[Cites 2, Cited by 0]
Rajasthan High Court - Jodhpur
Shashi Kant Shukla vs State Of Rajasthan (2026:Rj-Jd:19667) on 27 April, 2026
Author: Anand Sharma
Bench: Anand Sharma
[2026:RJ-JD:19667]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
S.B. Civil Writ Petition No. 8948/2026
1. Shashi Kant Shukla S/o Shri Vidya Shankar Shukla, Aged
About 44 Years, Resident Of H. No. 349, Ward No. 26, Bhatto
Ka Mohalla. Anjana, Basnwara, District Banswara Presently
Posted As Lecturer (School Education) Sanskrit Subject At
Government Senior Secondary School, Anjana, District
Banswara, Rajasthan.
2. Rakesh Pahariya S/o Shri Babu Lal Pahariya, Aged About 40
Years, Resident Of Gram And Post Ghar, Tehsil Dooni, District
Tonk. Presently Posted As Lecturer (School Education) History
Subject At Government Senior Secondary School, Phila, Block
Kurabad, District Udaipur, Rajasthan.
3. Naveen Ahalawat S/o Shri Duli Chand, Aged About 41 Years,
Resident Of 810, Kisan Colony, Ward No.11, Jhunjhunu,
District Jhunjhunu. Presently Posted As Lecturer (School
Education) Geography Subject At Government Senior
Secondary School, Sathiya, District Rajsamand, Rajasthan.
4. Sahiram Singh S/o Shri Ramdev Singh, Aged About 42 Years,
Resident Of Jhajhariya Ki Dhani, Chhau, Udaipurwati, District
Jhunjhunu. Presently Posted As Lecturer (School Education)
Geography Subject At Swami Shri Rameshwar Ashram
Government Senior Secondary School, Gurukul, District
Jhalawar, Rajasthan.
5. Mukesh Jat S/o Shri Shyokaran Jat, Aged About 45 Years,
Resident Of Village Latifganj Urf Rustamganj, Post Chandlai,
District Tonk. Presently Posted As Lecturer (School Education)
Geography Subject At Government Senior Secondary School.
Kishanganj, District Baran, Rajasthan.
6. Arpit Goyal S/o Shri Govind Narayan Goyal, Aged About 30
Years, Resident Of Jain Mandir Ke Samne, Bada Takhta, Vtc
Tonk, District Tonk. Presently Posted As Lecturer (School
Education) Maths Subject At Mahatma Gandhi Government
School, Peeplu, District Tonk, Rajasthan.
7. Khemraj Chandel S/o Shri Nandkishore Chandel, Aged About
30 Years, Resident Of Meena Mohalla Dugari, P.o.-Dugari,
Nainwa, District Bundi. Presently Posted As Lecturer (School
Education) Maths Subject At Mahatma Gandhi Government
School, Dugari, District Bundi, Rajasthan.
8. Manoj Kumar S/o Shri Kushal Pal Singh, Aged About 31 Years,
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[2026:RJ-JD:19667] (2 of 3) [CW-8948/2026]
Resident Of Bhijali Garh Ke Pass, Rajiv Colony, District Deeg.
Presently Posted As Lecturer (School Education) Physics
Subject At Mahatma Gandhi Government School, Ganvdi,
District Deeg, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department Of
School Education, Government Of Rajasthan, Jaipur,
Rajasthan.
2. The Director, Secondary Education, Bikaner, District Bikaner,
Rajasthan.
3. The District Education Officer, (Secondary Education),
Banswara, Rajasthan.
4. The District Education Officer, (Secondary Education), Tonk,
Rajasthan.
5. The District Education Officer, (Secondary Education), Bundi,
Rajasthan.
6. The District Education Officer, (Secondary Education), Deeg,
Rajasthan.
7. The District Education Officer, (Secondary Education), Baran,
Rajasthan.
8. The District Education Officer, (Secondary Education),
Rajsamand, Rajasthan.
9. The District Education Officer, (Secondary Education),
Jhalawar, Rajasthan.
10. The District Education Officer, (Secondary Education), Udaipur,
Rajasthan
----Respondents
For Petitioner(s) : Mr. Dinesh Chandra Shrimali
For Respondent(s) :
HON'BLE MR. JUSTICE ANAND SHARMA
Order
27/04/2026
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[2026:RJ-JD:19667] (3 of 3) [CW-8948/2026]
1. Learned counsel for the petitioners submits that the issue raised
in the present writ petition is squarely covered by judgment passed by
Co-ordinate Bench of this Court in the case of Manoj Khandelwal &
Ors. vs. State of Rajasthan & Ors.: S.B. Civil Writ Petiton No.
7283/2014, decided on 16.07.2014 and the said judgment has been
followed in Krishan Lal & Ors. vs. The State of Rajasthan & Ors.:
S.B. Civil Writ Petition No. 19179/2017, decided on 30.10.2017.
The petitioners are also entitled to the same relief as granted in the
case of Manoj Khandelwal (supra) and Krishan Lal (supra).
2. Having regard to the facts of the case, the present writ petition is
disposed of requiring the petitioners to make a representations to
respondent No.2-Director, Secondary Education, Government of
Rajasthan, Bikaner, Rajasthan, along with a copy of this order, who
shall, after verifying the facts stated above, consider and decide the
same by a speaking order within a period of three months from the date
of its making, addressing the grievances of the petitioners for extending
the relief as prayed for, as the candidate, who stood lower in merit, are
getting benefit of higher pay, seniority, annual grade increments and
other service benefits including the selection scales. If the respondent
No.2 decides to place the petitioners above in seniority than the
candidates who stood lower in merit, then the petitioners would be
entitled to all benefits of seniority but they would be entitled only to
notional benefits.
3. Pending application(s), if any, also stand(s) disposed of.
(ANAND SHARMA),J
13-Taruna/-
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