Mohan Lal Roat vs State Of Rajasthan (2025:Rj-Jd:50142)
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Rajasthan High Court - Jodhpur

Mohan Lal Roat vs State Of Rajasthan (2025:Rj-Jd:50142) on 20 November, 2025

[2025:RJ-JD:50142]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 15866/2025

Mohan Lal Roat S/o Jiva Roat, Aged About 53 Years, R/o Village
Rajgadhi, Post Doja, District Dungarpur (Raj.).
                                                                         ----Petitioner
                                       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.       Chief       Executive      Officer,      Zila      Parishad       Dungarpur,
         Rajasthan.
4.       Development Officer, Panchayat Samiti Dovra, District
         Dungarpur, Rajasthan.
                                                                      ----Respondents


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



            HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order

20/11/2025

1. Learned counsel appearing on behalf of both the parties

submitted that the case of the petitioner is squarely covered by

the order passed by a coordinate bench of this Court on

25.09.2025 in S.B. Civil Writ Petition No. 17127/2025

(Fuliya Gavareya Vs. State of Rajasthan & Ors.).

2. The order dated 25.09.2025 passed in the case of Fuliya

Gavareya (supra) reads as follows:

"1. The present writ petition has been filed aggrieved of notice dated 14.08.2025 (Annexure-13) whereby the

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[2025:RJ-JD:50142] (2 of 2) [CW-15866/2025]

petitioner has been called upon to explain as to why the departmental proceedings be not initiated against him.

2. The issue for which the notice has been served on the petitioner is that his educational as well as technical qualification is/was not in accordance with the requisite qualification.

3. Admittedly, a reply to the notice has been filed by the petitioner whereby all the grounds have been raised by him including that both the issues have already been settled by the judgment of this Court passed in a bunch of writ petitions led by S.B. Civil Writ Petition No.15498/2025; Lakshmi Kumari Acharya vs. State of Rajasthan & Ors. (decided on 19.08.2025) and judgment of this Court at Jaipur Bench passed in a bunch of writ petitions led by S.B. Civil Writ Petition No.1457/2021; Jahida Salma vs. State of Rajasthan & Ors. (decided on 10.02.2022).

4. In view of the above, this Court is not inclined to interfere at this stage.

5. As a reply has already been filed by the petitioner, the respondent authorities shall be under an obligation to consider the said reply and thereupon passed a speaking order.

6. Needless to observe that if any order is passed against the petitioner, he would be at liberty to file afresh.

7. With the above directions, the present writ petition stands disposed of.

8. Stay petition and pending applications, if any, stands disposed of.

3. Considering the above judgment, the present writ petition is

disposed of in the same terms as passed in the case of Fuliya

Gavareya (supra).

4. All pending applications, if any, stand disposed of.

(MUNNURI LAXMAN),J 164s-PoonamS/-

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