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Rajasthan High Court - Jodhpur
Ram Avatar Mehriya vs State Of Rajasthan (2026:Rj-Jd:10053) on 25 February, 2026
Author: Nupur Bhati
Bench: Nupur Bhati
[2026:RJ-JD:10053]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4762/2026
1. Ram Avatar Mehriya S/o Chentan Ram, Aged About 31
Years, 77, Bhaduo Ka Bas Tehsil Merta City, Karloo Nagaur
Presently Working At Panchayat Samiti Ajmer Rural As
Block Coordinator (Sbm).
2. Vaseem Akram S/o Abdul Gaffar Khan, Aged About 38
Years, Jhalara Vav Masjid Ke Samne, Sirohi Presently
Working At Panchayat Samiti Shivganj As Block
Coordinator (Sbm).
3. Gopal Ram S/o Chela Ram Meghwal, Aged About 45
Years, Meghwalo Ka Was Khandra Sirohi Posalia Sirohi
Presently Working At Panchayat Samiti Sirohi As Block
Coordinator (Sbm).
4. Himanshu Singh S/o Pradeep Kumar Singh, Aged About
32 Years, I-16 Beawer Road Railway Bungalow Opposite
G.c.a. Ajmer Ajmer Presently Working At Zila Parishad
Ajmer As Accountant (Sbm).
5. Manjeet Singh Jodha S/o Bhanwar Singh Jodha, Aged
About 40 Years, House Number 654 Gali No. 2 Shakti
Nagar Naka Madar Chungi Ajmer Presently Working At
Zila Parishad (Rd Cell) Ajmer As Computer Operator.
6. Vimal Kumar S/o Brijkishor Sharma, Aged About 38
Years, Pingora Bharatpur Presently Working At Zila
Parishad Bharatpur As District Co-Oridnator (Sbm).
7. Meetha Lal Bunkar S/o Ram Prasad Kumar, Aged About
42 Years, Khohra Khurd Dausa Presently Working At Zila
Parishad Sikar As District Co-Ordinator (Sbm).
8. Ramswaroop Sharma S/o Shankar Lal Sharma, Aged
About 34 Years, Gram Panchayat Ke Pichhe Anatprua
Anatpura Jaipur Presently At Panchayat Samiti Dhod As
Block Co-Ordinator (Sbm).
9. Gopal Signh Dhayal S/o Narayan Lal, Aged About 35
Years, Dhayalo Ki Dhani Ladpura Po Ladpura Dist Sikar
Presently Working At Panchayat Samiti Palsana As Block
Co-Ordinator (Sbm).
10. Kamlesh Kumar S/o Girdhari Lal, Aged About 32 Years,
Ward No. 07 Bahuji Ki Dhani The Khandela Sikar
Presently Working At Panchayat Samiti Khandela As Block
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Co-Ordinator (Sbm)
11. Mahendra Choudhary S/o Mohan Singh Choudhary, Aged
About 34 Years, 15, Shiv Colony Sector 8M, Vidyadhar
Nagar Jaipur Presently Working At Zila Parishad Jaipur As
District M And E Cum Mis (Sbm).
12. Kamlesh Bairwa S/o Chirangi Lal Bairwa, Aged About 35
Years, Ward No. 12, Plot No. 18 Mal Ki Dhani Badh Bag
Pur Chaksu Thali Jaipur Presently Working At Directorate
Sbm-G Jaipur, Mis Specialist Sbm-G.
13. Naresh Kumar Saini S/o Hajari Lal Saini, Aged About 31
Years, Ward No. 15 Dhani Bankali Divrala Road P.o.
Deorala Sikar Presently Working At Panchayat Samiti
Ajitgarh As Block Co-Ordinator (Sbm).
14. Ravi Sharma S/o Richpal Sharma, Aged About 38 Years,
Shastri Nagar Salasar Road Ward No. 14, Sikar Presently
Working At Panchayat Samiti Dhod As Computer Operator
(Sbm).
15. Manoj Kumar Bhandoria S/o Tulasi Ram Bhandoria, Aged
About 46 Years, Chhota Bazar Near Ramdev Temple
Sambhar Lake Ameepura Jaipur Presently Working At
Panchayat Samiti Sambhar Lake As Block Co-Ordinator
(Sbm).
----Petitioners
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Rural Development And Panchayati Raj Department,
Government Secretariat, Jaipur, Rajasthan.
2. Director, Swachchh Bharat Mission (Sbm) Jaipur.
3. Chief Executive Officer Zila Parishad, Sirohi.
4. Chief Executive Officer Zila Parishad, Ajmer.
5. Chief Executive Officer Zila Parishad, Sikar.
6. Chief Executive Officer Zila Parishad, Jaipur.
7. Chief Executive Officer Zila Parishad, Bharatpur.
----Respondents
For Petitioner(s) : Mr. Pankaj Choudhary
For Respondent(s) : Mr. Avadesh Kumar Jangid
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[2026:RJ-JD:10053] (3 of 4) [CW-4762/2026]
HON'BLE DR. JUSTICE NUPUR BHATI
Order
25/02/2026
1. The learned counsel appearing for the petitioners submits
that the facts in the present case are similar to the facts in D.B.
Civil Writ Petition No. 11737/2024 (Rodu Lal & Ors. Vs. State of
Rajasthan & Ors.), decided on 26.08.2025.
2. The relevant paragraphs of the order dated 26.08.2025
passed in the case of Rodu Lal (Supra) reads as follows:-
"41. In light of the aforesaid facts & findings and the
judgments, this Court is of the opinion that Rule 3 of the Rules
of 2022 has to be read harmoniously, whereby, the petitioners
and similarly situated persons, who have been appointed
through placement agency after issuance of public
advertisement are to be covered under the ambit of Rule 3 of
the Rules of 2022. Since, the above rule has been read
harmoniously in favour of the petitioners, therefore, there is
no requirement to decide question No. (b), which was framed
under para 13. The harmonious reading of the Rule itself
clarifies that, there ought to be no discrimination between the
contractual employees appointed through placement agency
as well as the contractual employees appointed directly.
42. For the aforesaid reasons, the writ petitions are allowed in
the following terms: (i) The respondents shall consider the
individual case of each contractual employee, appointed prior
to enforcement of the Rules of 2022 strictly in accordance with
Rule 3 of the Rules of 2022, meaning thereby, that if an
employee has been appointed on a post created by the
Administrative Department with the concurrence of the
Finance Department and the appointment has been through
issuance of a public advertisement further without there being
any differentiation whether the public advertisement has been
issued by the State Government or by the placement agency.
(ii) If the case of the individual is in conformation with the
Rule 3 of the Rules of 2022, as interpreted above, then the
benefit of the Rules of 2022 shall be extended to such
petitioners.
43. All pending applications, if any, also stand disposed of."
3. Counsel for the respondents is not in a position to refute the
submissions advanced by the petitioners' counsel.
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4. In light of the order cited above, the present writ petition is
disposed of in the same terms as in the case of Rodu Lal & Ors.
(supra). The petitioners shall be at liberty to make a
representation before the concerned authorities within a period of
15 days. On such representation, the concerned authorities are
directed to dispose of the same in light of the decision passed in
case of Rodu Lal within a period of two months from the date of
receipt of this order.
5. All the pending applications, if any, shall stand disposed of.
(DR.NUPUR BHATI),J
262-/Devesh/-
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