Rajasthan High Court - Jodhpur
Deepak Kumar Ajmera vs State Of Rajasthan (2025:Rj-Jd:22640) on 12 May, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:22640]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7691/2024
Hanumanram S/o Shri Shriram, Aged About 61 Years, Kadvo Ka
Mohalla, Near Maheshwari Bhawan, Ward No. 6, Parbatsar,
District Nagaur.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Home Affairs, Government Of Rajasthan,
Secretariat, Jaipur.
2. Prinicpal Secretary, Department Of Finance, Government
Of Rajasthan, Secretariat, Jaipur.
3. Director, Directorate Of Pension And Pensioners Welfare,
Rajasthan, Jyoti Nagar, Jaipur.
4. Inspector General Of Police (Headquarters), Rajasthan,
Jaipur.
5. Inspector General Of Police, Planning And Welfare,
Rajasthan, Jaipur.
6. Superintendent Of Police, Nagaur, District Nagaur.
----Respondents
Connected With
S.B. Civil Writ Petition No. 16642/2023
Keshav Das Vaishnav S/o Shri Mohan Das Vaishnav, Aged About
67 Years, Resident Of Near Rokadiya Hanuman Ji, Sumerpur,
District Pali (Rajasthan).
----Petitioner
Versus
1. State Of Rajasthan, Through The Director, Agricultural
Marketing Department, Jaipur.
2. The Joint Director (Pension Payment Officer), Directorate
Of Agricultural Marketing Department, Jaipur.
3. The Secretary, Shri Maharaja Ummed Singh Agricultural
Produce Market Committee, Sumerpur, Pali.
----Respondents
S.B. Civil Writ Petition No. 3566/2024
Ishwar Lal Bagoria S/o Shri Uma Ram Bagoria, Aged About 64
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Years, R/o Ward No. 5 Maan Nagar, Jhunjhunu, District
Jhunjhunu (Raj.). ----Petitioner
Versus
1. State Of Rajasthan, Through Its Principal Finance
Secretary, Secretariat, Rajasthan, Jaipur.
2. The Director, Treasury And Accounts Department,
Rajasthan, Jaipur.
3. The Director, Department Of Pension And Pensioners
Welfare, Rajasthan, Jaipur.
4. Joint Director, Department Of Pension And Pensioners
Welfare, Rajasthan, Jodhpur.
5. The Chief Engineer, P.h.e.d., Jaipur, Rajasthan.
----Respondents
S.B. Civil Writ Petition No. 3925/2024
1. Prem Singh S/o Shri Man Singh, Aged About 73 Years,
R/o - Village Sarencha, Jodhpur. At Present Shiv Colony,
Rajendra Nagar, Jalore.
2. Mahmood Khan S/o Shri Yaseen Khan, Aged About 63
Years, R/o Village Bagra, Jalore.
3. Hansa Ram S/o Bhoora Ram, Aged About 62 Years, R/o
Ramdeo Colony, Jalore.
4. Govind Singh S/o Bheru Singh, Aged About 61 Years, R/o
169 Ashapurna Colony, Jalore.
5. Hanuman Ram S/o Sona Ram, Aged About 64 Years, R/o
Roop Nagar, Maheshpura Road, Jalore.
6. Dhanaraj S/o Ponma Ji Bhatt, Aged About 75 Years, R/o
Ghodo Ki Gali, Bagra, Jalore.
7. Madha Ram S/o Chotha Ram, Aged About 73 Years, R/o
Kastoorba Colony, Jalore.
8. Harish Ranawat S/o Kola Ram Ranawat, Aged About 63
Years, R/o Modra, Jalore.
9. Sabbir Mohammad S/o Vali Mohammad, Aged About 63
Years, R/o 328 Ramdeo Colony, Rana Pratap Nagar,
Jalore.
10. Ambba Lal S/o Achal Singh, Aged About 65 Years, R/o
Shastri Nagar, Jalore.
11. Suja Ram S/o Tola Ji, Aged About 67 Years, R/o Kumaro
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Ka Bas, Jalore.
12. Babu Singh S/o Fusa Ram, Aged About 62 Years, R/o
Kuka, Bagoda, Jalore.
13. Smt. Prem Kumari W/o Ganpat Singh, Aged About 61
Years, R/o 253 Near Khar Ki Vaav, Jalore.
14. Kapoora Ram Sargara S/o Choga Ram Sargara, Aged
About 66 Years, R/o Near Govind Gara, Outside Surajpol,
Jalore.
15. Smt. Jolly Samuel W/o Thomas C., Aged About 61 Years,
R/o Station Road, Sita Ji Nagar, Jalore.
16. Roshan Lal Yadav S/o Machha Ram, Aged About 61 Years,
R/o Kharkhara, Godaj Bahrol, Alwar.
17. Chaganlal S/o Bhajja Ram, Aged About 68 Years, R/o
Shanti Nagar Colony, Jalore.
18. Fareed Khan S/o Ajeem Khan, Aged About 68 Years, R/o
Ghero Ka Mohalla, Jalore.
19. Ghewar Chand S/o Nema Ram, Aged About 62 Years, R/o
Near Jamri Nadi, Gheera, Siwana, Barmer.
20. Tara Ram S/o Sadda Ram, Aged About 61 Years, R/o
Badanvadi, Ahore, Jalore.
21. Badri Prasad S/o Maga Ram, Aged About 61 Years, R/o
1089 Ambedkar Colony, Bali, Pali.
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Finance, Secretariat, Jaipur.
2. The Directorate Of Pension And Welfare Department,
Government Of Rajasthan, Jyoti Nagar, Lal Kothi, Jaipur.
3. The State Of Rajasthan, Through Principal Secretary
Department Of Home, Government Of Rajasthan,
Secretariat, Jaipur.
4. Chief Election Commissioner, Election Department, Jaipur.
5. Principal Secretary, Department Of Medical And Health,
Government Of Rajasthan Secretariat Jaipur, Rajasthan.
6. Principal Secretary, Revenue Department, Government Of
Rajasthan Secretariat Jaipur, Rajasthan.
7. Principal Secretary, Department Of Public Health And
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Engineering Department, Government Of Rajasthan
Secretariat, Jaipur, Rajasthan.
8. Principal Secretary, Transport Department, Government
Of Rajasthan, Secretariat Jaipur, Rajasthan.
9. The Commissioner, Excise Department, Jaipur.
10. The Chief Engineer, Public Health And Engineering
Department, Jaipur.
11. Director General Of Police, Jaipur.
12. District Collector, Jalore.
13. The Commissioner, Municipal Council, Jalore.
14. The Director, Animal Husbandry, Jaipur.
----Respondents
S.B. Civil Writ Petition No. 5394/2024
Kanhaiya Lal Chouhan S/o Shri Vaga Ji, Aged About 67 Years,
R/o Near Shiv Mandir, Bhatwada, Abu Road, Sirohi (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through Its Principal Finance
Secretary, Secretariat, Rajasthan, Jaipur.
2. The Director, Treasury And Accounts Department,
Rajasthan, Jaipur.
3. The Director, Department Of Pension And Pensioners
Welfare, Rajasthan, Jaipur.
4. Joint Director, Department Of Pension And Pensioners
Welfare, Rajasthan, Jodhpur.
5. The Chairman, Uit, Abu, Sirohi, Rajasthan.
----Respondents
S.B. Civil Writ Petition No. 5933/2024
Dhanpat Singh S/o Bhopal Singh, Aged About 69 Years, R/o
Haripura, Chadi Fanta, Osiyan, District Jodhpur.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Secretary, Department Of
Transport Secretariat, Jaipur.
2. Rajasthan State Road Transport Corporation, Head Office,
Parivahan Marg, Jaipur, Through Its Managing Director.
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3. Rajasthan State Road Transport Corporation, Jodhpur,
Through Its Chief Manager.
----Respondents
S.B. Civil Writ Petition No. 6341/2024
Nar Narayan Ratawa S/o Late Sanwat Ram Ratawa, Aged About
69 Years, 2 Gali From Jain P.g. College Nokha Road, Near
Ramdev Temple, Gangashahar, Bikaner.
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Revenue, Government Of Rajasthan,
Jaipur.
2. District Collector, Bikaner
3. The Director, Pension Department, Jaipur
4. The Sub Treasury Officer, Bikaner.
----Respondents
S.B. Civil Writ Petition No. 6543/2024
Bal Krishna S/o Shri Hanuman Dass, Aged About 68 Years, Ward
No. 4, Near Old Radha Swami Satsang Bhawan, Srikaranpur,
District Sriganganagar (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Water Resources, Jaipur (Raj.).
2. Principal Secretary, Department Of Finance, Government
Of Rajasthan, Secretariat, Jaipur (Raj.).
3. Chief Engineer, Water Resources Department (North),
Hanumangarh (Raj.).
4. Superintending Engineer, Water Resources Department,
Circle Sriganganagar (Raj.).
5. Executive Engineer, Water Resources Department (North
Division), Sriganganagar (Raj.).
6. Joint Director, Directorate Of Pension And Pensioners
Welfare, Bikaner (Raj.).
----Respondents
S.B. Civil Writ Petition No. 7080/2024
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1. Gopal Lal Sharma S/o Krishn Sharma, Aged About 63
Years, R/o I-133, Near Govt. Girls Sr. Sec. School, New
Bapu Nagar, Bhilwara, Rajasthan.
2. Suresh Dutt Tripathi S/o Pushkar Tripathi, Aged About 63
Years, R/o H. No. 16, Urmila Sadan, Shivaji Marg, Vijay
Singh Pathik Nagar, Bhilwara Rajasthan.
3. Ravinder Singh Rathore S/o Jaipal Singh Rathore, Aged
About 70 Years, R/o 6-D-31, Hudko Quarter, Jai Narayan
Vyas Colony, Bikaner, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Agriculture, Govt. Of Rajasthan,
Secretariat, Jaipur, Rajasthan.
2. Director, Directorate Of Agriculture, Krishi Bhawan, Vaniki
Marg, C-Scheme, Jaipur.
3. Director, Directorate Of Pension Department, Government
Of Rajasthan, Jyothi Nagar, Lalkothi Jaipur - 302015.
----Respondents
S.B. Civil Writ Petition No. 7517/2024
Bheru Lal Paliwal S/o Shri Kushalji Paliwal, Aged About 66 Years,
R/o Chhapra, Semtal, District - Udaipur (Raj.), District - Udaipur
(Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary, Revenue
Department, Government Of Rajasthan, Secretariat,
Jaipur (Raj.).
2. The Principal Secretary, Finance Department, Government
Of Rajasthan, Secretariat, Jaipur (Raj.) - 303002.
3. The District Collector, Udaipur (Raj.).
4. The Director, Directorate Of Pension And Pensioners
Welfare, Government Of Rajasthan, Near Amroodo Ke
Baag, Jyothi Nagar, Lalkothi, Jaipur - 302015 (Raj.).
----Respondents
S.B. Civil Writ Petition No. 7523/2024
Ramesh Chandra Upadhyay S/o Uma Shankar Upadhya, Aged
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About 67 Years, House No.24, Ambedkar Colony, B-Block, Hiran
Magri, Sector-14, Udaipur (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary, Revenue
Department, Government Of Rajasthan, Secretariat,
Jaipur (Raj.) - 303002
2. The Principal Secretary, Finance Department, Government
Of Rajasthan, Jaipur (Raj.) - 303002.
3. The District Collector, Udaipur (Raj.).
4. The Director, Directorate Of Pension And Pensioners
Welfare, Government Of Rajasthan, Near Amroodo Ke
Baag, Jyothi Nagar, Lalkothi, Jaipur - 302015 (Raj.).
----Respondents
S.B. Civil Writ Petition No. 7547/2024
Madan Singh Rathore S/o Late Shri Mohan Singh Rathore, Aged
About 69 Years, 45 New Roop Nagar, Bjs Colony, Jodhpur.
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Law, Secretariat, Jaipur (Raj.).
2. Principal Secretary, Department Of Finance, Government
Of Rajasthan, Secretariat, Jaipur (Raj.).
3. Director, Treasuries And Accounts, Rajasthan, Jaipur
(Raj.).
4. Joint Director, Directorate Of Pension And Pensioners
Welfare Jodhpur (Raj.).
----Respondents
S.B. Civil Writ Petition No. 7653/2024
Shri Naryandas S/o Dayaram, Aged About 62 Years, Resident Of
Plot No. 626 K.L. Achalvanshi Colony Near Sarswati Tent House,
Jaisalmer, Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan, Through The Department Of
Revenue, Government Of Rajasthan, Jaipur.
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2. The District Collector, Of Jaisalmer.
3. The Director Pension Department, Jaipur (Raj.).
4. The Sub Treasury Officer, Jaisalmer.
----Respondents
S.B. Civil Writ Petition No. 7705/2024
Bardi Chand Kumhar S/o Ram Chander Kumhar, Aged About 64
Years, Kumhar Mohalla Mandal, Tehsil Mandal, District Bhiilwara,
Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan, Through Its Principal Secretary,
Department Of Agriculture, Govt. Secretariat, Rajasthan,
Jaipur.
2. Principal Secretary, Department Of Finance, Government
Of Rajasthan, Secretariat, Jaipur.
3. The Department Of Agriculture (Extension), Through
Assistant Director, Bhilwara, Rajasthan.
4. The Director, Treasury And Accounts Department,
Rajasthan, Jaipur.
5. The Director, Department Of Pension And Pensioners
Welfare, Rajasthan, Jaipur.
----Respondents
S.B. Civil Writ Petition No. 7706/2024
Govind Singh S/o Sh. Sabal Singh, Aged About 73 Years,
Shivariyon Ka Bass, Sojat City, District Pali. ----Petitioner
Versus
1. State Of Rajasthan, Through The Director Agriculture
Department, Jaipur.
2. The Commissioner, Agriculture Department, Rajasthan,
Jaipur.
3. The Additional Director Agriculture (Admn.), Agriculture
Commissionerate Rajasthan, Jaipur.
4. The Director, Directorate Of Pension And Pensioners
Welfare Department, Jaipur.
5. The Joint Director, Pension And Pensioners Welfare
Department, Jodhpur. ----Respondents
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S.B. Civil Writ Petition No. 7708/2024
Ilamdeen S/o Shri Alam Khan, Aged About 62 Years, V/p
Gomath, Tehsil Pokran, District Jaisalmer.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary, Phed,
Government Of Rajasthan, Jaipur.
2. The Chief Engineer (Administration), Government Of
Rajasthan, Jaipur.
3. Additional Chief Engineer, Phed, Region -Ii, Jodhpur.
4. Assistant Engineer, Phed, Rural Division, Pokaran, District
Jaisalmer.
5. The Director, Directorate Of Pension And Pensioners
Welfare Department, Jaipur (Rajasthan).
----Respondents
S.B. Civil Writ Petition No. 7737/2024
Manphool Chand Goreta S/o Ramchandr, Aged About 71 Years,
R/o 74 Aamwali Dhani Village And Post Mundiyaramsar Dist.
Jaipur, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Water Resources, Government Of
Rajasthan, Secretariat, Jaipur.
2. The Director, Directorate Of Pension And Pensioners
Welfare, Jaipur, (Rajasthan.
3. The Joint Director, Pension And Pensioners Welfare,
Jodhpur Rajasthan.
4. Assistant Director, State Insurance And Provident Fund
Department Jaisalmer.
5. Chief Engineer (Indira Gandhi Canal), Bikaner (Raj.)
6. Additional Chief Engineer, Vigilance Quality Control And
Regulation (I.g.n.p.) Bikaner (Raj.)
----Respondents
S.B. Civil Writ Petition No. 7776/2024
Kishan Dan W/o Shri Mang Dan Ji, Aged About 62 Years, Bhandu
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Charna, Shergarh, Bhandu Charnan, Balesar, Jodhpur - 342023.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Home
Department, Jaipur (Rajasthan).
2. The Commissioner Of Police, Jodhpur, (Rajasthan).
3. The Deputy Commissioner Of Police (Headquarter) And
Traffic), Jodhpur.
4. The Government Of Rajasthan, Directorate, Pension And
Pensioners Welfare Department, Jaipur, Rajasthan.
5. The Joint Director, Regional Office, Pension And
Pensioners Welfare Department, Jodhpur (Raj.)..
----Respondents
S.B. Civil Writ Petition No. 7887/2024
Shanti Lal Chobisa S/o Sh. Gautam Lal Chobisa, Aged About 74
Years, Resident Of Gali No. 01, Shyam Colony, Baswara Rural,
District Baswara (Raj)
----Petitioner
Versus
1. The State Of Rajasthan, Through Principal Secretary,
Department Of Home, Government Of Rajasthan, Jaipur
(Raj)
2. The Director General Of Police, Govt. Of Rajasthan, Jaipur
(Raj)
3. The Superintendent Of Police, District Dungarpur (Raj)
4. The Circle Officer, Sangawada, District Dungarpur (Raj)
5. The Director, Pension Department, Jyoti Nagar, Jaipur.
6. The Secretary, Department Of Finance, Government Of
Rajasthan, Jaipur (Raj)
7. The Director, Treasuries And Accounts Department, Vitt
Bhawan, Jyoti Nagar, Jaipur (Raj)
----Respondents
S.B. Civil Writ Petition No. 7961/2024
Mahendra Singh S/o Ram Singh, Aged About 61 Years, Ro
Sangariya, Hanumangarh, Rajasthan.
----Petitioner
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Versus
1. State Of Rajasthan, Through The Chief Engineer, Water
Resources Department, Hanumangarh.
2. The Superintending Engineer, Water Resources
Department, Sangaria, Hanumangarh.
3. The Assistant Engineer, Water Resources Department,
Sangaria, Hanumangarh.
4. The Principal Secretary, Department Of Finance,
Government Of Rajasthan, Secretariat, Jaipur.
5. The Deputy Director, Pension And Pensioners Welfare
Rajasthan Bikaner.
----Respondents
S.B. Civil Writ Petition No. 7969/2024
Pukhraj Dave S/o Late M L Dave, Aged About 73 Years, By Caste
Brahmin, Resident Of 11/715, Chopasani Housing Board,
Jodhpur.
----Petitioner
Versus
1. Jodhpur Vidyut Vitaran Nigam Ltd., Through Secretary
(Adm.) Jodhpur, New Power House Road, Jodhpur.
2. The Zonal Chief Engineer, Jd.v.v.n.l New Power House
Road Jodhpur.
3. The Dy. Secretary (Pension), R.r.v.p.n Ltd. Jaipur.
----Respondents
S.B. Civil Writ Petition No. 8003/2024
Khem Chand Gaur S/o Rama Kishan Gaur, Aged About 62 Years,
R/ O Maheshpura, Tehsil Khinwasar, Dist. Nagaur, Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan, Through Its Secretary Public
Work Department Rajasthan At Secretariat Jaipur,
Rajasthan.
2. The Chief Engineer Public Work Department, Rajasthan,
Nirman Bhawan, Jaipur, Rajasthan.
3. The Additional Chief Engineer Public Work Department
Division, Ajmer, Rajasthan.
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4. The Executive Engineer, Public Work Department Nagaur,
Rajasthan.
5. The Superintendent Engineer, Public Work Department
Circle Nagaur, Rajasthan.
6. The Assistant Engineer, Public Work Department
Subdivision Nagaur - I, Rajasthan.
7. The Director, Of The Pension And Pensioner's Welfare
Government Of Rajasthan Jaipur.
8. The District Pensioner Officer, Pension And Pensioners
Welfare Department, Nagaur, Rajasthan.
----Respondents
S.B. Civil Writ Petition No. 8012/2024
Laxman Ram Gaur S/o Mohan Lal Gaur, Aged About 62 Years,
R/o C-567, Saraswati Nagar, Basni 1St Phase, Jodhpur,
Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan, Through Chief Administrative
Secretary, Department Of Public Health Engineering,
Government Of Rajasthan, Secretariat, Jaipur.
2. The Superintendent Engineer, Public Health Engineering
Department Circle Jodhpur, Rajasthan.
3. The Executive Engineer, Public Health Engineering
Department City Sub Division-I Jodhpur, Rajasthan.
4. The Assistant Engineer, Public Work Department City Sub
Division Kayalana, Jodhpur, Rajasthan.
5. The Director, Of The Pension And Pensioners Welfare
Government Of Rajasthan Jaipur.
6. The Joint Director, Pension And Pensioners Welfare
Department, Jodhpur
----Respondents
S.B. Civil Writ Petition No. 8055/2024
1. Liyakat Ali S/o Shri Farid Khan, Aged About 63 Years,
Near Masjid, Ridmalsar Sipahiyan, Bikaner (Raj.).
2. Liyakat Ali Bhati S/o Shri Limudeen Bhati, Aged About 65
Years, Opp. Bus Stand, Limudeen Ki Gali, Ridmalsar
Sipahiyan, Bikaner (Raj.).
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----Petitioners
Versus
1. State Of Rajasthan, Secretary To Indra Gandhi Nahar
Pariyojana (Ignp), Govt. Of Rajasthan, Jaipur.
2. Chief Engineer, Indra Gandhi Nahar Pariyojana (Ignp),
Bikaner.
3. Assistant Engineer, Vitarika Up-Khand-Ii, Indra Gandhi
Nahar Pariyojana (Ignp), Bikaner.
4. Commissioner, Ishetreey Vikaas, Indra Gandhi Nahar
Pariyojana (Ignp), Bikaner.
----Respondents
S.B. Civil Writ Petition No. 8098/2024
Anna Ram Choudhary S/o Pema Ram Choudhary, Aged About 77
Years, R/o Plot No. 47 Khasra No. 87 Ekta Nagar Banar Road
Nandri, Jodhpur, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Personnel Govt. Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
2. The District Collector, Jodhpur, Rajasthan.
3. The District Supply Officer, Jodhpur Rajasthan.
4. The Director, Of The Pension And Pensioners Welfare
Government Of Rajasthan Jaipur.
5. The Joint Director, Pension And Pensioners Welfare
Department, Jodhpur.
----Respondents
S.B. Civil Writ Petition No. 8101/2024
1. Ramesh Chandra Ameta S/o Nathu Lal Ameta, Aged
About 66 Years, R/o Kulamiyo Ka Chouraha, Vallabhnagar,
Udaipur.
2. Yugal Kishore Mehta S/o Bhanwar Lal Mehta, Aged About
66 Years, R/o 8 Rajshree Colony, Road No. -2 Bohra
Ganesh Ji, Udaipur.
----Petitioners
Versus
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1. State Of Rajasthan, Through Its Secretary, Department Of
Secretary, Secretariat, Jaipur.
2. Directorate Of Ayurveda, Ashok Marg Mali Mohalla, Savitri
Chouraha, Ajmer.
3. Additional Directorate Of Ayurveda, Udaipur.
4. Director, Pension And Pensioners Welfare, Department,
Government Of Rajasthan, Jaipur.
----Respondents
S.B. Civil Writ Petition No. 8106/2024
Dr. Chandra Shekhar Bhatnagar S/o Raghuveer Singh Bhatnagar,
Aged About 62 Years, R/o Flat No.- 105, A.r. Dreams, Complex,
New Vidhya Nagar, Near Silver Squate, Hiran Magri Sector No. -
4, Manva Kheda (Rural) Udaipur.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Secretary, Department Of
Animal Husbandry, Secretariat, Jaipur.
2. Director, Department Of Animal Husbandry, Pashudhan
Bhawan, Tonk Road Jaipur.
3. Additional Director, Department Of Animal Husbandry,
Udaipur.
4. Director, Pension And Pensioners Welfare, Department,
Government Of Rajasthan, Jaipur.
----Respondents
S.B. Civil Writ Petition No. 8108/2024
Poonam Singh S/o Sh. Mohan Singh, Aged About 63 Years,
Village Kilachu, Tehsil And District Bikaner.
----Petitioner
Versus
Jodhpur Vidyut Vitran Nigam Ltd., (Erst While Rajasthan State
Electricity Board), Jodhpur Discom, Jodhpur Through Its
Managing Director.
----Respondent
S.B. Civil Writ Petition No. 8109/2024
Vainkatesh Kumar Vaidya S/o Sh. Shree Lal Vaidya, Aged About
74 Years, Bharo Bhawani Chowk, Ward No. 29, Laxmangarh,
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Sikar.
----Petitioner
Versus
Jodhpur Vidyut Vitran Nigam Ltd., (Erst While Rajasthan State
Electricity Board), Jodhpur Discom, Jodhpur Through Its
Managing Director.
----Respondent
S.B. Civil Writ Petition No. 8123/2024
Lal Chand S/o Sh. Keshu Ram, Aged About 63 Years, R/o Village
Belasar, Tehsil And District Bikaner.
----Petitioner
Versus
Jodhpur Vidyut Vitran Nigam Ltd., (Erst While Rajasthan State
Electricity Board), Jodhpur Discom, Jodhpur Through Its
Managing Director.
----Respondent
S.B. Civil Writ Petition No. 8143/2024
Bhanwar Singh S/o Shivdan Singh, Aged About 65 Years, Village
Balesar District Bikaner.
----Petitioner
Versus
Jodhpur Vidhyut Vitran Nigam Ltd., (Erstwhile Rajasthan State
Electricity Board), Jodhpur Discom, Jodhpur. Through Its
Managing Director.
----Respondent
S.B. Civil Writ Petition No. 8148/2024
Situ Singh S/o Sh. Ram Singh, Aged About 62 Years, R/o Usta
Bari Ke Bahar, Sudharo Ke Talai Ke Pas, Ramdevji Ke Mandir Ke
Piche District Bikaner.
----Petitioner
Versus
Jodhpur Vidyut Vitran Nigam Ltd., (Erst While Rajasthan State
Electricity Board), Jodhpur Discom, Jodhpur. Through Its
Managing Director.
----Respondent
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[2025:RJ-JD:22640] (16 of 30) [CW-7691/2024]
S.B. Civil Writ Petition No. 8272/2024
Arjun Singh Chouhan S/o Shri Deen Dayal, Aged About 65 Years,
R/o Kotari Pada, Jaisalmer, District Jaisalmer (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Its Principal Finance
Secretary, Secretariat, Rajasthan, Jaipur.
2. The Director, Treasury And Accounts Department,
Rajasthan, Jaipur.
3. The Director, Department Of Pension And Pensioner's
Welfare, Rajasthan, Jaipur.
4. Joint Director, Department Of Pension And Pensioner's
Welfare, Rajasthan, Jodhpur.
5. The Chief Engineer, P.h.e.d., Jaipur, Rajasthan.
6. The Treasury Officer, Jaisalmer.
----Respondents
S.B. Civil Writ Petition No. 8325/2024
Raj Kumar Mathur S/o Kedar Nath Mathur, Aged About 63 Years,
Plot No. B-57, Uit Colony, Pratap Nagar, Jodhpur, Rajasthan
----Petitioner
Versus
1. State Of Rajasthan, Through Joint Administrative
Secretary, Public Works Department, Rajasthan, Jaipur.
2. Principal Secretary, Department Of Finance, Govt. Of
Rajasthan, Secretariat, Jaipur.
3. Director, Directorate Of Pension And Pensioners Welfare,
Rajasthan, Jyoti Nagar, Jaipur
4. Executive Engineer, Public Works Department, Jodhpur.
----Respondents
S.B. Civil Writ Petition No. 9062/2024
Goverdhan Prasad Pareek S/o Madan Lal Pareek, Aged About 63
Years, Residing At Near Charbhuja Mandir Kodukota, Bhilwara.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary, Revenue
Department Of Finance, Government Secretariat, Jaipur.
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[2025:RJ-JD:22640] (17 of 30) [CW-7691/2024]
2. State Of Rajasthan, Through Principal Secretary, Revenue
Department, Secretariat, Jaipur.
3. The Director, Treasury And Accounts Department,
Rajasthan At Jaipur.
4. The Director, Directorate Of Pension And Pensioners
Welfare, Rajasthan, Jaipur.
5. The Director, Department Of Panchayati Raj, Rajasthan,
Jaipur.
----Respondents
S.B. Civil Writ Petition No. 9075/2024
Dinesh Kumar Mathur S/o Sh. Murli Narayan Mathur, Aged About
76 Years, Resident Of 25/2, Panchwati, Shastri Circle, Udaipur
(Raj)
----Petitioner
Versus
1. The State Of Rajasthan, Through Principal Secretary,
Department Of Transport, Government Of Rajasthan,
Jaipur (Raj)
2. The Managing Director, Rajasthan State Road Transport
Corporation, Head Quarter Jaipur (Raj)
3. The Financial Advisor And Chief Account Officer,
Rajasthan State Road Transport Corporation, Head
Quarter Jaipur (Raj)
4. The Executive Director, (Administrative), Rajasthan State
Road Transport Corporation, Jaipur (Raj)
5. The Dy. General Manager, (Pension), Rajasthan State
Road Transport Corporation, Head Quarter Jaipur (Raj.).
6. Chief Manager, Rajasthan State Road Transport
Corporation, Udaipur Agar District Udaipur (Raj)
----Respondents
S.B. Civil Writ Petition No. 9203/2024
Deepak Kumar Ajmera S/o Shantiswaroop Ajmera, Aged About
64 Years, Residing At C-6, Kumud Vihar-1, Near Dadidhaam,
Bhilwara.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
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[2025:RJ-JD:22640] (18 of 30) [CW-7691/2024]
Department Of Finance, Government Secretariat, Jaipur.
2. State Of Rajasthan, Through Principal Secretary, Revenue
Department, Secretariat, Jaipur.
3. The Director, Treasury And Accounts Department,
Rajasthan, Jaipur.
4. The Director, Directorate Of Pension And Pensioner's
Welfare, Rajasthan, Jaipur.
5. The Director, Public Health Engineering Department,
Rajasthan, Jaipur.
----Respondents
S.B. Civil Writ Petition No. 9239/2024
1. Bhika Ram Poonia S/o Mangi Lal Poonia, Aged About 63
Years, 123, Roop Nagar, Paota C Road, Jodhpur,
Rajasthan.
2. Gopal Singh Charan S/o Kishan Singh Charan, Aged
About 64 Years, Moti Bhawan, Udaimandir, Jodhpur,
Rajasthan.
3. Mordhawaj Singh S/o Jalam Singh, Aged About 65 Years,
Plot No.14, Paota 3Rd C Road, Opposite Income Tax
Office, District Jodhpur, Rajasthan.
4. Kishore Mathur S/o Sohan Lal Mathur, Aged About 66
Years, 15/484, Chopasani Housing Board, District
Jodhpur, Rajasthan.
5. Bheem Dan S/o Shakti Dan, Aged About 63 Years,
Nananiyai, Tehsil Pokaran, District Jaisalmer, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Trough The Secretary, Forest
Department, Govt. Of Rajasthan, Jaipur.
2. The Joint Secretary, Forest Department, Govt. Of
Rajasthan, Jaipur.
3. The Principal Chief Conservator Of Forest, Van Bhawan,
Jaipur.
4. The Director, Pension And Pensioners Welfare
Department, Government Of Rajasthan, Jaipur.
----Respondents
S.B. Civil Writ Petition No. 9250/2024
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[2025:RJ-JD:22640] (19 of 30) [CW-7691/2024]
Om Prakash Saraswat S/o Shri Ganga Basi, Aged About 72
Years, Resident Of Mehtab Colony, Ward No. 5, Chak 2 Str, New
Mandi Gharsana, District Anupgarh (Raj.).
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Agriculture, Secretariat, Jaipur (Raj.).
2. Principal Secretary, Department Of Finance, Government
Of Rajasthan, Secretariat, Jaipur (Raj.).
3. Director, (Agriculture) And Paden Deputy Secretary
(Agriculture), Agriculture Commissionerate, Rajasthan,
Jaipur (Raj.).
4. Joint Director, Agriculture (Extension), Sriganganagar
(Raj.).
5. Deputy Director, Agriculture (Extension), Zila Parishad,
Sriganganagar (Raj.).
6. Assistant Director (Extension), Department Of
Agriculture, Anupgarh (Raj.).
7. Joint Director, Directorate Of Pension And Pensioners
Welfare, Bikaner (Raj.).
----Respondents
For Petitioner(s) : Mr. Ramdev Potalia, Mr. Tanwar Singh,
Mr. Mukesh Vyas, Mr. R.S. Mankad,
Mr. Dixit Panwar, Mr. J.P. Bhardwaj,
Mr. Pukh Das Vaishnav, Mr. Gaju
Singh, Mr. Krishna Kant Vyas,
Ms. Tania Chugh for Mr. Himmat
Jagga, Ms. Laxmi Bohra, Mr. Vikram
Singh Bhawla, Mr. Sunil Purohit,
Mr. Vinod Jhajharia through VC, Mr.
Rajendra Singh, Mr. Naveen Mohan
Vyas, Mr. Ramniwas, Mr. C.S. Bissa
through VC, Mr. Adu Ram Jat
For Respondent(s) : Mr. Rajesh Panwar, AAG assisted by
Mr. Ayush Gehlot & Mr. Monal Chugh
Mr. M.C. Bishnoi, Mr. Kuldeep Singh
Solanki for Mr. Manish Patel(the then
AAG), Mr. Harshwardhan Singh for
Mr. Mahaveer Bishnoi, AAG
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[2025:RJ-JD:22640] (20 of 30) [CW-7691/2024]
HON'BLE MS. JUSTICE REKHA BORANA
Order
12/05/2025
1. All the present writ petitions have been filed with a prayer
that the petitioners be held entitled to get the benefit of annual
grade increment falling due on 1 st July irrespective of their
superannuation on 30th June.
2. The writ petitioners comprise of persons retiring between the
period of year 2007 to 2023. A list of respective petitioners in all
the writ petitions, with the date of their retirement, is annexed as
Appendix-A.
3. Counsel for the petitioners submit that the issue involved has
been put to rest by a Coordinate Bench judgment of this Court at
Jaipur in Vijay Singh & Ors. Vs. State of Rajasthan through
Principal Secretary & Ors., 2023 (7) WLC 211 (Raj.) whereby
the Court, while relying upon the Hon'ble Apex Court judgment in
The Director (Admn. And HR) KPTCL & Ors. Vs. C.P.
Mundinamani & Ors; (2023) 14 SCC 411 observed and held as
under :
"41. Hence, looking to the binding effect of above
judgment of Hon'ble Apex Court in the case of C.P.
Mundinamani (supra) and All India Judges Association
(supra), it is held that the petitioners would be entitled
to get the benefits of increment falling due on 1 st July on
account of their conduct for the requisite length of time
i.e. one year. The petitioners would be entitled to get
notional payment on 1st July notwithstanding their
superannuation on 30th June.
42. The respondents are directed to consider the case
of the petitioners afresh in the light of the observations
[2025:RJ-JD:22640] (21 of 30) [CW-7691/2024]
made hereinabove and therater grant notional
increment to the petitioners. The petitioners' pension
would consequently be refixed. The appropriate orders
be issued and the arrears of pension be paid to the
petitioners within a period of three months from the
date of receipt of certified copy of this order.
43. With the aforesaid directions, all these petitions
stand dispose of."
4. This Court, after hearing the counsels on 27.05.2024,
though was in conformity with the ratio of Vijay Singh's case
(supra) to the extent that the petitioners would be entitled to get
notional benefit of annual grade increment on 1 st July not
withstanding their superannuation on 30th June, but intended to
differ on the aspect of entitlement of the petitioners to get the
arrears of pension. The said view of the Court was for the reason
that the petitioners include not only those who retired in the year
2023 but also those who retired way back in the year 2007 and
thereafter. They chose to approach the Court only after the
judgment in Vijay Singh's case (supra) having been passed. The
issue therefore was, whether such persons would be entitled to
the arrears of pension for the complete period even when they
did not choose to challenge the non-payment of the annual grade
increment at the time when they retired. The Court therefore, on
the said date, framed the following two issues for consideration :
i. Whether the petitioners who have retired way back
between the years 2016-19 would be entitled to the
benefit of increment with effect from the respective
month of July or that year in light of the judgment
dated 21.07.2023 of this Court at Jaipur Bench
rendered in a batch of writ petitions led by S.B. Civil
[2025:RJ-JD:22640] (22 of 30) [CW-7691/2024]
Writ Petition No.21/2020; Vijay Singh vs. State
of Rajasthan & Ors. ?
ii. Whether the case of Vijay Singh (supra) would
have a retrospective effect ?
5. All the respective counsels for the petitioners as well as
learned AAG, Mr. Rajesh Panwar argued on the above aspect and
even written submissions on behalf of the respondent State had
been filed.
6. However, this Court is now not required to delve into the
above issues as the similar issues were raised before the Hon'ble
Apex Court by way of several applications, the main being
Miscellaneous Application Diary No.2400/2024 in Civil
Appeal No.3933/2023; Union of India Vs. M. Siddaraj.
Civil Appeal No.3933/2023 was decided by the Hon'ble Apex
Court while relying upon the judgment in C.P.Mundinamani's
case (supra) i.e. the same judgment relied upon in Vijay Singh's
case (supra).
7. While disposing of the said appeal vide order dated
19.05.2023, the Apex Court observed as under:
"Delay condoned.
Leave granted.
The issue raised in these appeals is squarely covered
by a judgment rendered in Civil Appeal No.2471 of 2023
decided on 11.04.2023 titled as Director (Admn. And HR)
KPTCL and Others Vs. C.P.Mundinamani and Others (2023)
SCC Online SC 401.
The issue being same, the present civil appeals also stand
disposed of in terms of the aforesaid judgment.
All the intervention application/impleadment
application are allowed and the
intervenors/impleaded respondents shall be entitled
to the same relief.
[2025:RJ-JD:22640] (23 of 30) [CW-7691/2024]
Pending application(s), if any, also stand disposed of."
8. After above order dated 19.05.2023 been passed, several
applications were filed in Civil Appeal No.3933/2023 wherein an
issue regarding the applicability of judgment dated 11.04.2023 in
C.P.Mundinamani's case (supra) was raised.
9. While dealing with the said applications, the Hon'ble Apex
Court, vide an interim order dated 06.09.2024 passed in Misc.
Application Diary No.2400/2024, observed and directed as under :
"The issue raised in the present applications requires
consideration, insofar as the date of applicability of the
judgment dated 11.04.2023 in Civil Appeal No.2471/2023,
titled "Director (Admn. and HR)KPTCL and Others v. C.P.
Mundinamani and Others", to third parties is concerned.
We are informed that a large number of fresh writ petitions
have been filed.
To prevent any further litigation and confusion, by of an
interim order we direct that :
(a) The judgment dated 11.04.2023 will be given effect to
in case of third parties from the date of the judgment, that
is, the pension by taking into account one increment will be
payable on and after 01.05.2023. Enhanced pension for the
period prior to 31.04.2023 will not be paid.
(b) For persons who have filed writ petitions and
succeeded, the directions given in the said judgment will
operate as res judicata, and accordingly, an enhanced
pension by taking one increment would have to be paid.
(c) The direction in (b) will not apply, where the judgment
has not attained finality, and cases where an appeal has
been preferred, or if filed, is entertained by the appellate
court.
(d) In case any retired employee has filed any application
for intervention/impleadment in Civil Appeal No.3933/2023
or any other writ petition and a beneficial order has been
passed, the enhanced pension by including one increment
[2025:RJ-JD:22640] (24 of 30) [CW-7691/2024]
will be payable from the month in which the application for
intervention/impleadment was filed.
This interim order will continue till further orders of this
Court. However, no person who has already received an
enhanced pension including arrears, will be affected by the
directions in (a), (c) and (d)."
10. Subsequently, the Hon'ble Apex Court proceeded on to
dispose of all the miscellaneous applications and vide order dated
20.02.2025 passed in Miscellaneous Application Diary
No.2400/2024 in Civil Appeal No.3933/2023; Union of India Vs.
M. Siddaraj observed and directed as under:
"We had passed the following interim order dated
06.09.2024, the operative portion of which reads as under :
"(a)The judgment dated 11.04.2023 will be given effect
to in case of third parties from the date of the judgment,
that is,the pension by taking into account one increment
will be payable on and after 01.05.2023. Enhanced
pension for the period prior to 31.04.2023 will not be
paid.
(b) For persons who have filed writ petitions and
succeeded, the directions given in the said judgment will
operate as res judicata, and accordingly, an enhanced
pension by taking one increment would have to be paid.
(c) The direction in (b) will not apply, where the
judgment has not attained finality, and cases where an
appeal has been preferred, or if filed, is entertained by
the appellate court.
(d) In case any retired employee has filed any
application for intervention/impleadment in Civil Appeal
No.3933/2023 or any other writ petition and a beneficial
order has been passed, the enhanced pension by
including one increment will be payable from the month
in which the application for intervention/impleadment was
filed."
We are inclined to dispose of the present miscellaneous
applications directing that clauses (a), (b) and (c) of the order
dated 06.09.2024 will be treated as final directions. We are,
however, of the opinion that Clause (d) of the order dated
06.09.2024 requires modification which shall now read as
under :
[2025:RJ-JD:22640] (25 of 30) [CW-7691/2024]
"(d) In case any retired employee filed an application for
intervention/impleadment/writ petition/original application
before the Central Administrative Tribunal/High Courts/this
Court, the enhanced pension by including one increment
will be payable for the period of three years prior to the
month in which the application for
intervention/impleadment/writ petition/original application
was filed."
Further, clause (d) will not apply to the retired government
employee who filed a writ petition/original application or an
application for intervention before the Central Administrative
Tribunal/High Courts/this Court after the judgment in "Union of
India & Anr. v. M. Siddaraj", as in such cases, clause(a) will
apply.
Recording the aforesaid, the miscellaneous applications
are disposed of.
We, further, clarify that in case any excess payment has
already been made, including arrears, such amount paid will not
be recovered.
It will be open to any person aggrieved by non-compliance
with the directions and the clarification of this Court, in the
present order, to approach the concerned authorities in the first
instance and, if required, the Administrative Tribunal or High
Court, as per law.
Pending applications including all intervention/impleadment
applications shall stand disposed of in terms of this order."
11. What can be concluded from the above orders, is
summarised as under:
(a) The judgment dated 11.04.2023 passed in
C.P.Mundinamani's case (supra) will be given effect to in case of
third parties from the date of the judgment, that is, after taking
into consideration one increment, the pension will be payable on
and after 01.05.2023. The enhanced pension for the period prior
to 31.04.2023 will not be paid.
(b) For persons who had filed writ petitions prior to the judgment
in C.P.Mundinamani's case (supra) and succeeded, the
directions given in the said judgment will operate as res judicata,
[2025:RJ-JD:22640] (26 of 30) [CW-7691/2024]
and accordingly, an enhanced pension after granting one grade
increment will have to be paid. Meaning thereby, they would be
entitled to arrears of pension too.
(c) The direction in (b) will not apply where the judgment has
not attained finality and an appeal had been preferred by the
State/Department and entertained by the appellate court.
(d) In case any retired employee filed an application for
intervention/impleadment/writ petition/original application before
the Central Administrative Tribunal/ High Courts/Supreme Court,
the enhanced pension by including one grade increment will be
payable for the period of three years prior to the month in which
the application for intervention/ impleadment/ writ petition/
original application was filed.
(e) Clause (d) will not apply to the retired government employee
who filed a writ petition/original application or an application for
intervention before the Central Administrative Tribunal/High
Courts/Supreme Court after judgment dated 19.05.2023 been
passed in "Union of India & Anr. v. M. Siddaraj", and in such
cases, clause(a) will apply.
(f) In all those cases where any excess payment has already
been made, including arrears, such amount paid will not be
recovered.
(g) Any person aggrieved by non-compliance with the directions
and the clarifications as made by the Hon'ble Apex Court in
C.P.Mundinamani's case (supra) and M. Siddaraj's case
(supra), that is to say, whosoever now wishes to file afresh, shall
be under an obligation at the first instance to approach the
[2025:RJ-JD:22640] (27 of 30) [CW-7691/2024]
concerned authorities and then, if required, the Administrative
Tribunal or the High Court, as per law.
(h) If any retired employee approaches the concerned
authorities in terms of clause (g), the concerned authority shall be
under an obligation to examine the case of each
petitioner/applicant in terms of order dated 20.02.2025 passed by
the Hon'ble Apex Court in Miscellaneous Application Diary No.2400
of 2024 In Civil Appeal No.3933 of 2023.
(i) No person who has already received the enhanced pension
including arrears will be affected by the directions in (a), (c) & (d).
12. In view of the conclusions/directions as derived/passed by
the Hon'ble Apex Court and as summed up by this Court as above,
all the present writ petitions are disposed of with a direction to
the petitioners to file a fresh representation(s) before the
respondent Authorities clearly reflecting their date of retirement
and the date of filing of the writ petition(s) before this Court. The
representation(s) be filed within a period of 15 days from now.
13. On the representation(s) been filed, let the same be decided
within a period of four weeks thereafter. The consequential orders
of payment (if any) be passed within a period of four weeks
thereafter.
14. Stay petitions and pending applications, if any, also stand
disposed of.
(REKHA BORANA),J
291to329-Vij/-
[2025:RJ-JD:22640] (28 of 30) [CW-7691/2024]
APPENDIX-A
S.B. Civil Writ Petition No.7691/2024
(Hanumana Ram Vs. State of Rajasthan & Ors.)
Alongwith connected matters
S. Case No./Year Petitioner Name Date of
No. (SB CWP) Retirement
1 7691/2024 Hanumanram 30.06.2023
2 16642/2023 Keshav Das Vaishnav 30.06.2016
3 3566/2024 Ishwar Lal Bagoria 30.06.2019
4 3925/2024 Prem Singh 30.06.2009
(Petitioners (Petitioner No.1)
No.1 to 21)
Mahmood Khan 30.06.2020
(Petitioner No.2)
Hansa Ram 30.06.2022
(Petitioner No.3)
Govind Singh 30.06.2023
(Petitioner No.4)
Hanuman Ram 30.06.2020
(Petitioner No.5)
Dhanaraj 30.06.2008
(Petitioner No.6)
Madha Ram 30.06.2010
(Petitioner No.7)
Harish Ranawat 30.06.2020
(Petitioner No.8)
Sabbir Mohammad 30.06.2020
(Petitioner No.9)
Ambba Lal 30.06.2018
(Petitioner No.10)
Suja Ram 30.06.2015
(Petitioner No.11)
Babu Singh 30.06.2022
(Petitioner No.12)
Smt. Prem Kumari 30.06.2023
(Petitioner No.13)
Kapoora Ram Sargara 30.06.2018
(Petitioner No.14)
Smt. Jolly Samuel 30.06.2023
(Petitioner No.15)
Roshan Lal Yadav 30.06.2023
(Petitioner No.16)
[2025:RJ-JD:22640] (29 of 30) [CW-7691/2024]
Chaganlal 30.06.2016
(Petitioner No.17)
Fareed Khan 30.06.2016
(Petitioner No.18)
Ghewar Chand 30.06.2022
(Petitioner No.19)
Tara Ram 30.06.2023
(Petitioner No.20)
Badri Prasad 30.06.2023
(Petitioner No.21)
5 5394/2024 Kanhaiya Lal Chouhan 30.06.2016
6 5933/2024 Dhanpat Singh 30.06.2014
7 6341/2024 Nar Narayan Ratawa 30.06.2014
8 6543/2024 Bal Krishna 30.06.2016
9 7080/2024 Gopal Lal Sharma 30.06.2021
(Petitioners (Petitioner No.1)
No.1 to 3)
Suresh Dutt Tripathi 30.06.2021
(Petitioner No.2)
Ravinder Singh Rathore 30.06.2013
(Petitioner No.3)
10 7517/2024 Bheru Lal Paliwal 30.06.2017
11 7523/2024 Ramesh Chandra Upadhyay 30.06.2017
12 7547/2024 Madan Singh Rathore 30.06.2014
13 7653/2024 NarayanDas 30.06.2021
14 7705/2024 Bardi Chand Kumhar 30.06.2020
15 7706/2024 Govind Singh 30.06.2011
16 7708/2024 Ilamdeen 30.06.2022
17 7737/2024 Manphool Chand Goreta 30.06.2013
18 7776/2024 Kishan Dan 30.06.2022
19 7887/2024 Shanti Lal Chobisa 30.06.2010
20 7961/2024 Mahendra Singh 30.06.2022
21 7969/2024 Pukhraj Dave 30.06.2011
22 8003/2024 Khem Chand Gaur 30.06.2022
23 8012/2024 Laxman Ram Gaur 30.06.2022
24 8055/2024 Liyakat Ali 30.06.2019
(Petitioners (Petitioner No.1)
No.1 & 2)
Liyakat Ali Bhati 30.06.2017
(Petitioner No.2)
25 8098/2024 Anna Ram Choudhary 30.06.2007
[2025:RJ-JD:22640] (30 of 30) [CW-7691/2024]
26 8101/2024 Ramesh Chandra Ameta 30.06.2016
(Petitioners (Petitioner No.1)
No.1 & 2)
Yugal Kishore Mehta 30.06.2018
(Petitioner No.2)
27 8106/2024 Dr. Chandra Shekhar 30.06.2022
Bhatnagar
28 8108/2024 Poonam Singh 30.06.2020
29 8109/2024 Vainkatesh Kumar Vaidya 30.06.2009
30 8123/2024 Lal Chand 30.06.2020
31 8143/2024 Bhanwar Singh 30.06.2019
32 8148/2024 Situ Singh 30.06.2021
33 8272/2024 Arjun Singh Chouhan 30.06.2019
34 8325/2024 Raj Kumar Mathur 30.06.2021
35 9062/2024 Goverdhan Prasad Pareek 30.06.2021
36 9075/2024 Dinesh Kumar Mathur 30.06.2018
37 9203/2024 Deepak Kumar Ajmera 30.06.2020
38 9239/2024 Bhika Ram Poonia 30.06.2019
(Petitioners (Petitioner No.1)
No.1 to 5)
Gopal Singh Charan 30.06.2021
(Petitioner No.2)
Mordhawaj Singh 30.06.2019
(Petitioner No.3)
Kishore Mathur 30.06.2016
(Petitioner No.4)
Bheem Dan 30.06.2021
(Petitioner No.5)
39 9250/2024 Om Prakash Saraswat 30.06.2012
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