Kunna Ram vs State Of Rajasthan (2025:Rj-Jd:19770)
2025 Latest Caselaw 12192 Raj

Rajasthan High Court - Jodhpur

Kunna Ram vs State Of Rajasthan (2025:Rj-Jd:19770) on 24 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:19770]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 8510/2025

Kunna Ram S/o Kishna Ram, Aged About 65 Years, r/o Nokh,
Chawandya Kalan, Tehsil Raipur, District Pali, Rajasthan.
                                                                       ----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 Commissioner, Nagar Palika, Pali.
                                                                    ----Respondents


For Petitioner(s)          :     Mr. Lakshya Singh Udawat
For Respondent(s)          :     Mr. Kuldeep Vaishnav



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/04/2025

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

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

year 1980 (when he was appointed from Nagarpalika, Pali to the

Panchayati Raj 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

04.08.2023 rendered in a bunch of writ petitions, lead case being

Prem Shankar Ameta vs. State of Rajasthan & Ors. : S.B.

Civil Writ Petition No.4372/2018.

[2025:RJ-JD:19770] (2 of 2) [CW-8510/2025]

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 04.08.2023 penned in the case of Prem

Shankar Ameta (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

248-Payal/-

Powered by TCPDF (www.tcpdf.org)