Kanhaiya Lal Kumawat vs State Of Rajasthan (2025:Rj-Jd:3474)
2025 Latest Caselaw 4890 Raj

Rajasthan High Court - Jodhpur

Kanhaiya Lal Kumawat vs State Of Rajasthan (2025:Rj-Jd:3474) on 20 January, 2025

[2025:RJ-JD:3474]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 21414/2024

1.       Kanhaiya Lal Kumawat S/o Sohan Lal Kumawat, Aged
         About 42 Years, R/o Panchayat Bhawan, Sareri, Village
         And Post Sareri, Tehsil Hurda, District Bhilwara.
2.       Raja Ram Jat S/o Ram Karan Jat, Aged About 45 Years,
         R/o Village And Post Kadila, Tehsil Malpura, District Tonk.
                                                                       ----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,
         Udaipur, Rajasthan.
4.       Chief Executive Officer, Zila Parishad Dholpur, Rajasthan.
5.       Development Officer, Panchayat Samiti Rajakhera, District
         Dholpur, Rajasthan.
6.       Development Officer, Panchayat Samiti Dholpur, District
         Dholpur, Rajasthan.
                                                                     ----Respondents


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


         HON'BLE MR. JUSTICE ARUN MONGA

Order 20/01/2025

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 petitioners.

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

qua the aforesaid grievance, the petitioners may be granted

[2025:RJ-JD:3474] (2 of 2) [CW-21414/2024]

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 petitioners 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 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 petitioners 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

petitioners 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 5-/Jitender//-

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