Amit Kumar Pareek vs State Of Rajasthan (2025:Rj-Jd:9135)
2025 Latest Caselaw 7300 Raj

Rajasthan High Court - Jodhpur

Amit Kumar Pareek vs State Of Rajasthan (2025:Rj-Jd:9135) on 14 February, 2025

[2025:RJ-JD:9135]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                            JODHPUR
             S.B. Civil Writ Petition No. 4079/2025

1.       Amit Kumar Pareek S/o Suresh Chandra Pareek, Aged
         About 47 Years, R/o Near Raghunath Temple, Sohan Giri
         Well, Bikaner.
2.       Shalini Gupta W/o Ritesh Gupta, Aged About 41 Years, R/
         o 1/237, Mukta Prasad Nagar, Bikaner.
3.       Sunita Kumari Meghwal W/o Satya Narayan, Aged About
         43 Years, R/o Meghwalon Ka Mohalla, Sarvodaya Basti,
         Ward No.03, Bikaner, District Bikaner.
4.       Jeya Devi D/o Bachna Ram, Aged About 38 Years, R/o
         Ward No.23, Rajeev Colony, Phalodi, Jodhpur.
5.       Urmila Devi W/o Yogesh Kumar, Aged About 35 Years, R/o
         Hari Nagar Colony, Ward No.3, Vidhya Vihar, Pilani,
         District Jhunjhunu.
6.       Mamta W/o Prem Kumar, Aged About 35 Years, R/o Ward
         No.11, Near Anand Cinema, Goluwala, 22 Jrk, District
         Hanumangarh.
                                                       ----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,
         Bikaner, Rajasthan.
4.       Chief Executive Officer, Zila Parishad Bikaner, Rajasthan.
5.       Development Officer, Panchayat Samiti Panchu, District
         Bikaner, Rajasthan.
6.       Development Officer, Panchayat Samiti Kolayat, District
         Bikaner, Rajasthan.
                                                     ----Respondents


For Petitioner(s)         :     Mr. Pawan Singh Kothari
                                Mr. Harsh Gupta.
For Respondent(s)         :



               HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

14/02/2025

1. Petitioners herein are before this Court seeking directions to

the respondents to grant notional benefits, seniority, and fixation

[2025:RJ-JD:9135] (2 of 2) [CW-4079/2025]

from the date of their appointment to the post of LDC, along with

all consequential benefits.

2. At the outset, it is submitted by the learned counsel for the

petitioners that the issue raised in the present writ petition is

covered by an order passed in Nand Kishore Sharma & Ors. Vs.

The State of Rajasthan & Ors.: S.B. Civil Writ Petition

No.12109/2018, decided on 18.07.2018. He submits that the

petitioners are sanguine that, in case they are allowed to file a

representation qua the grievance raised in the present writ

petition and the same is considered in light of the aforesaid

judgment, they will be meted out with favorable treatment.

3. 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 Nand Kishore Sharma (supra), as expeditiously as

possible.

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

(ARUN MONGA),J 24-/Jitender//-

                                   Whether fit for reporting :      Yes     /       No.









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