Rajasthan High Court - Jodhpur
Pawan Kumar Khandelwal vs State Of Rajasthan (2025:Rj-Jd:47911) on 6 November, 2025
Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:47911]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 21583/2025
1. Pawan Kumar Khandelwal S/o Prem Chand Khandelwal,
Aged About 44 Years, R/o Ward No. 16, Badero Ka
Mohalla, Sultanpur, District Kota.
2. Praveena Sharma D/o Jagdish Prasad Sharma, W/o
Naresh Chand, Aged About 57 Years, R/o Banda Road,
New Sabji Mandi, Ward No. 17, Bhawani Mandi, District
Jhalawar.
3. Sanju Bala Gattani D/o Rameshwar Lal Gattani, W/o
Satyanarayan Kabra, Aged About 50 Years, R/o Vpo
Redwas, District Bhilwara.
4. Maya Acharya D/o Mohan Lal Acharya, W/o Ravi Prakash
Acharya, Aged About 43 Years, R/o Kotri, District
Bhilwara.
5. Sunita Kumari Khoiwal D/o Om Prakash Khoiwal, Aged
About 41 Years, R/o 134/33, Khatik Mohalla, Purani
Dhanmandi, Bhilwara, District Bhilwara.
6. Paras Ranawat D/o Narendra Singh, W/o Rajveer Singh,
Aged About 53 Years, R/o Vpo Chhaprej, Tehsil Kotri,
District Bhilwara.
7. Mausam Meena D/o Dhansi Ram Meena, W/o Pintu Ram
Meena, Aged About 32 Years, R/o Devdi Ka Bas, Surer,
Tehsil Rajgarh, District Alwar.
8. Salma Banu Mewati D/o Lal Mohamad Mewati, Aged
About 35 Years, R/o Neharu Nagar, Kotri, District
Bhilwara.
9. Onkar Singh Rathore S/o Prithvi Singh Rathore, Aged
About 42 Years, R/o Jaswantpura, Post Reeth, Tehsil Kotri,
District Bhilwara.
10. Wasim Mohammad Mansury S/o Abdul Mazid Mansury,
Aged About 41 Years, R/o Road No. 5, Madhav Colony,
Madar, District Ajmer.
11. Mr. Gajendra Kumar Tailor S/o Nana Lal Tailor, Aged About
48 Years, R/o 74, Azad Mohalla, Salumber, District
Udaipur.
----Petitioners
Versus
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[2025:RJ-JD:47911] (2 of 3) [CW-21583/2025]
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,
Bhilwara, Rajasthan.
4. Chief Executive Officer, Zila Parishad Bhilwara, Rajasthan.
5. Development Officer, Panchayat Samiti Bijoliya, District
Bhilwara, Rajasthan.
6. Development Officer, Panchayat Samiti Kotri, District
Bhilwara, Rajasthan.
7. Development Officer, Panchayat Samiti Karera, District
Bhilwara, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Dilip Kumar
For Respondent(s) : -
HON'BLE MR. JUSTICE FARJAND ALI
Order
06/11/2025
1. Petition herein arises, inter alia, out of the inaction 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.
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[2025:RJ-JD:47911] (3 of 3) [CW-21583/2025]
3. Learned counsel for the petitioner 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 petitioner 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
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.
(FARJAND ALI),J
194-Pramod/-
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