Vijay Singh Sharma vs State Of Rajasthan (2025:Rj-Jd:21739)
2025 Latest Caselaw 449 Raj

Rajasthan High Court - Jodhpur

Vijay Singh Sharma vs State Of Rajasthan (2025:Rj-Jd:21739) on 6 May, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:21739]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7394/2025

Vijay Singh Sharma S/o Shri Laxminarain Sharma, Aged About
47 Years, R/o 2 Sgm, Bhagwansar, Tehsil Suratgarh, District Sri
Ganganagar, Presently Posted As Teacher Grade-Ii, (Maths),
Government Senior Secondary School, 4Lc (A), Anupgarh,
District Sriganganagar.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of    Education,       Government            Of      Rajasthan,    Jaipur,
         Rajasthan.
2.       The    Director,   Elementary          And      Secondary     Education,
         Bikaner, District Bikaner, Rajasthan.
3.       Joint Director, School Education, Bikaner Range, Bikaner.
4.       The District Education Officer, (Headquarter) Elementary
         Education, Sri Ganganagar.
5.       The District Education Officer, (Headquarter) Secondary
         Education, Sri Ganganagar.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Vishal Jangid
For Respondent(s)           :    Mr. N.K. Mehta



               HON'BLE MS. JUSTICE REKHA BORANA

Order

06/05/2025

1. Learned counsel for the petitioner submits that the petitioner

has been denied the benefit of one grade increment erroneously

whereas similarly situated incumbents has been granted the same

in terms of judgment passed by a Co-ordinate Bench of this Court

in Nand Kishore Sharma & Ors. Vs. The State of Rajasthan & Ors.;

S.B. Civil Writ Petition No. 12109/2018 (decided on 18.07.2018).

[2025:RJ-JD:21739] (2 of 2) [CW-7394/2025]

2. Counsel however submits that the petitioner would be

satisfied if the respondents are directed to decide the

representation dated 04.12.2024 (Annexure-5) as filed by the

petitioner in accordance with law.

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

disposed of with a direction to the respondent-Department

/Competent Authority to decide the representation dated

04.12.2024 (Annexure-5) of the petitioner within a period of two

weeks from now in accordance with law.

4. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

5. The order has been passed based on the submissions made

in the petition and by learned counsel for the petitioner before this

Court. The respondents would be free to examine the veracity of

the submissions made in the petition and only in case, the

averments made therein are found to be correct, appropriate

orders would be passed in favour of the petitioner.

6. Stay petition and pending applications, if any, stand disposed

of.

(REKHA BORANA),J 248-manila/-

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