Rajasthan High Court - Jodhpur
Dhanraj Meena vs State Of Rajasthan on 16 July, 2019
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7834/2019
1. Dhanraj Meena S/o Shri Rooplal Meena, Aged About 38
Years, Badwas Kala, Tehsil Arnod, District Pratapgarh,
Rajasthan.
2. Ramesh Chandra Meena S/o Shri Lalu Ram Meena, Aged
About 35 Years, Bujon Ka Kheda, Raipur Jungle, Tehsil
Arnod, District Pratapgarh, Rajasthan.
3. Anita Meena D/o Shri Rang Lal, Aged About 35 Years,
Pipalkhunt, Tehsil Arnod, District Pratapgarh, Rajasthan.
4. Mukesh Kumar Meena S/o Shri Roop Lal Meena, Aged
About 39 Years, Pratappura, Post Hinglaj, Tehsil Arnod,
District Pratapgarh, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
Department Of Elementary Education, Government
Secretariat, Rajasthan, Jaipur.
2. Secretary, Rural Development And Panchayati Raj
Department, Government Of Rajasthan, Secretariat,
Jaipur.
3. Director (Elementary Education), Government Of
Rajasthan, Bikaner.
4. Joint Director (Personnel), Elementary Education,
Rajasthan, Bikaner.
5. The Chief Executive Officer, Zila Parishad, Pragapgarh,
Rajasthan.
6. District Education Officer (Elementary Education),
Pratapgarh.
7. District Education Officer (Secondary Education),
Pratapgarh.
----Respondents
For Petitioner(s) : Mr. Ramdev Potalia
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
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(2 of 2) [CW-7834/2019]
Order
16/07/2019
This writ petition has been filed by the petitioners seeking direction to the respondents to make pay fixation of the petitioners equal to the similarly situated Teachers having been selected in the same selection process while stepping up the pay of the petitioners equal to them and that the petitioners may be granted benefit of seniority, promotion and other consequential benefits.
Learned counsel for the petitioners submitted that in similar nature writ petition filed at Jaipur Bench being Nand Kishore Sharma & Ors. v. The State of Rajasthan & Ors. : S.B. Civil Writ No. 12109/2018, decided on 18.07.2018 on the submissions made by counsel the respondents have been directed to decide the representation made by the petitioners therein and, therefore, a similar direction may be granted in the present case.
In view of the submissions made, the writ petition filed by the petitioners is disposed of with similar direction as given in the case of Nand Kishore Sharma (supra), wherein, it was directed as under:-
"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 as expeditiously as possible in accordance with law. However, in no case later than three months from the date of receipt of the representation along with a certified copy of this order."
(ARUN BHANSALI),J 210-AK Chouhan/-
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