Rajasthan High Court - Jodhpur
Bhurji Damor vs State Of Rajasthan on 6 January, 2021
Bench: Arun Bhansali
(1 of 3) [CW-13172/2020]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 13172/2020
1. Bhurji Damor S/o Shri Valji Damor, Aged About 41 Years,
R/o Ward No. 08, Ummed Garhi, Ummadgarhi, Banswara,
District Banswara, Rajasthan. Presently Posted On The
Post Of Vehicle Driver In Panchayat Samiti Gangad Talai,
District Banswara, Rajasthan.
2. Tolaram Kharadi S/o Shri Bherulal Kharadi, Aged About
40 Years, R/o Bodalpada (Ghatol), Panchayat Samiti Choti
Sarwan, District Banswara, Rajasthan. Presently Posted
On The Post Of Vehicle Driver In Panchayat Samiti Choti
Sarwan, District Banswara, Rajasthan.
3. Maganlal Khant S/o Shri Nagendra Khant, Aged About 45
Years, R/o Kesarpura, Balawar, Panchayat Samiti
Bagidora, District Banswara, Rajasthan. Presently Posted
On The Post Of Vehicle Driver In Panchayat Samiti
Bagidora, District Banswara, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Department Of Rural Development And Panchayati Raj
(Panchayati Raj), Government Of Rajasthan, Jaipur,
Rajasthan.
2. Deputy Secretary, Administrative Reforms (Group-3)
Department, Govt. Of Rajasthan, Jaipur, Rajasthan.
3. Additional Commissioner, Rural Development And
Panchayati Raj Department, Govt. Of Rajasthan, Jaipur,
Rajasthan.
4. District Collector, Banswara, District Banswara, Rajasthan.
5. Chief Executive Officer, Zila Parishad, Banswara,
Rajasthan.
6. Development Officer, Panchayat Samiti Gangad Talai,
District Banswara, Rajasthan.
7. Development Officer, Panchayat Samiti Choti Sarwan,
District Banswara, Rajasthan.
8. Development Officer, Panchayat Samiti Bagidora, District
Banswara, Rajasthan.
----Respondents
(2 of 3) [CW-13172/2020]
For Petitioner(s) : Mr. Pawan Singh Rathore (through
VC)
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
06/01/2021
Learned counsel for the petitioners submits that the issue
raised in the present writ petition is similar to the issue raised in
Mukesh Kumar Khatik v. State of Rajasthan & Ors. : S.B. Civil Writ
Petition No.5049/2014, decided on 01.09.2014, which judgment
has been followed in Gopiram Gurjar & Ors. v. State of Rajasthan
& Ors.: S.B. Civil Writ Petition No.10695/2018, decided on
16.05.2018 at Jaipur Bench.
It is submitted that in the said judgment directions have
been given for deciding the representation to be made by the
petitioners in light of the law laid down therein and therefore, the
petitioners may also be granted same relief.
In the case of Gopiram Gurjar (supra), it was observed and
directed by a Co-ordinate Bench 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 off."
(3 of 3) [CW-13172/2020]
In view of the above, the writ petition filed by the petitioners
is disposed of in light of and the similar direction as given in the
case of Gopiram Gurjar (supra).
(ARUN BHANSALI),J
40-Rmathur/-
Powered by TCPDF (www.tcpdf.org)
