Citation : 2025 Latest Caselaw 11750 Raj
Judgement Date : 28 August, 2025
[2025:RJ-JD:38522]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 16336/2025
1. Suman Tak D/o Rajendra Singh Tak, Aged About 35 Years,
R/o 26, Vijay Chowk, Inside Nagauri Gate, Jodhpur.
2. Ramphool Meena S/o Kailash Ram Meena, Aged About 48
Years, R/o Chowkiwal Ki Dhani, Jhar, District Jaipur.
3. Shiv Ram Meena S/o Sampat Ram Meena, Aged About 34
Years, R/o Lachchha Ka Bas, Pinan, Tehsil Reni District
Alwar.
4. Vinod Kumar Meena S/o Dara Singh Meena, Aged About
34 Years, R/o Village Harsora, Tehsil Bansur, District
Alwar.
5. Gaurav Kumar Meena S/o Handoo Ram Meena, Aged
About 34 Years, R/o Tundupura, Siras, District Bharatpur.
6. Rajjeev Kumar S/o Omprakash, Aged About 39 Years, R/o
Ward No.05, Dulmana Pilibanga, Hanumangarh, District
Hanumangarh.
7. Girish Kumar Joshi S/o Laxman Prasad Joshi, Aged About
40 Years, R/o Sarera, Karawada, District Udaipur.
8. Shankar Lal Jeenger S/o Prabhu Lal Jeenger, Aged About
45 Years, R/o Khatik Mohalla, Kuraj, District Rajsamand.
9. Ajay Kumar Gupta S/o Rameshwar Gupta, Aged About 43
Years, R/o Village Kapoorwala, Post Sanganer Bazar,
Sanganer, District Jaipur.
10. Rajendra Kumar Meena S/o Matadeen Meena, Aged About
53 Years, R/o Kabilgarh, Suratgarh, Tehsil Thanagazi
District Alwar.
11. Mahipal Singh S/o Ram Swaroop Pilania, Aged About 44
Years, R/o Pilania Krishi Farm, Near Pahadi, Kaji Sadak,
Pilani, District, Jhunjhunu.
12. Tiloka Ram S/o Sata Ram, Aged About 38 Years, R/o
Kharawala, Pokrasar, District Barmer.
13. Anandi Ram Sen S/o Shanker Lal Sen, Aged About 46
Years, R/o 95, Ganesh Chowk, Taswariya, Bansa, Phooliya
Kalan, District Bhilwara.
14. Vandana Sharma D/o Bhanwar Lal Gautam, Aged About
53 Years, R/o Ward No.40, Near Suraj Ji Ki Bad,
Balchand, Pada, District Bundi.
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15. Ram Kanya Jat D/o Madhav Lal Jat, Aged About 38 Years,
R/o Jat Mohalla, Usrol, Tehsil Bhupalsagar District
Chittorgarh.
16. Nitu D/o Kamal Kishore, Aged About 40 Years, R/o Near
Railway Club, T-86-A, Merta Road, District Nagaur.
17. Mamata Prajapat D/o Ramesh Chand Prajapat, Aged
About 36 Years, R/o Garh Himmat Singh, Dausa, Tehsil
Mahua, District Dausa.
18. Sanju Gahlot D/o Nem Chand Gahlot, Aged About 46
Years, R/o Gangashahar Road, Opposite Haryana Hotel,
Bikaner.
19. Sunita Bhargava D/o Duli Chand Bhargava, Aged About
43 Years, R/o Gali No.18, Rampura Basti, Lalgarh,
Banglanagar, District Bikaner.
20. Sajjana D/o Gangadhar Singh, Aged About 37 Years, R/o
Dadiya, District Sikar.
21. Poonam Yadav D/o Narayan Lal Yadav, Aged About 40
Years, R/o Rajaji Ka Bas, New Plot, Banji Master Ke
Samane, Alwar, District Alwar.
22. Ramchandra Ram Choudhary S/o Bhoora Ram Choudhary,
Aged About 41 Years, R/o Khotho Ka Tala, Bijrar, Tehsil
Chouhtan, District Barmer.
23. Pema Ram Choudhary S/o Daloo Ram Choudhary, Aged
About 45 Years, R/o Baliyaron Ki Dhani, Bacharau, Tehsil
Chouhtan, District Barmer.
24. Amara Ram S/o Rukhamana Ram, Aged About 41 Years,
R/o Bachhrau, Post Bachhrau, Tehsil Chouhtan, District
Barmer.
25. Satyapal Choudhary S/o Hanuman Ram Choudhary, Aged
About 39 Years, R/o Bachhrau, Post Bachhrau, Tehsil
Chouhtan, District Barmer.
26. Kheta Ram Garg S/o Hukma Ram Garg, Aged About 46
Years, R/o Vpo Taratara Math, Tehsil Chouhtan, District
Barmer.
27. Pushpendra Singh Sodha S/o Padam Singh Sodha, Aged
About 43 Years, R/o Village And Post Baori Kallan, Tehsil
Chouhtan, District Barmer.
----Petitioners
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[2025:RJ-JD:38522] (3 of 4) [CW-16336/2025]
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Department Of Rural Development And Panchayati Raj
(Panchayati Raj), Government Of Rajasthan, Jaipur,
Rajasthan.
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 Chouhtan, 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
[2025:RJ-JD:38522] (4 of 4) [CW-16336/2025]
submits that the respondents may be directed to consider the
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/147-
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