Rajasthan High Court - Jaipur
Durga Shankar Nama S/O Late Shri ... vs The State Of Rajasthan on 29 November, 2022
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 17580/2022
Durga Shankar Nama & Anr.
----Petitioners
Versus
The State Of Rajasthan & Ors.
----Respondents
For Petitioner(s) : Mr. Bipin Gupta For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 29/11/2022 Learned counsel for the petitioners submits that Stenographer Grade-I and Executive Assistant-cum-Personal Assistant cannot be considered for promotion to the post of Senior Munsarim in terms of Rule 14 (v) of the Rajasthan District Courts Ministerial Establishment Rules, 1986. He submits that the respondents acting in violation of the aforesaid amendment intend to consider ineligible candidates for promotion to the post of Senior Munsarim. Learned counsel submits that in S.B. Civil Writ Petition No.13403/2021, Rakesh Kumar Jain Vs. State of Rajasthan involving identical controversy, this court has, vide its order dated 22.11.2021, passed an interim order and prays for similar relief.
In case of Rakesh Kumar Jain (supra) following order was passed by this Court:
"Taking into consideration the submissions advanced by the learned counsel for the petitioner, the material on record as also the order dated 04.10.2018 passed by the co-(Downloaded on 30/11/2022 at 12:27:03 AM)
(2 of 2) [CW-17580/2022] ordinate Bench of this Court in Sanjay Modi (supra), this Court deems it just and proper to restrain the respondents from making promotion on the post of Senior Munsarim, Bharatpur Judgeship till further orders only if they intend to consider Stenographer Grade-I and Executive Assistant cum Personal Assistant for promotion."
Issue notice of the writ petition as well as of stay application. Notices be given "dasti".
List the matter along with SBCWP No.13403/2021. Heard learned counsel on interim relief. Taking into consideration the contentions advanced by him, the material on record and the order of this Court dated 22.11.2021 passed in case of Rakesh Kumar Jain (supra), this Court deems it just and proper to restrain the respondents from making promotion on the post of Senior Munsarim Kota Judgeship till further orders only if the respondents intend to consider Stenographer Grade-I and Executive Assistant-cum-Personal Assistant for promotion.
(MAHENDAR KUMAR GOYAL),J Sudha/85 (Downloaded on 30/11/2022 at 12:27:03 AM) Powered by TCPDF (www.tcpdf.org)