Vikram Chawara vs State Of Rajasthan (2025:Rj-Jd:12633)
2025 Latest Caselaw 8370 Raj

Rajasthan High Court - Jodhpur

Vikram Chawara vs State Of Rajasthan (2025:Rj-Jd:12633) on 6 March, 2025

[2025:RJ-JD:12633]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 5396/2025

Vikram Chawara S/o Subhash Chander, Aged About 39 Years, R/
o Sarkari Holi Tibba, Ward No. 5 , Sadulpur, Tehsil Rajgarh,
District Churu (Raj.)
                                                                          ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,         Through         The      Secretary-Cum-
         Commissioner, 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.       Chief Executive Officer, Zila Parishad Karauli, Rajasthan.
                                                                       ----Respondents


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



               HON'BLE MR. JUSTICE ARUN MONGA

Order

06/03/2025

1. The petitioner herein, inter alia, seeks the issuance of an

appropriate writ, order, and/or direction commanding the

respondents to invite him for document verification and grant him

an appointment to the post of Lower Division Clerk (LDC), if he

falls within the merit of the SC (Male) category for the Non-TSP

Area, along with all consequential benefits.

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 passed in Hemraj Vs. State of Rajasthan

& Ors. : S.B. Civil Writ Petition No.15629/2022. He submits

[2025:RJ-JD:12633] (2 of 2) [CW-5396/2025]

that the petitioner is sanguine that, in case he is allowed to file a

representation individually 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 Hemraj (supra), as

expeditiously as possible.

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

                                                                                                              (ARUN MONGA),J
                                       18-/Jitender/Love

                                       Whether fit for reporting :         Yes     /        No.









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