Kailash Puri vs The State Of Rajasthan ...
2024 Latest Caselaw 8117 Raj

Rajasthan High Court - Jodhpur

Kailash Puri vs The State Of Rajasthan ... on 18 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:38420]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       AT JODHPUR
                  S.B. Civil Writ Petition No. 15201/2024

1.       Kailash Puri S/o Shri Anand Puri, Aged About 53 Years,

         Resident Of Than Mata Hinglaj, Post Guda Naal, Tehsil

         Siwana, District Balotra, Rajasthan.
2.       Aimad Singh S/o Shri Udai Singh, Aged About 44 Years,

         Resident Of - Mukam Post Dheera, Tehsil Siwana, District

         Balotra, Rajasthan.
3.       Lalveer Singh S/o Shri Agar Singh, Aged About 36 Years,

         Resident Of - Kerala, Tehsil Shergarh, District Jodhpur,

         Rajasthan.
4.       Bhakar Singh S/o Shri Bhanwar Singh, Aged About 43

         Years,      Resident     Of     Gram        Panchayat         Saba,    Tehsil

         Shergarh, District Jodhpur, Rajasthan.
5.       Hadmat Singh S/o Shri Ram Singh, Aged About 48 Years,

         At Present Working At - Panchayat Samiti Girha, District

         Barmer, Rajasthan.
                                                                       ----Petitioners
                                       Versus
1.       The State Of Rajasthan, Through The Secretary, Rural

         Development            And       Panchayati           Raj      Department,

         Government Of Rajasthan, Jaipur, Rajasthan.
2.       The Zila Parishad Barmer, Through Its Chief Executive

         Officer, Barmer, Rajasthan.
3.       The Block Development Officer, Panchayat Samiti Siwana,

         District Balotra, Rajasthan.
4.       The Block Development Officer, Panchayat Samiti Girha,

         District Balotra, Rajasthan.
                                                                     ----Respondents


For Petitioner(s)           :     Mr. Pawan Singh Rathore.




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 [2024:RJ-JD:38420]                      (2 of 3)                         [CW-15201/2024]




         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

18/09/2024

1. Heard learned counsel for the petitioners.

2. Learned counsel for the petitioners submits that the

controversy involved in the present writ petition is squarely

covered by a judgment dated 21.08.2024 rendered by this Court

in S.B. Civil Writ Petition No.472/2023 (Bimla Vs. State of

Rajasthan & Ors.).

3. Learned counsel for the petitioners submits that although the

provisional seniority list has been published inviting objections

from the probable candidates and the petitioners have also

furnished the objections to the provisional seniority list published

by the respondents but the same is not being considered in

consonance with the provisions of law. He, therefore, prays that

the respondents may be directed to consider the objections

furnished by the petitioners in light of the judgment rendered by

this Court in the case of Bimla (supra), the provisions of

Rajasthan Panchayati Raj Rules, 1996 and the other relevant

notifications issued by the State Government.

4. Considering the limited prayer made by learned counsel for

the petitioners, the present writ petition is disposed of with a

direction to the respondents to consider the objections filed by the

petitioners on the provisional seniority list strictly in accordance

with law keeping in mind the provisions of Rajasthan Panchayati

Raj Rules, 1996, the judgment rendered by this Court in the case

[2024:RJ-JD:38420] (3 of 3) [CW-15201/2024]

of Bimla (supra) and the other relevant notifications issued by the

State Government.

VINIT KUMAR MATHUR),J 68-AnilSingh/-

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