JAGDISH LAL AHIR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 19/8/2021 (Annex.7), whereby, the representation made by the petitioner seeking notional benefits from the date similarly situated persons to him were granted notional benefits and persons lower in merit to him, were accorded appointment, has been rejected by the respondents.

(2.) By order dtd. 5/3/2022 passed in SBCWP No.3137/2020 filed by the petitioner, a Coordinate Bench of this Court directed the respondents to consider the representation of the petitioner in this regard.

(3.) The competent authority, after considering the representation made by the petitioner, came to the conclusion that though the case of the petitioner is similar to one Satdev Singh v. State of Rajasthan & Ors.: S.B. Civil Writ Petition No.9899/2019, decided on 25/7/2020, however, as the appeal against the said judgment is pending consideration, it is only after the appeal is decided, it could be determined whether the petitioner would be entitled to notional benefits or not.