Jayshree Vyas vs The State Of Rajasthan ...
2025 Latest Caselaw 14974 Raj

Rajasthan High Court - Jodhpur

Jayshree Vyas vs The State Of Rajasthan ... on 6 November, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:47805]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18884/2025

Jayshree Vyas D/o Shri Puran Prakash Vyas, Aged About 40
Years, R/o Behind Police Station, Ward No. 09, Pokaran, District
Jaisalmer (Raj.).
                                                                         ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,         Through          The   Secretary,
         Department Of Rural Development And Panchayati Raj,
         Govt. Of Rajasthan, Jaipur.
2.       The Chief Executive Officer, Zila Parishad Jaisalmer,
         Rajasthan.
3.       The    Block      Development              Officer,        Panchayat    Samiti
         Sankara-Pokaran, District Jaisalmer (Raj.).
                                                                      ----Respondents


For Petitioner(s)             :    Mr. Om Prakash Kumpawat
For Respondent(s)             :    -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

06/11/2025

1. Learned counsel for the petitioner submits that the issue

rests covered by the judgment passed by a Co-Ordinate Bench of

this Court in Goverdhan Kumar & Ors. Vs. State of Rajasthan

& Ors.; S.B. Civil Writ Petition No.13204/2024 and other

connected matters (decided on 23.09.2024).

2. In Goverdhan Kumar's case (supra), the Court directed as

under:

"In view of the discussion made above, the present writ petition is disposed of with a direction to the respondents to re-frame the seniority list of the

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[2025:RJ-JD:47805] (2 of 2) [CW-18884/2025]

petitioner for promotion to the post of UDC (Senior Assistant) taking into consideration her position in the merit list prepared by the District Establishment Committee at the time of her appointment and not her date of joining/appointment, in accordance with law.

The necessary exercise shall be undertaken by the respondents within a period of four months from the date of receipt of certified copy of this order."

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

also disposed of on the same terms and directions as in the case

of Govardhan Kumar (supra).

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

of.

(FARJAND ALI),J 405-Pramod/-

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