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Pankaj Bala And Others vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 18 July 2023 · Citation: (2023) 07 RAJ CK 0061

HON’BLE JUDGES
Vinit Kumar Mathur, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 9446 Of 2023
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Judgment

7 paragraphs · 324 words

Vinit Kumar Mathur, J

1.

It is submitted by learned counsel for the petitioners that the case of the petitioners are similar to that of petitioners in Suman Jhanwar & Ors. v. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.5405/2012), decided on 12.05.2014, whereby this Court directed the petitioners to file appropriate representation before the appointing authority and on filing of such representation, the petitioners therein have been granted the requisite relief by the respondents and, therefore, the present petitioner may also be granted similar relief as granted in the case of Suman Jhanwar (supra).

2.

In the case of Suman Jhanwar (supra), this Court after hearing the parties, passed the following order:-

“Therefore, the present writ petitions are disposed of with liberty and direction to the petitioners to file appropriate representation with relevant evidence before the appointing authority, who has issued the orders of appointment to the petitioners claiming the same relief, as purportedly given to other similar situated persons. It is expected of the respondent authority to pass speaking orders after providing the opportunity of hearing to the petitioners or their authorized representative as to why similar benefit cannot be extended to them though other persons have been given such benefits. If, however, any adverse order is passed against the petitioners, the petitioners will be at liberty to avail the legal remedy available to them in accordance with law.”

3.

In view of the submissions as noticed herein before, the writ petition filed by the petitioners is disposed of with the similar directions as given in the case of Suman Jhanwar (supra).

4.

Stay petition also stand disposed of.

5.

The order has been passed based on the submissions made in the petition, the respondents would be free to examine the veracity of the submissions made in the petition and only in case, the averments made therein are found to be correct, the petitioners would be entitled to the relief.