Rajasthan High Court - Jodhpur
Manish Kumar Meena vs The State Of Rajasthan ... on 18 August, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:36745]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2106/2024
1. Manish Kumar Meena S/o Shri Pepu Ram Meena, Aged
About 40 Years, Resident Of 6 K 7, Jawahar Nagar, Tehsil
And District Sriganganagar (Raj.).
2. Pratima Rani S/o Shri Sham Lal, Aged About 34 Years,
Resident Of House No. 24, Street No. 1, Baba Deep Singh
Colony, Tehsil And District Sriganganagar (Raj.).
3. Navjot Singh S/o Shri Jagdish Singh, Aged About 36
Years, Resident Of Vpo Thandewala (3 Ffb), Tehsil
Raisinghnagar, District Anupgarh (Raj.).
4. Kuldeep Singh S/o Shri Harbans Singh, Aged About 37
Years, Resident Of Vpo Sangrana, Tehsil Raisinghnagar,
District Anupgarh (Raj.).
5. Sandeep Kumar S/o Shri Ram Chander Bishnoi, Aged
About 35 Years, Resident Of Chak 4 Bpm P.o Pakki, Tehsil
And District Sriganganagar (Raj.).
6. Mohan Lal S/o Shri Rajender Kumar, Aged About 35
Years, Resident Of Ward No. 10, Vpo Mahiyyanwali, Tehsil
And District Sriganganagar (Raj.).
7. Rulia Singh S/o Shri Mukhtiar Singh, Aged About 47
Years, Resident Of Vpo 3 C Badi, P.o Pakki, Tehsil And
District Sriganganagar (Raj.).
8. Chinnder Pal Singh S/o Shri Baldev Singh, Aged About 38
Years, Resident Of Vpo Kotha, Tehsil And District
Sriganganagar (Raj.).
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Panchayati Raj And Rural Development,
Secretariat, Jaipur (Raj.).
2. Additional Commissioner And Deputy Secretary,
Department Of Panchayati Raj And Rural Development,
Secretariat, Jaipur (Raj.).
3. Chief Executive Officer, Zila Parishad, Sriganganagar
(Raj.).
4. Shri Virendra Singh Rathore S/o Shri Sumer Singh,
Resident Of Ward No. 4, Chak 8 Stb, District
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[2025:RJ-JD:36745] (2 of 3) [CW-2106/2024]
Sriganganagar (Raj.).
5. Vikram Singh S/o Shri Virendra Singh, Resident Of 12,
Ward No. 12, Chak 8 Apd-B, Bhatiwala, Tehsil
Srivijaynagar, District Anupgarh (Raj.).
6. Jagdish Singh S/o Shri Kuldeep Singh, Resident Of Ward
No. 5, Chak 56 Gb, Ramsinghpur, Tehsil And District
Anupgarh (Raj.).
7. Sapna S/o Shri Ramchandra Chugh, Resident Of
Srikaranpur, District Sriganganagar (Raj.).
----Respondents
For Petitioner(s) : Mr. Himmat Jagga
Ms. Tania Chugh
For Respondent(s) : Mr. Kuldeep Vaishnav, Dy. G.C. with
Mr. Nilesh Choudhary
Mr. Deepak Pareek for
Mr. J.S. Bhaleria
HON'BLE MS. JUSTICE REKHA BORANA
Order
18/08/2025
1. The matter comes upon an application under Article 226 of
Constitution of India for disposal of the present writ petition in
light of the judgment passed by a Co-ordinate Bench of this Court
in Goverdhan Kumar & Ors. vs. The State of Rajasthan &
Ors.; S.B. Civil Writ Petition No.13204/2024 (decided on
23.09.2024) & other connected matters.
2. Counsel for the petitioners submits that the issue in question
rests covered by the judgment passed in Goverdhan Kumar
(supra).
3. Counsel for the respondents is not in a position to refute the
above position of law.
4. In Goverdhan Kumar (supra), the Court directed as under:
[2025:RJ-JD:36745] (3 of 3) [CW-2106/2024]
"In view of the discussion made above, the present
writ petition is disposed of with a direction to the
respondents to re-frame the seniority list of the petitioner
for promotion to the post of UDC (Senior Assistant) taking
into consideration her position in the merit list prepared by
the District Establishment Committee a tthe time of her
appointment and not her date of joining/appointment, in
accordance with law.
The necessary exercise shall be undertaken by the
respondents within a period of four months from the date
of receipt of certified copy of this order."
5. In view of the aforesaid, the application is allowed. The
present writ petition is disposed of with the same directions as
passed in Goverdhan Kumar (supra).
6. Stay petition and pending applications, if any, stand
disposed of.
(REKHA BORANA),J
52-KashishS/-
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