[Cites 2, Cited by 0]
Rajasthan High Court - Jodhpur
Badri Lal vs The State Of Rajasthan ... on 25 February, 2026
Author: Nupur Bhati
Bench: Nupur Bhati
[2026:RJ-JD:10040]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4772/2026
1. Badri Lal S/o Parmanend, Aged About 48 Years, R/o
Kodiyon Ka Chauk,sangod District Kota, Rajasthan.
2. Nand Kanwar W/o Braj Mohan, Aged About 51 Years, R/o
Kodi Ka Chok, Sangod District Kota, Rajasthan.
3. Dwarka Lal Bairwa S/o Ganga Ram Bairwa, Aged About
51 Years, R/o Tejaji Basti, Sultanpur Tehsil Digod District
Kota, Rajasthan.
4. Anita W/o Ramesh Chand, Aged About 46 Years, R/o
Indra Colony, Bapawar Kalan Distt. Kota, Rajasthan.
----Petitioners
Versus
1. The State Of Rajasthan, Through Principal Secretary,
Social Justice And Empowerment Department,
Secretariat, Jaipur, Rajasthan.
2. The Director, Department Of Social Justice And
Empowerment, Rajasthan, Jaipur.
----Respondents
For Petitioner(s) : Mr. Hans Raj Nimbar
HON'BLE DR. JUSTICE NUPUR BHATI
Order
25/02/2026
1. Instant writ petition is preferred by petitioners with following
prayer:
"A. By an appropriate, writ, order or direction the
respondents be directed to regularize services of petitioner
on the post of Class-IV Sevant/ respondent be directed to
decide the petitioner representation on merit as early as
possible. B. Any other relief as this Hon'ble Court may
deem fit and proper be also passed in favour of petitioner."
2. Counsel for the petitioners submits that the controversy
involved in the writ petition is squarely covered by the order dated
25.02.2026 passed by the Coordinate Bench at Jaipur in SBCWP
No.4772/2026 : "Badri Lal & Ors. v. State of Rajasthan &
Ors."; wherein, the Coordinate Bench at Jaipur, disposed of the
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[2026:RJ-JD:10040] (2 of 3) [CW-4772/2026]
writ petition in light of the order dated 29.08.2025 passed in
SBCWP No.8332/2002 : "Nawal Kishore v. State of
Rajasthan & Ors.". The said order is reproduced hereunder:
"1. Instant writ petition is preferred by petitioners with
following prayer:
"A. By an appropriate, writ, order or direction the respondents be
directed to regularize services of petitioner on the post of Class-
IV Sevant/ respondent be directed to decide the petitioner
representation on merit as early as possible. B. Any other relief
as this Hon'ble Court may deem fit and proper be also passed in
favour of petitioner."
2. Learned counsel for petitioners while referring and
relying upon judgment dated 29.08.2025 in S.B. Civil Writ
Petition No.8332/2002 titled as Nawal Kishore Vs. State of
Rajasthan & Ors. submits that the controversy and the
issue raised herein is already settled by a Coordinate
Bench of this Hon'ble Court. He further submitted that
instant writ petition be disposed of in accordance with
aforesaid order.
3. Having considered the submissions of learned
counsel for petitioners and also material placed on record,
the writ petition may be disposed of in light of ratio laid
down in case of Nawal Kishore (supra) passed by a Co-
ordinate bench of this Court.
4. Considered the grievance raised herein, the
petitioners are given a liberty to submit a representation to
the respondents-Authority within a period of 30 days
raising all grounds and the respondents-Authority are
directed to consider and decide the representation in light
of ratio laid down in case of Nawal Kishore (supra), but in
case of deviation with a reasoned and speaking order
within a period of 30 days from date of receipt of
representation. After the decision, the respondents are
under an obligation to communicate the decision to the
petitioners either by way of speed post or through E-mail,
if petitioners have provided Email in their representation.
If the petitioners are still aggrieved, they have a liberty to
approach this Court with fresh petition.
5. Needless to say that if ratio is applicable upon facts
of the case as claimed by the petitioners, then same
benefits be extended.
6. With the aforesaid directions, the present writ
petition with pending application, if any, stands disposed
of."
3. In view of the order cited hereinabove, the present writ
petition is also disposed of in the same terms as in the case of
Nawal Kishore (supra).
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[2026:RJ-JD:10040] (3 of 3) [CW-4772/2026]
4. The petitioners are given a liberty to submit a representation
to the respondents-Authority within a period of 30 days raising all
grounds and the respondents-Authority are directed to consider
and decide the representation in light of ratio laid down in case of
Nawal Kishore (supra), but in case of deviation with a reasoned
and speaking order within a period of 30 days from date of receipt
of representation. After the decision, the respondents are under
an obligation to communicate the decision to the petitioners either
by way of speed post or through E-mail, if petitioners have
provided Email in their representation. If the petitioners are still
aggrieved, they have a liberty to approach this Court with fresh
petition.
5. Needless to say that if ratio is applicable upon facts of the
case as claimed by the petitioners, then same benefits be
extended.
6. All pending application(s), also stand disposed of accordingly.
(DR.NUPUR BHATI),J
265-/Devesh/-
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