HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Review Petition (Writ) No. 198/2019
1. State Of Rajasthan, Through Secretary, Public Health And Engineering Department, Government Of Rajasthan, Jaipur.
2. Executive Engineer, Public Health And Engineering Department, Shahpura, Bhilwara.
3. Assistant Engineer, Public Health And Engineering Department, Sub Division, Bhilwara.
----Petitioners Versus
1. Ranjeet S/o Banshi Kumar, Through Mahamantri, Jalday Jalday Karamcharisingh, Bhilwara
2. Labour Court, Bhilwara.
----Respondents Connected With D.B. Spl. Appl. Writ No. 639/2019
1. State Of Rajasthan Through Secretary, Public Health And Engineering Department, Government Of Rajasthan, Jaipur.
2. Executive Engineer, Public Health And Engineering Department, Shahpura, Bhilwara
----Petitioners Versus Durga Lal S/o Jagdish Mali, Through Mahamantri, Jalday Karamchari Sangh, Bhilwara.
----Respondent For Petitioner(s) : Mr. Pankaj Sharma, AAG assisted by Mr. Rishi Soni For Respondent(s) : Mr. J. Gehlot HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI HON'BLE MR. JUSTICE RAMESHWAR VYAS Order 29/11/2021 Learned AAG has submitted that for the first time the State is raising an issue that the Work-charge Rules, 1964 stood repealed in 1995 and, therefore, after the same having been (Downloaded on 01/12/2021 at 09:02:11 PM) (2 of 2) [WRW-198/2019] repealed, whether the benefits could be granted to the respondents in the same law. When confronted with status of Apex Court judgment in Ram Prasad's case, leanred AAG submits that even there, the core issue of law regarding repealing of the Rules in 1995 was not raised, therefore, it is being raised for the first time and calls for adjudication.
Upon this, learned AAG is directed to file a copy of SLP in Ram Prasad's case as well as affidavit stating that previously the question of law regarding repealment of statute was not raised in Ram Prasad's case.
List after four weeks.
(RAMESHWAR VYAS),J (DR. PUSHPENDRA SINGH BHATI),J 6-7 nirmala/Sanjay (Downloaded on 01/12/2021 at 09:02:11 PM) Powered by TCPDF (www.tcpdf.org)