Julie Choudhary vs State Of Rajasthan (2025:Rj-Jd:47898)
2025 Latest Caselaw 14929 Raj

Rajasthan High Court - Jodhpur

Julie Choudhary vs State Of Rajasthan (2025:Rj-Jd:47898) on 6 November, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:47898]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 20708/2025

Julie Choudhary W/o Kuldeep Budania, Aged About 46 Years, 4-
E-414, J N V Colony Bikaner, Rajasthan-334001.
                                                                         ----Petitioner
                                         Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of    Rural     And        Development            And       Panchayati       Raj,
         Government Of Rajasthan, Jaipur, Rajasthan.
2.       Secretary,      Rural       Development           And        Panchayati      Raj
         Department,           Government             Of        Rajasthan,        Jaipur,
         Rajasthan.
3.       The Director, Elementary Education, Bikaner, District
         Bikaner, Rajasthan.
4.       The District Education Officer And Add. Chief Executive
         Officer (Elementary Education), Zila Parishad Bikaner,
         Bikaner, Rajasthan.
5.       The    Chief     Executive        Officer,      Zila       Parishad   Bikaner,
         Rajasthan.
                                                                      ----Respondents


For Petitioner(s)              :    Ms. Shiva Sharma
                                    Mr. SK Verma
For Respondent(s)              :    -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

06/11/2025

1. Heard.

2. Learned counsel for the petitioners submit that the

controversy involved in the present writ petition is squarely

covered by the order dated 07.08.2025 passed by the Coordinate

Bench of this Court in S.B. Civil Writ Petition No.11508/2025

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[2025:RJ-JD:47898] (2 of 3) [CW-20708/2025]

(Sonu Kumar & Ors. Vs. Stae of Rajasthan & Ors) which

reads as follows: -

"1. Petition herein arises, inter alia, out of the in action on

the part of the respondents in not according the correct service

and notional benefits to the petitioner.

2. Learned counsel for the petitioners at the outset submits that

qua the aforesaid grievance, the petitioners 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 petitioners also relies on

order/judgment in Nand Kishore Sharma & Ors. v.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 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 a 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

petitioners as mentioned hereinabove and apply its independent

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[2025:RJ-JD:47898] (3 of 3) [CW-20708/2025]

mind on the applicability of the same before passing any order.8.

Needful be done as expeditiously as possible."

3. Accordingly, the instant writ petition is also disposed of in the

same terms as in Sonu Kumar & Ors., (supra).

4. All pending applications, if any, also stand disposed of.

(FARJAND ALI),J 174-divya/-

(Uploaded on 10/11/2025 at 12:21:07 PM)

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