Jitendra Singh Khichar And Ors vs Principal Secretary And Ors

These writ petitions have been filed by the petitioners seeking a direction to the respondents to treat the petitioners appointed on the post of School Lecturer (Hindi) from the date when persons lower in merit were appointed. Further directions have been sought for fixing their seniority and pay from the date persons junior to them were accorded appointment and seeking payment of all consequential benefits flowing therefrom.

Reply to the writ petitions has been filed by respondent Nos.1 and 2, inter alia, indicating that the respondents have already proceeded to determine the seniority of all the appointed persons on the basis of revised merit list prepared by the RPSC. It is further indicated that for the purpose of granting inter se seniority of the selectees, the same depends upon merit list prepared and forwarded by the RPSC and as the RPSC has already revised the merit list, the same shall be accorded to them as per the result based on their respective subjects, in the same selection process.

In view of the submissions made by the respondents in response to the writ petitions, virtually admitting entitlement of the petitioners as claimed in the writ petitions in so far as the seniority etc. is concerned.

So far as the prayer pertaining to grant of notional benefits etc. is concerned, the same also needs to be determined by the respondents in accordance with law and the petitioners cannot be placed at a dis-advantagious position than the persons lower in merit.

Needful be done by the respondents expeditiously.

With the above observations, the writ petitions filed by the petitioners stand disposed of.