Virendra Prasad Vyas vs State Of Rajasthan
2022 Latest Caselaw 14668 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR (1) S.B. Civil Writ Petition No. 14082/2022

1. Jaiprakash Sindhi S/o Shri Keshavram Somani, Aged About 50 Years, Resident Of Jai Narain Vyas Colony, Bikaner.

2. Prabhat Parihar S/o Shri Badridas Parihar, Aged About 53 Years, Resident Of Behind Prakash Chitra Cinema, Dauji Road, Bikaner.

3. Vinod Panwar S/o Shri Anant Lal Panwar, Aged About 43 Years, Resident Of Inside Dharamnagar Gate, Bikaner.

4. Rajesh Vyas S/o Shri Shyam Sunder Vyas, Aged About 53 Years, Resident Of Behind Panchayat Samiti, Nokha, District Bikaner.

5. Dilip Singh S/o Shri Vijay Singh, Aged About 50 Years, Resident Of House No. 355, Kailashpuri, Bikaner.

6. Ramdayal S/o Shri Manaram, Aged About 49 Years, Resident Of Village Tejrasar, Tehsil And District Bikaner.

7. Gopaldan S/o Shri Peethdan, Aged About 53 Years, Resident Of Seelwa, Tehsil Nokha, District Bikaner.

8. Shrawan Kumar Bishnoi S/o Shri Kishnaram, Aged About 46 Years, Resident Of Surpura, Tehsil Nokha, District Barmer.

9. Dashrath Singh S/o Shri Shanker Singh, Aged About 47 Years, Resident Of Behind Panchayat Samiti, Nokha, District Bikaner.

10. Hanuman Ram Nai S/o Shri Karnidan Nai, Aged About 56 Years, Resident Of Behind Panchayat Samiti, Nokha, District Bikaner.

11. Ramesh Kumar Dadhich S/o Shri Nath Dadhich, Aged About 50 Years, Resident Of Behind Panchayat Samiti, Nokha, District Bikaner.

----Petitioners Versus

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

2. Chief Executive Officer, Zila Parishad, Bikaner.

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3.   Development       Officer,      Panchayat          Samiti     Khajuwala,
     District Bikaner.

4. Development Officer, Panchayat Samiti Pugal, District Bikaner.

5. Development Officer, Panchayat Samiti Kolayat, District Bikaner.

6. Development Officer, Panchayat Samiti Nokha, District Bikaner.

7. Development Officer, Panchayat Samiti Dungargarh, District Bikaner.

8. Development Officer, Panchayat Samiti Panchu, District Bikaner.

----Respondents Connected with (2) S.B. Civil Writ Petition No. 14327/2022

1. Virendra Prasad Vyas S/o Shri Ishwar Prasad Vyas, Aged About 46 Years, Resident Of Jamna Kunj, Opposite Vyas Park, Jasolai Talai, Naya Shahar, Bikaner.

2. Giriraj Sharma S/o Shri Narayan Das Sharam, Aged About 50 Years, Resident Of Lakhotiyon Ka Chowk, Bikaner.

3. Makhan Lal Bhati S/o Shri Mohanlal Bhati, Aged About 51 Years, Resident Of Bhani Mali Ki Badi, Murlidhar Vyas Colony, Bikaner.

4. Chatar Singh Rathore S/o Shri Pratap Singh Rathore, Aged About 45 Years, Resident Of Village Dhoopaliya, Tehsil Nokha, District Bikaner.

5. Rajesh Kumar S/o Late Shri Kalka Prasad Tomar, Aged About 52 Years, Resident Of House No. E-203, K.k. Colony, Near Sansad Seva Kendra, Joiya Market, Bikaner.

6. Gopal Soni S/o Shri Jugal Kishore Soni, Aged About 49 Years, Resident Of Near Songiri Kua, Pareek Chowk, Bikaner.

7. Dinesh Paliwal S/o Shri Surajmal Paliwal, Aged About 46 Years, Resident Of Industries Area Road No. 5, Behind Jain College, Bikaner.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary To The

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Government, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur.

2. Chief Executive Officer, Zila Parishad, Bikaner.

----Respondents

For Petitioner(s) : Mr. Mukesh Vyas For Respondent(s) : Mr. K.K.Bissa

JUSTICE DINESH MEHTA

Order

14/12/2022

1. The petitioners have approached this Court with a grievance

that in spite of the order dated 29.06.2021, petitioners'

representation is not being considered/decided by the respondent

No.2.

2. The petitioners are under the apprehension that the

respondent No.2 would be rejecting petitioners' representation in

the same way as has been done in case of one Dharamchand

Dhart, whose representation has been rejected arbitrarily on

02.08.2022.

3. While inviting Court's attention towards the order dated

29.06.2021 passed in the writ petition being S. B. Civil Writ

Petition No.6768/2021 filed by said Dharamchand Dhart, Mr.

Vyas, learned counsel for the petitioners submitted that the

present petitioners are also likely to meet the same fate and thus,

the respondent No.2 be directed to decide petitioners'

representation in accordance with law, including the judgment of

this Court rendered in the case of Jagdish Bhanoda Vs. State of

Rajasthan & Ors. decided on 29.07.2009.

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4. Considering that petitioners' representation has not been

decided as yet, this Court deems it appropriate to direct the

respondent No.2 to decide petitioners' representation in

accordance with law including the judgment rendered by this

Court in the case of Jagdish Bhanoda (supra). The needful be done

within a period of eight weeks of placing a certified copy of the

order instant.

5. The present writ petitions stand disposed of.

6. The stay applications also stand disposed of accordingly.

(DINESH MEHTA),J 29-30-akansha/-

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