Jeet Mal vs The State Of Rajasthan ...
2025 Latest Caselaw 8423 Raj

Rajasthan High Court - Jodhpur

Jeet Mal vs The State Of Rajasthan ... on 7 March, 2025

[2025:RJ-JD:12931]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 5480/2025

Jeet Mal S/o Joga Ram, Aged About 39 Years, Village/post
Surana, Tehsil Sayla, District Jalore (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The   Secretary,
         Department Of Rural Development And Panchayati Raj,
         Government Of Rajasthan, Secretariat, Jaipur.
2.       The Chief Executive Officer, Zila Parishad Jalore, District
         Jalore (Raj.).
3.       The Vikas Adhikari, Panchayat Samiti Sayla, District Jalore
         (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. J.S. Bhaleria.
For Respondent(s)            :



               HON'BLE MR. JUSTICE ARUN MONGA

Order

07/03/2025

1. The petitioner herein is before this Court seeking a direction

to the respondents to treat the appointment of the petitioner to

the post of LDC, pursuant to the 2013 advertisement, from the

date when his counterparts were appointed, and to grant him

notional and consequential benefits.

2. At the outset, learned counsel for the petitioner relies on a

judgment and order dated 21.03.2022 passed by a Coordinate

Bench of this Court in S.B. Civil Writ Petition No.12857/2021

(Lalita Vs. State of Rajasthan & Ors.). He submits that the

petitioner is sanguine that if the respondents consider the

[2025:RJ-JD:12931] (2 of 2) [CW-5480/2025]

representation of the petitioner 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, expeditiously.

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

(ARUN MONGA),J 20-Sumit/-

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