Rajasthan High Court - Jodhpur
Vandana Rot vs State Of Rajasthan on 16 November, 2021
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Civil Writ Petition No. 14320/2021
1. Vandana Rot D/o Shri Motlal Rot W/o Shri Omprakash
Damor, aged about 33 Years, Resident of Kanela, Post
Chanderwada, Tehsil Anandpuri, District Banswara,
Rajasthan.
2. Kavita Rot D/o Shri Motilal Rot W/o Shri Arvind Kumar
Damor, aged about 35 Years, Resident of Samisera, Post
Chanderwada, Tehsil Ananpuri, 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. Additional Commissioner, Rural Development And
Panchayati Raj Department, Government of Rajasthan,
Jaipur.
3. District Pragramme Coordinator and District Collector,
Banswara, Rajasthan.
4. Chief Executive officer, Zila Parishad Banswara,
Rajasthan.
5. Development Officer, Panchayat Samiti Anandpuri, District
Banswara, Rajasthan.
6. Development officer, Panchayat Samiti Gangartalai,
District Banswara, Rajasthan.
----Respondents
Connected With
S.B. Civil Writ Petition No. 14580/2021
1. Jor Singh S/o Pokar Singh Bhati, aged about 36 Years,
Resident of Village and Post Hadan, Tehsil Kolayat, District
Bikaner, Rajasthan. Presently posted on the post of LDC
in Gram Panchayat Fogera, Panchayat Samiti Gadra Road,
District Barmer, Rajasthan.
(2 of 3) [CW-14320/2021]
2. Smt. Om Bai Lakhara D/o Shri Moola Ram Lakhara W/o
Shri Arjun Ram Lakhara, aged about 38 Years, R/o Village
And Post Jokhara, Tehsil Kolayat, District Bikaner,
Rajasthan. Presently posted on the post of LDC in Gram
Panchayat Khanod, Panchayat Samiti Patodi, District
Barmer, 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. Additional Commissioner, Rural Development and
Panchayati Raj Department, Government of Rajasthan,
Jaipur.
3. District Programme Coordinator and District Collector,
Barmer, Rajasthan.
4. Chief Executive Officer, Zila Parishad Barmer, Rajasthan.
5. Development Officer, Panchayat Samiti Gadra Road,
District Barmer, Rajasthan.
6. Development Officer, Panchayat Samiti Patodi, District
Barmer, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Pawan Singh.
For Respondent(s) : Mr. Panjul Mehta on behalf of
Mr. Sunil Beniwal, AAG.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
16/11/2021
It is submitted by learned counsel for the petitioners that the
issue raised in the present writ petitions is squarely covered by
order of this Court in Satdev v. State of Rajasthan & Ors.: S.B.
Civil Writ Petition No.9899/2019, decided on 25.7.2019, wherein,
this Court inter alia came to conclusion and directed as under:-
(3 of 3) [CW-14320/2021]
"In view thereof, the writ petition filed by the
petitioner is allowed in light of judgment in the case of
Om Prakash (supra). The petitioner may make a
representation to the respondents pointing out the
requisite dates etc., based on which, the respondents
would deal with the representation while according
notional benefits to the petitioner from the date
persons similarly situated to the petitioner, were
accorded appointment by the respondents.
Needful may be done by the respondents within
a period of four weeks from the date such
representation alongwith a copy of this order is placed
by the petitioner before the respondents."
Learned counsel for the respondents is not in a position to
dispute that the issue is identical to the case of Satdev (supra).
In view of the above fact situation, the writ petitions filed by
the petitioners are allowed with similar directions as given in the
case of Satdev (supra).
(ARUN BHANSALI),J
57 & 58-DJ/-
Powered by TCPDF (www.tcpdf.org)
