Rajasthan High Court - Jodhpur
Chhotu Ram Kewatiya vs State Of Rajasthan (2025:Rj-Jd:49816) on 18 November, 2025
[2025:RJ-JD:49816]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 20408/2025
1. Chhotu Ram Kewatiya S/o Durga Ram Kewatiya, Aged
About 38 Years, R/o Village Parewara, Tehsil Bidasar,
District Churu.
2. Abdul Khalid Behlim S/o Abdul Karim Behlim, Aged About
38 Years, R/o Ward No. 14, Near Sachiyaya Mata Mandir,
Chadwas, District Churu.
3. Kamal Kishor Soni S/o Babulal Soni, Aged About 41 Years,
R/o 25, Mandi Bazar, Ward No. 03, Bidasar, District
Churu.
4. Nand Kishor Nagar S/o Durga Lal Nagar, Aged About 51
Years, R/o Nagar Basti, Khejra, Nipania, Tehsil Chhabra,
District Baran.
5. Khetaram Bhamu S/o Harmana Ram, Aged About 38
Years, R/o Dhadheru, Bhamuwan, District Churu.
6. Dalu Ram S/o Khema Ram, Aged About 42 Years, R/o 14,
Pananiyon Ki Dhani, Sevaniyala, Post Rawatsar, Tehsil
Baitu, District Barmer.
7. Mukesh Kumar Meena S/o Mannu Ram Meena, Aged
About 50 Years, R/o Udpuri, District Bharatpur.
8. Mohammad Nijam Khan S/o Abdul Majid Khan, Aged
About 39 Years, R/o Momdan Colony, Vpo Shobhasar,
District Churu.
9. Prahlad Puri S/o Gopal Puri, Aged About 40 Years, R/o
Ward No. 04, Sikrali, Malgaon, District Nagaur.
10. Mahendra Kumar Nayak S/o Khaliya Ji Nayak, Aged About
39 Years, R/o 181, Near Ram Mandir, Gundliya Fala,
Banjarvada, Adiwali, Chhani, District Udaipur.
11. Sunita Kumari D/o Prema Ram W/o Harlal, Aged About 37
Years, R/o Ward No. 06, Maliyo Ka Bas, Rodoo,
Jaswantgarh, District Nagaur.
12. Mukesh Kumar Meena S/o Amar Singh Meena, Aged
About 41 Years, R/o Village And Post Dalota, District
Jhunjhunu.
13. Arjun Ram S/o Sharwan Ram, Aged About 39 Years, R/o
Ward No. 06, Udwala, District Churu.
14. Gopichand Meghwal S/o Mohan Lal, Aged About 37 Years,
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[2025:RJ-JD:49816] (2 of 4) [CW-20408/2025]
R/o Dungras, Aanthuna, Gopalpura, District Churu.
----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,
Churu, Rajasthan.
4. Chief Executive Officer, Zila Parishad Churu, Rajasthan.
5. Development Officer, Panchayat Samiti, Bidasar, District
Churu, Rajasthan.
6. Development Officer, Panchayat Samiti, Sujangarh,
District Churu, Rajasthan.
7. Development Officer, Panchayat Samiti, Rajgarh, District
Churu, 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
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
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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
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
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[2025:RJ-JD:49816] (4 of 4) [CW-20408/2025]
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
273s-PoonamS/-
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