Ramniwas vs The State Of Rajasthan ...
2025 Latest Caselaw 14928 Raj

Rajasthan High Court - Jodhpur

Ramniwas vs The State Of Rajasthan ... on 6 November, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:47963]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 17748/2025

1.       Ramniwas S/o Rajendra Singh, Aged About 29 Years,
         Constable Belt No 795, R/o Rajpuriya, Sidhmukh, District
         Churu. (Raj.)
2.       Sanwar Mal Devanda S/o Rugha Ram Devanda, Aged
         About 31 Years, Constable Belt No 928, R/o Ward No. 06,
         Sundariya, Tehsil Dataramgarh, District Sikar. (Raj.)
                                                                       ----Petitioners
                                      Versus
1.       The State Of Rajasthan, Department Of Home, Through
         Its Secretary, Govt. Secretariat, Jaipur (Raj.).
2.       The Principal Secretary, Department Of Finance (Rules),
         Government        Of     Rajasthan,         Government          Secretariat,
         Jaipur (Raj.).
3.       The    Adgp    (Armed         Battalion),        Police      Head     Quarter,
         Lalkothi, Jaipur (Raj.).
4.       The    Commandant,           2Nd       Battalion          Rajasthan    Armed
         Constabulary (Rac), Kota (Raj.).
                                                                     ----Respondents


For Petitioner(s)           :     Mr. OP Sangwa
For Respondent(s)           :     -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

06/11/2025

1. It is submitted by the counsel for the petitioners that the

issue raised in the present writ petition is covered by the

judgment in Dara Singh vs. State of Rajasthan & Ors.:

S.B.Civil Writ Petition No.11973/2012, decided on

17.12.2012.

2. In the case of Dara Singh (supra), a coordinate Bench of

thisCourt, inter alia, directed as under:

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[2025:RJ-JD:47963] (2 of 3) [CW-17748/2025]

"Learned counsel for the petitioner submits that

realizing the mistake, appointment has been given,

thus, grievance of petitioner to the extent is redressed,

but appointment should have been made effective from

the date candidates lesser in merit were given

appointment with notional benefits. In view of the

prayer made and taking note of the order dated

13.12.2012 whereby petitioner is given appointment

realizing mistake by the respondents, I consider it

proper to direct that aforesaid appointment should be

treated from the date when lesser meritorious

candidates were given. The petitioner would,

accordingly, be entitled to the notional benefits and

seniority from the date persons with less merit were

given appointment. The actual benefits would be

allowed from the date of joining pursuant to the order

dated 13.12.2012. With the aforesaid, writ petition

stands disposed of."

3. Learned counsel, therefore, prays that the petitioners may

be permitted to file a detailed representation before the

competent authorities for redressal of his grievances.

4. In view of the above, the present writ petition is disposed of

with liberty to the petitioners to file a representation to the

competent authorities of the department and the competent

authorities of the department are directed to decide the same

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

representation, keeping in mind the law laid down by this Court in

the case of Dara Singh (supra).

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[2025:RJ-JD:47963] (3 of 3) [CW-17748/2025]

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

in the petition, 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, the

petitioners would be entitled to the relief.

6. Stay petition also stands disposed of.

(FARJAND ALI),J 368-divya/-

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