Snehlata Bissa vs State Of Rajasthan (2025:Rj-Jd:48435)
2025 Latest Caselaw 15192 Raj

Citation : 2025 Latest Caselaw 15192 Raj
Judgement Date : 11 November, 2025

Rajasthan High Court - Jodhpur

Snehlata Bissa vs State Of Rajasthan (2025:Rj-Jd:48435) on 11 November, 2025

[2025:RJ-JD:48435]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 19831/2025

1.       Snehlata Bissa D/o Ramratan Bissa W/o Prashant, Aged
         About 58 Years, Ward No. 8, Bisa Pada, Jaisalmer, District
         Jaisalmer.
2.       Ranjana Purohit (Acharya) D/o Ranchor Das Purohit W/o
         Narendra Acharya, Aged About 46 Years, Acharyapara,
         Near Hukame Ki Chakki, Jaisalmer.
3.       Babu Ram S/o Deda Ram, Aged About 40 Years, Village
         Jethwai, District Jaisalmer.
4.       Jaya Ram S/o Amolakh Ram, Aged About 45 Years, Bhilo
         Ka Was, Vpo Kheeya, District Jaisalmer.
5.       Panna Ram Panwar S/o Fakira Ram Panwar, Aged About
         47 Years, Vpo Nehdai, District Jaisalmer.
6.       Goma Ram Solanki S/o Dhoopa Ram Solanki, Aged About
         49 Years, Meghwalo Ka Va, Vpo Thanwla, Tehsil Ahore,
         District Jalore.
7.       Praveen Kumar S/o Lumba Ram, Aged About 35 Years,
         Regaro Ka Was, Bera, Tehsil Bali, District Pali.
8.       Mahendra Singh S/o Ver Singh, Aged About 41 Years,
         116, Rajputo Ka Bas, Kumatiya, District Pali.
                                                                       ----Petitioners
                                      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.       District Programme Coordinator And District Collector,
         Jaisalmer, Rajasthan.
4.       Chief Executive Officer, Zila Parishad Jaisalmer, Rajasthan.
5.       Development Officer, Panchayat Samiti Jaisalmer, District
         Jaisalmer, Rajasthan.
6.       Development Officer, Panchayat Samiti Sam, District
         Jaisalmer, Rajasthan.
                                                                     ----Respondents

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For Petitioner(s)         :     Mr. Pawan Singh
For Respondent(s)         :     Mr. Pawan Bharti for
                                Mr. I.R. Choudhary, AAG


            HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order 11/11/2025

1. Heard.

2. The learned counsel appearing for the petitioners submit that

the facts of the present writ petition are similar to the facts in

Keshar Singh Chauhan Vs. State of Rajasthan & Ors.: S.B.

Civil Writ Petition No. 15624/2025, decided on 01.09.2025 by

the co- ordinate bench of this Court which, in turn, relied upon the

decision of the Jaipur Bench of this Court in Nand Kishore

Sharma & Ors. Vs. The State of Rajasthan & Ors.: S.B. Civil

Writ Petition No. 12109/2018, decided on 18.07.2018.

3. The order dated 01.09.2025 passed by the coordinate Bench

of this Court in Keshar Singh Chauhan's case (supra) reads as

under:-

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

3. Learned counsel for the petitioner also relies on order/judgment in Nand Kishore Sharma & Ors. Vs. 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

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[2025:RJ-JD:48435] (3 of 3) [CW-19831/2025]

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 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.