Citation : 2021 Latest Caselaw 12072 Raj
Judgement Date : 3 August, 2021
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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR (1) S.B. Civil Writ Petition No. 1397/2021
Nimba Ram S/o Shri Bhakar Ram, Aged About 47 Years, R/o Gram Panchayat Heeradesar, Panchayat Samiti Bhopalgarh, District Jodhpur, Rajasthan. (Jjy Scheme At Heeradesar).
----Petitioner Versus
1. State Of Rajasthan, Through Its Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
2. Additional Commissioner, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur, Rajasthan.
3. Secretary, Public Health Engineering Department, Government Of Rajasthan, Secretariat, Jaipur.
4. District Collector, Jodhpur, District Jodhpur, Rajasthan.
5. Chief Executive Officer, Zila Parishad Jodhpur, District Jodhpur, Rajasthan.
6. Superintending Engineer, Department Of Public Health Engineering Department (Phed), Jodhpur, District Jodhpur, Rajasthan.
7. Block Development Officer, Panchayat Samiti Bhopalgarh, District Nagaur, Rajasthan.
8. Village Development Officer, Gram Panchayat Heeradesar, Panchayat Samiti Bhopalgarh, District Nagaur, Rajasthan.
9. Sarpanch, Gram Panchayat Heeradesar, Panchayat Samiti Bhopalgarh, District Jodhpur, Rajasthan.
----Respondents Connected With (2) S.B. Civil Writ Petition No. 2611/2021
1. Trilok Singh S/o Shri Banne Singh, Aged About 23 Years, R/o Village Bhed, Tehsil Osian, District Jodhpur (Raj.).
2. Dhanna Ram S/o Shri Nemi Chand, Aged About 31 Years, R/o Village Dhoru, Tehsil Bhopalgarh (Raj.).
3. Manak Ram S/o Shri Gangaram, Aged About 31 Years, R/ o Village Harlaya, Tehsil Osian, District Jodhpur (Raj.).
4. Bhom Singh S/o Shri Bhanwar Singh, Aged About 45
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Years, R/o Village Baori Khurd Tehsil Phalodi, District Jodhpur (Raj.).
5. Dhammu Ram S/o Shri Pancha Ram, Aged About 60 Years, R/o Village Baori Khurd Tehsil Phalodi, District Jodhpur (Raj.).
6. Nakhat Singh S/o Shri Hadman Singh, Aged About 28 Years, R/o Village Baori Khurd Tehsil Phalodi, District Jodhpur (Raj.).
----Petitioners Versus
1. State Of Rajasthan, Through The Principal Secretary, Department Of Public Health And Engineering Department (Phed), Government Of Rajasthan, Jaipur, Rajasthan.
2. Secretary, Panchayati Raj And Rural Development, Government Of Rajasthan, Jaipur, Rajasthan.
3. Chief Executive Officer, Zila Parishad, District Jodhpur, Rajasthan.
4. District Collector, District Jodhpur, Rajasthan.
5. Superintending Engineer, Department Of Public Health And Engineering Department (Phed), Jodhpur, District Jodhpur, Rajasthan.
6. Block Development Officer, Panchayat Samiti Osian, District Jodhpur (Raj.).
7. Block Development Officer, Panchayat Samiti Phalodi, District Jodhpur (Raj.).
8. Block Development Officer, Panchayat Samiti Bhopalgarh, District Jodhpur (Raj.).
----Respondents (3) S.B. Civil Writ Petition No. 3716/2021 Madan Ram S/o Shri Gumana Ram, Aged About 42 Years, R/o 157, Beldaro Ki Dhaniya, Village Dhadiya, District Jodhpur, Rajasthan. Presently Posted On The Post Of Pump Operator In Gram Panchayat Thadiya, Panchayat Samiti Shekhala, District Jodhpur, Rajasthan. (Jjy Scheme Beldaro Ki Dhaniya).
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary, Department Of Rural Development And Panchayati Raj (Panchayati
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Raj), Government Of Rajasthan, Jaipur, Rajasthan.
2. Secretary, Rural Development And Panchayati Raj Department, Secretariat, Jaipur, Rajasthan.
3. District Collector, Jodhpur, District Jodhpur, Rajasthan.
4. Chief Executive Officer, Zila Parishad, Jodhpur, Rajasthan.
5. Superintending Engineer, Department Of Public Health Engineering Department (Phed), Jodhpur, District Jodhpur, Rajasthan.
6. Block Development Officer, Panchayat Samiti Shekhala, District Jodhpur, Rajasthan.
7. Village Development Officer, Gram Panchayat Thadiya, Panchayat Samiti Shekhala, District Jodhpur, Rajasthan.
8. Sarpanch, Gram Panchayat Thadiya, Panchayat Samiti Shekhala, District Jodhpur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Pawan Singh
For Respondent(s) : Mr. GS Chouhan
Mr. Ravi Panwar
JUSTICE DINESH MEHTA
Order
03/08/2021
(1) Mr. Pawan Singh, learned counsel appearing for the
petitioners submits that the issue involved in the present writ
petitions is squarely covered by a judgment of this Court dated
13.7.2-017 rendered in the case of Jagdish Singh & Ors. Vs. State
of Rajasthan & Ors. (SBCWP No.5954/2017).
(2) Mr. Pawan Singh submits that the petitioners would be
satisfied if the respondents are directed to decide petitioners'
representation (which they would be filing within a period of two
weeks from today) in accordance with law, more particularly, in
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the light of the judgment rendered in the case of Jagdish Singh
(supra).
(3) In view of the above, these writ petitions are disposed of
with a direction to the petitioners to file their representation(s)
within a period of three weeks, alongwith web copies of the order
instant and photostat copy of the judgment aforesaid.
(4) In case, the representation(s) is/are so addressed, the
competent authority of the respondents shall do the needful in
accordance with law, as early as possible preferably within a
period of twelve weeks of receiving the representation(s).
(5) The stay applications also stand disposed of accordingly.
(DINESH MEHTA),J
12-CPGoyal/-
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