Rajasthan High Court - Jodhpur
Radheshyam Vaishnav vs State Of Rajasthan (2025:Rj-Jd:3475) on 20 January, 2025
[2025:RJ-JD:3475]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 897/2025
1. Radheshyam Vaishnav S/o Shankar Das Vaishnav, Aged
About 40 Years, R/o 09, Ratanpura, District Bhilwara.
2. Prakash Chandra Vaishnav S/o Heera Lal Vaishnav, Aged
About 41 Years, R/o Patiyon Ka Khera, District Bhilwara.
3. Bhag Chand Gurjar D/o Moti Lal Gurjar, Aged About 37
Years, R/o Bala Ka Kheda, Amdala, District Bhilwara.
4. Narayan Rawal S/o Shiv Nath, Aged About 37 Years, R/o
Lachhura, District Bhilwara.
5. Bheru Lal Lohar S/o Mangi Lal Lohar, Aged About 40
Years, R/o Palri, District Bhilwara.
6. Sonu Sharma W/o Banwari Lal Sharma, Aged About 38
Years, R/o Shitla Mata Ki Gali, Gagera, District Bhilwara.
----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,
Bhilwara, Rajasthan.
4. Chief Executive Officer, Zila Parishad Bhilwara, Rajasthan.
5. Development Officer, Panchayat Samiti Asind, District
Bhilwara, Rajasthan.
6. Development Officer, Panchayat Samiti Raipur, District
Bhilwara, Rajasthan.
7. Development Officer, Panchayat Samiti Kareda, District
Bhilwara, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Pawan Singh Rathore.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN MONGA
Order
20/01/2025
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)
[2025:RJ-JD:3475] (2 of 2) [CW-897/2025]
2. Learned counsel for the petitioners at the outset submits that
qua the aforesaid grievance, the petitioners 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 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
16-/Jitender//-
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