Rajasthan High Court - Jodhpur
Banwari Lal Saharan vs State Of Rajasthan (2025:Rj-Jd:35215) on 8 August, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:35215]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 11522/2025
1. Banwari Lal Saharan S/o Jai Lal Saharan, Aged About 45
Years, Ward No. 08, Jabrasar, Tehsil Nohar, District
Hanumangarh, Rajasthan.
2. Dharsna W/o Mahaveer Singh, Aged About 36 Years, 554,
Motla Saharan, Ward No. 08, Parlika, 20 Ntr, Tehsil Nohar,
District Hanumangarh, Rajasthan.
3. Sunita Devi W/o Rishi Kumar, Aged About 41 Years, Ward
No. 11, Bhadi, Tehsil Bhadra, District Hanumangarh,
Rajasthan.
4. Kulvinder Kaur W/o Rajender Singh, Aged About 39 Years,
Dhani Araiyan Wali, 30 Ntr, Tehsil Nohar, District
Hanumangarh, Rajasthan.
5. Suman Devi W/o Rohtash, Aged About 38 Years, Ward
No. 02, Village Janana, Po Chhani Bari, Tehsil Bhadra,
District Hanumangarh, Rajasthan.
6. Mukesh Kumar S/o Raja Ram, Aged About 39 Years,
House No. 304, Ward No. 8, Harizan Basti, Padampura,
Tehsil Nohar, District Hanumangarh, Rajasthan.
7. Rajendra Prasad S/o Mani Ram, Aged About 45 Years,
Ward No. 05, Dhandhela, Tehsil Nohar, District
Hanumangarh, Rajasthan.
8. Dharmpal S/o Net Ram, Aged About 40 Years, Ward No.
04, Sheorani, Tidiyasar, Tehsil Nohar, District
Hanumangarh, Rajasthan.
9. Rakesh Kumar S/o Leeladhar, Aged About 36 Years, Near
Dav School, Ward No. 25, Shivpura Bas, Tehsil Bhadra,
District Hanumangarh, Rajasthan.
10. Krishan Kumar S/o Om Prakash, Aged About 38 Years,
Ward 11, Shiv Chowk, Ajeetpura, Tehsil Bhadra, District
Hanumangarh, Rajasthan.
11. Anguri Bai Meena W/o Ramkesh Meena, Aged About 32
Years, Gram Raipur, Reendli, District Dausa, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Rural
Development And Panchayati Raj Department,
(Downloaded on 08/08/2025 at 11:05:44 PM)
[2025:RJ-JD:35215] (2 of 3) [CW-11522/2025]
Government Of Rajasthan, Secretariat, Jaipur (Raj.).
2. Chief Executive Officer, Zila Parishad Hanumangarh,
District Hanumangarh, Rajasthan.
3. Block Development Officer, Panchayat Samiti Nohar
District Hanumangarh, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Manish Patel
For Respondent(s) : Mr. Pawan Bharti for Mr. IR
Choudhary, AAG
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 petitioner.
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 petitioner in light of the aforesaid judgment.
4. Request seems to be fair.
[2025:RJ-JD:35215] (3 of 3) [CW-11522/2025]
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/88-
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