Prahlad Kumar Meena vs State Of Rajasthan (2025:Rj-Jd:39301)
2025 Latest Caselaw 12738 Raj

Rajasthan High Court - Jodhpur

Prahlad Kumar Meena vs State Of Rajasthan (2025:Rj-Jd:39301) on 4 September, 2025

Author: Nupur Bhati

Bench: Nupur Bhati

[2025:RJ-JD:39301]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 16992/2025

Prahlad Kumar Meena S/o Shankar Lal Meena, Aged About 53
Years, Resident Of Bharat Marg, Saraswati Colony, Vtc, Kherli
Phatak, District Kota.
                                                                      ----Petitioner
                                      Versus
1.        State Of Rajasthan, Through Principal Secretary, School
          Education       Department,              Government          Secretariat,
          Rajasthan, Jaipur.
2.        The Director, Secondary Education, Bikaner (Rajasthan).
3.        The District Education Officer, (Secondary Education),
          Sikar, Rajasthan.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Hansraj Nimbar



                HON'BLE DR. JUSTICE NUPUR BHATI

Order

04/09/2025

1. Petitioner herein is before this Court seeking directions to the

respondents to give the service benefits, seniority and notional

benefit as was given to the candidates, who were

selected/appointed for the post of PTI Grade-II pursuant to the

advertisement dated 03.09.2008.

2. At the outset, it is submitted by the learned counsel for the

petitioner that the issue raised in the present writ petition is

covered by the order dated 16.07.2014 passed by the Jaipur

Bench of this Court in SBCWP No.7283/2014 : Manoj Khandelwal

& Ors. v. State of Rajasthan & Ors. He submits that the petitioner

is sanguine that, in case he is allowed to file a representation qua

the grievance raised in the present writ petition and the same is

[2025:RJ-JD:39301] (2 of 2) [CW-16992/2025]

considered in light of the aforesaid judgment, he will be meted out

with favourable treatment.

3. In view of the aforesaid, without commenting on the merits

of the case, the petition filed by the petitioner is disposed of with

the direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the petitioner

in accordance with law, keeping in view the observations made in

the case of Manoj Khandelwal (supra), as expeditiously as

possible.

4. Stay application as well as all other pending application(s), if

any, also stand disposed of.

(DR. NUPUR BHATI),J

223-/Devesh/-

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