Rajasthan High Court - Jodhpur
Harumana Ram Jaipal vs State Of Rajasthan (2025:Rj-Jd:38512) on 28 August, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:38512]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 16245/2025
1. Harumana Ram Jaipal S/o Santoka Ram Jaipal, Aged
About 47 Years, Vpo Phogera, Tehsil Gadra Road, District
Barmer.
2. Ravi Kant S/o Ridh Karan, Aged About 41 Years, Vpo
Dhadhar, Tehsil And District Churu.
3. Ganpat Lal S/o Ghewar Chand, Aged About 50 Years,
Sardarpura, Barmer, District Barmer.
4. Mahender Singh Rathore S/o Jodh Singh Rathore, Aged
About 44 Years, Surat Singh Ji Ka Khera, Sahada, District
Bhilwara.
5. Hathe Singh S/o Narayan Singh, Aged About 45 Years,
Danapura Mukhya Gram, Jaisindhar Station, Tehsil Gadra
Road, District Barmer.
6. Dashrath S/o Ganpat Singh, Aged About 40 Years, Vpo
Kurad, Tehsil Malpura, District Tonk.
7. Ishwar Singh S/o Sawai Singh, Aged About 40 Years, Vpo
Harsani, Tehsil Gadra Road, District Barmer.
8. Bhanwar Singh Bhati S/o Bhagwat Singh Bhati, Aged
About 52 Years, Rawan Mohalla, Vpo Sawa, Tehsil And
District Chittorgarh.
9. Raghuvir Singh Chouhan S/o Sugan Singh Chouhan, Aged
About 44 Years, Jat Mohalla, Lals, Chogawadi, Tehsil
Gangrar, District Chittorgarh.
10. Jograj Singh Gour S/o Jai Singh Gour, Aged About 45
Years, Vpo Mosri, Tehsil Gadra Road, District Barmer.
11. Kamal Deen S/o Gulam Khan, Aged About 44 Years, Vpo
Rohiri, Tehsil Sheo, District Barmer.
12. Devendar Singh Chundawat S/o Arjun Singh Chundawat,
Aged About 46 Years, Vpo Khoontiya, Tehsil Raipur,
District Bhilwara.
13. Vinod Kumar Bawri S/o Manohar Singh, Aged About 46
Years, Bohara Ka Mohalla, Vpo Toshina, Tehsil Deedwana,
District Nagaur (Now Deedwana- Kuchaman).
14. Dileep Singh Sisodiya S/o Bhartendra Singh Sisodiya,
Aged About 39 Years, Ward No. 04, Buj Fala, Vpo
Metwala, Tehsil Garhi, District Banswara.
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15. Mahendra Singh S/o Rahamat Singh, Aged About 35
Years, Vpo Sundra, Tehsil Gadra Road, District Barmer.
16. Chanchal Sisodia D/o Govind Singh Sisodia, Aged About
34 Years, A-149, Maheshwari Bhawan, Kamla Nehru
Nagar, 2Nd Extension, Jodhpur.
17. Ameera Khan (Bano) D/o Rafeque W/o Rajjak
Mohammad, Aged About 32 Years, Eidgah Colony, Riyan
Bari, District Nagaur.
18. Suman Jat D/o Natthu Ram W/o Vijendra Kumar, Aged
About 34 Years, Near Thakurji Ka Mandir, Ward No. 06,
Khandwa Patta, District Churu.
19. Santosh Devi D/o Prabhu Ram, Aged About 40 Years, 81,
Kumharon Ka Bass, Village Rewat, Tehsil Degana, District
Nagaur.
20. Sunita D/o Ratan Lal W/o Vijendra Kumar Kaswan, Aged
About 31 Years, Village Anandsinghpura, Tehsil Taranagar,
District Churu.
21. Lichhma D/o Sukhram Harijan W/o Jai Singh, Aged About
38 Years, Ward No. 04, Vpo Doodhwa Nangliya, Tehsil
Khetri, District Jhunjhunu.
22. Sunita Kumari D/o Hari Singh W/o Sunil Kumar, Aged
About 37 Years, Village Mahrampur, Post Solana, District
Jhunjhunu.
23. Sonam D/o Dinesh Kumar W/o Rakesh Kumar, Aged
About 35 Years, Vpo Govindpura, Tehsil Mandawa, District
Jhunjhunu.
24. Indubala D/o Subhash Chandra W/o Daleep Singh, Aged
About 34 Years, Vpo Mahradasi, Tehsil Mandawa, District
Jhunjhunu.
25. Saroj Kumari D/o Shiv Bux W/o Mukesh Kumar, Aged
About 46 Years, Vpo Nimod, Via Maulasar, Tehsil
Deedwana, District Nagaur (Now Deedwana- Kuchaman).
----Petitioners
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Department Of Rural Development And Panchayati Raj
(Panchayati Raj), Government Of Rajasthan, Jaipur,
Rajasthan.
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2. Additional Commissioner, Rural Development And
Panchayati Raj Department, Government Of Rajasthan,
Jaipur.
3. District Programme Coordinator And District Collector,
Barmer, Rajasthan.
4. Chief Executive Officer, Zila Parishad Barmer, Rajasthan.
5. Development Officer, Panchayat Samiti Gadra Road,
District Barmer, Rajasthan.
6. Development Officer, Panchayat Samiti Barmer Rural,
District Barmer, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Pawan Singh
HON'BLE DR. JUSTICE NUPUR BHATI
Order
28/08/2025
1. Petition herein arises, inter alia, out of the inaction on the
part of the respondents in not according the correct service and
notional benefits to the petitioners.
2. Learned counsel for the petitioners at the outset submits that
qua the aforesaid grievance, the petitioners may be granted
liberty to file a fresh representation before the competent
authority and the same be decided by passing appropriate
administrative orders, in accordance with law.
3. Learned counsel for the petitioners also relies on
order/judgment in Nand Kishore Sharma & Ors. v. The State
of Rajasthan & Ors.: S.B. Civil Writ Petition
No.12109/2018, decided on 18.07.2018 at Jaipur Bench and
submits that the respondents may be directed to consider the
[2025:RJ-JD:38512] (4 of 4) [CW-16245/2025]
representation of the petitioners in light of the aforesaid
judgment.
4. Request seems to be fair.
5. Given the nature of order which is being passed, no
prejudice would be caused to the respondents and, therefore, the
requirement of issuance of notice is dispensed with as no return is
required to be filed by them.
6. In the aforesaid premise, the writ petition is disposed of with
a liberty to the petitioners to file a fresh representation, which
shall be gone into by the competent authority and appropriate
administrative order shall be passed in accordance with law.
7. Needless to say that the competent authority shall go
through the judgment relied upon by learned counsel for the
petitioners as mentioned hereinabove and apply its independent
mind on the applicability of the same before passing any order.
8. Needful be done as expeditiously as possible.
(DR. NUPUR BHATI),J
surabhii/103-
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