Rajasthan High Court - Jodhpur
Bhagirath Menariya vs State Of Rajasthan (2025:Rj-Jd:40223) on 10 September, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:40223]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 16226/2025
1. Bhagirath Menariya S/o Hemraj Menariya, Aged About 40
Years, R/o Vpo Chorwari, Tehsil Bhupalsagar, District
Chittorgarh.
2. Laxmi Lal Sen S/o Sohan Lal, Aged About 48 Years, R/o
Vpo Thobawara, Post Upreta, Tehsil Jhadol, District
Udaipur.
3. Mamta, Aged About 35 Years, R/o Vijay Nai Ka Bass,
Raghunathpura, Derwala, District Jhunjhunu.
4. Sunita Meena D/o Ram Singh Meena, Aged About 34
Years, R/o Shivaji, 57, Meena Mohalla, Shyopura, District
Bharatpur.
5. Nirmala Kumari D/o Rohitashwa, Aged About 34 Years, R/
o C/o Anand Kumar Luniya, Bhainsawat Kalan, District
Jhunjhunu.
6. Sapna Verma D/o Banwari Lal Verma, Aged About 34
Years, R/o C/o Khem Raj Bhatia, Sarelia (295),
Mahendragarh (Haryana).
7. Anil Patidar S/o Goutam Lal Patidar, Aged About 49 Years,
R/o Shiv Mandir Ke Samne, Vpo Kanba, Tehsil Bichhiwara,
District Dungarpur.
8. Narayan Lal Gayri S/o Nathu Ji Gayri, Aged About 40
Years, R/o 01, Upla Kheda, Sukhwada, Post Boyna, Tehsil
Mavali, Dist - Udaipur.
9. Rajesh Kumar S/o Ramniwas Yadav, Aged About 48 Years,
R/o Vpo Godoj, Tehsil Bheror, District Alwar.
10. Hosiyar Singh S/o Peetam Chand, Aged About 48 Years,
R/o Ranmalpara, Vpo Thighana, Tehsil Todabhim, District
Karauli.
----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,
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[2025:RJ-JD:40223] (2 of 3) [CW-16226/2025]
Jalore, Rajasthan.
4. Chief Executive Officer, Zila Parishad Jalore, Rajasthan.
5. Development Officer, Panchayat Samiti Sarnau, District
Jalore, 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.
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.
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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
277-/Devesh/-
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