Soma Ram vs State Of Rajasthan (2025:Rj-Jd:49826)
2025 Latest Caselaw 15645 Raj

Citation : 2025 Latest Caselaw 15645 Raj
Judgement Date : 18 November, 2025

Rajasthan High Court - Jodhpur

Soma Ram vs State Of Rajasthan (2025:Rj-Jd:49826) on 18 November, 2025

[2025:RJ-JD:49826]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                           JODHPUR
            S.B. Civil Writ Petition No. 19337/2025

1.       Soma Ram S/o Chuna Ram, Aged About 49 Years, R/o
         532, Meghwalo Ka Bas, Doli, District Jodhpur.
2.       Rameshwar Lal Raigar S/o Suraj Mal, Aged About 52
         Years, R/o Raigaro Ka Mohlla, Post Bobas, Tehsil Phulera,
         District Jaipur.
3.       Deepa D/o Genda Ram Jat W/o Yogendra Singh
         Choudhary, Aged About 34 Years, R/o Cholai Bass, Baroda
         Meo, District Alwar.
4.       Ratan Lal S/o Bagta Ram, Aged About 48 Years, R/o
         Meghwalo Ki Dhani, Jhoond South, Santara, District
         Barmer.
5.       Anshul Khandelwal D/o Rakesh Gupta W/o Neeraj
         Khandelwal, Aged About 33 Years, R/o Ward No. 12,
         Adarsh Mohall, Govindgarh, District Alwar.
6.       Rajendra Sharma S/o Jagdish Chandra Sharma, Aged
         About 40 Years, R/o Village Hasiyas, Post Kanda, Tehsil
         And District Bhilwara.
                                                       ----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,
         Alwar, Rajasthan.
4.       Chief Executive Officer, Zila Parishad Alwar, Rajasthan.
5.       Development Officer, Panchayat Samiti Govindgarh,
         District Alwar, Rajasthan.
6.       Development Officer, Panchayat Samiti Rajgarh, District
         Alwar, Rajasthan.
                                                    ----Respondents


For Petitioner(s)         :     Mr. Pawan Singh with
                                Mr. Dilip Kumar
For Respondent(s)         :     Mr. Kuldeep Vaishnav, Govt. Counsel



            HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order

18/11/2025

1. Heard.

2. The learned counsel appearing on behalf of the parties jointly

submits that the facts of the present writ petition are similar to

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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 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

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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, shall stand disposed of.

(MUNNURI LAXMAN),J 100-PoonamS/-

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