Rajasthan High Court - Jodhpur
Pushkar Singh Chundawat vs State Of Rajasthan (2025:Rj-Jd:17499) on 4 April, 2025
[2025:RJ-JD:17499]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7121/2025
1. Pushkar Singh Chundawat S/o Raghunath Singh
Chundawat, Aged About 47 Years, R/o Purbiya Mohalla,
Village Aloli, Post Arniya, Via Gangapur, Tehsil Sahada,
District Bhilwara.
2. Pavan Kumar Shrimali S/o Hira Lal Sharma, Aged About
47 Years, R/o Dhoondhi, Via Shastir Circle, Udaipur,
District Udaipur.
3. Jabbar Singh Charan S/o Dan Singh Charan, Aged About
41 Years, R/o Village Didwana, Post Pardi, Tehsil Amet,
District Rajsamand.
4. Ashok Kumar Paliwal S/o Fateh Lal Paliwal, Aged About 49
Years, R/o Village Punawali, Tehsil Gogunda, District
Udaipur.
5. Bhagwati Lal Meghwal S/o Mittha Lal Meghwal, Aged
About 44 Years, R/o Village And Post Majawadi, Tehsil
Gogunda, District Udaipur.
6. Hukmi Chandra Joshi S/o Dal Chandra Joshi, Aged About
43 Years, R/o Lakhmavto Ka Mawadi, Vpo Utnal, Via
Palana Khurd, Tehsil Nathdwara, District Rajasthan.
7. Reena Sharma D/o Satyanarayan Sharma W/o Jagdish
Sharma, Aged About 40 Years, R/o Village 3/208, Old
Housing Board, Near Subhash Park, Pali.
8. Vidhya Shrimali D/o Sunder Lal Shrimali W/o Ashwani
Kumar Shrimali, Aged About 47 Years, R/o Brahampuri,
Village Nedach, Tehsil Delwara, District Rajsamand.
9. Gayatri Kanwar D/o Bhaira Ram, Aged About 29 Years, C/
o Kanhaiya Ram, Meghwal Vas, Ward No.1, Goyli, Sirohi,
District Sirohi.
10. Sonam Arya W/o Naresh Kasotiya, Aged About 31 Years,
R/o 306, Shastri Nagar Extension, Bhopalpura Road,
Bhilwara.
11. Ravindra Singh Jhala S/o Kishan Singh Jhala, Aged About
41 Years, R/o Village Mandak Ka Guda, Post Kesuli, Tehsil
Nathdwara, District Rajsamand.
----Petitioners
Versus
(Downloaded on 07/04/2025 at 09:48:15 PM)
[2025:RJ-JD:17499] (2 of 3) [CW-7121/2025]
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,
Udaipur, Rajasthan.
4. Chief Executive Officer, Zila Parishad Udaipur, Rajasthan.
5. Development Officer Panchayat Samiti Sayra, District
Udaipur, Rajasthan.
6. Development Officer Panchayat Samiti Jadol, District
Udaipur, Rajasthan.
7. Development Officer Panchayat Samiti Kotra, District
Udaipur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Pawan Singh.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN MONGA
Order (Oral)
04/04/2025
1. Petition herein arises, inter alia, out of the inaction on the
part of the respondents in not according the correct service and
notional benefits to the petitioners on the post of LDC pursuant to
advertisement of the year 2013.
2. Learned counsel for the petitioners at the outset submits that
qua the aforesaid grievance, the petitioners may be granted
liberty to file a fresh representation before the competent
authority and the same be decided by passing appropriate
administrative orders, in accordance with law.
[2025:RJ-JD:17499] (3 of 3) [CW-7121/2025]
3. Learned counsel for the petitioners also relies on
order/judgment in Nand Kishore Sharma & Ors. v. The State
of Rajasthan & Ors.: S.B. Civil Writ Petition
No.12109/2018, decided on 18.07.2018 at Jaipur Bench and
submits that the respondents may be directed to consider the
representation of the petitioners in light of the aforesaid
judgment.
4. Request seems to be fair.
5. Given the nature of order which is being passed, no
prejudice would be caused to the respondents and, therefore, the
requirement of issuance of notice is dispensed with as no return is
required to be filed by them.
6. In the aforesaid premise, the writ petition is disposed of with
a liberty to the petitioners to file a fresh representation, which
shall be gone into by the competent authority and appropriate
administrative order shall be passed in accordance with law.
7. Needless to say that the competent authority shall go
through the judgment relied upon by learned counsel for the
petitioners as mentioned hereinabove and apply its independent
mind on the applicability of the same before passing any order.
8. Needful be done as expeditiously as possible.
(ARUN MONGA),J
6-Jitender/Sumit/-
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