Maya vs The State Of Rajasthan ...
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Rajasthan High Court - Jodhpur

Maya vs The State Of Rajasthan ... on 7 November, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:47989]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                           JODHPUR
            S.B. Civil Writ Petition No. 21818/2025

Maya D/o Harji Ram W/o Rajesh Kumar Bumra, Aged About 41
Years, Belt No. 253, R/o Kasni, Tehsil Chirawa, Dist. Jhunjhunu.
(Raj.)
                                                       ----Petitioner
                                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, Hadi Rani Mahila Battalion (Ir)
       Headquarter Nareli, Ajmer, (Raj.)
                                                  ----Respondents


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



                HON'BLE MR. JUSTICE FARJAND ALI

Order

07/11/2025

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 this

Court, inter alia, directed as under:

"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

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[2025:RJ-JD:47989] (2 of 2) [CW-21818/2025]

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).

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 256-Samvedana/-

(Uploaded on 10/11/2025 at 12:57:26 PM)

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