Chothmal Jat vs State Of Rajasthan (2025:Rj-Jd:47985)
2025 Latest Caselaw 15021 Raj

Citation : 2025 Latest Caselaw 15021 Raj
Judgement Date : 7 November, 2025

Rajasthan High Court - Jodhpur

Chothmal Jat vs State Of Rajasthan (2025:Rj-Jd:47985) on 7 November, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:47985]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 21802/2025

1.       Chothmal Jat S/o Sh. Shyam Lal Jat, Aged About 38
         Years, Resident Of Village And Post Dhani Sitop Singh
         Wali, Pachhodala, Dist. Jaipur.
2.       Shekher Chand S/o Sh. Narayan Lal Meena, Aged About
         48 Years, Resident Of Village And Post Raigar Mohalla,
         Gangapur City, Dist. Sawai Madhopur.
                                                                   ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Education, Government Secretariat, Rajasthan, Jaipur.
2.       The Secretary, Rural Development And Panchayati Raj
         Department, Govt. Secretariat, Rajasthan, Jaipur.
3.       The Director, Secondary Education, Rajasthan, Bikaner.
4.       The Director, Elementary Education, Rajasthan, Bikaner.
5.       The District Education Officer (Headquarter), Secondary
         Education, Udaipur.
6.       The District Education Officer (Headquarter), Elementary
         Educaiton, Udaipur.
7.       The Chief Executive Office, Zila Parishad, Udaipur.
8.       The District Education Officer (Headquarter), Secondary
         Education, Pali.
9.       The District Educaiton Officer (Headquarter), Elementary
         Education, Pali.
10.      The Chief Executive Office, Zila Parishad, Pali.
                                                                 ----Respondents


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


                HON'BLE MR. JUSTICE FARJAND ALI

Order

07/11/2025

1. The counsel for the petitioner submits that the controversy

involved in the present case is squarely covered by a judgment of

(Uploaded on 10/11/2025 at 02:10:02 PM)

[2025:RJ-JD:47985] (2 of 3) [CW-21802/2025]

this court passed in a batch of writ petitions led by S.B. Civil Writ

Petition No.981/2022 (Chet Ram Meena V/s State of Rajasthan &

Ors.) on 02.02.2023 in the following terms:

"1. Petitioners in all these petitions have approached this court with a common grievance that in spite of the fact that the petitioners do not hail from TSP area, they have been posted at places which were either in a TSP area or have been included in TSP area by virtue of the notification issued from time to time by the President of India in this regard.

2. It is argued that petitioners have been retained in TSP area regardless of an earlier decision that was taken by the competent authority, to shuffle them out of TSP area in furtherance of concern expressed by the Department of Personnel.

3. Mr. Pankaj Sharma, learned Additional Advocate General places before the court Minutes of a Meeting dated 06.01.2023 drawn by a high level Committee constituted by the State Government and points out that in light of the such decision, all the petitioners would be moved to Non- TSP area in phased manner.

4. A photocopy of the Minutes of the Meeting which has been produced by Mr. Sharma, learned AAG, is taken on record.

5. All these petitions are disposed of in light of the above referred decision of the State Government in the meeting held on 06.01.2023.

6. State shall ensure that the decision taken qua these petitioners is given effect to as early as possible preferably within a period of six months from today.

7. Needless to observe that since the petitioners will be moved out of their respective districts on account of the decision of the State Government (and not at their own request) they shall not lose their seniority and they will not be placed in bottom of the seniority list, which is so done in case a candidate opts for to it on his own accord.