Rajasthan High Court - Jodhpur
Gopal Singh Deora vs State Of Rajasthan (2025:Rj-Jd:38511) on 28 August, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:38511]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 16240/2025
1. Gopal Singh Deora S/o Bhanwar Singh Deora, Aged About
40 Years, R/o Devdo Ka Kheda, Mokhal, District Udaipur.
2. Babu Lal Jat S/o Surajmal Jat, Aged About 48 Years, R/o
Mei Kalan, District Sawai Madhopur.
3. Irshad Khan S/o Shahjad Khan, Aged About 38 Years, R/o
142, Near Patwar Ghar, Chanar, District Sirohi.
4. Pramila D/o Sukharam, W/o Bhura Ram, Aged About 45
Years, R/o Ward No.4, Village Bhagwa, District
Hanumangarh.
5. Balwanta Ram S/o Damra Ram, Aged About 41 Years, R/o
Vpo Amay, District Jalore.
6. Bharat Singh Jhala S/o Pratap Singh Jhala, Aged About 41
Years, R/o Village And Post Gogla, District Udaipur.
7. Manoj Kumar Jatav S/o Dodi Ram, Aged About 36 Years,
R/o Jatav Mohalla, Kotwas, Tehsil Hindaun, District
Karauli.
8. Indra Kumar S/o Jai Shankar, Aged About 42 Years, R/o
Near Diggi Nadi, Gali No.3, Kesarpura, District Sirohi.
9. Mota Ram S/o Narsinga Ram, Aged About 42 Years, R/o
Pooniyon Ka Tala, District Barmer.
10. Pukhraj Singh S/o Nakhat Singh, Aged About 37 Years, R/
o Vpo Jhabra, District Jasialmer.
11. Lakh Singh S/o Sohan Singh, Aged About 44 Years, R/o
Ballu Singh Ki Dhani, Tehsil Bhaniyana, District
Jaisalmer.v
12. Tara Chand Agrawa S/o Mali Ram Agrawat, Aged About 37
Years, R/o Ward No.07, Guwardi, District Sikar.
13. Chandan Dan S/o Sura Dan, Aged About 43 Years, R/o
41, Detho Ka Vas, Arang, District Barmer.
14. Ram Lal Mali S/o Nand Lal Mali, Aged About 49 Years, R/o
Panotiya, Tehsil Gilund, District Rajsamand.
15. Suresh Chandra Jat S/o Badri Lal Jat, Aged About 39
Years, R/o 227, Sadar Bajar, Roopaheli, District Bhilwara.
16. Rinkey Yadav D/o Brij Kishore, W/o Amar Singh Yadav,
Aged About 41 Years, R/o Ahir Mohalla, Chawand Hera,
District Dausa.
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[2025:RJ-JD:38511] (2 of 3) [CW-16240/2025]
17. Jagmal Ram S/o Sawai Ram, Aged About 46 Years, R/o
Village Motipura, Post Padampura, Tehsil Phalsund,
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,
Jaisalmer, Rajasthan.
4. Chief Executive Officer, Zila Parishad Jaisalmer, Rajasthan.
5. Development Officer, Panchayat Samiti Bhaniyana,
District Jaisalmer, Rajasthan.
6. Development Officer, Panchayat Samiti Fatehgarh, District
Jaisalmer, 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:38511] (3 of 3) [CW-16240/2025]
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/99-
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