Sunil Kumar Panwar vs The State Of Rajasthan ...
2025 Latest Caselaw 6041 Raj

Rajasthan High Court - Jodhpur

Sunil Kumar Panwar vs The State Of Rajasthan ... on 8 August, 2025

Author: Nupur Bhati

Bench: Nupur Bhati

[2025:RJ-JD:35343]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN

                                   AT JODHPUR


                S.B. Civil Writ Petition No. 14968/2025

1.       Sunil Kumar Panwar S/o Suresh Kumar Panwar, aged
         about 30 years, R/o Vyas Colony, Ward No.01, Fatehpur-
         Shekhawati, District Sikar.
2.       Vansh Panwar S/o Sushil Panwar, aged about 26 years, R/
         o Ward No. 1, Pipal Ka Mohalla, Vyas Colony, Fatehpur-
         Shekhawati, District Sikar.
3.       Sanju W/o Jai Prakash, aged about 39 years, R/o Ward
         No. 1, Harijan Basti, Fatehpur, District Sikar.
                                                                         ----Petitioners
                                        Versus
1.       The     State       of     Rajasthan         through          the     Secretary,
         Department of Local Self Government, Secretariat, Jaipur.
2.       Commissioner, Nagar Parishad Fatehpur, District Sikar.
                                                                       ----Respondents


For Petitioner(s)             :     Mr. Gaurav Kasana.



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

08/08/2025

1. At the outset, learned counsel for the petitioners submits

that the issue raised in the present writ petition is covered by a

judgment dated 09.08.2019 rendered by Division Bench of this

Court in the case of Virendra Kumar & Ors. Vs. State of

Rajasthan & Ors.: D.B. Civil Special Appeal

(Writ)No.1733/2018. He submits that the petitioners are

sanguine that if the competent authority consider the case of the

petitioners in light of the aforesaid judgment, they will be meted

out with favorable treatment.

[2025:RJ-JD:35343] (2 of 2) [CW-14968/2025]

2. Request seems to be fair.

3. 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.

4. In view of the aforesaid, without commenting on the merits

of the case, the petition filed by the petitioners is disposed of with

a direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the

petitioners, in accordance with law, keeping in view the

observations made in the case of Virendra Kumar (supra), as

expeditiously as possible.

5. It is made clear that the direction to consider the

representation shall not be construed as an expression of any

opinion, in any manner.

6. Pending application(s), if any, stand disposed of.

(DR.NUPUR BHATI),J 30-DJ/-

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