Mahendra Singh vs State Of Rajasthan (2025:Rj-Jd:38496)
2025 Latest Caselaw 11777 Raj

Rajasthan High Court - Jodhpur

Mahendra Singh vs State Of Rajasthan (2025:Rj-Jd:38496) on 28 August, 2025

Author: Nupur Bhati

Bench: Nupur Bhati

[2025:RJ-JD:38496]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 21295/2024

Mahendra Singh S/o Shri Parbat Singh, Aged About 40 Years,
Resident     Of      Mukam         Rewada,         Jaitmal,       Post     Thob,    Tehsil
Pachpadra, District Barmer, Rajasthan.
                                                                            ----Petitioner
                                         Versus
1.       State       Of   Rajasthan,         Through        The       Secretary,    Rural
         Development               And       Panchayati            Raj      Department,
         Government Of Rajasthan, Secretariat, Jaipur (Raj.).
2.       Chief Executive Officer, Zila Parishad Banswara, District
         Banswara, Rajasthan.
3.       Block Development Officer, Panchayat Samiti Gangadtalai,
         District Banswara, Rajasthan.
                                                                         ----Respondents


For Petitioner(s)              :     Ms. Nandipna Gehlot



               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

[2025:RJ-JD:38496] (2 of 2) [CW-21295/2024]

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/265-

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