ARCHANA GHARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner, as the very outset submits that identically situated person namely Mr. Vinod Kumar Chobisa, has been accorded notional benefits from 28th Jan., 2008, whereas the petitioners, who were identically situated, have been declined the same treatment and thus, the action of the State - respondents is discriminatory and in violation to the mandate of Article 14 of the Constitution of India.

(2.) Learned counsel further submits that for the present, the petitioner would be satisfied, if the State- respondents are directed to consider and decide the representation within a time frame in the backdrop of order dated 7th May, 2013, wherein benefits on notional basis have been accorded to Mr. Vinod Kumar Chobisa.

(3.) In view of the limited prayer addressed; the instant writ proceedings are closed with a direction to the petitioners to address a comprehensive representation to the respondents within two weeks hereinafter.