Rajasthan High Court - Jodhpur
Prahlad Ram Hardu vs The State Of Rajasthan ... on 1 May, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:20770]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8940/2025
1. Prahlad Ram Hardu S/o Mohan Lal Hardu, Aged About 45
Years, R/o Vpo Gingala, Tehsil Osia, District Jodhpur,
Rajasthan (Clis).
2. Choga Ram S/o Sahi Ram, Aged About 33 Years, R/o Vpo
Hanuman Sagar Gingala, Tehsil Osia, District Jodhpur,
Rajasthan (Clis).
3. Bhura Ram Kukna S/o Durga Ram Kukna, Aged About 45
Years, R/o Kukna Ke Dhani Newra, Tehsil Osia, District
Jodhpur, Rajasthan (Blis).
4. Karna Ram S/o Vishna Ram, Aged About 40 Years, R/o
Vpo Newra, Tehsil Osia, District Jodhpur, R/o Kukna Ke
Dhani Newra, Tehsil Osia, District Jodhpur, Rajasthan
(Blis).
5. Sumer Dhandhu S/o Teema Ram, Aged About 40 Years,
R/o Vpo Chapasani Charnan, Tehsil Tinwari, District
Jodhpur, (Clis).
6. Kirta Ram Choudhary S/o Shri Teja Ram Choudhary, Aged
About 49 Years, R/o Siyagon Ki Dhaniya, Khudiyala, Tehsil
Tinwari, District Jodhpur, Rajasthan (Blis).
7. Tejpal Barala S/o Kishna Ram, Aged About 33 Years, R/o
Shri Ram Computer New Bus Stand, Tehsil Roopangarh,
District Ajmer, Rajasthan (Clis).
8. Amit Kumar Suwalka S/o Basant Kumar, Aged About 35
Years, R/o Vpo Deogoan, District Ajmer, Rajasthan (Clis).
9. Krishna Sharma W/o Bal Kishan Sharma, Aged About 48
Years, R/o Brahmano Ka Mohalla, District Ajmer,
Rajasthan (Clis).
10. Satya Narayan Jat S/o Gopal Lal Jat, Aged About 43
Years, R/o Vpo Goojarwara, District Ajmer, Rajasthan
(Clis).
11. Manoj Kumar S/o Jagdish Prasad, Aged About 45 Years,
R/o Vpo Bagar, Tehsil Chirawa, District Jhunjhunu,
Rajasthan (Clis).
12. Mukesh Kumar S/o Sita Ram, Aged About 40 Years, R/o
Ajari Kalan, District Jhunjhun, Rajasthan (Clis).
13. Chhutttan Lal Meena S/o Bhouree Lal Meena, Aged About
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42 Years, R/o Vpo Kalakho Ambari, Tehsil Sikarai, District
Dausa, Rajasthan (Clis).
14. Navin Bakliwal S/o Paras Mal Bakliwal, Aged About 41
Years, R/o Vpo Sadar Bazar Roopangarh, Tehsil
Roopangarh, District Ajmer, Rajasthan (Clis).
15. Jainarayan Kumawat S/o Nand Lal Kumawat, Aged About
37 Years, R/o Vpo Kund Ke Pass, Kumawat Mandir Ke
Piche Roopangarh, District Ajmer, Rajasthan (Blis).
16. Nand Kishor Verma S/o Peeklal Verma, Aged About 47
Years, R/o Tali Mohalla Roopangarh, Tehsil Kapangarh,
District Ajmer, Rajasthan (Clis).
17. Pramod Kanwar D/o Pratap Singh Rathore, Aged About 38
Years, R/o Vpo Bhadun, Tehsil Roopangarh, District Ajmer,
Rajasthan (Blis).
18. Prem Devi D/o Shiv Pal W/o Kalu Ram, Aged About 43
Years, R/o Village Abhawas, Block Khandela, District
Sikar, Rajasthan (Dlis).
19. Devi Singh Rawat S/o Moti Singh, Aged About 39 Years,
R/o Village Bichhudara, Post Mogar, Tehsil Badnor, District
Beawar, Rajasthan (Clis).
20. Mal Singh S/o Pahad Singh, Aged About 41 Years, R/o
Village Bichhudara, Post Mogar, Tehsil Badnor, District
Beawar, Rajasthan (Clis).
----Petitioners
Versus
1. The State Of Rajasthan, Through Its Principal Secretary,
School Education, Government Of Rajasthan, Secretariat,
Jaipur (Raj.).
2. The Deputy Secretary, Department Of Elementary
Education, Government Of Rajasthan, Secretariat, Jaipur
(Raj.).
3. The Director, Elementary Education, Rajasthan, Bikaner
(Raj.).
4. The District Education Officer, Headquarters, Elementary
Education, Jodhpur (Raj.).
5. The District Education Officer, Headquarters, Elementary
Education, Ajmer (Raj.).
6. The District Education Officer, Headquarters, Elementary
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Education, Jhunjhunu (Raj.).
7. The District Education Officer, Headquarters, Elementary
Education, Dausa (Raj.).
8. The District Education Officer, Headquarters, Elementary
Education, Sikar (Raj.).
9. The District Education Officer, Headquarters, Elementary
Education, Beawar (Raj.).
----Respondents
For Petitioner(s) : Mr. Vikram Singh Bhawla
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
01/05/2025
1. Grievance of the petitioners herein, arises out of the
inaction/non-consideration on the part of the respondents to
consider their claim of re-fixation of their monthly pay at the rate
of Rs.16,900/- as against Rs.10,400/- which is being currently
paid, notwithstanding that the Director, Elementary Education,
Rajasthan vide a letter dated 24.04.2023 recommended their case
favourably to Deputy Secretary (Admn.), Department of
Elementary Education, Government of Rajasthan.
2. They also rely a judgment rendered by this Court in case of
Jassa Ram Choudhary and Ors. vs. State of Rajasthan and
Ors. (S.B. Civil Writ Petition No.17901/2023) decided on
09.11.2023 pursuant whereto, similarly situated counterparts
have been accorded benefit. They claim that despite their passing
the requisite qualification of B.L.I.S., C.L.I.S & D.L.I.S., they are
not being considered eligible for appointment as Panchayat
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Teachers in the Elementary Education Department in the higher
pay bracket as aforesaid.
3. Learned counsel for the petitioners at the outset submits that
qua the aforesaid grievance, the petitioners also submitted
representations (Annexure-7) before the competent authority for
redressal thereof, which have remained pending till date without
being taken up for passing any orders either way, therefore, the
competent authority be directed to decide the same by passing
appropriate administrative orders expeditiously.
4. Request seems to be fair.
5. Given the nature of order which is being passed, no
prejudice would be caused to the respondents and, therefore, the
requirement of issuance of notice is dispensed with as no return is
required to be filed by them.
6. In the aforesaid premise, the writ petition is disposed of. The
respondent competent authority is directed to decide the pending
representations of the petitioners (Annexure-7) by passing an
appropriate administrative order, in accordance with law.
7. Needful be done as expeditiously as possible.
(VINIT KUMAR MATHUR),J
S-4-SunilS/-
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