Rajasthan High Court - Jaipur
Rashmi Agarwal D/O Rajmal vs The State Of Rajasthan on 1 July, 2019
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 10244/2019
1. Rashmi Agarwal D/o Rajmal, Aged About 38 Years, R/o
House No. 5-F-10, Talwandi Kota.
2. Rajesh Verma S/o Surajmal Verma, R/o House No. 791,
Sector-7, Keshavpura, Kota.
3. Ravindra Sharma S/o Shanti Lal, R/o Village Boredi, Post
Badan, Tehsil And District Baran.
4. Karuna Tak D/o Chhitar Mal Tak, R/o 90, Subhash Colony,
Kherli Phatak, Kota.
5. Hariom Sharma S/o Gopi Ballabh Sharma, R/o Village And
Post Lisadiya, Tehsil And District Baran.
6. Anuradha Gehlot D/o Laxmi Narayan, R/o 65-B, Laxmi
Niwas Rajput, Sector Keshavpura, Kota.
7. Mamta Rathore D/o Banshi Lal Rathore, R/o House No. 8,
Opp. Sant Tukaram Samudayak Bhawan, Kunhadi, Kota.
8. Chitra Jain D/o Kanti Lal Jain, R/o A-6/303, Mahalaxmi
Enclave, Near Singhania School, Baran Road, Kota.
----Petitioners
Versus
1. The State Of Rajasthan, Through Principal Secretary,
Secondary Education Department, Govt. Of Rajasthan,
Secretariat, Jaipur.
2. The Director, Secondary Education, Bikaner.
3. Dy. Director, School Education, Kota Zone, Kota.
----Respondents
For Petitioner(s) : Mr.Rakesh Kumar Saini HON'BLE MR. JUSTICE ALOK SHARMA Order 01/07/2019 Counsel for the petitioner submits that the issue agitated in this petition is similar to one in SBCWP No.7283/2014 (Downloaded on 03/07/2019 at 10:33:30 PM) (2 of 3) [CW-10244/2019] titled Manoj Khandelwal & Ors. Versus State of Rajasthan & Ors.
decided on 16.7.2014, as also in SBCWP No.4640/2018 titled Hemraj Rager & Ors. Versus The State of Rajasthan & Ors, decided on 7.03.2018. He prays that this petition be similarly disposed of in terms of the order dated 16.7.2014 passed in the case of Manoj Khandelwal & Ors. Versus State of Rajasthan & Ors. (supra).
In view of the prayer made by the counsel for the petitioner, this petition is disposed of accordingly in terms of the order dated 16.07.2014 passed in the case of Manoj Khandelwal & Ors. Versus State of Rajasthan & Ors. (supra).
The petitioner shall be at liberty to file representation to the Director, Secondary Education, Bikaner with reference to the law enunciated by this Court in the case of Manoj Khandelwal & Ors. Versus State of Rajasthan & Ors. (supra). In the event of the representation being filed by the petitioner, it be addressed only on its merits with reference to the facts of the petitioner's case, as expeditiously as possible--without being influenced by the liberty therefor being granted by this Court. The petitioner however, if so found by the Director, Secondary Education, would only be entitled to seniority over those he was more meritorious in (Downloaded on 03/07/2019 at 10:33:30 PM) (3 of 3) [CW-10244/2019] the common selection process and parity of salary with them only following his confirmation on the post of Teacher Gr.II.
(ALOK SHARMA), J Himanshu Soni/375/56 (Downloaded on 03/07/2019 at 10:33:30 PM) Powered by TCPDF (www.tcpdf.org)