Swaroop Singh Charan vs State Of Rajasthan (2025:Rj-Jd:37910)
2025 Latest Caselaw 10782 Raj

Rajasthan High Court - Jodhpur

Swaroop Singh Charan vs State Of Rajasthan (2025:Rj-Jd:37910) on 26 August, 2025

Author: Nupur Bhati

Bench: Nupur Bhati

[2025:RJ-JD:37910]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
                 S.B. Civil Writ Petition No. 15483/2025

Swaroop Singh Charan S/o Satyadaev, Aged About 47 Years, R/o
Mukam-Post-Tokarla, Tehsil-Pali, District-Pali.
                                                                      ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Secretary, Rural Development
         And     Panchayati       Raj      Department,             Government    Of
         Rajasthan, Secretariat, Jaipur.
2.       The Commissioner, Rural Development And Panchayati Raj
         Department, Secretariat, Jaipur.
3.       Chief Executive Officer, Zila Parishad Udaipur, District-
         Udaipur.
4.       Vikas Adhikari, Panchayat Samiti Bhinder, District-Udaipur.
                                                                   ----Respondents


For Petitioner(s)          :     Mr. Ramesh Kumar Prajapat



                HON'BLE DR. JUSTICE NUPUR BHATI

Order

26/08/2025

1. Learned counsel for the petitioner submits that the petitioner

herein seeks direction to the respondents to give notional benefits,

increment, seniority to him from the date of appointment as has

been given to his counter-parts.

2. At the outset, learned counsel for the petitioner submits that the

issue raised in the present writ petition is covered by an order

dated 08.12.2022 passed by a co-ordinate Bench of this Court in

S.B. Civil Writ Petition No.15764/2021 : Mohan Lal Meghwal

& Ors. Vs. State of Rajasthan & Ors. He submits that the

petitioner is sanguine that, in case he is allowed to file a

representation qua the grievance raised in the present writ petition

[2025:RJ-JD:37910] (2 of 2) [CW-15483/2025]

and the same is considered in light of the aforesaid judgment, he

will be meted out with favorable treatment.

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

the case, the petition filed by the petitioner is disposed of with a

direction to the competent authority to decide the representation

(may file fresh, if not already filed) of the petitioner, in accordance

with law, keeping in view the observations made in the case of

Mohan Lal Meghwal (supra), as expeditiously as possible.

5. Pending application(s), if any, stands disposed of.

(DR.NUPUR BHATI),J surabhii/28-

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