Rajasthan High Court - Jodhpur
Jugraj Singh Nagar vs State Of Rajasthan (2025:Rj-Jd:40226) on 10 September, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:40226]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 17310/2025
1. Jugraj Singh Nagar S/o Bapu Lal, Aged About 47 Years,
R/o Ward No. 07, Nagar Mohalla, Vpo Gadiya, Tehsil
Ramganjmandi, District Kota.
2. Ramswaroop Meena S/o Raghu Nath Meena, Aged About
47 Years, R/o Village Seemalkheri, Post Sojpur, Tehsil
Khanpur, District Jhalawar.
3. Ram Singh S/o Ram Karan, Aged About 46 Years, R/o
Village And Post Limi, Tehsil Khanpur, District Jhalawar.
4. Nandkishor Bairwa S/o Mangi Lal Bairwa, Aged About 41
Years, R/o Meeno Ki Jhopariya, Jetpur, District Bundi.
5. Ramlal Meena S/o Durga Lal Meena, Aged About 42
Years, R/o Village Kothya, Post Lalpura, Tehsil Talera,
District Bundi.
6. Mahendra Kumar Suthar S/o Udai Lal Suthar, Aged About
49 Years, R/o Village And Post Badodiya, Tehsil
Rawatbhata, District Chittorgarh.
7. Rajesh Kumar Meena S/o Girdhari Lal Meena, Aged About
39 Years, R/o Vpo Deoli, Tehsil Lalsot, District Dausa.
8. Lakshmi Narayan Meena S/o Ramdev Meena, Aged About
33 Years, R/o Plot No. 85, Laxmi Nias, Janta Colony, Ward
No. 13, Deoli, District Tonk.
9. Laxman Jat S/o Lal Chand Jat, Aged About 42 Years, R/o
Ward No. 05, Purani Basti, Village And Post Shripura,
Tehsil Rawatbhata, District Chittorgarh.
10. Jodhraj Malav S/o Kajodi Lal Malav, Aged About 44 Years,
R/o Near H.p. Petrol Pump, Khanpur, District Jhalawar.
11. Devraj Meena S/o Onkar Lal Meena, Aged About 51 Years,
R/o Nainwa Road, Indra Colony, Bundi.
12. Mohan Lal S/o Pokhar Bhambi, Aged About 53 Years, R/o
Village Somarwalon Ka Khera, Post Hindoli, Tehsil Rashmi,
District Chittorgarh.
13. Lalita Kumari Verma D/o Raghuvir Prasad Verma W/o
Amit Kumar Verma, Aged About 35 Years, R/o Village
Hirnoti, Post Pada, Tehsil Rajgarh, District Alwar. Presently
Kali Pahari, Thana, District Alwar.
----Petitioners
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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,
Chittorgarh, Rajasthan.
4. Chief Executive Officer, Zila Parishad Chittorgarh,
Rajasthan.
5. Development Officer, Panchayat Samiti, Bhainsrodgarh,
District Chittorgarh, Rajasthan.
6. Development Officer, Panchayat Samiti, Rashmi, District
Chittorgarh, Rajasthan.
7. Development Officer, Panchayat Samiti, Sadri, District
Chittorgarh, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Pawan Singh
Mr. Mahendra Kumar Gurjar
HON'BLE DR. JUSTICE NUPUR BHATI
Order
10/09/2025
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.
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[2025:RJ-JD:40226] (3 of 3) [CW-17310/2025]
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 petitioners 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.
(DR. NUPUR BHATI),J
315-/Devesh/-
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