Rajasthan High Court - Jodhpur
Kan Singh Bhati vs State Of Rajasthan (2025:Rj-Jd:48436) on 11 November, 2025
[2025:RJ-JD:48436]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 19878/2025
1. Kan Singh Bhati S/o Girdhari Singh Bhati, Aged About 39
Years, R/o Ward No. 5, Transformer Mohalla, Vpo Rajasar
Bhatiyan, Tehsil Chhatargarh, District Bikaner.
2. Mathra Ram S/o Deva Ram, Aged About 40 Years, R/o
Ward No. 2, Chak 2 A.d., Adoori, Tehsil Pugal, District
Bikaner.
3. Khetdan Charan S/o Keshudan Charan, Aged About 44
Years, R/o Vpo Bijasar, Tehsil Dhanau, District Barmer.
4. Rajji Devi D/o Khema Ram W/o Navrang Singh, Aged
About 39 Years, R/o Vpo 31 G.g., Tarasar, Tehsil And
District Sri Ganganagar. Presently - 31 G.g., Tarasar,
District Sri Ganganagar.
5. Narayan Chand Tawaniya S/o Rameshwar Lal, Aged About
40 Years, R/o Ward No. 29, Kaluwas, Tehsil Sri
Dungargarh, District Bikaner.
6. Rampal S/o Hawa Singh, Aged About 37 Years, R/o Ward
No. 1, Godara Mohalla, Vpo Ramgadhiya, Tehsil Bhadra,
District Hanumangarh.
7. Seeta Ram S/o Lal Chand, Aged About 45 Years, R/o
Village Chhapawali, Tehsil Sadulshahar, District Sri
Ganganagar. Presently Ward No. 08, Lalpura, 29 M.j.d.,
Sri Ganganagar.
8. Moola Ram S/o Garowa Ram, Aged About 41 Years, R/o
Village Barsinga, Tehsil Shiv, District Barmer.
9. Paru Ram S/o Bhugra Ram, Aged About 42 Years, R/o
Village Onada, Tehsil Gadra Road, District Barmer.
10. Nand Lal Khichar S/o Dana Ram Khichar, Aged About 40
Years, R/o Ward No. 01, Vpo Tidiyasar, Tehsil Nohar,
District Hanumangarh.
11. Azad Singh S/o Rajender Singh, Aged About 35 Years, R/
o Village 10 Jgw, Post Ramgadhiya, Tehsil Bhadra, District
Hanumangarh.
12. Sohan Lal S/o Mahaveer, Aged About 41 Years, R/o Ward
No. 16, Opp. Mgb Gramin Bank, Village And Tehsil
Rawatsar, District Hanumangarh.
13. Kuldeep Ram S/o Pala Ram, Aged About 45 Years, R/o
Ward No. 09, Chak 13 G.b., Kalyankot, Tehsil Vijaynagar,
District Sri Ganganagar.
14. Kewal Ram S/o Chhotu Ram, Aged About 43 Years, R/o
Ward No. 02, 3 Blm, Bilochia, Tehsil Sri Vijaynagar,
District Sri Ganganagar.
15. Ramandeep Singh S/o Major Singh, Aged About 42 Years,
R/o Ward No. 2, Chak 7 B.n.w., Post Banwali, Tehsil
Sadulshahar, District Sri Ganganagar.
16. Amar Singh S/o Bajrang Lal, Aged About 42 Years, R/o
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Village Bagpura, Post Nalwa Mandrela, Tehsil Chirawa,
District Jhunjhunu.
17. Haresh Kumar S/o Magha Ram, Aged About 41 Years, R/o
Village Sawatsar, Tehsil Padampur, District Sri
Ganganagar.
18. Shera Ram S/o Budh Ram, Aged About 46 Years, R/o
Chak 62 Gb-A, Tehsil Anupgarh, District Sri Ganganagar.
19. Narpat Ram S/o Chanana Ram, Aged About 43 Years, R/o
Village And Post Juna, Ptarasar, Tehsil And District
Barmer.
20. Sagta Ram S/o Haroo Ram, Aged About 37 Years, R/o
Meghwalo Ki Dhani, Village And Tehsil Chouhtan, District
Barmer.
21. Mohammad Ali S/o Abdul Rahman, Aged About 39 Years,
R/o 260, Ward No. 6, Purana Bas, Vpo Satasar, Tehsil
Chhatargarh, District Bikaner.
22. Devi Lal S/o Gopal Ram, Aged About 44 Years, R/o Ward
No. 7, Village Biran, 5 Ams, Tehsil Bhadra, District
Hanumangarh.
23. Sushil Kumar S/o Mahaveer Prasad, Aged About 44 Years,
R/o Village Jatan, Post Raslana, Tehsil Bhadra, District
Hanumangarh.
24. Raja Ram S/o Rameshwar Lal, Aged About 40 Years, R/o
Ward No. 06, Vpo Naiyasar, Tehsil Bhadra, District
Hanumangarh.
25. Gurdev Singh S/o Bachan Singh, Aged About 40 Years, R/
o Chak 6 Msr, Vpo 27-A, Tehsil Anupgarh, District Sri
Ganganagar.
26. Om Prakash S/o Laxman Ram Jat, Aged About 37 Years,
R/o Ward No. 9, Godaro Ki Dhani, Vpo Charakada, Tehsil
Nokha, District Bikaner.
27. Hanuman Ram Moond S/o Laxmi Narayan, Aged About 30
Years, R/o Near Government School, Vpo Moondsar, Tehsil
And District Bikaner.
28. Ram Niwash S/o Shera Ram, Aged About 43 Years, R/o
Ward No. 05, Utarda Bas, Vpo Moondsar, Tehsil And
District Bikaner.
29. Bhanwarlal S/o Kaluram Jat, Aged About 47 Years, R/o
Ward No. 04, Vpo Saloondiya, Tehsil Nokha, District
Bikaner.
----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
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Panchayati Raj Department, Government Of Rajasthan,
Jaipur.
3. District Programme Coordinator And District Collector,
Bikaner, Rajasthan.
4. Chief Executive Officer, Zila Parishad Bikaner, Rajasthan.
5. Development Officer, Panchayat Samiti Pugal, District
Bikaner, Rajasthan.
6. Development Officer, Panchayat Samiti Nokha, District
Bikaner, Rajasthan.
----Respondents
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
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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
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.
8. Needful be done as expeditiously as possible."
4. In light of the above, the present writ petition is also
disposed of in the same terms as in Keshar Singh Chauhan's
case (supra).
5. All the pending applications, if any, stand disposed of.
(MUNNURI LAXMAN),J
60-BhumikaP/-
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