Rajasthan High Court - Jodhpur
Nathu Singh vs State Of Rajasthan (2025:Rj-Jd:49819) on 18 November, 2025
[2025:RJ-JD:49819]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 21666/2025
1. Nathu Singh S/o Satidan Singh, Aged About 43 Years, R/o
Taliyana, Tehsil Sayla, District Jalore.
2. Amrit Lal S/o Shankar Lal, Aged About 39 Years, R/o 386,
Meghwalo Ka Vas, Panchota, District Jalore.
3. Gopa Ram S/o Rupa Ram, Aged About 39 Years, R/o 82,
Purohit Main Road, Rewatra, District Jalore.
----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,
Jalore, Rajasthan.
4. Chief Executive Officer, Zila Parishad Jalore, Rajasthan.
5. Development Officer, Panchayat Samiti Sayla, District
Jalore, 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.:
(Uploaded on 18/11/2025 at 05:22:22 PM)
[2025:RJ-JD:49819] (2 of 3) [CW-21666/2025]
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
is dispensed with as no return is required to be filed
by them.
(Uploaded on 18/11/2025 at 05:22:22 PM)
[2025:RJ-JD:49819] (3 of 3) [CW-21666/2025]
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
284s-PoonamS/-
(Uploaded on 18/11/2025 at 05:22:22 PM)
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