Rajasthan High Court - Jodhpur
Moola Ram vs State Of Rajasthan (2025:Rj-Jd:38523) on 28 August, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:38523]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 16337/2025
1. Moola Ram S/o Panna Ram, Aged About 45 Years, R/o
Shivnath Nagar, Rajlani, Tehsil Bhopalgarh, District
Jodhpur.
2. Loomba Ram Siyag S/o Gokal Ram Siyag, Aged About 39
Years, R/o Siyago Ki Dhani, Daukiyon Ka Bas, Gram
Panchayat Mahadev Nagar, Post Cherai, District Jodhpur.
3. Bhagirath Choudhary S/o Hemraj, Aged About 46 Years,
R/o Gorachiya Daira Vala, Post Bara Khurd, Tehsil Osian,
District Jodhpur.
4. Girdhari Ram Choudhary S/o Tiloka Ram Choudhary, Aged
About 45 Years, R/o Jasnath Nagar, Khetasar, Tehsil
Osian, District Jodhpur.
5. Oma Ram S/o Gordhan Ram, Aged About 34 Years, R/o
Bano Ki Dhani, Bigmi, Nevra Road, Tehsil Osian, District
Jodhpur.
6. Vinod Kumar Prajapat S/o Bhagirath Alias Bhagwati
Prasad Prajapat, Aged About 43 Years, R/o Bhojalai Bas,
Behind New Middle School, Sujangarh, District Churu.
7. Devendra Solanki S/o Bhoma Ram Solanki, Aged About
46 Years, R/o 447, Meghwalon Ka Bas, Devara, Tehsil
Osian, District Jodhpur.
8. Mukesh D/o Ram Pratap W/o Naresh Kumar, Aged About
38 Years, R/o Shyampura, Post Malsar, Tehsil And District
Jhunjhunu.
9. Neha Sharma D/o Devki Nandan Sharma W/o Govind
Sharma, Aged About 33 Years, R/o B-24, Somnath Nagar,
Agra Road, Dausa, District Dausa.
10. Monika Kachhawaha D/o Gyan Singh W/o Jagdish Bhati,
Aged About 33 Years, R/o A-38, Opposite Lbn School,
Gate No.4, Kamla Nehru Nagar, Jodhpur.
11. Mukesh Kumari D/o Girdhari Lal W/o Virendra Singh,
Aged About 34 Years, R/o House No.07, Jatan Basti,
Fatehsara, Post Baakra, District Jhunjhunu.
12. Heena Chouhan D/o Khem Raj Chouhan W/o Rakesh
Dabi, Aged About 35 Years, R/o K-54, Near Police Chouki,
Pratapnagar, Jodhpur.
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[2025:RJ-JD:38523] (2 of 3) [CW-16337/2025]
13. Sumitra D/o Keshar Singh Dhaka, Aged About 39 Years,
R/o Vpo Roru Badi, Tehsil Laxmangarh, District Sikar.
14. Ranju Sharma D/o Inder Pal Sharma W/o Lalit, Aged
About 33 Years, R/o Vpo Pacheri Chhoti, Tehsil Buhana,
District Jhunjhunu.
15. Hemant Lakhara S/o Amrit Lal, Aged About 38 Years, R/o
471, Asni Road, Jaisalmer, District Jaisalmer.
----Petitioners
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,
Jodhpur, Rajasthan.
4. Chief Executive Officer, Zila Parishad Jodhpur, Rajasthan.
5. Development Officer, Panchayat Samiti Osian, District
Jodhpur, 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
[2025:RJ-JD:38523] (3 of 3) [CW-16337/2025]
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
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/148-
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