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Rajasthan High Court - Jodhpur
Karan Singh vs State Of Rajasthan (2026:Rj-Jd:20424) on 29 April, 2026
Author: Anand Sharma
Bench: Anand Sharma
[2026:RJ-JD:20424]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7104/2026
1. Karan Singh S/o Amar Singh, Aged About 27 Years, R/o
Dadosa Ki Kodi, V/p Sewariya, Tehsil Jaitaran, Beawar At
Present Posted At Government Senior Secondary School,
Dhinawas, Sojat, District Pali.
2. Shambhu Lal Balai S/o Shree Dhunkal Balai, Aged About
30 Years, R/o Lasadiya Tehsil Kotri, Distric Bhilwara. At
Present Posted At Government Upper Primary School,
Mohan Nagar, Bhaishroadgarh, District Chittorgarh.
3. Bhagchand Khatik S/o Bhanwar Lal Khatik, Aged About 33
Years, R/o V/p Sajjanpur Post. Bhagwanpura, Tehsil
Mandal, District Bhilwara, At Present Posted At
Government Upper Primary School, Mayaganw, Karadi
Block, Marwar Juaction, Pali
4. Shubham Kumar Soni S/o Radheshyam Soni, Aged About
26 Years, R/o Kumhar Mohlla, Kotdi, Bhilwara At Present
Posted At Government Upper Primary School Devriya
Mansha Kotdi District. Bhilwara
5. Babu Lal Gurjar S/o Bakshu Gurjar, Aged About 30 Years,
R/o Bsl Road, Ramnagar, Bhilwara, At Present Posted At
Government Upper Primary School Salawatiya Bhilwara
6. Yashwant Meena S/o Shree Dharmchand Meena, Aged
About 29 Years, R/o V/p Urna Bankra Tehsil. Jahazpur,
Bhilwara, At Present Posted At Government Upper
Primary School, Lal Ka Khera, Bhilwara.
7. Kripal Singh Rawna Rajput S/o Shree Mohan Singh, Aged
About 27 Years, R/o Sardar Ji Ki Bagichi Ke Pass, Jawahar
Nagar, Bhilwara. At Present Posted At Government Upper
Primary School, Saredi Bhbhana Kreda Bhilwara
8. Virendra Singh Kanawat S/o Shree Ghanshyam Singh,
Aged About 27 Years, Bhomiyo Ka Rawla, Kotri, V/p Kotri,
Bhilwara At Present Posted At Govemment Upper Primary
School, Bagri Shankra, Kotri, Bhilwara
9. Krishna Kumari Meena D/o Shree Ramsagar Meena, Aged
About 27 Years, R/o V/p Bansoli Modsa, Tehsil Nainwa
District- Bundi At Present Posted At Government Upper
Primary School, Manohargarh, Jahazpur, Bhilwara
10. Harshit Kumar Gokhru S/o Shree Suresh Chandra
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[2026:RJ-JD:20424] (2 of 3) [CW-7104/2026]
Gokhru, Aged About 26 Years, R/o Kanwliyas, Bhilwara.
At Present Posted At Government Senior Secondary
School, Jalriya, Bhilwara.
11. Mukesh Kumar Teli S/o Shree Rajmal Teli, Aged About 30
Years, R/o V/p Nandari Kotdi Bhilwara. At Present Posted
At Government Upper Primary School, Jor Ka Khera
Nandrai, Kotri, Bhilwara.
12. Yogesh Kumar Gurjar S/o Shree Mishri Lal Gurjar, Aged
About 26 Years, R/o V/p Kanwaliyas, Tehsil Hurda District-
Bhilwara. At Present Posted At Government Upper
Primary School, Bavdi Kheda, Bhaishroadgarh,
Chittorgarh
13. Mohan Lal Mehra S/o Shree Radhakishan, Aged About 32
Years, R/o V/p Shubhas Nagar, Bhilwara. At Present
Posted At Government Upper Primary School, Arenakla,
V/p Kushhalgardh, Block Bhainsrodgarh, Chittorgarh
14. Deepak Saini S/o Shree Prabhu Lal Saini, Aged About 25
Years, R/o Police Line Ke Pichhe, Charbhuja Nath Ke
Mandir Ke Pass, Bhilwara. At Present Posted At
Government Senior Secondary School. Kalundiya,
Suwana, Bhilwara.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Education
(Group-2) Department, Government Of Rajasthan,
Secretariat, Jaipur (Raj.)
2. Joint Secretary, Education (Group-2) Department,
Secretariat, Jaipur (Raj)
3. Director, Secondary Education, Education Department,
Bikaner, Rajasthan.(Raj.)
4. District Education Office, District Pali, (Raj.)
5. District Education Office, District Bhilwara, (Raj.)
6. District Education Office, District Chittorgarh, (Raj.)
----Respondents
For Petitioner(s) : Mr. Sukesh Bhati
For Respondent(s) :
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[2026:RJ-JD:20424] (3 of 3) [CW-7104/2026]
HON'BLE MR. JUSTICE ANAND SHARMA
Order
29/04/2026
1. This writ petition has been filed by the petitioners seeking
directions to the respondents to grant pay fixation from the date
of joining and has also relied upon the judgment of this Court in
the case of Gopal Kumawat vs. State of Rajasthan & Ors. in
DBCWP No.2963/2007 decided on 29.07.2015. Learned counsel
for the petitioners has submitted that petitioners would be
satisfied in case liberty is granted to the petitioners to submit their
representations before the competent authority for redressal of his
grievances.
2. In view of the limited prayer made by learned counsel for the
petitioners, this writ petition is disposed of with liberty to the
petitioners to submit their representations before the competent
authority, who shall decide the same by a speaking order within a
period of sixty days from the date of receipt of representation
along with certified copy of the order.
3. Pending application(s), if any, shall stand disposed of.
(ANAND SHARMA),J
84-Taruna/-
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