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Anita Meena vs State Of Rajasthan (2025:Rj-Jd:35264)
2025 Latest Caselaw 5979 Raj

Citation : 2025 Latest Caselaw 5979 Raj
Judgement Date : 8 August, 2025

Rajasthan High Court - Jodhpur

Anita Meena vs State Of Rajasthan (2025:Rj-Jd:35264) on 8 August, 2025

Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:35264]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 15254/2025

1.       Anita Meena D/o Ram Dayal Meena W/o Abhishek, Aged
         About 32 Years, R/o Danalpur, District Karauli.
2.       Kali Meena D/o Rameshvar Dayal Meena W/o Mukesh
         Kumar Meena, Aged About 37 Years, R/o Toda Nagar,
         Alwar.
3.       Nirmala Kumari D/o Tara Chand W/o Kailash Chand, Aged
         About 33 Years, R/o Gurha Kalan, Post Gudha Chhota,
         Rajpura, District Siar.
4.       Ramkunwar Sangwa S/o Narayan Ram Sangwa, Aged
         About 43 Years, R/o Vpo Tarnau, Tehsil Jayal, District
         Nagaur.
5.       Lovely Arora D/o Pram Prakash Arora, Aged About 37
         Years,      R/o     Ward     No.     23,      House         No.   43,   Purani
         Dhanmandi, Raisingh Nagar, District Sri Ganganagar.
6.       Karamjeet Kaur D/o Sawran Singh W/o Harjinder Singh,
         Aged        About     41    Years,       R/o      Vpo        16   Rb,   Tehsil
         Raisinghnagar, District Sri Ganganagar.
7.       Bhanwar Lal Daroga S/o Purna Ram Daroga, Aged About
         50 Years, R/o Vpo Gorau, Via Nimbi Jodha, Tehsil Jayal,
         District Nagaur.
                                                                        ----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,
         Nagaur, Rajasthan.
4.       Chief Executive Officer, Zila Parishad Nagaur, Rajasthan.
5.       Development Officer, Panchayat Samiti Makrana, District
         Nagaur (Now Deedwana-Kuchaman), Rajasthan.
6.       Development Officer, Panchayat Samiti Jayal, District
         Nagaur, Rajasthan.

                        (Downloaded on 08/08/2025 at 07:56:18 PM)
 [2025:RJ-JD:35264]                        (2 of 3)                         [CW-15254/2025]


                                                                       ----Respondents


For Petitioner(s)              :     Mr. Pawan Singh
                                     Mr. Mahendra Kumar Gurjar



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

08/08/2025

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

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.

[2025:RJ-JD:35264] (3 of 3) [CW-15254/2025]

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/223-

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