Rajasthan High Court - Jodhpur
Ramswroop Mehta vs The State Of Rajasthan ... on 20 May, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:24311]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 10408/2025
1. Ramswroop Mehta S/o Shri Shiv Lal Mehta, Aged About
41 Years, R/o Village Kirad Pahadi, Tehsil Sahabad,
District Baran, Rajasthan (Bped).
2. Radhe Kumari Sharma D/o Dwaraka Lal, Aged About 45
Years, R/o Saneeja Baori, Post Umed Pura, Tehsil Digod,
District Kota, Rajasthan (Blis).
3. Dinesh Kumar Vaishnav S/o Nand Kishor Vaishnav, Aged
About 40 Years, R/o Village Nosal, Post Roop Nagar,
District Ajmer, Rajasthan (Clis).
4. Sharwan Lal Gurjar S/o Pusa Ram, Aged About 37 Years,
R/o Gubda, District Ajmer, Rajasthan (Clis).
5. Ramniwas S/o Hazari Lal, Aged About 52 Years, R/o Vpo
Takarwada, Tehsil Digod, District Kota, Rajasthan (Blis).
6. Praveen Kumhar S/o Heera Lal Kumhar, Aged About 34
Years, R/o Vpo Ogna, Tehsil Jhadol, District Udaipur,
Rajasthan (Blis).
7. Nand Kishor Verma S/o Peeru Lal Verma, Aged About 47
Years, R/o Tali Mohalla Roopangarh, District Ajmer,
Rajasthan (Clis).
----Petitioners
Versus
1. The State Of Rajasthan, Through Its Principal Secretary,
School Education, Government Of Rajasthan, Secretariat,
Jaipur (Raj.).
2. The Director, Elementary Education, Rajasthan, Bikaner
(Raj.).
3. The District Education Officer, Headquarters, Elementary
Education, Baran (Raj.).
4. The District Education Officer, Headquarters, Elementary
(Downloaded on 20/05/2025 at 09:52:51 PM)
[2025:RJ-JD:24311] (2 of 3) [CW-10408/2025]
Education, Kota (Raj.).
5. The District Education Officer, Headquarters, Elementary
Education, Ajmer (Raj.).
6. The District Education Officer, Headquarters, Elementary
Education, Udaipur (Raj.).
----Respondents
For Petitioner(s) : Mr. Vikram Singh Bhawla
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
20/05/2025
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 and B.P.E.D., they are
not being considered eligible for appointment as Panchayat
Teachers in the Elementary Education Department in the higher
pay bracket as aforesaid.
[2025:RJ-JD:24311] (3 of 3) [CW-10408/2025]
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
248-SunilS/-
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