Manish Choubisa vs State Of Rajasthan (2025:Rj-Jd:4315)
2025 Latest Caselaw 5192 Raj

Rajasthan High Court - Jodhpur

Manish Choubisa vs State Of Rajasthan (2025:Rj-Jd:4315) on 23 January, 2025

[2025:RJ-JD:4315]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1382/2025

Manish Choubisa S/o Shri Laxman Lal Choubisa, Aged About 42
Years, R/o 10, Nand Dairy Vali Gali, Santosh Nagar, Gariyawas,
Tehsil-Girva, District-Udaipur.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of Rural Development And Panchayati Raj
         (Panchayati Raj), Government Of Rajasthan, Jaipur.
2.       The Commissioner, Rural Development And Panchayati
         Raj Department, Government Of Rajasthan, Jaipur.
3.       Chief Executive Officer, Zila Parishad Rajsamand, District
         Rajsamand.
4.       Development Officer, Panchayat Samiti Khamnor, District-
         Rajsamand.
5.       Development Officer, Panchayat Samiti Delwara, District-
         Rajsamand.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Ramesh Kumar Prajapati
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

23/01/2025

1. Petitioner herein is before this Court seeking a direction to

the respondent to grant salary, seniority, increments, and other

notional benefits from the date of his initial appointment, as

granted to his counterparts on the post of Lower Division Clerk.

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

petitioner that the issue raised in the present writ petition is

covered by an order/judgment of this Court rendered in Mohan

[2025:RJ-JD:4315] (2 of 2) [CW-1382/2025]

Lal Meghwal & Ors. Vs. State of Rajasthan & Ors. : S.B. Civil

Writ Petition No.15764/2024. He submits that the petitioner is

sanguine that, in case he is 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, he 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 petitioner is disposed of with

a direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the

petitioner, in accordance with law, keeping in view the

observations made in the case of Mohan Lal Meghwal (supra),

as expeditiously as possible.

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

(ARUN MONGA),J 33-/Jitender//-

                                   Whether fit for reporting :        Yes     /       No.









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