Rajasthan High Court - Jodhpur
Bindu Beniwal vs The State Of Rajasthan ... on 17 November, 2025
Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:49430]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 22414/2025
1. Bindu Beniwal W/o Shri Bhagirath, Aged About 38 Years,
R/o Phulasar Bara, Bikaner (Raj.).
2. Amita Devi Arya D/o Shri Mahendra Singh, Aged About 41
Years, R/o 56, Jagdish Colony, Niwaru Road, Jaipur (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 Jaisalmer,
District Jaisalmer, Rajasthan.
4. The Vikas Adhikari, Panchayat Samiti Nachna District
Jaisalmer.
----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: -
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[2025:RJ-JD:49430] (2 of 3) [CW-22414/2025]
"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
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."
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[2025:RJ-JD:49430] (3 of 3) [CW-22414/2025]
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
323-Samvedana/-
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