Rajasthan High Court - Jodhpur
Kailash Ram Bajiya vs State Of Rajasthan (2025:Rj-Jd:47190) on 3 November, 2025
[2025:RJ-JD:47190]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 21138/2025
1. Kailash Ram Bajiya S/o Sita Ram Bajiya, Aged About 42
Years, R/o Village Punas, Tehsil Degana, District Nagaur.
2. Kamal Singh S/o Shambhoo Singh, Aged About 52 Years,
R/o Rajputo Ka Pela Was, Charli, Tehsil Ahore, District
Jalore.
3. Kamlendra Singh Solanki S/o Man Singh Solanki, Aged
About 44 Years, R/o Jawaliya, Lambori, District
Rajsamand.
4. Jagdish Kumar Malviya S/o Deva Ram Ji, Aged About 44
Years, R/o 129, Vader Ka Vas, Itandara Mertiyan, Tehsil
Desuri, District Pali.
5. Seema Chandan D/o Mangilal Chandan, Aged About 34
Years, R/o Natthusar Bass, Maliyo Ka Mohalla, District
Bikaner.
6. Teenu Kanwar D/o Prem Singh, Aged About 31 Years, R/o
House No. 23, Ward No. 12, 23 Ssw, Post Dabli Rathan,
District Hanumangarh.
7. Manju W/o Surendra Khadav, Aged About 31 Years, R/o
Khadavo Ka Bas, Palri Ranawata, Tehsil Bhopalgarh,
District Jodhpur.
8. Kiran Jingar W/o Kuldeep, Aged About 30 Years, R/o
Jagjivan Colony, Bhinmal, District Jalore.
9. Om Prakash S/o Champalal, Aged About 40 Years, R/o
313, Anand Nagar, Sardar Samand Road, Pali.
10. Bhaskar Sharma S/o Vinod Kumar Sharma, Aged About
37 Years, R/o 3 D 21, New Housing Board, Pali.
11. Kelash Kanwar W/o Chandrapal Singh, Aged About 44
Years, R/o Gaytri Colony, Sumerpur, District Pali.
12. Dinesh Kumar S/o Panchuram Gurjar, Aged About 45
Years, R/o Near Railway Crossing, Behind Krishi Mandi,
Ahore Road, Jalore.
13. Anita Malhotra D/o Heera Lal Malhotra, Aged About 30
Years, R/o Mandi Khatikan, Outside Char Darwaja, Jaipur.
14. Prem Prakash S/o Darga Ram, Aged About 40 Years, R/o
Garg Vass, Narnawas, District Jalore.
15. Krishna Kumari D/o Ambalal Jat, Aged About 31 Years, R/
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o Mohallan Jatan, Bhagwanpura, Kadila, District Tonk.
16. Ishwar Singh Dahiya S/o Ram Singh Dahiya, Aged About
39 Years, R/o Near Chamunda Mandir, Fci Road, Tehsil
And District Jalore.
17. Mangi Lal Meghwal S/o Lakama Ram, Aged About 39
Years, R/o Meghwalo Ka Bas, Barkana, District Pali.
18. Laxman Lal Chauhan S/o Peetha Ram Chauhan, Aged
About 56 Years, R/o Meghwalo Ka Bas, Village And Post
Chanchori, Tehsil Rani, District Pali.
19. Vikram Singh S/o Jalam Singh, Aged About 39 Years, R/o
Baniyawas, Village Nimbla, Post Bomadra, Tehsil And
District Pali.
20. Ganesha Ram S/o Kesha Ram, Aged About 38 Years, R/o
Badwalo Ka Vas, Vpo Bhooti, Tehsil Ahore, District Jalore.
21. Ramesh Kumar Meena S/o Kupa Ram, Aged About 55
Years, R/o Kesarpura, Tehsil Shivganj, District Sirohi.
22. Paras Mal Garg S/o Deepa Ram Garg, Aged About 45
Years, R/o Kanwla Seri, Vpo Bhooti, Tehsil Ahore, District
Jalore.
23. Dinesh Kumar S/o Teja Ram Suthar, Aged About 38 Years,
R/o 195, Sutharon Ki Main Road, Madhopura, Tehsil
Ahore, District Jalore.
24. Deep Mala Vyas D/o Jitendra Vyas W/o Dinesh, Aged
About 44 Years, R/o Laxmi Chowk, Brahmpuri Mohalla,
Auwa, Tehsil Marwar Junction, District Pali.
25. Mukesh Solanki S/o Mishri Lal Solanki, Aged About 36
Years, R/o 11, Pinjaro Ka Bas, Bheru Ghat, Pali.
26. Jora Ram Rathore S/o Prema Ram, Aged About 57 Years,
R/o Meghwalo Ka Bas, Gudarama, Post Nimbla, Tehsil
Ahore, District Jalore.
27. Saroj Kumari D/o Heer Singh W/o Duda Singh, Aged
About 40 Years, R/o Parmaro Ka Vas, Vediya Ki Dhani,
Vpo Vediya, Tehsil Ahore, District Jalore.
28. Ravindra Singh S/o Govind Singh, Aged About 37 Years,
R/o Vpo Rajputo Ka Was, Tawali, Tehsil And District Pali.
29. Meer Mohammed S/o Abde Khan, Aged About 44 Years,
R/o Vpo Richholi, Tehsil Pachpadra, District Barmer.
30. Moola Ram Choudhary S/o Taja Ram Choudhary, Aged
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About 45 Years, R/o Village Hemji Tala, Post Baitu
Chimanji, Tehsil Baitu, District Barmer.
31. Prakash Solanki S/o Lacha Ram, Aged About 42 Years, R/
o 101, Hanuman Gali, Behind Piyau, Ward No. 17,
Rajendra Nagar, Jalore.
32. Ratan Singh S/o Jabar Singh, Aged About 46 Years, R/o
Rajputo Ka Vas, Koselao, Post Sanderao, District Pali.
----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,
Jalore, Rajasthan.
4. Chief Executive Officer, Zila Parishad Jalore, Rajasthan.
5. Development Officer, Panchayat Samiti Sanchore, District
Jalore, Rajasthan.
6. Development Officer, Panchayat Samiti Sayla, District
Jalore, Rajasthan.
7. Development Officer, Panchayat Samiti Jalore, District
Jalore, Rajaslthan.
8. Development Officer, Panchayat Samiti Sarnau, District
Jalore, Rajasthan.
9. Development Officer, Panchayat Samiti Ahore, District
Jalore, Rajasthan.
10. Development Officer, Panchayat Samiti Raniwara, District
Jalore, Rajasthan.
11. Development Officer, Panchayat Samiti Bagora, District
Jalore, Rajasthan. ----Respondents
For Petitioner(s) : Mr. Pawan Singh a/w
Mr. Dilip Kumar
For Respondent(s) : Mr. I.R. Choudhary, AAG
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HON'BLE MR. JUSTICE MUNNURI LAXMAN
Order
03/11/2025
1. Heard.
2. The learned counsel appearing for the petitioners submit that
the facts of the present writ petition are similar to the facts in
Keshar Singh Chauhan Vs. State of Rajasthan & Ors.: S.B. Civil
Writ Petition No. 15624/2025, decided on 01.09.2025 by the co-
ordinate bench of this Court which, in turn, relied upon the
decision of the Jaipur Bench of this Court in Nand Kishore
Sharma & Ors. Vs. The State of Rajasthan & Ors.: S.B. Civil
Writ Petition No. 12109/2018, decided on 18.07.2018.
3. The order dated 01.09.2025 passed by the coordinate Bench
of this Court in Keshar singh Chauhan's case (supra) reads as
under:-
"1. Petition herein arises, inter alia, out of the
action on the part of the respondents in not
according the correct service and notional benefits to
the petitioner.
2. Learned counsel for the petitioner at the outset
submits that qua the aforesaid grievance, the
petitioner may be granted liberty to file a fresh
representation before the competent authority and
the same be decided by passing appropriate
administrative orders, in accordance with law.
3. Learned counsel for the petitioner also relies on
order/judgment in Nand Kishore Sharma & Ors.
Vs. The State of Rajasthan & Ors.: S.B. Civil
Writ Petition No. 12109/2018, decided on
18.07.2018 at Jaipur Bench and submits that the
respondents may be directed to consider the
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representation of the petitioner in light of the
aforesaid judgment.
4. Request seems to be fair.
5. Given the nature of order which is being
passed, no prejudice would be caused to the
respondents and, therefore, the requirement of
issuance of notice is dispensed with as no return is
required to be filed by them.
6. In the aforesaid premise, the writ petition is
disposed of with a liberty to the petitioners to file
fresh representation, which shall be gone into by the
competent authority and appropriate administrative
order shall be passed in accordance with law.
7. Needless to say that the competent authority
shall go through the judgment relied upon by learned
counsel for the petitioner as mentioned hereinabove
and apply its independent mind on the applicability of
the same before passing any order.
8. Needful be done as expeditiously as possible."
4. In light of the above, the present writ petition is also
disposed of in the same terms as in Keshar Singh Chauhan's
case (supra).
5. All the pending applications, if any, shall stand disposed of.
(MUNNURI LAXMAN),J
182-Dharmendra Rakhecha/-
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