Karu Lal Devada vs State Of Rajasthan
2021 Latest Caselaw 8863 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5683/2021

1. Karu Lal Devada S/o Shri Mathura Lal Devada, Aged About 25 Years, R/o Near School, Village Khoriya, Ward No. 5, Pratapgarh, Presently Working As Block Coordinator Sbm-G At Panchayat Samiti Pratapgarh, District Pratapgarh.

2. Nitesh Prajapat S/o Shri Kailash Prajapat, Aged About 31 Years, R/o Talai Mohalla, Ward No. 6, Pratapgarh, Presently Working As Computer Operator (Main With Machine) At Panchayat Samiti Pratapgarh, District Pratapgarh.

3. Manoj Kumar Jain S/o Gattu Lal Jain, Aged About 41 Years, R/o Salumber Road, Near Water Tank, Ward No. 3, Dhariawad, Pratapgarh, District Pratapgarh, Presently Working As Block Coordinator Sbm-G At Panchayat Samiti Dhariawad, District Pratapgarh.

4. Rakesh Kumar Jatav S/o Shri Prem Chand Jatav, Aged About 31 Years, R/o Village Rajukheda, Post Kaneshpura, Tehsil Chhoti Sadari, District Pratapgarh, Presently Working As Block Coordinator Sbm-G At Panchayat Samiti Chhoti Sadari, District Pratapgarh.

5. Shiv Raj Singh S/o Shri Virendra Singh, Aged About 31 Years, R/o Village Mandavra, Tehsil Arnod, District Pratapgarh, Presently Working As Computer Operator With Machine At Panchayat Samiti Arnod, District Pratapgarh.

6. Poonam Chand Malviya S/o Shri Vardichand Malviya, Aged About 38 Years, R/o Malviya Mohalla, Village Jajali, Ward No. 8, Pratapgarh, Presently Working As Block Coordinator Sbm-G At Panchayat Samiti Arnod, District Pratapgarh.

7. Ravindra Kumar Patidar S/o Ram Gopal Patidar, Aged About 32 Years, R/o Pipli Chowk Gadola, District Pratapgarh. Presently Working As Mis Assistant Sbm-G At Zila Parishad Pratapgarh, District Pratapgarh.

8. Preeti Kabara D/o Om Prakash Kabara, Aged About 26 Years, R/o Shivam Agency Choudhary Complex, M.g. Road, Pratapgarh, District Pratapgarh. Presently Working As Accountant Sbm-G At Zila Parishad Pratapgarh, District

(2 of 3) [CW-5683/2021]

Pratapgarh.

9. Prakash Chandra Choudhary S/o Fakirchand Choudhary, Aged About 32 Years, R/o Ward No. 5, Bus Stand Khoriya, Pratapgarh, District Pratapgarh. Presently Working As Computer Operator With Machine At Panchayat Samiti Pratapgarh, District Pratapgarh.

10. Parmeshwar Nai S/o Badri Lal Nai, Aged About 40 Years, R/o Aazad Mohalla, Ward No. 5, Gadola, District Pratapgarh. Presently Working As District Project Coordinator Sbm-G, At Zila Parishad, Pratapgarh, District Pratapgarh.

11. Keshu Ram Raidas S/o Nirbhay Ram Raidas, Aged About 44 Years, R/o Talai Mohalla, Kherot, Ward No. 9, Pratapgarh, District Pratapgarh. Presently Working As Driver At Zila Parishad, Pratapgarh, District Pratapgarh.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Rural Development And Panchayati Raj Department, Secretariat, Jaipur.

2. Commissioner, Rural Development And Panchayati Raj Department, Secretariat, Jaipur.

3. The District Collector, Pratapgarh, District Pratapgarh.

4. Chief Executive Officer And Additional District Programme Coordinator, E.g.s., Zila Parishad, District Pratapgarh.

5. Programme Officer Cum Vikash Adhikari, Panchayat Samiti Arnod, Dhariyavad, Chhotisadri, Pratapgarh, District Pratapgarh.

                                                                      ----Respondents


For Petitioner(s)            :     Mr. Om Prakash



                        JUSTICE DINESH MEHTA

                                    Judgment

06/04/2021

Learned counsel for the petitioners submits that the issue

raised in the present writ petition is identical to S.B Civil Writ

(3 of 3) [CW-5683/2021]

Petition No.10695/2018 (Gopiram Gurjar & Ors. Vs. State

of Rajasthan & Ors.), decided on 16.05.2018 and that similar

relief be granted to the petitioners also.

In the case of Gopiram Gurjar (supra), a Coordinate Bench of

this Court observed as under:-

"It is further contended that for the present; the petitioners would be satisfied, if the State respondents are directed to decide the representation of the petitioners, within a time frame, in the light of the adjudication in the case of Mukesh Kumar Khatik (supra), which they are ready and willing to address within two weeks hereinafter.

In view of the limited prayer addressed; the instant writ proceedings are closed with a direction to the petitioners to address a comprehensive ventilating the grievances raised in the writ application.

In case, a representation is so addressed within the aforesaid period, the State-respondents are directed to consider and decide the same by a reasoned and speaking order as expeditiously as possible in accordance with law. However, in no case later than ten weeks from the date of receipt of the representation along with a certified copy of this order.

With the observations and directions, as indicated above, the writ application stands disposed of."

In view of the submissions made, the writ petition filed by the

petitioners is disposed of in light of and with similar directions as

given in the case of Gopiram Gurjar (supra).

Stay application also stands disposed of accordingly.

(DINESH MEHTA),J 57-Amar/-

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