Rajasthan High Court - Jodhpur
Kalji Dodiyar vs State Of Rajasthan (2025:Rj-Jd:37967) on 26 August, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:37967]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 16067/2025
1. Kalji Dodiyar S/o Shri Rupa Dodiyar, Aged About 71 Years,
R/o Village Cunakhan, Andeshwar, Banswara, Rajasthan.
2. Lrs Of Ramesh, S/o Shri Lala
2/1. Champa W/o Late Shri Ramesh, Aged About 60 Years, R/o
Ward No.5, Vpo Ghalkiya, Araniya, Banswara, Kushalgarh,
Rajasthan.
3. Lrs Of Kalu, S/o Shri Mangaliya
3/1. Kanta W/o Late Shri Kalu, Aged About 59 Years, R/o Ward
No.5, Yadav Mohalla, Arniya, Banswara, Galkiya
Rajasthan.
4. Lrs Of Hurteng, S/o Shri Kalji
4/1. Ramtu Surawat W/o Late Shri Hurteng, Aged About 70
Years, R/o Padla Katara, Padla Barkiya, Itala Kushalgarh,
Banswara, Rajasthan.
5. Lrs Of Kanji, S/o Shri Fuliya
5/1. Dhuli Pargi W/o Late Shri Kanji, Aged About 64 Years, R/o
Ward No.5 Pargi Mohalla, Arniya, Galkiya, Banswara,
Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through The Chief Engineer, Water
Resources Department, Rajasthan.
2. The Additional Chief Engineer, Water Resources
Department, Udaipur, Rajasthan.
3. The Executive Engineer, Mahi Dam Division-First, Mahi
Project, Banswara, Rajasthan.
4. The Assistant Engineer, Dam Sub- Division Fourth, Mahi
Pariyojna, Banswara.
----Respondents
For Petitioner(s) : Mr. Sunil Purohit
For Respondent(s) : Mr. Milap Chopra, Dy.G.C.
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[2025:RJ-JD:37967] (2 of 3) [CW-16067/2025]
HON'BLE MS. JUSTICE REKHA BORANA
Order
26/08/2025
1. Learned counsel for the petitioners submits that the issue
raised in the present writ petition is squarely covered by the
judgment passed by a Co-ordinate Bench of this Court in Laxman
Vs. State of Rajasthan & Ors.; S.B. Civil Writ Petition
No.4535/2021 (decided on 30.03.2022).
2. Learned counsel for the respondents is not in a position to
refute the above submission.
3. In Laxman's case (supra), the Court held and observed as
under:
"Consequently, the writ petitions filed by the petitioners
are allowed. The petitioners are entitled for the benefits of
their continuity in service in terms of the Award dated
22/3/1999 from the date of their respective initial date of
appointment as indicated in Annex.5 to the writ petition
and as indicated herein before. The action of the
respondents in granting benefits from the alleged date of
reinstatement i.e. 1/8/2000 by order dated 29/8/2005
(Annex.5) is quashed. The petitioners would be entitled to
semi-permanent and permanent status from the date of
their initial appointment along with the benefit of selection
grade on completion of 9, 18 and 27 years of service in
accordance with law, which would also be reflected in their
entitlement to salary and/or pension. After calculating all
the benefits available to the petitioners based on the
above directions, the petitioners would be entitled to the
actual monetary benefits w.e.f. three years prior to filing
of the respective writ petitions. The entire exercise be
done by the respondents within a period of six weeks and
the arrears of monetary benefits be accorded to the
[2025:RJ-JD:37967] (3 of 3) [CW-16067/2025]
petitioners within a period of four weeks thereafter and
continue to pay the benefits to the petitioners in
accordance with law. No order as to costs."
4. In view of the submissions made, the present writ petition is
disposed of on the same terms and directions as in the case of
Laxman (supra).
5. However, the respondents would be free to examine the
veracity of the submissions made in the petition and only in case,
the averments made therein are found to be correct, appropriate
orders would be passed in favour of the petitioners.
6. Stay petition and pending applications, if any, stand
disposed of.
(REKHA BORANA),J
10-Devanshi/-
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