Resham Singh vs The State Of Rajasthan ...
2025 Latest Caselaw 16280 Raj

Rajasthan High Court - Jodhpur

Resham Singh vs The State Of Rajasthan ... on 27 November, 2025

[2025:RJ-JD:51489]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                           JODHPUR
            S.B. Civil Writ Petition No. 22699/2025
1.       Resham Singh S/o Shri Teja Singh, Aged About 36 Years,
         R/o Near Vodafon Tower, Ward No. 11, Dulmana, 7 PBN,
         Hanumangarh, Raj.
2.       Monika Verma D/o Shri Lekhram Verma, Aged About 32
         Years, R/o Ward No. 16, Gali No. 04, Ambedkar Colony,
         Hanumangarh, Raj.
                                                      ----Petitioners
                              Versus
1.       The State Of Rajasthan, Through The Principal Secretary,
         Department Of Rural Development And Panchayati Raj
         (Panchayati Raj), Government Of Rajasthan, Jaipur,
         Rajasthan.
2.       The Additional Commissioner, Rural Development And
         Panchayati Raj Department, Government Of Rajasthan,
         Jaipur.
3.       The Chief Executive Officer, Zila Parishad Bikaner, District
         Bikaner, Rajasthan.
4.       The Vikas Adhikari, Panchayat Samiti Loonkaransar
         District Bikaner.
                                                    ----Respondents


For Petitioner(s)          :     Mr. Deepak Pareek
For Respondent(s)          :     Mr. Nilesh Choudhary for
                                 Mr. Kuldeep Vaishnav, DGC


            HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order 27/11/2025

1. Learned counsel for both the parties submit that the

controversy involved in the present writ petition is squarely

covered by the order dated 07.08.2025 passed by a Co-ordinate

Bench of this Court in S.B. Civil Writ Petition No.11508/2025

(Sonu Kumar & Ors. Vs. State of Rajasthan & Ors.) which

reads as follows: -

"1. Petition herein arises, inter alia, out of the inaction on the part of the respondents in not according the correct service and notional benefits to the petitioner.

2. Learned counsel for the petitioners at the outset submits that qua the aforesaid grievance, the petitioners may be granted liberty to file a fresh

(Uploaded on 27/11/2025 at 05:00:22 PM)

[2025:RJ-JD:51489] (2 of 2) [CW-22699/2025]

representation before the competent authority and the same be decided by passing appropriate administrative orders, in accordance with law.

3. Learned counsel for the petitioners also relies on order/judgment in Nand Kishore Sharma & Ors. v. 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 a 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 petitioners 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."

2. Accordingly, the present writ petition is also disposed of in

the same terms as passed in the case of Sonu Kumar & Ors.

(supra).

3. All pending applications, if any, also stand disposed of.

(MUNNURI LAXMAN),J 205-BhumikaP/-

(Uploaded on 27/11/2025 at 05:00:22 PM)

Powered by TCPDF (www.tcpdf.org)