Shankar Lal Meena vs State Of Rajasthan (2025:Rj-Jd:40595)
2025 Latest Caselaw 13061 Raj

Rajasthan High Court - Jodhpur

Shankar Lal Meena vs State Of Rajasthan (2025:Rj-Jd:40595) on 11 September, 2025

Author: Nupur Bhati

Bench: Nupur Bhati

[2025:RJ-JD:40595]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                 S.B. Civil Writ Petition No. 17442/2025

Shankar Lal Meena S/o Nathu Ji Meena, Aged About 52 Years, R/
o Mukam Post- Mallada, Tehsil- Semari, District- Udaipur.
                                                                             ----Petitioner
                                         Versus
1.       State       Of      Rajasthan,           Through             Secretary,      Rural
         Development               And       Panchayati           Raj        Department,
         Government Of Rajasthan, Secretariat, Jaipur.
2.       The Commissioner, Rural Development And Panchayati
         Raj Department, Secretariat, Jaipur.
3.       Chief Executive Officer, Zila Parishad Udaipur, District-
         Udaipur.
4.       Vikash Adhikari, Panchayat Samiti Lasadiya, District-
         Udaipur.
5.       Vikash      Adhikari,       Panchayati         Samiti        Semari,      District-
         Udaipur.
                                                                        ----Respondents


For Petitioner(s)              :     Mr. Ramesh Kumar Prajapat



                HON'BLE DR. JUSTICE NUPUR BHATI

Order

11/09/2025

1. Learned counsel for the petitioner submits that the petitioner

herein seeks direction to the respondents to give notional benefits,

increment, seniority to him from the date of appointment as has

been given to his counter-parts.

2. At the outset, learned counsel for the petitioner submits that

the issue raised in the present writ petition is covered by an order

dated 08.12.2022 passed by a co-ordinate Bench of this Court in

S.B. Civil Writ Petition No.15764/2021 : Mohan Lal

Meghwal & Ors. Vs. State of Rajasthan & Ors. He submits

(Uploaded on 11/09/2025 at 06:28:16 PM)

[2025:RJ-JD:40595] (2 of 2) [CW-17442/2025]

that the petitioner is sanguine that, in case he is allowed to file a

representation qua the grievance raised in the present writ

petition and the same is considered in light of the aforesaid

judgment, he will be meted out with favorable treatment.

3. In view of the aforesaid, without commenting on the merits

of the case, the petition filed by the petitioner is disposed of with

a direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the

petitioner, in accordance with law, keeping in view the

observations made in the case of Mohan Lal Meghwal (supra),

as expeditiously as possible.

4. Pending application(s), if any, stands disposed of.

(DR. NUPUR BHATI),J

274-/Devesh/-

(Uploaded on 11/09/2025 at 06:28:16 PM)

Powered by TCPDF (www.tcpdf.org)