Bhagwat Singh vs State Of Rajasthan (2025:Rj-Jd:18612)
2025 Latest Caselaw 11535 Raj

Rajasthan High Court - Jodhpur

Bhagwat Singh vs State Of Rajasthan (2025:Rj-Jd:18612) on 16 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:18612]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7409/2025

Bhagwat Singh S/o Jabar Singh, Aged About 59 Years, R/o
Gujaro Ka Bas, Nimaj, District Pali.
                                                                         ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Secretary Panchayati Raj
         Department, Jaipur, Rajasthan.
2.       The Chief Executive Officer, Zila Parishad, Pali.
3.       The    Village     Development            Officer,         Panchayat   Samiti
         Jaitaran, Pali.
4.       The    Chief      Engineer,        Irrigation        Department        (Water
         Resource), Jaipur.
                                                                      ----Respondents


For Petitioner(s)            :     Mr. Shreyash Ramdev
                                   Mr. Manish Bhargaw.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

16/04/2025

1. The petitioner has raised a grievance that the benefit of

selection grade/ACP ought to have been given to him from the

year 1993 (when he was made Semi Permanent in Irrigation

Department) and not from the year 2000 (when he was absorbed

in the Panchayati Raj Department).

2. Learned counsel for the petitioner submitted that the issue

has already been settled by this Court vide its judgment dated

08.09.2022 rendered in a bunch of writ petitions, lead case being

Gulam Rasool Bisayati Vs. State of Rajasthan & Anr. : S.B.

Civil Writ Petition No.18941/2018.

[2025:RJ-JD:18612] (2 of 2) [CW-7409/2025]

3. Learned counsel for the petitioner submitted that the

petitioner would feel satisfied if a direction is issued to the

competent authorities of the respondents to consider petitioner's

representation (which he would be filing within four weeks) in

accordance with law.

4. In view of the aforesaid, the present writ petition is disposed

of with a direction to the petitioner to file a representation before

the competent authorities of the respondents along with the web

copy of the order dated 08.09.2022 penned in the case of Gulam

Rasool Bisayati (supra) and the certified copy of the order instant

within a period of four weeks from today.

5. In case, a representation is so addressed within the aforesaid

period, the competent authority shall consider and decide the

same in accordance with law, preferably within a period of twelve

weeks from the date of receipt of the representation.

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

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

7. Stay application also stands disposed of accordingly.

(VINIT KUMAR MATHUR),J 26-Shahenshah/-

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