Kailash Chand Tiwari vs State Of Rajasthan (2025:Rj-Jd:8010)
2025 Latest Caselaw 6915 Raj

Rajasthan High Court - Jodhpur

Kailash Chand Tiwari vs State Of Rajasthan (2025:Rj-Jd:8010) on 10 February, 2025

[2025:RJ-JD:8010]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                            JODHPUR
             S.B. Civil Writ Petition No. 3535/2025

Kailash Chand Tiwari S/o Banwari Lal Tiwari, Aged About 59
Years, R/o Village And Post Karnikot, Tehsil Mundawat, District
Alwar.
                                                      ----Petitioner
                              Versus
1.     State Of Rajasthan, Through The Principal Secretary,
       Department Of Rural Development And Panchayati Raj
       (Panchayati Raj), Government Of Rajasthan, Jaipur (Raj.)
2.     Additional Commissioner, Rural Development And
       Panchayati Raj Government Of Rajasthan, Jaipur (Raj.)
3.     District Programme Coordinator, District Collector ,
       Udaipur, Rajasthan.
4.     Chief Executive Officer, Zila Parishad Udaipur, Rajasthan.
5.     Development Officer, Panchayat Samiti Kotra, District
       Udaipur, Rajasthan.
                                                  ----Respondents


For Petitioner(s)           :     Mr. Pawan Singh Rathore.
For Respondent(s)           :


         HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 10/02/2025

1. Petitioner is before this court seeking notional benefits for

the position of LDC, which were granted to his counterparts

following the judgment in Nand Kishore Sharma v. State of

Rajasthan (SBCWP No. 12109/2018)

2. Learned counsel for the petitioner at the outset submits that

qua the aforesaid grievance, the petitioner 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 petitioner 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

[2025:RJ-JD:8010] (2 of 2) [CW-3535/2025]

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 petitioner 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

petitioner 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.

(ARUN MONGA),J 14-Sumit/-

Powered by TCPDF (www.tcpdf.org)