Rajesh Siyag vs State Of Rajasthan
2021 Latest Caselaw 9101 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5363/2021

1. Rajesh Siyag S/o Shri Uma Ram Siyag, Aged About 37 Years, R/o 25/b Vyas Colony Air Force, Ratanada Jodhpur (Raj.).

2. Varsha Joshi D/o Shri Om Prakash Chhangani, Aged About 37 Years, R/o Shivpuri, Near Ved Bhawan, Phalodi, Jodhpur (Raj.).

----Petitioners Versus

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

2. The Chief Executive Officer, Zila Parishad Jodhpur, District Jodhpur.

3. The Vikas Adhikari, Panchayat Samiti Bawari, Jodhpur District Jodhpur (Raj.).

4. The Vikas Adhikari, Panchayat Samiti Phalodi, Jodhpur District Jodhpur (Raj.).

----Respondents

For Petitioner(s) : Mr. JS Bhaleria For Respondent(s) : Mr. Manish Tak

JUSTICE DINESH MEHTA

Order

08/04/2021

Learned counsel for the petitioners submits that, petitioners'

case is squarely covered by judgment rendered in the case of

Babu Lal Meena & Ors. Vs. State of Rajasthan & Ors. (SBCWP

No.144/2015) decided on 01.09.2015, particularly in relation to

his entitlement for notional benefits as contained in direction No.3

of the judgment aforesaid.

(2 of 2) [CW-5363/2021]

The writ petition is, therefore, disposed of with a direction to

the petitioner to file a detailed representation seeking notional

benefits in light of judgement of Babu Lal Meena (supra), within a

period of two weeks.

In case, representation aforesaid is filed, the respondents

shall consider the same and confer the benefits to the petitioner in

accordance with law, preferably within a period of eight weeks of

receipt of the representation.

It is made clear that aforesaid direction to decide the

petitioner's representation has been issued only with a view to

ensure expeditious redressal of petitioner's grievance. The same

may not be construed to be an order to decide the representation

in a particular manner.

The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 46-Rahul/-

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