Rajasthan High Court - Jodhpur
Urmila Kumari vs State Of Rajasthan (2025:Rj-Jd:50272) on 20 November, 2025
[2025:RJ-JD:50272]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 19425/2025
1. Urmila Kumari D/o Govind Ram Rar, W/o Mahendra
Prasad, Aged About 31 Years, R/o M.K. 373, Lora Ki
Dhani, Lalas, District Nagaur.
2. Mukesh Kumar Lohar S/o Sampat Ram, Aged About 49
Years, R/o Near Shakti Farm, Rajeev Colony, Chosla,
Tehsil Bijainagar, District Ajmer.
3. Sunil Dadheech S/o Madan Lal Dadheech, Aged About 49
Years, R/o 41-A, Ward No. 8, Gandhipuri, Shahpura,
District Bhilwara.
4. Kalu Lal Gurjar S/o Bheru Lal Gurjar, Aged About 47
Years, R/o Village Biliya Kalan, Post Kherabad, Tehsil
Hameergarh, District Bhilwara.
5. Mahendra Singh Solanki S/o Kalu Singh Solanki, Aged
About 44 Years, R/o VPO Sethooriya, Via Pur, 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,
Bhilwara, Rajasthan.
4. Chief Executive Officer, Zila Parishad Bhilwara, Rajasthan.
5. Development Officer, Panchayat Samiti Karera, District
Bhilwara, Rajasthan.
6. Development Officer, Panchayat Samiti Shahpura, District
Bhilwara, Rajasthan.
7. Development Officer, Panchayat Samiti Suwana, District
Bhilwara, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Pawan Singh
HON'BLE MR. JUSTICE MUNNURI LAXMAN
Order
20/11/2025
1. Heard.
2. The learned counsel appearing on behalf of the petitinoer
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 20/11/2025 at 05:01:40 PM)
[2025:RJ-JD:50272] (2 of 3) [CW-19425/2025]
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 20/11/2025 at 05:01:40 PM)
[2025:RJ-JD:50272] (3 of 3) [CW-19425/2025]
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
81-PoonamS/-
(Uploaded on 20/11/2025 at 05:01:40 PM)
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