Dhuli Ram Patel vs State Of Rajasthan (2025:Rj-Jd:12615)
2025 Latest Caselaw 8371 Raj

Rajasthan High Court - Jodhpur

Dhuli Ram Patel vs State Of Rajasthan (2025:Rj-Jd:12615) on 6 March, 2025

[2025:RJ-JD:12615]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 1156/2025

Dhuli Ram Patel S/o Shri Gotaji Patel, Aged About 61 Years, R/o
Village And Post Karawali, Tehsil Salumber, District Udaipur,
Rajasthan (Presently Working As Account Assistant At Under
Mgnrega Scheme Panchayat Samiti Salumber, District Udaipur).
                                                                         ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Principal Secretary, Rural
         Development             And       Panchayati           Raj      Department,
         Government Of Rajasthan, Jaipur, Rajasthan.
2.       The     District        Programme            Cooordinator-Cum-District
         Collector, Udaipur.
3.       The    Chief      Executive         Officer-Cum-Additional            District
         Programme Coordinator, Zila Parishad Udaipur, Rajasthan.
4.       The Development Officer, Panchayat Samiti Salumber,
         District Udaipur.
                                                                      ----Respondents


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



               HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

06/03/2025

1. Petitioner herein, working as Account Assistant, is before this

Court seeking a direction to the respondents to extend the

services of the petitioner upto 65 years and permit him to

continue his service on the said post in Panchayat Samiti

Salumber, District Udaipur.

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

petitioner that the issue raised in the present writ petition is

covered by an order dated 05.12.2024 passed by this Court in

[2025:RJ-JD:12615] (2 of 2) [CW-1156/2025]

S.B. Civil Writ Petition No.20045/2024: Pemaram Patel Vs.

State of Rajasthan & Ors. He submits 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 judgment, ibid, as expeditiously as possible.

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

                                                                                                         (ARUN MONGA),J
                                       1-/Jitender/love


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