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Rajasthan High Court - Jodhpur
Mool Chand Tailor vs State Of Rajasthan (2026:Rj-Jd:9762) on 24 February, 2026
Author: Nupur Bhati
Bench: Nupur Bhati
[2026:RJ-JD:9762]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4657/2026
1. Mool Chand Tailor S/o Sohan Lal, Aged About 56 Years,
Resident Of Vpo Nayma, Tehsil Sujangarh, Churu, At
Present Posted As Teacher Level-01, Govt. Senior
Secondary School Toliyasar, Sujangarh, Churu, Rajasthan.
2. Smt. Rekha Sharma W/o Chiranji Lal, Aged About 60
Years, Resident Of Geeta Bhawan, Khandhal Marg, Ward
No.20, Behind Shyam Cinema Churu, At Present Posted
As Senior Teacher, Govt. Senior Secondary School
Lakhasar, Churu, Rajasthan.
3. Panne Singh S/o Deda Ram, Aged About 60 Years,
Resident Of Vpo Chachiwad Bara, Tehsil Fatehpur, Sikar,
At Present Posted As Teacher Level-01, Govt. Senior
Secondary School Toliyasar, Sujangarh, Churu, Rajasthan.
4. Bhanwar Lal S/o Pema Ram Prajapat, Aged About 56
Years, Resident Of Vpo Toliyasar, Tehsil Sujangarh, Churu,
At Present Posted As Senior Teacher, Govt. Senior
Secondary School Toliyasar, Sujangarh, Churu, Rajasthan.
5. Prameshwar Lal S/o Surja Ram, Aged About 57 Years,
Resident Of Vpo Shobhasar, Tehsil Sujangarh, Churu, At
Present Posted As Senior Teacher, Govt. Senior Secondary
School Toliyasar, Sujangarh, Churu, Rajasthan.
6. Richhpal Singh S/o Rameshwar Lal Saran, Aged About 60
Years, Resident Of Vpo Khuri, Tehsil Sujangarh, Churu, At
Present Posted As Senior Teacher, Govt. Senior Secondary
School Toliyasar, Sujangarh, Churu, Rajasthan.
7. Budhar Mal S/o Rameshwar Lal, Aged About 50 Years,
Resident Of Vpo Sitasar, Tehsil Ratangarh, Churu, At
Present Posted As Lecturer, Govt. Senior Secondary
School Toliyasar, Sujangarh, Churu, Rajasthan.
8. Ramdev Singh Dudi S/o Deepa Ram Dudi, Aged About 60
Years, Resident Of Vpo Sitasar, Tehsil Ratangarh, Churu,
At Present Posted As 2Nd Grade Teacher, Govt. Senior
Secondary School Charanwasi, Ratangarh, Churu,
Rajasthan.
9. Jetha Ram S/o Gopal Ram Dudi, Aged About 60 Years,
Resident Of Vpo Sitasar, Ward No.04, Tehsil Ratangarh,
Churu, At Present Posted As 2Nd Grade Teacher, Govt.
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Senior Secondary School Charanwasi, Ratangarh, Churu,
Rajasthan.
10. Kedar Prasad Jangid S/o Gopal Jangid, Aged About 51
Years, Resident Of Mohalla Chindolan Phagi Jaipur, At
Present Posted As Senior Teacher, Mahatma Gandhi Govt.
School Pratap Nagar Sector 19, Jaipur, Rajasthan.
11. Ramniwas Yadav S/o Laxminarayan Yadav, Aged About 51
Years, Resident Of Yadav Mohalla Ward No.04, Nainsya,
Lasariya Jaipur, At Present Posted As Teacher Level-2,
Mahatma Gandhi Govt. School Lasadiya Phagi, Jaipur,
Rajasthan.
12. Laxmi Bairwa W/o Kailash Chand Bairwa, Aged About 50
Years, Resident Of 32/372 Pratap Nagar Sector-3
Sanganer, Jaipur At Present Posted As Teacher Level-1,
Mahatma Gandhi Govt. School Pratap Nagar Sector 19,
Jaipur, Rajasthan.
13. Upma Divvedi W/o Rajiv Kumar Divvedi, Aged About 56
Years, Resident Of 162 Savitri Vihar, Pratap Nagar,
Sanganer Jaipur, At Present Posted As Vice Principal,
Mahatma Gandhi Govt. School Pratap Nagar Sector 19,
Jaipur, Rajasthan.
14. Shimbhu Dayal Jat S/o Ganga Sahay Jat, Aged About 50
Years, Resident Of 36, Kishan Path, Parwati Nagar Sikar
Road No.14, Vkia Jaipur, At Present Posted As Teacher
Level-1, Govt. Senior Secondary School Jorla Road No.14,
Jaipur, Rajasthan.
15. Nanu Ram Jangu S/o Jhutha Ram Jangu, Aged About 47
Years, Of 36 Shayog, Sector-2, Vidhyadhar Nagar, Jaipur,
Rajasthan. At Present Posted As Principal, Govt. Senior
Secondary School Jambudi, Abu Road Sirohi, Rajasthan.
16. Smt. Vimla Sharma W/o Bhawani Shanker Bhatt, Aged
About 57 Years, Resident Of 5 K 12, R C Vyas Colony
Bhilwara, At Present Posted As Senior Teacher, Govt. Girls
Senior Secondary School Gangapur, Bhilwara Rajasthan.
17. Bhawani Shanker Bhatt S/o Kamala Shanker Bhatt, Aged
About 59 Years, Resident Of 5 K 12, R C Vyas Colony
Bhilwara, At Present Posted As Principal, Govt. Senior
Secondary School Delana Tehsil Sahada, Bhilwara,
Rajasthan.
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18. Kanhaiya Lal Tailor S/o Sundar Lal Tailor, Aged About 59
Years, Resident Of Bai Sahab Darwaja Gangapur,
Bhilwara, At Present Posted As Lecturer (Sociology), Govt.
Senior Secondary School Cheedkheda, Bhilwara,
Rajasthan.
19. Phoola Ram Meena S/o Lala Ram Meena, Aged About 56
Years, Resident Of Meena Ka Garg, Malnu, Pali, At Present
Posted As Senior Physical Education Teacher, Govt. Senior
Secondary School Veerwada, Block Pindwada, Sirohi,
Rajasthan.
20. Rajendra Singh Chouhan S/o Bhopal Singh, Aged About
56 Years, Resident Of Rohida Road, Vatera, Sirohi At
Present Posted As Physical Education Teacher, Govt.
Senior Secondary School Khed, Block Bejupada, Dausa,
Rajasthan.
21. Smt. Lalita Parmar W/o Kailash Chandra Jingar, Aged
About 53 Years, Resident Of 09, Apna Ghar Colony,
Panchayat Samiti Ke Pass, Abu Road, Sirohi At Present
Posted As Teacher Level-01, Govt. Senior Secondary
School Bimana, Sirohi Rajasthan.
22. Kailash Chand Meena S/o Chirnji Lal, Aged About 55
Years, Resident Of Bada Ka Bas, Dhand, Dausa, At
Present Posted As Teacher Level-02, Govt. Senior
Secondary School Pundarpada, Block Bejupada, Dausa,
Rajasthan.
23. Jag Ram Meena S/o Chirnji Lal, Aged About 56 Years,
Resident Of Bada Ka Bas, Dhand, Dausa, At Present
Posted As Teacher Level-02, Govt. Senior Secondary
School Khedi, Block Bejupada, Dausa, Rajasthan.
24. Bhopal Singh Meena S/o Megh Ram Meena, Aged About
57 Years, Resident Of 41 Meena Patti Purani Basti Sikroda
Meena, Hindon City, Karauli, At Present Posted As Teacher
Level-2, Govt. Upper Primary School Jhareda, Hindon
City, Karauli, Rajasthan.
25. Jagirdar Meena S/o Vishan Patel, Aged About 56 Years,
Resident Of Pilodi, Post Thikriya, Vaya Manpur Dausa, At
Present Posted As Teacher Level-2, Govt. Senior
Secondary School Pilodi, Sikray, Dausa, Rajasthan.
26. Ramji Lal Meena S/o Dwarika Prasad Meena, Aged About
53 Years, Resident Of Gurli, Tehsil- Nadoti, Karauli, At
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Present Posted As Teacher Level-2, Govt. Senior
Secondary School Sop, Block Nadoti, Karauli, Rajasthan.
27. Ashok Kumar Mahur S/o Prabhu Lal Mahur, Aged About 58
Years, Resident Of 36/28, Sector No.03, Rhb Pratap
Nagar, Sanganer, Jaipur, At Present Posted As Teacher
Level-01, Govt. Senior Secondary School Sriram Ki
Nangal, Sanganer, Jaipur, Rajasthan.
28. Smt. Sanju Bhardwaj D/o P.n. Bhardwaj, Aged About 60
Years, Resident Of 58, Silf Colony, Jhotwara, Jaipur, At
Present As Senior Teacher (Science), Govt. Jawahar
Senior Secondary School Sriram Ki Nangal, Sanganer,
Jaipur, Rajasthan.
29. Smt. Sarita Chouhan W/o Vijayendra Singh, Aged About
57 Years, Resident Of 52/17 Pratap Nagar Sector No.05,
Sanganer, Jaipur, At Present Posted As Teacher Level-1,
Govt. Senior Secondary School Sriram Ki Nangal,
Sanganer, Jaipur, Rajasthan.
----Petitioners
Versus
State Of Rajasthan, Through The Secretary, Department Of
School Education, Government Of Rajasthan, Secretariat
Building, Jaipur, Rajasthan.
----Respondent
For Petitioner(s) : Mr. Ratan Ankiya.
HON'BLE DR. JUSTICE NUPUR BHATI
Order
24/02/2026
1. Learned counsel for the petitioners, at the outset, submits
that the controversy raised in the instant writ application, is no
more res-integra in view of the adjudication by a Coordinate
Bench of this Court in the case of Yogesh Kumar Pareek Vs. The
State of Rajasthan:SBCWP No.3534/2009, decided on 20th
January, 2014, observing thus:
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"It is stated that petitioner was appointed on regular basis
on the post of Teacher vide order dated 24.01.1992. After
joining on 28.01.1992, petitioner was entitled for benefit of
service and salary for summer vacation. Respondents denied
aforesaid benefit and increment was shifted to the month of
March despite of joining of petitioner in the month of January.
Accordingly, the respondents be directed to pay salary of
summer vacation and also the date of increment be made to
January, 1993.
The officer-in-charge of the respondents could not justify
the action of the respondents, inasmuch as Circular dated
28.07.2003 clarified that if employee has been appointed on
regular basis on probation then he would be entitled for salary
of summer vacation even if appointment is after 31st December.
No justification is given by the respondents for denial of
benefit of increment from January other than erroneously
correlating it with the benefit of selection scale and thereby,
shifting it by 48 days.
I find the action of respondents is illegal, inasmuch as the
petitioner is entitled for the benefit of salary of summer
vacation as he is covered by the Circular. The petitioner should
be given increment counting his service from the date of joining
and not by shifting it to the month of March.
Accordingly, the writ petition is allowed and
consequential benefit would be given to the petitioner as
referred above. He would be entitled to other benefits based on
appointment order dated 24.01.1992 and his joining on
28.01.1992, thus benefit of selection scale would also be
determined."
2. Learned counsel further submits that, for the present, the
petitioners would be satisfied if the State-respondents to address
his representation within a time frame in the backdrop of the
order dated 20th January, 2014 in the case of Yogesh Kumar
Pareek (supra), which they are ready and willing to address within
two weeks hereinafter.
3. In view of the limited prayer addressed; the instant writ
proceedings are closed with a direction to the petitioner to address
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a comprehensive representation to the respondents ventilating
their grievances.
4. In case, a representation is so addressed within the aforesaid
period, the State-respondents are directed to consider and decide
the same by a reasoned and speaking order, in accordance with
law, as expeditiously as possible; however, in no case later than
twelve weeks from the date of receipt of the representation along
with a certified copy of this order.
5. With the observations and directions, as indicated above, the
writ application stands disposed off.
6. The order has been passed based on the submissions made
in the petition, the respondents would be free to examine the
veracity of the submissions made in the petition and only in case,
the averments made therein are found to be correct, the
petitioners would be entitled to the relief.
(DR.NUPUR BHATI),J
296-pradeep/-
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