Rajasthan High Court - Jodhpur
Surajbhan Baloda vs The State Of Rajasthan ... on 7 May, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:21853]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 9060/2025
1. Surajbhan Baloda S/o Shri Mana Ram, Aged About 41
Years, R/o- Dhani Balodawali Village Kalyanpura Post
Jairampura, Tehsil- Shrimadhopur District- Sikar, (Raj.).
2. Sitaram Jakhar S/o Shri Surajmal, Aged About 39 Years,
R/o Village And Post Jankipura Tehsil Khandela Distt.
Sikar (Raj.).
3. Mahendra Singh S/o Shri Ramjilal, Aged About 39 Years,
R/o Village And Post Kalyanpura Dhani Nalyanwali Tehsil
Shrimadhopur Distt. Sikar (Raj.).
----Petitioners
Versus
1. The State Of Rajasthan, Through Its Secretary, Home
Department, Rajasthan Secretariat, Jaipur, Raj.
2. The Director General Of Police, Rajasthan, Police
Headquarter, Lal Kothi, Tonk Road, Jaipur.
3. Commandant, 12 Th Battalion R.a.c. (I.r.) Vikashpuri New
Delhi.
4. Commandant, 10 Th Battalion R.a.c. (I.r.) Bikaner (Raj.).
5. Commandant, 5 Th Battalion R.a.c. (I.r.) Jaipur (Raj.).
----Respondents
For Petitioner(s) : Mr. Vinod Jhajharia through VC
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
07/05/2025
Heard learned counsel for the petitioners.
Learned counsel for the petitioners submits that the
controversy involved in the present case is squarely covered by a
judgment rendered in S.B. Civil Writ Petition No.2197/2022
(Om Prakash Biwal and Anr. Vs. State of Rajasthan and
Ors.) decided on 16.01.2023 in the following terms:-
[2025:RJ-JD:21853] (2 of 3) [CW-9060/2025]
"7. Having heard counsel for parties and perused the
material available on record, this Court is of the view that the
petitioners are entitled to due benefits of old pension scheme,
seniority, allowances and other relevant benefits as has been
granted to similarly situated selectees of advertisement dated
28.07.2003. Petitioners shall be granted actual due benefits
from the date of their appointment and relevant benefits shall
be notionally.
8. The writ petition stands disposed of accordingly. The due
exercise for compliance of this order be made within a period
of three months from today.
9. Stay application and all pending application(s), if any,
also stand disposed of."
Learned counsel for the petitioners prays that the petitioners
may be permitted to file an appropriate representation in the light
of judgment rendered in Om Prakash Biwal (supra) for the
redressal of their grievances before the respondent-authorities
and the respondents may be directed to consider and decide the
same expeditiously.
Considering the limited prayer made by learned counsel for
the petitioners, the present writ petition is disposed of with a
liberty to the petitioners to file an appropriate representation
before the respondent-authorities for the redressal of their
grievances in the light of the judgment rendered in the case of Om
Prakash Biwal (supra) and the respondents are directed to decide
the same expeditiously preferably within a period of four weeks
from the date of such representation, strictly in accordance with
law.
It is made clear that the present writ petition is disposed of
in view of the submissions made by the learned counsel for the
petitioners and, therefore, the respondents are directed to
[2025:RJ-JD:21853] (3 of 3) [CW-9060/2025]
consider and decide such representation on its own merit and pass
a speaking order.
It is also made clear that this Court is not expressed any
opinion on the merits of the matter and the respondents shall
consider and decide the same on its own merit.
(VINIT KUMAR MATHUR),J
39-Payal/-
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