Rajasthan High Court - Jodhpur
Ganga Ram vs State Of Rajasthan (2025:Rj-Jd:39317) on 4 September, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:39317]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 17082/2025
1. Ganga Ram S/o Shri Deva Ram, Aged About 39 Years, R/
o Bada Bass, Maliyo Ka Bass, Sehwaj, Pali, District Pali At
Present Posted Panchayat Samiti Marwar Junction,
District- Pali (Raj.).
2. Savlot Mahendra Kumar S/o Shri Motilal, Aged About 39
Years, R/o- Vpo- Lambia, Via- Khairwa, District Pali (Raj.).
At Present Posted Panchayat Samiti Marwar Junction,
District- Pali (Raj.).
3. Sattar Khan S/o Shri Anwar Khan, Aged About 37 Years,
R/o 351, Brahmano Ka Bas, Dhamli , Pali, District Pali
(Raj.). At Present Posted Panchayat Samiti Marwar
Junction, District- Pali (Raj.).
4. Bharti Yadav D/o Shri Virendra Singh, Aged About 30
Years, R/o Village- Pacheri Khurd, Tehsil- Buhana , Distt-
Jhunjhunu (Raj.). At Present Posted Panchayat Samiti
Marwar Junction, District- Pali (Raj.).
5. Bhawana Devi D/o Shri Jagdish Lohar, W/o Pradeep
Malviya, Aged About 32 Years, R/o Baipura Ka Baas, 64
Jawali, Pali, District- Pali (Raj.). At Present Posted
Panchayat Samiti- Marwar Junction, District- Pali (Raj.).
6. Priya Meena D/o Shri Ramswaroop Meena, W/o Niranjan
Lal Meena, Aged About 32 Years, R/o- Ward No.3 Namner,
Dausa, District- Dausa (Raj.). At Present Posted
Panchayat Samiti- Marwar Junction, District- Pali (Raj.).
7. Gudiya Kumari Meena D/o Shri Bachchu Singh Meena, W/
o Prem Singh Meena, Aged About 32 Years, R/o Ward
No.12 Meena Mohalla, Sedooka Nangla, Alwar, District-
Alwar (Raj.). At Present Posted Panchayat Samiti- Marwar
Junction, District- Pali (Raj.).
8. Kanya Kanwar D/o Shri Vakhtawar Singh, Aged About 47
Years, R/o Village Post Mokhmpura, Tehsil- Bali, District-
Pali, At Present Posted Panchayat Samiti- Bali , District-
Pali (Raj.).
9. Parmod Kunwar D/o Shri Bhagwan Singh, W/o Paritosh
Singh, Aged About 39 Years, R/o 19 Near Bus Stand
Shyampura (Khokhar) , District- Nagaur (Raj.). At Present
Posted Panchayat Samiti- Bali, District- Pali (Raj.).
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[2025:RJ-JD:39317] (2 of 4) [CW-17082/2025]
10. Rajeshwari Rathore D/o Shri Raghuraj Singh Rathore,
Aged About 35 Years, R/o Village Post Khimel, Tehsil- Bali,
District- Pali (Raj.). At Present Posted Panchayat Samiti-
Bali, District- Pali (Raj.).
11. Oda Ram Garasiya S/o Shri Husa Ram, Aged About 38
Years, R/o Village Sakriya, Post Kadech, Tehsil- Gogunda,
District- Udaipur (Raj.). At Present Posted Panchayat
Samiti- Bali, District- Pali (Raj.).
12. Narayan Lal Meena S/o Shri Dova Ram Meena, Aged
About 44 Years, R/o Meeno Ka Bas Village Post Sesali,
Tehsil- Bali, District -Pali (Raj.). At Present Posted
Panchayat Samiti- Bali, District- Pali (Raj.).
13. Mohd. Aasif S/o Farid Mohd., Aged About 36 Years, R/o 63
Gharib Nawaj Colony, Mandia Road, Pali, District- Pali
(Raj.). At Present Posted Panchayat Samiti- Sumerpur,
District- Pali (Raj.).
14. Farid Khan S/o Meharban Khan, Aged About 41 Years, R/o
Shanti Nagar Purada Road, Sumerpur, District- Pali (Raj.).
At Present Posted Panchayat Samiti- Sumerpur, District-
Pali (Raj.).
15. Asrat Kanwar D/o Arjun Singh, W/o Abhay Singh
Shekhawat, Aged About 39 Years, R/o Mahila Police
Station Ke Samne, 24 Sayam Nagar, Pali, District- Pali
(Raj.). At Present Posted Panchayat Samiti- Rohat,
District- Pali (Raj.).
16. Archana Sharma W/o Harish Sharma, Aged About 53
Years, R/o 2-Chh 33 Old Housing Road, Pali, District- Pali
(Raj.). At Present Posted Zila Parishid Pali, District- Pali
(Raj.).
17. Vijay Laxmi D/o Shri Basant Kumar Arora, W/o Late
Deepesh Ji, Aged About 44 Years, R/o Karan Nagar Gali
No. 4 Sheoganj, Sirohi, District- Sirohi (Raj.). At Present
Posted Panchayat Samiti- Sumerpur, District- Pali (Raj.).
18. Sandeep Kumar Sharma S/o Shri Govind Ram Sharma,
Aged About 40 Years, R/o Rup Nagar Colony Khudala
Falna, District- Pali (Raj.). At Present Posted Panchayat
Samiti- Bali, District- Pali (Raj.).
----Petitioners
Versus
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[2025:RJ-JD:39317] (3 of 4) [CW-17082/2025]
1. State Of Rajasthan, Through Its Principal Secretary,
Department Of Rural And Panchayati Raj., Government Of
Rajasthan, Secretariat, Jaipur.
2. The Commissioner, Rural Development And Panchayati
Raj Department, Secretariat, Jaipur.
3. Chief Executive Officer, Zila Parishad Pali , District- Pali
(Raj.).
4. Block Development Officer, Panchayat Samiti Marwar
Junction, District- Pali (Raj.).
5. Block Development Officer, Panchayat Samiti Bali,
District- Pali (Raj).
6. Block Development Officer, Panchayat Samiti Sumerpur
District- Pali (Raj.).
7. Block Development Officer, Panchayat Samiti Rohat
District- Pali (Raj.).
----Respondents
For Petitioner(s) : Mr. O.P. Kumawat
HON'BLE DR. JUSTICE NUPUR BHATI
Order
04/09/2025
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 petitioners.
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 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
[2025:RJ-JD:39317] (4 of 4) [CW-17082/2025]
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 petitioners in light of the aforesaid
judgment.
4. 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.
5. 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.
6. 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.
7. Needful be done as expeditiously as possible.
(DR. NUPUR BHATI),J
258-/Devesh/-
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