Raju Ram vs The State Of Rajasthan ...
2025 Latest Caselaw 9331 Raj

Rajasthan High Court - Jodhpur

Raju Ram vs The State Of Rajasthan ... on 25 March, 2025

[2025:RJ-JD:15573]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 11650/2024

1.       Raju Ram S/o Panna Ram, Aged About 43 Years, Vpo
         Nundra, Tehsil Makrana, District Nagaur (Raj.)
2.       Sunita Gour D/o Ramswaroop Gour, Aged About 37 Years,
         Ward No.3, Bhargav Mohalla, Parbatsar, Nagaur (Raj.)
                                                                         ----Petitioners
                                         Versus
1.       The      State     Of       Rajasthan,       Through         Additional   Chief
         Secretary,        Rural       Development           And      Panchayati    Raj
         Department, Govt. Secretariat, Govt. Of Rajasthan, Jaipur
         (Raj.)
2.       The Chief Executive Officer Cum Member Secretary, Zila
         Parishad Nagaur (Raj.)
                                                                      ----Respondents


For Petitioner(s)                :    Ms. Khushbu Palasiya.
For Respondent(s)                :



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

25/03/2025

1. Petitioners herein before this Court, inter-alia, seeking

issuance of appropriate writ, order and/or directions commanding

the respondents to appoint them on the post of LDC, pursuant to

the advertisement of the year 2013.

2. At the very outset, learned counsel for the petitioners relies

on a judgment rendered by a Coordinate Bench of this Court in

Gurmeet Singh Vs. State of Rajasthan & Ors. : SBCWP

No.14640/2022, decided on 23.09.2024 and states that the

case of the petitioners is squarely covered by the same. She

submits that the petitioners are sanguine that if the respondents

[2025:RJ-JD:15573] (2 of 2) [CW-11650/2024]

consider the individual representations of the petitioners in light of

the aforesaid judgment, they will be meted out with favorable

treatment.

3. On a Court query as to the belated filing of the writ petition

in the year 2024 given that the advertisement pertains to the year

2013, learned counsel for the petitioners apprises that owing to

the pending litigation, both before this Court as well as Supreme

Court, the selection process could not be concluded and

appointment letters are being issued even now subject to the

verification of the claim of the candidates in case they are found

eligible and meritorious.

4. 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.

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

(ARUN MONGA),J 172-DhananjayS/Rmathur/-

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