Rajasthan High Court - Jodhpur
Dinesh Jakhar vs The State Of Rajasthan ... on 17 November, 2025
Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:49431]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 22504/2025
1. Dinesh Jakhar S/o Shri Rajendra Singh, Aged About 35
Years, R/o Ward No. 8, Likhamichand Ke Ghar K Pass, 9
Mrn, Hanumangarh (Raj.).
2. Jasveer Kumar S/o Shri Milkhi Ram, Aged About 38 Years,
R/o 6 H, Ganganagar (Raj.).
3. Krishan Lal S/o Shri Lalchand, Aged About 46 Years, R/o
Ward No. 10, Nyolakhi, Nohar, Hanumangarh (Raj.).
4. Santosh Kumari W/o Shri Mukesh Kumar, Aged About 33
Years, R/o Rambagh, Bikaner (Raj.).
5. Mohan Lal S/o Shri Chanan Mal, Aged About 42 Years, R/
o 58, Hospital Ke Pass, Dungrana, Tehsil Bhadra,
Hanumangarh (Raj.).
6. Kuldeep Kaur W/o Shri Parvinder Singh, Aged About 39
Years, R/o Ward No. 5, Prem Nagar, Anupgarh, District Sri
Ganganagar (Raj.).
7. Jasweer Beard S/o Shri Mukh Ram, Aged About 37 Years,
R/o Ward No. 1, Ghaniyasar, Naiyasar, Hanumangarh
(Raj.).
8. Suman W/o Banshilal, Aged About 37 Years, R/o Rajputo
Ka Mohalla, Munsari, Hanumangarh (Raj.).
9. Manaram S/o Shri Shrwan Ram, Aged About 41 Years, R/
o Village Post Jaitpur, Bikaner (Raj.).
10. Jagdish S/o Shri Gopal Khati, Aged About 36 Years, R/o
Ward No. 5, 16 Dpn, Po Ramgarh, District Hanumangarh
(Raj.).
11. Suman Arora W/o Shri Pawan Kumar, Aged About 38
Years, R/o Ward No. 6, Khatalbana, District Sri
Ganganagar (Raj.).
12. Anusuyia Kumari Swami W/o Shri Foos Das, Aged About
41 Years, R/o Ward No. 2, Nathwana Tehsil Lunkaransar,
District Bikaner (Raj.).
13. Bhagirath S/o Shri Syokaran Sidh, Aged About 47 Years,
R/o Gram Post Manoharia, Mahajan, Bikaner (Raj.).
14. Devender Singh S/o Shri Hakam Singh, Aged About 40
Years, R/o Ward No. 8, 29 Gb, Shivpuri, Vijaynagar, Sri
Ganganagar (Raj.).
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15. Bilkesh Parihar W/o Astum Ali, Aged About 40 Years, R/o
Chak 70 Gb, Ganganagar (Raj.).
16. Rajuram S/o Shri Jisukh Ram, Aged About 37 Years, R/o
Ward No. 10, Sumana, Bikaner (Raj.).
17. Anita W/o Shri Hanuman Ram, Aged About 46 Years, R/o
Chak 355 Rd, Meharana, Post Dheerera, Bikaner (Raj.).
18. Bhagwati W/o Shri Shyam Sunder, Aged About 41 Years,
R/o Ward No. 9, Brahmano Ka Mohalla, Sodhwali, Bikaner
(Raj.).
19. Chandana Sharma W/o Shri Suresh Kumar, Aged About
42 Years, R/o 2Nd C 249 Sharda Kunj, Murlidhar Vyas
Colony, Bikaner (Raj.).
20. Prem Lata W/o Shri Milakh Raj, Aged About 42 Years, R/o
Ward No. 15, Mandi Pilibanga, District Hanumangarh
(Raj.).
21. Kalawanti W/o Shri Mukh Ram, Aged About 31 Years, R/o
Village 2 K S R Tehsil Suratgarh, District Sri Ganganagar
(Raj.).
22. Gangadhar S/o Shri Hanuman Prasad, Aged About 38
Years, R/o Village Jorawarpura, Tehsil And District
Hanumangarh (Raj.).
23. Sanjay Kumar Saharan S/o Shri Subhas Chander
Saharan, Aged About 36 Years, R/o Village Manakkheri,
Tehsil Pilibangan, District Hanumangarh (Raj.).
24. Rajesh Kumar S/o Shri Krishan Lal, Aged About 38 Years,
R/o Maharana Pratap School Ke Samne Wali Gali, Shastri
Colony, Ward No. 1, Raisinghnagar, District Sri
Ganganagar (Raj.).
----Petitioners
Versus
1. The State Of Rajasthan, Through The Principal Secretary,
Department Of Rural Development And Panchayati Raj
(Panchayati Raj), Government Of Rajasthan, Jaipur,
Rajasthan.
2. The Additional Commissioner, Rural Development And
Panchayati Raj Department, Government Of Rajasthan,
Jaipur.
3. The Chief Executive Officer, Zila Parishad Bikaner, District
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Bikaner, Rajasthan.
4. The Vikas Adhikari, Panchayat Samiti Loonkaransar
District Bikaner.
----Respondents
For Petitioner(s) : Mr. JS Bhaleria
For Respondent(s) : --
HON'BLE MR. JUSTICE FARJAND ALI
Order
17/11/2025
1. Heard.
2. Learned counsel for the petitioners submit that the
controversy involved in the present writ petition is squarely
covered by the order dated 07.08.2025 passed by the Coordinate
Bench of this Court in S.B. Civil Writ Petition No.11508/2025
(Sonu Kumar & Ors. Vs. Stae of Rajasthan & Ors) which
reads as follows: -
"1. Petition herein arises, inter alia, out of the in action on
the part of the respondents in not according the correct service
and notional benefits to the petitioner.
2. Learned counsel for the petitioners at the outset submits that
qua the aforesaid grievance, the petitioners 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 petitioners 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
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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 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
petitioners 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."
3. Accordingly, the instant writ petition is also disposed of in the
same terms as in Sonu Kumar & Ors., (supra).
4. All pending applications, if any, also stand disposed of.
(FARJAND ALI),J
351-Samvedana/-
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