Rajasthan High Court - Jodhpur
Laxmilal Meena vs State Of Rajasthan (2025:Rj-Jd:43212) on 25 September, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:43212]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 14202/2025
1. Laxmilal Meena S/o Moti Ram Meena, Aged About 47
Years, R/o Gokulpura Netawala, Vallabh Nagar, Udaipur,
Raj.
2. Gameerchand Meena S/o Khuman Singh, Aged About 47
Years, R/o Khori Mahuri, Udaipur Dist. Udaipur Rajasthan.
3. Puralal Meena S/o Khanji Meena, Aged About 50 Years, R/
o Gajpura, Amarpura, Udaipur, Dist. Udaipur, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Education, Government Of Rajasthan, Jaipur,
Rajasthan.
2. The Director, Secondary Education, Bikaner, District
Bikaner, Rajasthan.
3. The Director, Elementary Education, Bikaner, District
Bikaner, Rajasthan.
4. The District Education Officer (Headquarter), Elementary
Education, Udaipur, District Udaipur, Rajasthan.
5. The District Education Officer (Headquarter), Secondary
Education, Udaipur, District Udaipur, Rajasthan.
6. The District Education Officer (Headquarter), Elementary
Education, Banswara, District Banswara, Rajasthan.
7. The District Education Officer (Headquarter), Secondary
Education, Banswara, District Banswara, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Bhanwar Singh Deora
For Respondent(s) : Mr. Kamlesh Sharma, AGC
HON'BLE MS. JUSTICE REKHA BORANA
Order
25/09/2025
1. Learned counsel for the petitioners submits that the
controversy in question rests covered by the judgment passed by
a Co-ordinate Bench of this Court in S.B. Civil Writ Petition
No.6881/2023: Ishwar Singh Deora & Ors. & Vs. State of
Rajasthan & Ors. (decided on 23.05.2023).
(Uploaded on 25/09/2025 at 06:32:46 PM)
[2025:RJ-JD:43212] (2 of 2) [CW-14202/2025]
2. Learned counsel for the respondent-Department is not in a
position to refute the above submission.
3. In the case of Ishwar Singh Deora (supra), it was
observed and held as under:
"1. While inviting court's attention to the prayer in the
writ petition, vis-a-vis, the order dated 28.05.2021
passed by the State Government, learned counsel for the
respondent-State submits that the relief claimed in the
writ petition has already been granted to the petitioners
and the writ petition has been rendered infructuous.
2. In view of the submissions notices above and
considering the order dated 28.05.2021, the writ petition
is dismissed as having been rendered infructuous.
3. Since, it is admitted case of the State that petitioners'
grievance has been redressed, it will be incumbent upon
the competent authority to pass an order in terms of the
order dated 28.05.2021.
4. In view of the fact that the State Government had
taken an in- principle decision to redress petitioners'
grievance way back on 28.05.2021, the competent
authority of the respondent- State is hereby directed to
pass an appropriate order revising petitioners' pay scale
in terms of the order dated 28.05.2021 and determine
the salary payable as early as possible preferably within
three months from today.
5. After re-fixation of petitioner's pay scale, the
respondents shall pay the arrears to the petitioners latest
by 31.12.2023.
6. All the interlocutory application(s) and the stay
application stand disposed of accordingly."
4. In view of the above, the present writ petition is also
disposed of on the same terms and conditions as in the case of
Ishwar Singh Deora (supra).
5. Stay petition and pending applications, if any, stand
disposed of.
(REKHA BORANA),J
342-manila/-
(Uploaded on 25/09/2025 at 06:32:46 PM)
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