Rajasthan High Court - Jodhpur
Mitthu Lal Janwa vs State Of Rajasthan (2025:Rj-Jd:48005) on 7 November, 2025
Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:48005]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 21778/2025
Mitthu Lal Janwa S/o Shri Narayan Lal Janwa, Aged About 55
Years, Resident Of Chauhan Khera, Swaroopgarnj, District
Pratapgarh, Rajasthan, At Present Working On The Post Village
Development Officer At Gram Panchayat Borkhera - Chainpuriya,
Panchayat Samiti Badi Sadri, District Chittorgarh, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary To The
Government, Rural Development And Panchayati Raj
Department, Government Of Rajasthan, Secretariat,
Jaipur, Rajasthan.
2. The Chief Executive Officer, Zila Parishad, Chittorgarh.
3. Development Officer, Panchayat Samiti Badi Sadri, District
Chittorgarh.
----Respondents
For Petitioner(s) : Mr. Dinesh Suthar
For Respondent(s) : -
HON'BLE MR. JUSTICE FARJAND ALI
Order
07/11/2025
1. Learned counsel for the petitioner submits that the controversy
involved in the present case is squarely covered by the judgment
rendered by coordinate Bench of this Court passed in a batch of
writ petition led by S.B. Civil Writ Petition No.18941/2018 (Gulam
Rasool Bisayati Vs. State of Rajasthan & Ors.) and other
connected matters decided on 08.09.2022 in the following terms:-
"In view of the above observations, the present
petition is allowed. The respondent Department
is directed to count the services of the
petitioners for the purposes of grant of selection
(Uploaded on 10/11/2025 at 04:04:55 PM)
[2025:RJ-JD:48005] (2 of 3) [CW-21778/2025]
grade w.e.f the date the petitioners were
declared 'semi-permanent' with the Irrigation
Department. The revision of the selection grades
consequently be made by the respondent
Department within a period of two months from
the date of the present order. However, it is
made clear that the petitioners would not be
entitled to any arrears/monetary benefits
because of the said revision but they would be
entitled to subsequent pensionary benefits only.
"
2. Learned counsel for the petitioner submits that the petitioner
may be permitted to file a representation before the respondents
for redressal of his grievances in the light of the judgment
rendered by this Court in the case of Gulam Rasool Bisayati
(supra) and the respondents may be directed to decide the same
expeditiously.
3. Considering the limited prayer made by the counsel for the
petitioner, the present writ petition is disposed of with a liberty to
the petitioner to file appropriate representation along with a copy
of the judgment rendered in Gulam Rasool Bisayati (supra) before
the respondents and the respondents are directed to decide such
representation expeditiously within a period of six weeks from the
date of receipt of such representation strictly in accordance with
law.
4. It is made clear that the present writ petition is disposed of in
view of the submissions made by learned counsel for the
petitioner and this court has not passed any order on merit,
therefore, the respondents shall examine the representation and if
(Uploaded on 10/11/2025 at 04:04:55 PM)
[2025:RJ-JD:48005] (3 of 3) [CW-21778/2025]
the petitioners' case is covered by a judgment rendered by this
Court in Gulam Rasool Bisayati (supra), the same benefit may be
extended to him. If the case of the petitioner is not similar to the
one which has been decided by this Court in Gulam Rasool
Bisayati (supra), the respondents will be free to pass appropriate
order.
(FARJAND ALI),J
234-chhavi/-
(Uploaded on 10/11/2025 at 04:04:55 PM)
Powered by TCPDF (www.tcpdf.org)
