Gauri Shankar vs The State Of Rajasthan
2026 Latest Caselaw 4723 Raj

Rajasthan High Court - Jodhpur

Gauri Shankar vs The State Of Rajasthan on 27 March, 2026

Author: Farjand Ali

Bench: Farjand Ali

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                  S.B. Civil Writ Petition No. 4390/2026

Gauri Shankar S/o Radheshyam, Aged About 70 Years, R/o 47,
C- Block, Raisinghnagar, District Sriganganagar Raj.
                                                                     ----Petitioner
                                     Versus
1.      The State Of Rajasthan, Through Secretary, Department
        Of   Secondary         Education,       Government         Of   Rajasthan,
        Jaipur.
2.      The Director, Secondary Education, Bikaner.
3.      The District Education Officer (Secondary Education),
        Sriganganagar.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Awar Dan Ujjwal
For Respondent(s)          :



              HON'BLE MR. JUSTICE FARJAND ALI

Order

27/03/2026

1. Petitioner herein seeks directions to the respondents to count

the services of the petitioner from the date of initial appointment

and grant all consequential benefits i.e. ACP, increment etc.

2. At the outset, it is submitted by learned counsel for the

petitioner that the petitioner has also filed a representation dated

04.10.1997 (Annex.4) before the competent authority of the

respondents for mitigation of his grievance, and the petitioner is

sanguine that, in case his representation is taken up on the

administrative side, it will receive favorable treatment. Therefore,

the same may be decided by the competent authority.

3. Without commenting on the merits of case, in view of the

submission made, the competent authority of respondents are

(Uploaded on 28/03/2026 at 11:43:39 AM)

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directed to decide the aforesaid pending representation filed by

the petitioner objectively, as expeditiously as possible, in

accordance with law.

4. It is made clear that the direction to consider the

representation shall not be construed as an expression of any

opinion, in any manner.

5. Disposed of accordingly.

6. Pending application(s), if any, also stand(s) disposed of

(FARJAND ALI),J 102-amit/-

(Uploaded on 28/03/2026 at 11:43:39 AM)

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