HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 245/2023 Navratan Gaur S/o Shri Bhairoo Lal, Aged About 26 Years, R/o Village Agewa, Tehsil Jaitaran, Dist - Pali (Raj.).
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary, Local Self Department, Government Of Rajasthan, Secretariat, Jaipur.
2. The Director, Local Self Government, Government Of Rajasthan, Jaipur.
3. The Municipal Board, Jaitaran, District Pali Through Its Executive Officer.
----Respondents For Petitioner(s) : Mr. Devki Nandan Vyas For Respondent(s) : Mr. Rajesh Parihar JUSTICE DINESH MEHTA Order 06/01/2023
1. It is submitted by learned counsel for the petitioner that the issue raised by the petitioner in the present writ petition is squarely covered by judgment in the case of Jitendra Kumar Tailor v. The State of Rajasthan & Ors. : S.B. Civil Writ Petition No.1952/2019, decided on 06.07.2020, which in turn had relied on order in the case of Roshan Lal Saini v. State & Ors. : S.B. Civil Writ Petition No.18056/2015, decided on 09.03.2017.
2. In the case of Jitendra Kumar Tailor (supra), a Co-ordinate Bench of this Court inter alia directed as under:
"In this view of the matter, I deem it just and appropriate to dispose of this writ petition with a (Downloaded on 06/01/2023 at 09:46:49 PM) (2 of 2) [CW-245/2023] direction to the State Govt. to decide the matter at the earliest to facilitate issuance of requisite order of regularization of petitioner's services, strictly in accordance with law. The requisite exercise be undertaken by the State Govt. at the earliest, preferably within a period of four weeks from the date presentation of this order."
3. Learned counsel for the respondents, is not in a position to dispute the fact that the issue raised in the present writ petition is covered by judgment in the case of Jitendra Kumar Tailor (supra).
4. In view of the above fact situation, the writ petition filed by the petitioner is disposed of, in light of and with similar directions as given in the case of Jitendra Kumar Tailor (supra).
5. The stay petition also stands disposed of.
(DINESH MEHTA),J 146-pooja/-(Downloaded on 06/01/2023 at 09:46:49 PM)
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