Prahlad Prasad Meena vs State Of Rajasthan (2025:Rj-Jd:49569)
2025 Latest Caselaw 15550 Raj

Rajasthan High Court - Jodhpur

Prahlad Prasad Meena vs State Of Rajasthan (2025:Rj-Jd:49569) on 17 November, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:49569]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 19351/2025

Prahlad Prasad Meena S/o Ramphool Meena, Aged About 43
Years, 142, Mandawata Dhani, Tehsil Lalsot, District Dausa,
Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Rural And Panchayati Raj, Government Of Rajasthan,
         Jaipur, Rajasthan.
2.       The Secretary, Department Of Education, Government Of
         Rajasthan, Jaipur, Rajasthan.
3.       The Director, Elementary Education, Bikaner, District
         Bikaner, Rajasthan.
4.       The Chief Executive Officer, Zila Parishad Dausa, District
         Dausa, Rajasthan.
5.       The District Education Officer (Headquarter), Secondary
         Education, Dausa, District Dausa, Rajasthan.
6.       The District Education Officer (Headquarter), Elementary
         Education, Dausa, District Dausa, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Kailash Jangid
For Respondent(s)         :     -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

17/11/2025

1. Petition herein arises, inter alia, out of the inaction 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

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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. 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 petitioner 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

petitioner as mentioned hereinabove and apply its independent

mind on the applicability of the same before passing any order.

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8. Needful be done as expeditiously as possible.

9. Stay petition also stands disposed of.

(FARJAND ALI),J 86-divya/-

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