[2023:RJ-JD:32171] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8050/2023 Anil Kumar S/o Shri Roshan Lal, Aged About 30 Years, R/o Ward No. 05/08, Purani Abadi, Sri Ganganagar (Raj.).
----Petitioner Versus
1. The State Of Rajasthan, Through The Secretary, Local Self Department, Government Of Rajasthan, Secretariat, Jaipur.
2. The Director, Local Self Government, Government Of Rajastahn, Jaipur.
3. The Muncipal Council Sri Ganganagar, Through Its Commissioner.
----Respondents For Petitioner(s) : Mr. S.K. Shreemali for Mr. Devki Nandan Vyas For Respondent(s) : Mr. Kuldeep Rajpurohit for Mr. Rajesh Parihwar.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 03/10/2023 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.
In the case of Jitendra Kumar Tailor (supra), a Co-ordinate Bench of this Court inter-alia directed as under:-
(Downloaded on 12/11/2023 at 06:47:57 AM)[2023:RJ-JD:32171] (2 of 2) [CW-8050/2023] "In this view of the matter, I deem it just and appropriate to dispose of this writ petition with a 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".
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).
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).
(VINIT KUMAR MATHUR),J 35-SanjayS/-(Downloaded on 12/11/2023 at 06:47:57 AM)
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