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Suman Tak vs State Of Rajasthan (2025:Rj-Jd:38522)
2025 Latest Caselaw 11798 Raj

Citation : 2025 Latest Caselaw 11798 Raj
Judgement Date : 28 August, 2025

Rajasthan High Court - Jodhpur

Suman Tak vs State Of Rajasthan (2025:Rj-Jd:38522) on 28 August, 2025

Author: Nupur Bhati
Bench: Nupur Bhati
[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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 [2025:RJ-JD:38522]                    (2 of 4)                     [CW-16336/2025]


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


                      (Downloaded on 28/08/2025 at 09:54:50 PM)
 [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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