Ram Lal Nanoma vs State Of Rajasthan (2025:Rj-Jd:47913)
2025 Latest Caselaw 14930 Raj

Rajasthan High Court - Jodhpur

Ram Lal Nanoma vs State Of Rajasthan (2025:Rj-Jd:47913) on 6 November, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:47913]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
                 S.B. Civil Writ Petition No. 15888/2025

Ram Lal Nanoma S/o Bhika Nanoma, Aged About 43 Years, R/o
Nanoma Phala, Village And Post Gadavejaniya, Tehsil Sagwara,
District Dungarpur (Raj.).
                                                                         ----Petitioner
                                       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.       Chief       Executive      Officer,      Zila      Parishad       Dungarpur,
         Rajasthan.
4.       Development Officer, Panchayat Samiti Sangwara, District
         Dungarpur, Rajasthan.
                                                                      ----Respondents


For Petitioner(s)            :     Mr. Mahendra Kumar Gurjar
For Respondent(s)            :     Mr. Piyush Bhandari, on behalf of Mr
                                   Praveen Khandelwal, AAG



                 HON'BLE MR. JUSTICE FARJAND ALI

Order

06/11/2025

1. The present writ petition has been filed aggrieved of notices

dated 15.07.2025, 22.07.2025 and 29.07.2025 (Annex.8)

whereby the petitioner has been called upon to explain as to why

the departmental proceedings be not initiated against him.

2. The issue for which the notice has been served on the

petitioner is that his educational as well as technical qualification

is/was not in accordance with the requisite qualification.

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[2025:RJ-JD:47913] (2 of 2) [CW-15888/2025]

3. Admittedly, a reply to the notice has been filed by the

petitioner whereby all the grounds have been raised by him

including that both the issues have already been settled by the

judgment of this Court passed in a bunch of writ petitions led by

S.B. Civil Writ Petition No.15498/2025; Lakshmi Kumari

Acharya vs. State of Rajasthan & Ors. (decided on

19.08.2025) and judgment of this Court at Jaipur Bench passed

in a bunch of writ petitions led by S.B. Civil Writ Petition

No.1457/2021; Jahida Salma vs. State of Rajasthan & Ors.

(decided on 10.02.2022).

4. In view of the above, this Court is not inclined to interfere at

this stage.

5. As a reply has already been filed by the petitioner, the

respondent authorities shall be under an obligation to consider the

said reply and thereupon passed a speaking order.

6. Needless to observe that if any order is passed against the

petitioner, he would be at liberty to file afresh.

7. With the above directions, the present writ petition stands

disposed of.

8. Stay petition and pending applications, if any, stand disposed

of.

(FARJAND ALI),J 316-Pramod/-

(Uploaded on 11/11/2025 at 04:29:37 PM)

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