s)        :     Mr. Vinod Jhajharia (through VC)
For Respondent(s)        :


               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

[2025:RJ-JD:14295] (2 of 2) [CW-5825/2025]

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.

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 8-sumit/Rmathur/-

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