Sesha Ram vs State Of Rajasthan (2025:Rj-Jd:47751)
2025 Latest Caselaw 14968 Raj

Rajasthan High Court - Jodhpur

Sesha Ram vs State Of Rajasthan (2025:Rj-Jd:47751) on 6 November, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:47751]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 17972/2025

Sesha Ram S/o Natha Ji, Aged About 52 Years, 3-Da-13, Prabhat
Nagar, Hiran Magri, Sector-5, District Udaipur.
                                                                    ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Department Of Rural And Panchayati Raj., Government Of
         Rajasthan, Secretariat, Jaipur.
2.       The Commissioner, Rural Development And Panchayati
         Raj Department, Secretariat, Jaipur.
3.       The Chief Executive Officer, Zila Parishad Udaipur, District
         Udaipur.
4.       The Block Development Officer, Panchayat Samiti Girva,
         District Udaipur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ramesh 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:47751] (2 of 2) [CW-17972/2025]

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 373-Samvedana/-

(Uploaded on 10/11/2025 at 01:58:38 PM)

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