Chandra Prakash vs State Of Rajasthan (2025:Rj-Jd:11643)
2025 Latest Caselaw 8143 Raj

Rajasthan High Court - Jodhpur

Chandra Prakash vs State Of Rajasthan (2025:Rj-Jd:11643) on 3 March, 2025

[2025:RJ-JD:11643]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 5029/2025

1.       Chandra Prakash S/o Om Prakash Gehlot, Aged About 40
         Years, R/o Plot No. 3/121, Hanuman Bag Colony, Nagaur.
2.       Ram Kishor Sain S/o Prahalad Ram Sain, Aged About 39
         Years, R/o Shyam Colony, Vpo Loonsara, Tehsil Jayal,
         District Nagaur.
3.       Reena V. Joshi Gopal Tiwadi W/o Subhash Chandra Joshi,
         Aged        About     40     Years,     R/o      Sajjan        Vilas,   Behind
         Employment Office, Mahatma Gandhi Raod, Nagaur.
4.       Dinesh Rankawat S/o Nemichand Rankawat, Aged About
         40 Years, R/o Near Post Office, Railway Station Road,
         Marwar Mundwa, District Nagaur.
5.       Ramkanwaree D/o Ratana Ram W/o Rajendra Bisu, Aged
         About 42 Years, R/o Village Bachhwas, Post Ren, Tehsil
         Merta, District Nagaur.
                                                                        ----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,
         Nagaur, Rajasthan.
4.       Chief Executive Officer, Zila Parishad Nagaur, Rajasthan.
5.       Development Officer, Panchayat Samiti Mundwa, District
         Nagaur, Rajasthan.
                                                                      ----Respondents
                                   Connected with
 S.B. Civil Writ Petitions No.5032/2025, 5049/2025 & 5050/2025


For Petitioner(s)              :     Mr. Harsh Gupta.
                                     Mr. Balkishan Saini.
For Respondent(s)              :




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                                                   HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

03/03/2025

1. Petitioners herein before this Court seek directions to the

respondents to grant seniority, fixation and notional benefits to

them w.e.f. the date of initial appointment as has been given to

their counterparts.

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

petitioners that the issue raised in the present writ petitions are

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

individual representations qua the grievance raised in the present

writ petitions and the same are 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 petitions filed by the petitioners are disposed of

with a direction to the competent authority to decide the individual

representations (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 19, 20, 27, 28 & 62-DhananjayS/Rmathur/-

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