CHANDRA PRAKASH KAUSHIK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioner submitted that the issue agitated in this petition is covered on all fours by the judgment of this Court in the case of Hemlata Shrimali and Others Versus State of Rajasthan and Others and connected matters, SBCWP No. 3247/2015 decided on 1/4/2015. Counsel submitted that albeit the case of the petitioner is covered by the principle enunciated in the aforesaid judgment of this court, the petitioner similarly entitled is not being granted notional benefits on the post of Teacher Gr. III with effect from the date he is due.

(2.) Perusal of the writ petition indicates that requisite documents for this court to evaluate the case set up by the petitioner are not annexed to the petition. In absence of such documents this court cannot ascertain whether the petitioner's case is at par with that of Hemlata Shrimali and Others (supra).

(3.) Counsel for the petitioner submitted that in this state of affairs the petitioner be allowed to withdraw the petition with liberty to make representation with supporting material to the jurisdictional District Education Officer ventilating his grievance and claiming parity with Hemlata Shrimali.