Lokesh Kumar Garg vs State Of Rajasthan (2025:Rj-Jd:43085)
2025 Latest Caselaw 13815 Raj

Rajasthan High Court - Jodhpur

Lokesh Kumar Garg vs State Of Rajasthan (2025:Rj-Jd:43085) on 25 September, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:43085]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 17592/2025

Lokesh Kumar Garg S/o Ranchod Garg, Aged About 40 Years, R/
o Agarpura Colony, Banswara, District Banswara (Raj.).
                                                                         ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of Rural Development And Panchayati Raj
         (Panchayati      Raj),      Government           Of        Rajasthan,   Jaipur,
         Rajasthan.
2.       Additonal       Commissioner,             Rural       Development         And
         Panchayati Raj Department, Government Of Rajasthan,
         Jaipur.
3.       Chief       Executive      Officer,       Zila      Parishad       Banswara,
         Rajasthan.
4.       Development Officer, Panchayat Samiti Garhi, District
         Banswara, Rajasthan.
                                                                      ----Respondents


For Petitioner(s)            :     Mr. Pawan Singh



              HON'BLE MS. JUSTICE REKHA BORANA

Order

25/09/2025

1. The present writ petition has been filed aggrieved of notice

dated 14.08.2025 (Annexure-13) whereby the petitioner has been

called upon to explain as to why the departmental proceedings be

not initiated against him.

2. The issue for which the notice has been served on the

petitioner is that his educational as well as technical qualification

is/was not in accordance with the requisite qualification.

3. Admittedly, a reply to the notice has been filed by the

petitioner whereby all the grounds have been raised by him

(Uploaded on 25/09/2025 at 04:22:57 PM)

[2025:RJ-JD:43085] (2 of 2) [CW-17592/2025]

including that both the issues have already been settled by the

judgment of this Court passed in a bunch of writ petitions led by

S.B. Civil Writ Petition No.15498/2025; Lakshmi Kumari Acharya

vs. State of Rajasthan & Ors. (decided on 19.08.2025) and

judgment of this Court at Jaipur Bench passed in a bunch of writ

petitions led by S.B. Civil Writ Petition No.1457/2021; Jahida

Salma vs. State of Rajasthan & Ors. (decided on 10.02.2022).

4. In view of the above, this Court is not inclined to interfere at

this stage.

5. As a reply has already been filed by the petitioner, the

respondent authorities shall be under an obligation to consider the

said reply and thereupon passed a speaking order.

6. Needless to observe that if any order is passed against the

petitioner, he would be at liberty to file afresh.

7. With the above directions, the present writ petition stands

disposed of.

8. Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J 1-Devanshi/-

(Uploaded on 25/09/2025 at 04:22:57 PM)

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