[Cites 2, Cited by 0]
Rajasthan High Court - Jodhpur
N.K.Chhangani And Anr vs Raj.Housing Board And Anr. ... on 2 February, 2026
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2026:RJ-JD:5787]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4253/2005
1. N.K. Chhangani S/o Shri Hari Kishan Chhangani, by caste
Brahmin, aged 17 years, resident of Korana House, Inside Jalori
Gate, Jodhpur.
2. Narendra Mathur S/o Shri Dau Lal Mathur, resident of House
No.866, Near Bombay Motors, Jodhpur.
----Petitioners
Versus
1. Rajasthan Housing Board, Jaipur through its Secretary, Jyoti
Nagar, Jaipur (Raj.)
2. The Housing Commissioner, Rajasthan Housing Board, Jyoti
Nagar, Jaipur (Raj.)
----Respondents
For Petitioner(s) : None present.
For Respondent(s) : Mr. M.S. Panwar.
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
JUDGMENT
02/02/2026
1. The matter pertains to the year 2005 and listed in the
hearing category.
2. The matter being taken up for hearing in the second round,
no one has appeared on behalf of the petitioners.
3. This writ petition under Article 226 of the Constitution of
India has been preferred claiming the following reliefs:
"i. by an appropriate writ, order or direction the respondents
may kindly be directed to maintain separate seniority list in the
cadre of Project Engineers (Junior) in two different Branches i.e.
Electrical and Civil;
ii. by an appropriate writ, order or direction the respondents may
further be directed to accord promotion on the post of Project
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[2026:RJ-JD:5787] (2 of 3) [CW-4253/2005]
Engineer (Senior) according to the respective seniority of the
Project Engineers in their Branch and the promotion should not
be made on the basis of the common seniority list maintained by
the respondents;
iii. the respondents may be directed to accord promotion to the
petitioners on the post of Project Engineer (Senior) (Electrical)
from the date they became eligible and entitled for promotion to
the cadre of Project Engineer (Senior) (Electrical) with all
consequential benefits viz; arrears of pay, pay fixation, seniority,
further promotions etc. etc.;
iv. the respondents may further be restrained from appointing
Project Engineer (Senior)/Assistant Engineer (Electrical) on
deputation from outside the Department and promotions should
be accorded only to the Project Engineer (Junior) in the cadre of
the Rajasthan Housing Board;"
v. any other appropriate relief(s) which this Hon'ble High Court
deems just and proper in the facts and circumstances of the case
may kindly be passed in favour of the petitioner;
vi. writ petition of the petitioner may kindly be allowed with
costs."
3. Learned counsel for the respondents submits that he has just
received his instructions.
4. The petitioners have claimed that they appeared before the
Selection Committee and were found suitable, and accordingly,
offers of employment were given to the petitioners vide letter
dated 11.12.1987, which were initially for a temporary period of
two years and were then extended by the competent authority till
the petitioners were confirmed on the said posts. The petitioners
have further claimed that while working as Project Engineers
(Junior) in Electrical Branch, they submitted a representation to
the Rajasthan Housing Board, requesting it to maintain a separate
seniority list in respect of the Project Engineers (Civil) and Project
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[2026:RJ-JD:5787] (3 of 3) [CW-4253/2005]
Engineer (Electrical) and to give promotions accordingly. The
seniority list did not adhered to such a proposition.
5. The respondents, in their reply, have submitted that as per
the prevailing rules and regulations, no separate cadre for the
post of Project Engineer (Civil) and Project Engineer (Electrical)
exists in the Rajasthan Housing Board. They have further
submitted that since there is no requirement to maintain a
separate seniority list of Project Engineer (Junior) in Electrical
Branch, the same is not required to be prepared or maintained by
the Board, which is a statutory authority under the Rajasthan
Housing Board Act, 1970, and consequently, no claim of the
petitioner survives.
6. This Court, in the given limited perspective when there is a
clear stand of the respondents that the rules and regulations do
no provide for any separate cadre or post of Project Engineer
(Junior) in Electrical Branch in the Rajasthan Housing Board, finds
that maintaining of a separate seniority list for the Project
Engineers (Junior) in the Electrical Branch is not required to be
prepared or maintained.
7. In view of the above, no interference in the instant writ
petition is called for and the same is accordingly dismissed. All
pending applications, if any, stand disposed of.
(DR. PUSHPENDRA SINGH BHATI),J
14-Zeeshan
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