Sanju Choudhary vs State Of Rajasthan (2025:Rj-Jd:12993)
2025 Latest Caselaw 8477 Raj

Rajasthan High Court - Jodhpur

Sanju Choudhary vs State Of Rajasthan (2025:Rj-Jd:12993) on 7 March, 2025

[2025:RJ-JD:12993]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 2374/2023

1.       Sanju Choudhary D/o                   Chainarama Choudhary, Aged
         About       32    Years,      Resident        Of    Vpo      Khardiya,   Tehsil
         Makrana, District Nagour (Raj.)
2.       Sumit Vijayvergiya S/o Shri Shiv Shankar, Aged About 32
         Years, Resident Of C-32, Madhu Bhawan Colony, Bundi
         (Raj.)
                                                                        ----Petitioners
                                         Versus
1.       State Of Rajasthan, Through Additional Chief Secretary,
         Panchayati Raj Department, Govt. Secretariat Jaipur.
2.       Chief Executive Officer, Zila Parishad, Nagour.
3.       Chief Executive Officer, Zila Parishad, Bundi (Raj.)
                                                                      ----Respondents


For Petitioner(s)              :     Mr. R.S. Mankad
For Respondent(s)              :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

07/03/2025

1. Petitioners, working as Lower Division Clerk, herein are

before this Court seeking directions to the respondents to give

notional benefits and other service benefits to them as was given

to their counter-parts in the recruitment of Lower Division Clerks

in the year 2013.

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

petitioners that the issue raised in the present writ petition is

covered an 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

[2025:RJ-JD:12993] (2 of 2) [CW-2374/2023]

petitioners are sanguine that, in case they are 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, they 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 petitioners is disposed of with

a direction to the competent authority to decide the

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

petitioners, in accordance with law, keeping in view the

observations made in the case of Lalita (supra), as expeditiously

as possible.

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

(ARUN MONGA),J 32-SP/skm/-

Powered by TCPDF (www.tcpdf.org)