Rajasthan High Court - Jodhpur
Mishri Lal Joshi vs State Of Rajasthan (2024:Rj-Jd:23623) on 23 May, 2024
[2024:RJ-JD:23623]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 9974/2023
1. Mishri Lal Joshi S/o Shri Ghisha Lal Gaur, Aged About 57
Years, Resident Of Banta, Tehsil Marwar Junction, District
Pali (Raj).
2. Dinesh Meena S/o Shri Dhagla Ram Meena, Aged About
25 Years, Resident Of Nimdi Manda, Tehsil Marwar
Junction, District Pali (Raj).
3. Chetan Raj Meena S/o Vora Ram Meena, Aged About 28
Years, Resident Of Nimdi Vopari , Tehsil Marwar Junction,
District Pali (Raj).
4. Mangi Das S/o Shri Mohan Das Vaishnav, Aged About 55
Years, Resident Of Banta, Tehsil Marwar Junction, District
Pali (Raj).
5. Ram Lal S/o Shri Goverdhan Lal Meghwal, Aged About 48
Years, Resident Of Saharan, Tehsil Marwar Junction,
District Pali (Raj).
6. Vena Ram S/o Shri Dola Ram Sirvi, Aged About 50 Years,
Resident Of Guda Mokham Singh (Isali), Tehsil Marwar
Junction, District Pali (Raj).
7. Praveen Singh S/o Shri Magh Singh Rajput, Aged About
45 Years, Resident Of Guda Keshar Singh, Tehsil Marwar
Junction, District Pali (Raj).
8. Mahipal Singh S/o Shri Parbat Singh Rajput, Aged About
28 Years, Resident Of Chirpatiya, Tehsil Marwar Junction,
District Pali (Raj).
9. Shravan Kumar S/o Shri Jetha Ram Sargara, Aged About
45 Years, Resident Of Dudhod, Teh. Marwar Junction,
District Pali (Raj).
10. Suresh Kumar S/o Shri Bhera Ram Sargara, Aged About
35 Years, Resident Of Balawana, Tehsil Sumerpur, District
Pali (Raj).
11. Aslam Khan S/o Shri Jalal Khan, Aged About 38 Years,
Resident Of Bandh, Tehsil Sumerpur, District Pali (Raj).
12. Raghunath S/o Tejaji Dewasi, Aged About 48 Years,
Resident Of Galthani, Tehsil Sumerpur, District Pali (Raj).
13. Bhupendra Singh S/o Shri Kishan Singh Rajput, Aged
About 35 Years, Resident Of Gathani, Tehsil Sumerpur,
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District Pali (Raj).
14. Uga Ram S/o Shri Vena Ram, Aged About 30 Years,
Resident Of Khindara, Tehsil Sumerpur, District Pali (Raj).
15. Kailash Kumar S/o Shri Chela Ram Meghwal, Aged About
30 Years, Resident Of Khiwara, Tehsil Rani, District Pali
(Raj).
16. Sawai Singh S/o Shri Achal Singh Rajput, Aged About 35
Years, Resident Of Sendariya (Itundra Mertiyan ), Tehsil
Rani, District Pali (Raj).
17. Mahaveer Singh S/o Shri Parbat Singh Rajput, Aged
About 45 Years, Resident Of Khatukra (Nadana Bhatan )
Tehsil Rani, District Pali (Raj).
18. Ashok Kumar S/o Shri Madan Lal Mehtar (Harizan), Aged
About 35 Years, Resident Of Mandal, Tehsil Rani , District
Pali (Raj).
19. Mohan Lal S/o Shri Heera Ram Meghwal, Aged About 40
Years, Resident Of Sandalwa (Kotbaliyan), Tehsil Bali ,
District Pali (Raj).
20. Dinesh Kumar S/o Shri Natha Ram Meghwal, Aged About
35 Years, Resident Of Desuri Tehsil Desuri, District Pali
(Raj).
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Rural Devlopment
And Panchayati Raj Department Govt. Of Rajasthan
Secretariat, Jaipur (Raj).
2. Secretary, Public Health Engineering Department,
Government Of Rajasthan, Secretariat, Jaipur (Raj)
3. The Chief Executive Officer, Zila Parishad, Pali, Distrcit Pali
(Raj).
4. The Superintending Engineer, Department Of Public
Health Engineering Department (Phed), Pali, District Pali
(Raj).
----Respondents
For Petitioner(s) : Mr. Gopal Lal Acharya
For Respondent(s) : --
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HON'BLE MR. JUSTICE ARUN MONGA
Order
23/05/2024
1. At the very outset, it is submitted by learned counsel for the
petitioners that the controversy raised by the petitioners herein is
no more res-integra in view of the judgment rendered by the
Hon'ble Supreme Court in the case of State of Punjab & Ors.
Vs. Jagjit Singh & Ors. (2017) 1 SCC 148. He submits that the
petitioners may be permitted to file representation qua the
grievance raised in the present writ petition and the respondents
may be directed to decide the same within a reasonable time.
2. In view of the aforesaid submissions, without commenting on
merits of the case, the writ petition is disposed of with a liberty to
the petitioners to file a representation, which shall be gone into by
the competent authority and decide the same, in accordance with
law, keeping in view the observations made in the judgment ibid,
as expeditiously as possible.
3. Pending applications, if any, shall also stand disposed of.
(ARUN MONGA),J
359-skm/-
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