Citation : 2025 Latest Caselaw 4503 Raj
Judgement Date : 14 January, 2025
[2025:RJ-JD:2246]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 441/2025
Karma Ram S/o Pukhraj, Aged About 44 Years, R/o 631, Dango
Ka Mohalla, Village And Post Dangawas, Tehsil Merta, District
Nagaur.
----Petitioner
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,
Dholpur, Rajasthan.
4. Chief Executive Officer, Zila Parishad Dholpur, Rajasthan.
5. Development Officer, Panchayat Samiti Dholpur, District
Dholpur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Harsh Gupta.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN MONGA
Order (Oral)
14/01/2025
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 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
[2025:RJ-JD:2246] (2 of 2) [CW-441/2025]
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
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.
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 16-Sumit/-
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