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Sahi Ram Bishnoi vs State Of Rajasthan (2025:Rj-Jd:23476)
2025 Latest Caselaw 1418 Raj

Citation : 2025 Latest Caselaw 1418 Raj
Judgement Date : 15 May, 2025

Rajasthan High Court - Jodhpur

Sahi Ram Bishnoi vs State Of Rajasthan (2025:Rj-Jd:23476) on 15 May, 2025

Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:23476]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 9715/2025

1.       Sahi Ram Bishnoi S/o Meera Ram Bishnoi, Aged About 52
         Years, Resident Of Village Post Guda Vishnoiyan, Tehsil
         Luni, District Jodhpur. At Present Posted As Senior
         Teacher,    Gsss     Khara       Bera      Purohitan,    Luni,   District
         Jodhpur.
2.       Usha Rani W/o Rajendra Singh Chouhan, Aged About 58
         Years, Resident Of B-14, Guru Kripa, Shree Ram Nagar,
         Near Pf Office, Jhanwar Road, Jodhpur. At Present Posted
         As Lecturer At Ggsss Rajmahal, Gulab Sagar, Jodhpur.
3.       Roop Kanwar Chouhan W/o Bhanwar Singh, Aged About
         59 Years, Resident Of Circuit Hose Road, 82, East Patel
         Nagar, Ratanada, Jodhpur. At Present Posted As Lecturer
         At Gsss, Sanwla Kalan, Tehsil And Block Pipar, District
         Jodhpur.
4.       Bhanwari Soni W/o Avinash Shekhar Soni, Aged About 53
         Years, Resident Of 06, Near Ramdev Mandir, Raika Bag,
         Jodhpur. At Present Posted As Lectuer At Gsss, Sanwla
         Kalan, Tehsil And District Block Pipar, District Jodhpur.
5.       Mridula Rajwanshi W/o Jitendra Kumar Goyal, Aged About
         53 Years, Resident Of B-10, Mahaveer Coloney, Near
         Bhaskar Circle, Ratanada, Jodhpur. At Present Posted As
         Vice Principle, Gsss Badlia, Block Dhawa, District Jodhpur.
6.       Mahendra Singh S/o Hari Singh, Aged About 52 Years,
         Resident    Of     Bhatiyon       Ki    Pol,    Goojrawas,    Malkosni,
         Jodhpur. At Present Posted As Lecturer At Gsss, Sanwla
         Kalan, Tehsil And Block Pipar, District Jodhpur.
7.       Ramesh S/o Kaluram, Aged About 54 Years, Resident Of
         2/1542-A, Kudi Bhagtasni Housing Board, Basni First
         Phase, Jodhpur. At Present Posted At Gsss Khudala, Block
         Dhawa, District Jodhpur.
8.       Babu Lal S/o Harji Ram, Aged About 49 Years, Resident
         Of Meghwalon Ki Dhani, Pali At Present Posted At Gsss
         Jeriya, Lohawat, District Jodhpur.
                                                                  ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Department Of School
         Education, Government, Secretariat Building, Jaipur.

                      (Downloaded on 15/05/2025 at 09:49:08 PM)
 [2025:RJ-JD:23476]                       (2 of 4)                         [CW-9715/2025]


2.       Department Of Finance, Through Secretary Finance,
         Secretariat Building, Jaipur.
3.       Director, Secondary Education, Bikaner.
4.       Director, Elementary Education, Bikaner.
5.       Chief District Education Officer, Jodhpur.
6.       District Education Officer, Secondary Education, Jodhpur.
7.       District Education Officer, Elementary Education, Jodhpur.
                                                                     ----Respondents


For Petitioner(s)              :     Ms. Apurva Raj Mathur



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

15/05/2025

1. Learned counsel for the petitioners submits that the

controversy involved in the present case is squarely covered by

judgment rendered by Co-ordinate Bench of this Court in S.B.

Civil Writ Petition No.3534/2009 Yogesh Kumar Pareek vs.

The State of Rajasthan & Ors. decided on 20.01.2014 in the

following terms:

"Petitioner is aggrieved by denial of salary of summer vacation and shifting of date of increment and other benefits.

It is stated that petitioner was appointed on regular basis on the post of Teacher vide order dated 24.01.1992. After joining on 28.01.1992, petitioner was entitled for benefit of service and salary for summer vacation. Respondents denied aforesaid benefit and increment was shifted to the month of March despite of joining of petitioner in the month of January. Accordingly, the respondents be directed to pay salary of summer vacation and also the date of increment be made to January, 1993.

[2025:RJ-JD:23476] (3 of 4) [CW-9715/2025]

The officer-in-charge of the respondents could not justify the action of the respondents, inasmuch as Circular dated 28.07.2003 clarified that if employee has been appointed on regular basis on probation then he would be entitled for salary of summer vacation even if appointment is after 31st December. No justification is given by the respondents for denial of benefit of increment from January other than erroneously correlating it with the benefit of selection scale and thereby, shifting it by 48 days. I find the action of respondents is illegal, inasmuch as the petitioner is entitled for the benefit of salary of summer vacation as he is covered by the Circular. The petitioner should be given increment counting his service from the date of joining and not by shifting it to the month of March.

Accordingly, the writ petition is allowed and consequential benefit would be given to the petitioner as referred above. He would be entitled to other benefits based on appointment order dated 24.01.1992 and his joining on 28.01.1992, thus benefit of selection scale would also be determined.

This also disposes of stay application."

2. Learned counsel for the petitioners prays that the petitioners

may be permitted to file an appropriate representation in light of

the judgment rendered by this Court in the case of Yogesh

Kumar Pareek (Supra) for redressal of their grievances.

3. In view of the submission made, the present writ petition is

disposed of with liberty to the petitioners to file an appropriate

representation for redressal of their grievances before the

respondents, and the respondents are directed to decide the same

within a period of six weeks from the date of receipt of such

representation, strictly in accordance with law, keeping in mind

[2025:RJ-JD:23476] (4 of 4) [CW-9715/2025]

the directions issued by this Court in the case of Yogesh Kumar

Pareek (Supra).

4. It is made clear that the respondents will be at liberty to

examine the representation so filed by the petitioners

independently, and if the case of the petitioners is squarely

covered by the judgment rendered in the case of Yogesh Kumar

Pareek (Supra), the same benefit shall be extended; otherwise

the respondents will be free to examine the case of the petitioners

on its own merits and pass a speaking order.

(VINIT KUMAR MATHUR),J 24-SunilS/-

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