Naval Kishor Nagar vs The State Of Rajasthan ...
2024 Latest Caselaw 7665 Raj

Rajasthan High Court - Jodhpur

Naval Kishor Nagar vs The State Of Rajasthan ... on 3 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:36526]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 13446/2024

1.       Naval Kishor Nagar S/o Gopal Lal Nagar, Aged About 40
         Years, R/o Motipura Barooni, Baran, District Baran, Raj.
2.       Rajnikant Nagar S/o Bhawani Shankar Nagar, Aged About
         38 Years, R/o Shri Ram Colony, Jhalawar Road, Khanpur,
         Dist Jhalawar (Raj.).
3.       Ranjeeta W/o Sanjay Bannji, Aged About 42 Years, R/o
         Ward No. 5, Near Senior Secondary School, Paraniya,
         Baran, Dist. Bara (Raj.).
4.       Maajid Khan S/o Mohammed Sagir, Aged About 38 Years,
         R/o Bangadsi, Jhalawar, Dist. Jhalawar (Raj.).
5.       Smt. Rekha Yadav D/o Shri Bhojraj Yadav, Aged About 32
         Years, R/o Vpo Khanpur, Jhalawar Marg, Khanpur Dist.
         Jhalawar, Raj.
6.       Ramprasad Nagar S/o Chittar Lal Nagar, Aged About 46
         Years, R/o Kanwalda, Dist. Jhalawar (Raj.)
7.       Dinraj Gautam S/o Shri Pyarelal Gautam, Aged About 35
         Years, R/o Bohra, Jolpa, Jhalawar, Rajasthan.
8.       Sunil Kumar Mishra S/o Shri Satish Chandar Mishra, Aged
         About 46 Years, R/o 239, Keshopura, Sector 7, Near
         Santoshi Nagar, Circle, Kota, Dist. Kota, Raj.
                                                                   ----Petitioners
                                    Versus
1.       The State Of Rajasthan, Through Principal Secretary Rural
         Development And Panchayati Raj Department, Rajasthan
         Secretariat, Jaipur, Raj.
2.       The Secretary To The Government And Commissioner,
         Rural Development And Panchayati Raj Department,
         Secretariat, Jaipur, Raj.
3.       Chief Executive Officer, Zila Parishad, Jhalawar, Raj.
4.       Chief Executive Officer, Zila Parishad, Baran, Raj.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Vinod Jhajharia, through VC.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

03/09/2024

1. Learned counsel for the petitioners submits that, petitioners'

case is squarely covered by judgment rendered in the case of

[2024:RJ-JD:36526] (2 of 2) [CW-13446/2024]

Babu Lal Meena & Ors. Vs. State of Rajasthan & Ors.

(SBCWP No.144/2015) decided on 01.09.2015, particularly in

relation to their entitlement for notional benefits as contained in

direction No.3 of the judgment aforesaid.

2. The writ petition is, therefore, disposed of with a direction to

the petitioners to file a detailed representation seeking notional

benefits in light of judgment of Babu Lal Meena (supra), within a

period of two weeks.

3. In case, representation aforesaid is filed, the respondents

shall consider the same and confer the benefits to the petitioners

in accordance with law, preferably within a period of eight weeks

of receipt of the representation.

4. It is made clear that aforesaid direction to decide the

petitioners' representation has been issued only with a view to

ensure expeditious redressal of petitioners' grievance. The same

may not be construed to be an order to decide the representation

in a particular manner.

5. The stay application also stands disposed of accordingly.

(VINIT KUMAR MATHUR),J 61-Shahenshah/-

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