Indu Bala vs State Of Rajasthan (2025:Rj-Jd:22090)
2025 Latest Caselaw 614 Raj

Rajasthan High Court - Jodhpur

Indu Bala vs State Of Rajasthan (2025:Rj-Jd:22090) on 8 May, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:22090]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 9182/2025

1.       Indu Bala D/o Chiman Lal W/o Kailash Sharma, Aged
         About 49 Years, R/o Kheme Ka Kua, Pal Road, 36
         Subhash      Nagar     Second        Ved      Ji    Ka   Bera,   Jodhpur,
         Rajasthan
2.       Gopal Singh S/o Bhanwar Singh, Aged About 49 Years, R/
         o Kaniwada, Jalore Rajasthan.
3.       Ailchi Bai Bishnoi D/o Madrupa Ram Bishnoi W/o Bhera
         Ram Vishnoi, Aged About 48 Years, R/o Gayatri Nagar,
         I.n.t. Lachadi, Sanchore, Rajasthan.
4.       Ladu Ram Vishnoi S/o Jaga Ram Vishnoi, Aged About 54
         Years, R/o Bediya Ka Goliya Malwara, Po Parawa, District
         Jalore Rajasthan.
5.       Gulaba Ram Rathore S/o Sawa Ram Rathore, Aged About
         50 Years, R/o Dheengpura, Jalore, Rajasthan.
6.       Devpal S/o Ramdan, Aged About 49 Years, R/o Charno Ka
         Was, Narpada, Sarat, Jalore.
7.       Harji Ram S/o Gala Ram, Aged About 50 Years, R/o
         Meghawalo Ka Was, Sarat, Jalore, Rajasthan.
8.       Smt. Umesh D/o Bhagirath Mal W/o Anil Kumar, Aged
         About 48 Years, R/o Ward No. 3 Kuharwas, Jhunjhunun
         Rajasthan.
9.       Durga Ramawat D/o Satya Prakash Ramawat W/o Suresh
         Vaishnav, Aged About 47 Years, R/o 368 Behind Esi
         Hospital, Farsi Colony, Beawar, Ajmer, Rajasthan.
10.      Ota Ram Dahiya S/o Rawta Ram, Aged About 51 Years,
         R/o 300, Sargaron Ka Vas Indra Colony, Modra, Jalore,
         Rajasthan.
11.      Chetan Kumar Bishnoi S/o Teja Ram Bishnoi, Aged About
         46 Years, R/o Digaon, Jalore, Rajasthan.
12.      Ramesh Kumar S/o Padma Ram, Aged About 50 Years, R/
         o Head Post Office Road Jalore, Rajasthan.
13.      Chandan Singh S/o Ruganath Singh, Aged About 49
         Years, R/o Sejlawa Bera, Basan, Jalore.
14.      Rajendra Parmar S/o Suresh Chandra Parmar, Aged About
         49 Years, R/o 81K, Shanti Nagar, B Block, Jalore
         Rajasthan.


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15.      Amrit Lal Joshi S/o Hari Ram, Aged About 48 Years, R/o
         Balera, Chitalwana, District Jalore, Rajasthan.
16.      Hanja Ram Meghwal S/o Rupa Ram, Aged About 52 Years,
         R/o Meghwalo Ki Basti, Shivpura, Jalore, Rajasthan.
17.      Poonam Chand S/o Haringa Ram, Aged About 47 Years,
         R/o Jogau, Jalore, Rajasthan.
18.      Mangilal Bishnoi S/o Bhagirath Ram Bishnoi, Aged About
         48 Years, R/o Keravi, Pur, Jalore, Rajasthan.
19.      Narna Ram Pareek S/o Rasinga Ram, Aged About 49
         Years, R/o Naldhara, Jalore, Sarwana, Rajasthan.
20.      Poonma Ram Vishnoi S/o Thakra Ram Vishnoi, Aged
         About 48 Years, R/o Maliyon Ka Goliya, Bhadruna, Jalore
         Rajasthan.
21.      Paras Mal Parmar S/o Jama Rma, Aged About 49 Years,
         R/o Meghvalo Ka Vas, Jajusan, Sanchore, Jalore, Hadetar
         Rajasthan.
22.      Champa Lal Dhorawat S/o Jerupa Ram Dhorawat, Aged
         About 50 Years, R/o Chitalwana, Jalore, Rajasthan.
23.      Bhoopa Ram S/o Virma Ram, Aged About 47 Years, R/o
         Meghvalo Ki Dhani, Bijrol Goliya, Jalore, Rajasthan.
24.      Shakuntala D/o Shysm Singh W/o Ajay Solanki, Aged
         About 49 Years, R/o Purbiyon Ka Bas, Krishna Chowk
         Ummed Chowk, Jodhpur Rajasthan.
25.      Bhagyawanti D/o Paka Ram Solanki W/o Narendra Kumar
         Parmar, Aged About 49 Years, R/o Rajendra Nagar Jalore,
         Rajasthan.
26.      Rajshree Thakur D/o Ganpat Lal W/o Hemprakash, Aged
         About 48 Years, R/o Near Vivekanand Senior Secondary
         School, Near Purohit Hostel, Rajendra Nagar, Jalore,
         Rajasthan.
                                                                  ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of Education, Secretariate, Jaipur.
2.       The Director, Primary Education, Bikaner, Rajasthan.
3.       The Director, Secondary Education, Bikaner, Rajasthan.
4.       District Education Officer, Elementary Education, Jalore.


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5.       District Education Officer, Secondary Education, Jalore.
6.       The Chief Executive Officer, Zila Parishad, Jalore.
                                                                     ----Respondents


For Petitioner(s)              :     Mr. Jaswant Gujjar.



              HON'BLE MS. JUSTICE REKHA BORANA

Order

08/05/2025

1. Learned counsel for the petitioners submits that the

controversy in question rests covered by the judgment passed by

a Co-ordinate Bench of this Court at Jaipur in S.B. Civil Writ

Petition No.7283/2014: Manoj Khandelwal & Ors. Vs. State

of Rajasthan & Ors. (decided on 16.07.2014). He submits that

the petitioners would be satisfied if the respondents are directed

to decide the representation of the petitioners in light of the

aforesaid judgment.

2. In Manoj Khandelwal's case (supra), it was observed and

held as under:

"Having regard to the facts of the case, writ petition

is disposed of requiring the petitioners to make a

representation to respondent no.2-Director, Secondary

Education, Bikaner, alongwith a copy of this order, who

shall, after verifying the facts stated above, consider and

decide the same by a speaking order within a period of

three months from the date of its making, addressing the

grievance of the petitioners for extending them the relief

as prayed for, as the candidates, who stood lower in

merit, are getting benefit of higher pay, seniority, annual

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grade increments and other service benefits including the

selection scales. If the respondent no.2 decides to place

the petitioners above in seniority than the candidates

who stood lower in merit, then the petitioners would be

entitled to all benefits of seniority but they would be

entitled only to notional benefits."

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

disposed of with a direction to the competent

authority/respondents to decide the representation of the

petitioner if filed within a period of fifteen days from now. The

representation be decided within a period of six weeks thereafter

in accordance with law and keeping in view the observations made

in the case of Manoj Khandelwal (supra).

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

representation has been issued only with a view to ensure

expeditious redressal of petitioners' grievance.

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

in the petition and by learned counsel for the petitioners 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 petitioners.

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

disposed of.

(REKHA BORANA),J 4-KashishS/-

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