Mohan Ram Jat vs State Of Rajasthan
2021 Latest Caselaw 1033 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 379/2021

1. Mohan Ram Jat S/o Amra Ram Jat, Aged About 30 Years, Gram Panchayat Dhireran, Panchayat Samiti Loonkaransar, District Bikaner, Rajasthan.

2. Baldas Swami S/o Manohar Das, Aged About 28 Years, Gram Panchayat Nathwana, Panchayat Samiti Loonkaransar, District Bikaner, Rajasthan.

3. Sahab Ram Dhatarwal S/o Keshara Ram, Aged About 32 Years, Gram Panchayat Takhatpura, Panchayat Samiti Loonkaransar, District Bikaner, Rajasthan.

4. Nathu Singh S/o Lakh Singh, Aged About 35 Years, Gram Panchayat Gokul, Panchayat Samiti Kolayat, District Bikaner, Rajasthan.

5. Om Prakash S/o Bhoma Ram, Aged About 35 Years, Gram Panchayat Kela, Panchayat Samiti Loonkaransar, District Bikaner, Rajasthan.

6. Sahi Ram S/o Sawant Ram, Aged About 40 Years, Gram Panchayat Rawatsar, Panchayat Samiti Loonkaransar, District Bikaner, Rajasthan.

7. Hadmana Ram S/o Pappu Ram, Aged About 25 Years, Gram Panchayat Rojha, Panchayat Samiti Loonkaransar, District Bikaner, Rajasthan.

8. Rajpal Nehra S/o Mani Ram Nehra, Aged About 27 Years, Gram Panchayat Rajasar @ Karnisar, Panchayat Samiti Loonkaransar, District Bikaner, Rajasthan.

9. Liladhar S/o Surja Ram, Aged About 35 Years, Gram Panchayat Bheratnera, Panchayat Samiti Loonkaransar, District Bikaner, Rajasthan.

10. Munna Ram Sharma S/o Sohan Ram Sharma, Aged About 32 Years, Gram Panchayat Makdasar, Panchayat Samiti Loonkaransar, District Bikaner, Rajasthan.

11. Om Prakash S/o Khuma Ram, Aged About 40 Years, Gram Panchayat Kuprisar, Panchayat Samiti Loonkaransar, District Bikaner, Rajasthan.

12. Subhan Khan S/o Peeru Khan, Aged About 35 Years, Gram Panchayat Rajasar Bhatiyan, Panchayat Samiti Loonkaransar, District Bikaner, Rajasthan.

                                             (2 of 3)                 [CW-379/2021]


                                                                   ----Petitioners
                                    Versus

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

2. Deputy Secretary, Rural Development And Panchayati Raj Department, Secretariat Jaipur, Rajasthan.

3. District Collector, Bikaner, District Bikaner, Rajasthan.

4. Chief Executive Officer, Zila Parishad Bikaner, Rajasthan.

5. Block Development Officer, Panchayat Samiti Loonkaransar, District Bikaner, Rajasthan.

6. Block Development Officer, Panchayat Samiti Kolayat, District Bikaner, Rajasthan.

7. B.l. Security Aency, 98 Swami Vivekanand Colony, (5E Chhoti), Sri Ganganagar, District Sri Ganganagar, Through Its Proprietor.

8. Ex Servicemen Wives Welfare Society Jaipur, Through The Director.

----Respondents

For Petitioner(s) : Mr. Pawan Singh Rathore

JUSTICE DINESH MEHTA

Judgment

14/01/2021

Learned counsel for the petitioners submits that the issue

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

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:-

(3 of 3) [CW-379/2021]

"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).

The stay application also stands disposed of accordingly.

(DINESH MEHTA),J 49-Ramesh/-

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