Ashok Kumar vs State Of Rajasthan (2025:Rj-Jd:13440)
2025 Latest Caselaw 8697 Raj

Rajasthan High Court - Jodhpur

Ashok Kumar vs State Of Rajasthan (2025:Rj-Jd:13440) on 11 March, 2025

[2025:RJ-JD:13440]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                            JODHPUR
             S.B. Civil Writ Petition No. 5607/2025
1.    Ashok Kumar S/o Shiv Ram Parashar, Aged About 40 Years,
      R/o Village And Post Harseer, Tehsil Degana, District Nagaur.
2.    Malendra Singh Rathore S/o Gopal Singh Rathore, Aged
      About 40 Years, R/o Village And Post Bhagwanpura, Via
      Pushkar, District Ajmer.
3.    Shyam Sunder S/o Chimana Ram, Aged About 43 Years, R/o
      Village Dharola Ki Dhani, Nimbdi Kothariya, Post Nimbdi
      Kalan, Tehsil Degana, District Nagaur.
4.    Pooja Kihnani D/o Ishwar Lal Kishnani, Aged About 41 Years,
      R/o 306-B, Haribhau Nagar (Extension) Pushkar Road,
      Ajmer.
                                                      ----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 Bhairunda, District
      Nagaur, Rajasthan.
                                                    ----Respondents


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


               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

11/03/2025

1. Petitioners herein are before this Court seeking a direction 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, learned counsel for the petitioners states that

the issue raised in the present writ petition is covered by an order

passed in Nand Kishore Sharma & Ors. Vs. The State of

Rajasthan & Ors.: S.B. Civil Writ Petition No.12109/2018,

[2025:RJ-JD:13440] (2 of 2) [CW-5607/2025]

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 petition filed by the petitioners is 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 8-Rmathur-Sumit/-

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