Amit Kumar Prajapat vs State Of Rajasthan (2026:Rj-Jd:9754)
2026 Latest Caselaw 3080 Raj

Rajasthan High Court - Jodhpur

Amit Kumar Prajapat vs State Of Rajasthan (2026:Rj-Jd:9754) on 24 February, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:9754]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                    S.B. Civil Writ Petition No. 4694/2026

Amit Kumar Prajapat S/o Shri Deep Chand Prajapat, Aged About
38 Years, R/o Ward No. 24, Sujangarh, District- Churu.
                                                                             ----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        Sarada,      District-
         Udaipur.
                                                                        ----Respondents


For Petitioner(s)              :     Mr. Ramesh Kumar Prajapat



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

24/02/2026

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

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

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[2026:RJ-JD:9754] (2 of 2) [CW-4694/2026]

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.

4. 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.

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

(DR.NUPUR BHATI),J surabhii/310-

(Uploaded on 24/02/2026 at 05:03:37 PM)

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