Raj Kumar vs The State Of Rajasthan ...
2025 Latest Caselaw 11187 Raj

Rajasthan High Court - Jodhpur

Raj Kumar vs The State Of Rajasthan ... on 7 April, 2025

[2025:RJ-JD:17755]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7188/2025

1.       Raj Kumar S/o Bajrang Lal, Aged About 34 Years, R/o
         Ward No. 30, Bapu Nagar, Ratangarh, District Churu.
2.       Mithu W/o Navratan Harijan, Aged About 39 Years, R/o
         Harijan Basti, Ward No. 31, Ratangarh, District Churu.
                                                                      ----Petitioners
                                        Versus
1.       The    State      Of     Rajasthan,         Through        The   Secretary,
         Department Of Local Self Government, Secretariat, Jaipur.
2.       Executive Officer, Nagar Palika Ratangarh, District Churu,
         Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Sanjay Raj Pandit.
For Respondent(s)            :


         HON'BLE MR. JUSTICE ARUN MONGA

Order 07/04/2025

1. At the outset, learned counsel for the petitioners submits

that the issue raised in the present writ petition is covered by a

judgment dated 09.08.2019 rendered by Division Bench of this

Court in the case of Virendra Kumar & Ors. Vs. State of

Rajasthan & Ors.: D.B. Civil Special Appeal (Writ)

No.1733/2018. He submits that the petitioners are sanguine

that if the competent authority consider the case of the petitioners

in light of the aforesaid judgment, they will be meted out with

favorable treatment.

2. Request seems to be fair.

3. Given the nature of order which is being passed, no

prejudice would be caused to the respondents and, therefore, the

[2025:RJ-JD:17755] (2 of 2) [CW-7188/2025]

requirement of issuance of notice is dispensed with as no return is

required to be filed by them.

4. In view of the aforesaid, without commenting on the merits

of the case, the petition filed by the petitioners is disposed of with

a direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the

petitioners, in accordance with law, keeping in view the

observations made in the case of Virendra Kumar (supra), as

expeditiously as possible.

5. It is made clear that the direction to consider the

representation shall not be construed as an expression of any

opinion, in any manner.

6. Pending application(s), if any, stand disposed of.

(ARUN MONGA),J 17-Jitender/Sumit/-

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