Rajasthan High Court - Jodhpur
Hemant Kumar Ladoti vs State Of Rajasthan (2025:Rj-Jd:38525) on 28 August, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:38525]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 15272/2025
1. Hemant Kumar Ladoti S/o Rup Lal Ladoti, Aged About 43
Years, R/o 142, Salvi Mohalla, Ward No. 23, Salumbar,
District Udaipur (Now Salumbar).
2. Lalit Sharma S/o Shankar Lal, Aged About 46 Years, R/o
137, Kholadi, Deogaon, Salumbar, District Udaipur (Now
Salumbar).
3. Krishanpal Singh Chouhan S/o Himmat Singh Chouhan,
Aged About 48 Years, R/o Ward No. 07, Rajput Mohalla,
Odwadiya, Post Padoli Rathod, Tehsil Ghatol, District
Banswara.
4. Saroj Sharma W/o Pradeep Ameta, Aged About 51 Years,
R/o Village Phachar, District Udaipur.
5. Prakash Chandra Rbari S/o Gautam Lal Rebari, Aged
About 41 Years, R/o Ward No. 02, Rebari Mohalla, Hemta
Ki Dhani, Berwa, District Banswara.
6. Radha Meghwal D/o Valat Ram Meghwal, Aged About 41
Years, R/o Village Dayli, Tehsil Sarada, District Udaipur.
7. Hemant Kumar Suthar S/o Kanhaiya Lal Suthar, Aged
About 42 Years, R/o Suthar Sadak, Rakho, Banswara.
8. Vartika Sharma W/o Sunil Sharma, Aged About 37 Years,
R/o 16, Roop Nagar-Ii, Mahesh Nagar, Lal Kothi, Jaipur.
9. Minakshi Kumari Meena D/o Kishan Lal Meena, Aged
About 32 Years, R/o Gullana Ki Jhopari, Baswa, District
Dausa.
10. Nisha Krishnia W/o Vikas Singh Achara, Aged About 36
Years, R/o Behind Khemi Shakti Mandir, Shree Ram
Nagar, Samaspur Road, Jhunjhunu.
11. Priyanka Kumari W/o Anup Kumar, Aged About 35 Years,
R/o Boliyon Ki Dhani, Seethal, District Jhunjhunu.
12. Lokesh Kumar Tank S/o Shambhu Lal Tank, Aged About
38 Years, R/o Opposite Ravindra Nath Tagore Chhatrawas,
Railmagra, District Rajsamand.
----Petitioners
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Department Of Rural Development And Panchayati Raj
(Downloaded on 28/08/2025 at 09:53:13 PM)
[2025:RJ-JD:38525] (2 of 3) [CW-15272/2025]
(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,
Udaipur, Rajasthan.
4. Chief Executive Officer, Zila Parishad Udaipur, Rajasthan.
5. Additional Chief Executive Officer, Zila Parishad Salumbar,
District Salumbar, Rajasthan.
6. Development Officer, Panchayat Samiti Salumbar, District
Udaipur (Now Salumbar), Rajasthan.
7. Development Officer, Panchayat Samiti Jhallara, District
Udaipur (Now Salumbar), Rajasthan.
8. Development Officer, Panchayat Samiti Rishabhdeo,
District Udaipur, 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.
[2025:RJ-JD:38525] (3 of 3) [CW-15272/2025]
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/279-
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