[Cites 4, Cited by 0]
Rajasthan High Court - Jodhpur
Arun Kumar vs Union Of India (2026:Rj-Jd:1183-Db) on 9 January, 2026
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
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HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR.
D.B. Civil Writ Petition No. 5318/2025
1. Laxman Singh S/o Sh. Ram Dev, Aged About 40 Years,
Resident Of Kasaiwara, Nakash Gate, Nagaur, At Present
Employed As Casual Chowkidar In The Office Of Income
Tax Officer, Nagaur.
2. Manoj Kumar Bora S/o Sh. Magan Lal Bora, Aged About
56 Years, Resident Of Gugnsa Ki Gali, Lohiyon Ka Chowk,
Nagaur, At Present Employed As Casual Computer
Operator In The Office Of Income Tax Officer, Nagaur.
3. Satyanarayan Kansara S/o Sh. Murlidhar Kansara, Aged
About 40 Years, Resident Of Kansara Ka Mohulla, Opposite
Jagdamba, Ayurvedic M. G. Road, Nagaur, At Present
Employed As Casual Computer Operator In The Office Of
Income Tax Officer, Nagaur.
4. Nitesh Tolawat S/o Sh. Narendra Kumar Tolawat, Aged
About 40 Years, Resident Of Tolawato Ki Pole, Machhio Ka
Chowk, Nagaur At Present Employed As Casual Computer
Operator In The Office Of Income Tax Officer, Nagaur.
----Petitioners
Versus
1. Union Of India, Through Secretary To Govt. Of India
Ministry Of Finance, Deptt. Of Revenue, North Block, New
Delhi.
2. Principal Chief Commissioner Of Income Tax, C R Building,
Statute Circle, B D Road, Jaipur.
3. Principal Commissioner Of Income Tax, Paota C Road, Lal
Maidan, Jodhpur.
----Respondents
Connected With
D.B. Civil Writ Petition No. 328/2025
1. Jagdish Singh Rathore S/o Mango Singh, Aged About 38
Years, At Present Employed On The Post Of Casual/daily
Paid Computer Operator (Mts) In The Office Of Cit-2
Charge, Aaykar Bhawan, Paota C Road Jodhpur -342010.
2. Deep Singh Badgujar s/o Shri Bhanwar Singh Badgujar,
Aged About 39 Years, At Present Employed On The Post Of
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Casual/daily Paid Computer Operator (Mts) In The Office
Of Cit-2, Aaykar Bhawan, Paota C Road Jodhpur -342010
3. Kushal Singhsi S/o Bhanwar Singh, Aged About 41 Years,
At Present Employed On The Post Of Casual/daily Paid
Computer Operator (Mts) In The Office Of Cit-2, Aaykar
Bhawan, Paota C Road Jodhpur -342010.
4. Alok Vyas S/o Jagdish Narayan Vyas, Aged About 43
Years, At Present Employed On The Post Of Casual/daily
Paid Peon (Mts) In The Office Of Cit-2, Aaykar Bhawan,
Paota C Road Jodhpur -342010.
5. Rajendra Parihar S/o Om Prakash Parihar, Aged About 45
Years, At Present Employed On The Post Of Casual/daily
Paid Computer Operator (Mts) In The Office Of Cit-1,
Aaykar Bhawan, Paota C Road Jodhpur -342010
6. Amraw Dan Charan S/o Bhanwar Dan, Aged About 35
Years, At Present Employed On The Post Of Casual/daily
Paid Peon (Mts) In The Office Of Tds, Aaykar Bhawan,
Paota C Road Jodhpur -342010.
7. Jitendra Kachhawaha S/o Mishri Lal Kachhawaha s/o Shri
Tulsi Das Khinchi, Aged About 30 Years, At Present
Employed On The Post Of Casual/daily Paid Computer
Operator (Mts) In The Office Of Cit-2, Aaykar Bhawan,
Paota C Road Jodhpur -342010
8. Hari Ram Meena S/o Badri Prasad Meena, Aged About 43
Years, At Present Employed On The Post Of Casual/daily
Paid Peon (Mts) In The Office Of Cit-1, Aaykar Bhawan,
Paota C Road Jodhpur -342010.
----Petitioners
Versus
1. Union Of India, Through Secretary To Govt. Of India
Ministry Of Finance, Deptt Of Revenue, North Block, New
Delhi.
2. Principal Chief Commissioner Of Income Tax, C R Building,
Statute Circle, B D Road, Jaipur.
3. Principal Commissioner Of Income Tax, Paota C Road, Lal
Maidan, Jodhpur
4. The Central Administrative Tribunal, Jodhpur Bench,
Jodhpur.
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----Respondents
D.B. Civil Writ Petition No. 334/2025
Dinesh Teji S/o Shri Ramesh Teji, Aged About 38 Years, R/o At
Present Employed As Casual Labour Peon (Mts) In The Office Of
Income Tax Office, Cit 1 (Appeal), Jodhpur.
----Petitioner
Versus
1. Union Of India, Through Secretary To Govt. Of India,
Ministry Of Finance, Deptt. Of Revenue, North Block, New
Delhi.
2. Principal Chief Commissioner Of Income Tax, C R Building,
Statute Circle, B D Road, Jaipur.
3. Principal Commissioner Of Income Tax, Paota C Road, Lal
Maidan, Jodhpur.
4. The Central Administrative Tribunal, Jodhpur Bench,
Jodhpur.
----Respondents
D.B. Civil Writ Petition No. 338/2025
Chandra Prakash S/o Shri Dev Das Rankawat, Aged About 33
Years, Resident Of Near Gokul Niwas, Umed Chowk, Jodhpur, At
Present Employed Casual Labour As Computer Operator (Mts), In
Income Tax Office, Paota C Road, Jodhpur.
----Petitioner
Versus
1. Union Of India, Through Secretary To Govt. Of India
Ministry Of Finance, Deptt. Of Revenue, North Block, New
Delhi.
2. Principal Chief Commissioner Of Income Tax, C R Building,
Statute Circle, B D Road, Jaipur.
3. Principal Commissioner Of Income Tax, Paota C Road, Lal
Maidan, Jodhpur.
4. The Central Administrative Tribunal, Jodhpur Bench,
Jodhpur.
----Respondents
D.B. Civil Writ Petition No. 344/2025
Shobha Ram S/o Sh. Dhan Raj, Aged About 42 Years, Resident
Of Dhada Bas, Mahamandir, Jodhpur, At Present Employed As
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Casual Peon (Mts), In The Office Of Cit, O/o Income Tax
Appellate Tribunal, 27-A ,hanuwant Vihar ,raikabag, Jodhpur.
----Petitioner
Versus
1. Union Of India, Through Secretary To Govt. Of India
Ministry Of Finance ,deptt. Of Revenue, North Block, New
Delhi.
2. Principal Chief Commissioner Of Income Tax, C R Building,
Statute Circle, B D Road, Jaipur.
3. Principal Commissioner Of Income Tax, Paota C Road, Lal
Maidan, Jodhpur.
4. The Central Administrative Tribunal, Jodhpur Bench,
Jodhpur.
----Respondents
D.B. Civil Writ Petition No. 492/2025
1. Mohd Irfan S/o Sh. Mohd Gulfam, Aged About 32 Years,
At Present Employed As Casual Peon (Mts) In The Office
Of Income Tax, Ccit, Jodhpur.
2. Shravan Kumar S/o Shri Charan Das, Aged About 29
Years, At Present Employed As Casual/safaiwala/sweeper
(Mts) In The Office Of Income Tax, Ccit, Jodhpur.
3. Poonam Chand S/o Late Shri Hari Bhajan, Aged About 32
Years, At Present Employed As Casual Labour-Peon (Mts)
In The Office Of Income Tax, Ccit, Jodhpur.
4. Narendra Singh Rathore S/o Sh. Kishore Singh Rathore,
Aged About 28 Years, At Present Employed On The Post Of
Casual/daily Paid Computer Operator (Mts) In The Office
Of Income Tax Officer (Systems), Aaykar Bhawan, Paota C
Road, Jodhpur-342010.
----Petitioners
Versus
1. Union Of India, Through Secretary To Govt. Of India
Ministry Of Finance, Deptt. Of Revenue, North Block, New
Delhi.
2. Principal Chief Commissioner Of Income Tax, C R Building,
Statute Circle, B D Road, Jaipur.
3. Principal Commissioner Of Income Tax, Paota C Road, Lal
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Maidan, Jodhpur.
4. Suresh Kumar S/o Sh. Kishan Chander Samariya, Aged
About 43 Years, At Present Employed On The Post Of
Causal / Daily Paid Chowkidar (Mts) In The Office Of Cit-1,
Aaykar Bhawan, Paota C Road, Jodhpur -342010.
5. Praveen Singh Bhati S/o Sh. Madan Singh, Aged About 36
Years, Presently Employed As Casual Peon (Mts) In The
Office Of Income Tax, Ccit, Jodhpur.
6. Amit Kumar Pandit S/o Shri Haridas Pandit, Aged About
35 Years, At Present Employed As Casual Labour-Peon
(Mts) In The Office Of Income Tax, Ccit, Jodhpur.
7. Lal Chand Nath S/o Sh. Laxman Nath, Aged About 37
Years, At Present Employed As Casual Computer Operator
(Mts) In The Office Of Income Tax, Joint Cit, Pali.
8. Dinesh Teji S/o Shri Ramesh Teji, Aged About 38 Years,
R/o At Present Employed As Casual Labour-Peon (Mts) In
The Office Of Income Tax, Cit-I (Appeal), Jodhpur.
----Respondents
9. Suresh Kumar S/o Sh. Kishan Chander Samariya, aged
about 43 years, R/o Kala Colony, Gali No. 9, Nagauri Gate,
Fort Road , Jodhpur.
----Applicants
D.B. Civil Writ Petition No. 503/2025
1. Doulat S/o Sh. Suraj, Aged About 33 Years, At Present
Employed On The Post Of Casual/daily Paid Peon (Mts) In
The Office Of Cit-1, Aaykar Bhawan, Paota C Road,
Jodhpur-342010.
2. Lalit Mehra S/o Sh. Gouri Shankar, Aged About 30 Years,
At Present Employed On The Post Of Casual/daily Paid
Peon (Mts) In The Office Of Cit-2, Aaykar Bhawan, Paota
C Road, Jodhpur-342010.
3. Vikram Singh S/o Sh. Balkishan Singh, Aged About 38
Years, At Present Employed On The Post Of Casual/daily
Paid Chaukidar (Mts) In The Office Of Cit-1, Aaykar
Bhawan, Paota C Road, Jodhpur-342010.
4. Pradeep Singh S/o Sawai Singh, Aged About 29 Years, At
Present Employed On The Post Of Casual/daily Paid Peon
(Mts) In The Office Of Tds, Aaykar Bhawan, Paota C Road,
Jodhpur-342010.
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5. Santosh Chandel S/o Shri Tara Chand Chandel, Aged
About 35 Years, At Present Employed On The Post Of
Casual/daily Paid Peon (Mts) In The Office Of Cit-2,
Aaykar Bhawan, Paota C Road, Jodhpur-342010.
6. Prem Prakash S/o Shri Puna Ram, Aged About 29 Years,
At Present Employed On The Post Of Casual/daily Paid
Peon (Mts) In The Office Of Cit-2, Aaykar Bhawan, Paota
C Road, Jodhpur-342010.
----Petitioners
Versus
1. Union Of India, Through Secretary Ot Govt. Of India
Ministry Of Finance, Deptt. Of Revenue, North Block, New
Delhi.
2. Principal Chief Commissioner Of Income Tax, C R Building,
Statute Circle, B D Road, Jaipur.
3. Principal Commissioner Of Income Tax, Paota C Road, Lal
Maidan, Jodhpur.
4. Jagdish Singh Rathore S/o Sh. Mango Singh, Aged About
38 Years, At Present Employed On The Post Of
Casual/daily Paid Computer Operator (Mts) In The Office
Of Cit-2 Charge, Aaykar Bhawan, Paota C Road, Jodhpur-
342010.
5. Deep Singh Badgujar S/o Sh. Bhanwar Singh Badgujar,
Aged About 39 Years, At Present Employed On The Post Of
Casual/daily Paid Computer Operator (Mts) In The Office
Of Cit-2, Aaykar Bhawan, Paota C Road, Jodhpur-342010.
6. Kushal Singh Badgujar S/o Sh. Bhanwar Singh Badgujar,
Aged About 41 Years, At Present Employed On The Post Of
Casual/daily Paid Computer Operator (Mts) In The Office
Of Cit-2, Aaykar Bhawan, Paota C Road, Jodhpur-342010.
7. Alok Vyas S/o Sh. Jagdish Narayan Vyas, Aged About 43
Years, At Present Employed On The Post Of Casual/daily
Paid Peon (Mts) In The Office Of Cit-2, Aaykar Bhawan,
Paota C Road, Jodhpur-342010.
8. Rajendra Kumar Parihar S/o Sh. Om Prakash Parihar, Aged
About 45 Years, At Present Employed On The Post Of
Casual/daily Paid Computer Operator (Mts) In The Office
Of Cit-1, Aaykar Bhawan, Paota C Road, Jodhpur-342010.
9. Amraw Dan Charan S/o Sh. Bhanwar Dan, Aged About 35
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Years, At Present Employed On The Post Of Casual/daily
Paid Peon (Mts) In The Office Of Tds, Aaykar Bhawan,
Paota C Road, Jodhpur-342010.
10. Hansraj S/o Shri Tulsi Das Khinchi, Aged About 28 Years,
At Present Employed On The Post Of Casual/daily Paid
Peon (Mts) In The Office Of Cit-2, Aaykar Bhawan, Paota
C Road, Jodhpur-342010.
11. Jitendra Kachhawaha S/o Shri Mishri Lal Kachhawaha,
Aged About 36 Years, At Present Employed On The Post Of
Casual/daily Paid Computer Operator (Mts) In The Office
Of Cit-2, Aaykar Bhawan, Paota C Road, Jodhpur-342010.
12. Hari Ram Meena S/o Shri Badri Prasad Meena, Aged About
43 Years, At Present Employed On The Post Of
Casual/daily Paid Peon (Mts) In The Office Of Cit-1,
Aaykar Bhawan, Paota C Road, Jodhpur-342010.
----Respondents
D.B. Civil Writ Petition No. 508/2025
Khiya Ram S/o Shri Multan Ram, Aged About 37 Years, Resident
Of Vill And Po. Koshana, Tehsil- Bhopal Garh, Jodhpur, At Present
Employed As Casual Peon (Mts), In The Office Of Cit, O/o Income
Tax Appellate Tribunal, 27-A, Hanuwant Vihar Raikabag, Jodhpur.
----Petitioner
Versus
1. Union Of India, Through Secretary To Govt. Of India
Ministry Of Finance, Deptt. Of Revenue, North Block, New
Delhi.
2. Principal Chief Commissioner Of Income Tax, C R Building,
Statute Circle, B D Road, Jaipur.
3. Principal Commissioner Of Income Tax, Paota C Road, Lal
Maidan, Jodhpur.
4. Shobha Ram S/o Sh. Dhan Raj, Aged About 42 Years,
Resident Of Dhada Bas, Mahamandir, Jodhpur, At Present
Employed As Casual Peon (Mts), In The Office Of Cit, O/o
Income Tax Appellate Tribunal, 27-A, Hanuwant Vihar
Raikabag, Jodhpur.
5. Smt. Shobha Devi W/o Sh. Ashok, Aged About 48 Years,
Resident Of Harijan Basti, Udai Mandir, Jodhpur, At
Present Employed As Casual Sweeper (Mts), In The Office
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Of Cit, O/o Income Tax Appellate Tribunal, 27-A,
Hanuwant Vihar Raikabag, Jodhpur.
----Respondents
D.B. Civil Writ Petition No. 512/2025
1. Surendra Bhati S/o Late Sh. Kishorilal Ji, Aged About 48
Years, At Present Employed On The Post Of Casual Peon
(Mts) In The Office Of Principal Commissioner Of Income
Tax-2, Jodhpur.
2. Rakesh Puri S/o Sh. Govind Puri, Aged About 36 Years, At
Present Employed On The Post Of Casual Peon (Mts) In
The Office Of Principal Commissioner Of Income Tax-2,
Jodhpur.
3. Anil Kumar Solanki S/o Sh. Bhanwar Lal Solanki, Aged
About 38 Years, At Present Employed On The Post Of
Casual Peon (Mts) In The Office Of Principal Commissioner
Of Income Tax-2, Jodhpur.
4. Purkh Das Vaishnav S/o Sh. Dhan Das Vaishnav, Aged
About 44 Years, At Present Employed On The Post Of
Casual Peon (Mts) In The Office Of Principal Commissioner
Of Income Tax-2, Jodhpur.
5. Shankar Lal Parmar S/o Sh. Mana Ram Parmar, Aged
About 46 Years, At Present Employed On The Post Of
Casual Peon (Mts) In The Office Of Principal Commissioner
Of Income Tax-2, Jodhpur.
6. Naresh Gehlot S/o Sh. Mohan Singh, Aged About 37
Years, At Present Employed On The Post Of Casual Peon
(Mts) In The Office Of Principal Commissioner Of Income
Tax-2, Jodhpur.
Address For Correspondence: C/o Anil Kumar Solanki
Resident Of H. No. 8, Baldev Nagar, Mata Ji Ka Than Road,
Mangra Poonjla, Mandor, Jodhpur.
----Petitioners
Versus
1. Union Of India, Through Secretary To Govt. Of India
Ministry Of Finance, Deptt. Of Revenue, North Block, New
Delhi.
2. Principal Chief Commissioner Of Income Tax, C R Building,
Statue Circle, B D Road, Jaipur.
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3. Principal Commissioner Of Income Tax, Paota C Road, Lal
Maidan, Jodhpur.
----Respondents
D.B. Civil Writ Petition No. 1093/2025
1. Bhanwar Lal S/o Sh. Gena Ram, Aged About 39 Years,
Resident Of Vill- Ramsaria, Post- Baitubhopji Distt. Barmer
344034, At Present Employed As Casual Peon In The
Office Of Income Tax Officer (Ddo), Barmer.
2. Ramesh S/o Sh. Gopi Lal, Aged About 42 Years, Resident
Of Gandhi Chowk, Sardar Patel Marg, Jalore, At Present
Employed As Casual Computer/data Entry Operator In The
Office Of Income Tax Officer, Jalore.
3. Dinesh Vaishnav S/o Sh. Hari Ram Vaishnav, Aged About
35 Years, Resident Of Railway Station, Mokalsar, Distt.
Barmer, At Present Employed As Casual Computer
Operator In The Office Of Income Tax Officer, Jalore.
4. Raju Ram Mali S/o Shri Amara, Aged About 47 Years,
Resident Of Behind Fci Godown, Jalore, At Present
Employed As Casual Chowkidar In The Office Of Income
Tax Officer, Jalore.
5. Chandra Prakash S/o Shri Rameshwar Lal, Aged About 38
Years, Resident Of Azad Chowk, Ramawat Street, Barmer,
At Present Employed As Casual Computer/data Entry
Operator In The Office Of Income Tax Officer (Ddo),
Barmer.
6. Devilal S/o Sh. Dala Ram, Aged About 39 Years, R/o
Village And Post Moongra, Via Balotra Tehsil- Pachapadara
Dist Barmer, R/o, At Present Employed As Causal
Computer Operator, In The Office Of Income-Tax Officer
Ward, Balotra Distt. Barmer.
7. Deepa Ram S/o Shri Raju Ram, Aged About 40 Years,
Resident Of Panonioyo Ki Dhani, Village And Post-
Senvniyla, Tehsil- Baytu, Distt, Barmer, At Present
Employed On The Post Of Peon Works In The Office Of
Income Tax Officer, Balotra Distt. Barmer.
8. Kailash Kumar Chawariya S/o Sh. Prem Ram, Aged About
49 Years, Resident Of Behind Ganesh Talkies, Sumerpur.
Distt. Pali, At Present Employed As Casual Peon/safaiwala
In The Office Of Income Tax, Sumerpur.
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----Petitioners
Versus
1. Union Of India, Through Secretary To The Govt. Of India,
Ministry Of Finance, Deptt. Of Revenue (Income Tax),
North Block, New Delhi- 110 001.
2. The Chairman, Central Board Of Direct Taxes, Deptt. Of
Revenue, Ministry Of Finance, North Block, New Delhi-
110001.
3. The Chief Commissioner Of Income Tax, Central Revenue
Building, Bhagwan Dass Road, C Scheme, Jaipur-302-006.
4. The Secretary To Govt. Of India Ministry Of Personnel,
Public Grievances And Pensions Deptt. Of Personnel And
Training, New Delhi- 110 001.
----Respondents
D.B. Civil Writ Petition No. 1104/2025
Daya Ram S/o Shri Taga Ram, Aged About 57 Years, Resident Of
Inside Surajpol, Harijan Basti Jalore -343001, At Present
Employed As Part Time Casual Daily Worker (Mts) In The Office
Of Ito Ward-I And II, Income Tax Office Shivaji Nagar Jalore..
----Petitioner
Versus
1. Union Of India, Through Secretary To The Govt. Of India,
Ministry Of Finance, Dept. Of Revenue (Income Tax),
North Block, New Delhi- 110 001.
2. The Chairman, Central Board Of Direct Taxes, Deptt. Of
Revenue, Ministry Of Finance, North Block, New Delhi
110001.
3. Pr. Chief Commissioner Of Income Tax, Central Revenue
Building, Bhagwan Dass Road, C Scheme, Jaipur-302-006.
4. The Secretary To Ministry Of Personnel, P G And Pensions,
Deptt. Of Personnel And Training, North Block, New Delhi
- 110 001.
----Respondents
D.B. Civil Writ Petition No. 1148/2025
1. Narpat Lal Parihar S/o Shri Chhoga Ram, Aged About 44
Years, R/o Indra Colony, Naya Kalapura, Near Hotel
Woodland, Ward No 25, Shivganj, District Sirohi.
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2. Sanjay Kumar Kumhar S/o Shri Harish Kumar, Aged About
38 Years, R/o Near Sarjawa Gate, Kumaharwada, Sirohi.
3. Smt Lalita W/o Shri Himamt Kumar, Aged About 51 Years,
R/o Near Old Police Line, Jhupdi Road, Sirohi.
4. Hari Singh S/o Shri Jai Singh, Aged About 57 Years, R/o
Viilage Kumtia, Tehsil Bali, District Pali.
5. Suresh Kumar S/o Shri Ramesh Kumar, Aged About 41
Years, R/o Gurdia Jav, Pilkani Nari, Sumerpur, District Pali.
----Petitioners
Versus
1. Union Of India, Through The Secretary To Government Of
India, Ministry Of Finance, Department Of Revenue, North
Block, New Delhi-110001
2. The Chairman, Central Board Of Direct Taxes, Department
Of Revenue, North Block, New Delhi-110001
3. The Pr. Chief Commissioner Of Income Tax, Central
Revenue Building, Bhagwan Das Road, C Scheme, Jaipur-
302006
4. The Secretary To Government Of India, Ministry Of
Personnel, Public Grievances And Pensions Deptt. Of
Personnel And Training, New Delhi- 110001
----Respondents
D.B. Civil Writ Petition No. 3089/2025
Manisha Rani Sharma D/o Shri Pushkar Lal Sharma, Aged About
48 Years, 258, Ganesh Nagar, Pahada, Udaipur (Rajasthan).
----Petitioner
Versus
1. Union Of India, Through Secretary To The Govt. Of India,
Ministry Of Finance, Department Of Revenue, North Block,
New Delhi -110001.
2. The Chairman, Central Board Of Direct Taxes, Department
Of Revenue, Ministry Of Finance, Department Of Revenue,
North Block, New Delhi -110001
3. The Principal Chief Commissioner Of Income Tax, Central
Revenue Building, Bhagwan Das Road, C-Scheme, Jaipur
-302006
4. The Secretary To The Govt. Of India, Ministry Of Personal,
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Public Grievances And Pension Department Of Personal
And Training, New Delhi -110001.
----Respondents
D.B. Civil Writ Petition No. 3614/2025
1. Subhash Chander S/o Shri Banwari Lal, Aged About 41
Years, At Present Employed As Casual Waterman/peon
(Mts), In The Office Of Income Tax, Sriganganagar.
2. Sohan Singh S/o Shri Raj Kumar Saini, Aged About 35
Years, At Present Employed As Casual Waterman/peon
(Mts), In The Office Of Income Tax, Sriganganagar.
3. Vinod Godaraa S/o Shri Sahab Ram, Aged About 41 Years,
At Present Employed As Casual Computer Operator (Mts),
In The Office Of Income Tax, Acit, Circle, Sriganganagar.
4. Sukhvinder Singh S/o Shri Gurmej Singh, Aged About 38
Years, At Present Employed As Causal Waterman (Mts), In
The Office Of Ito, Suratgarh.
5. Bhanwar Lal Mund S/o Shri Girdhari Lal Mund, Aged About
39 Years, At Present Employed As Causal
Waterman/bagwan (Mts), In The Income Tax Office
Hanumangarh Junction.
6. Ramesh Soni S/o Shri Balram Soni, Aged About 35 Years,
At Present Employed As Casual Computer Operator (Mts),
The Office Of Income Tax, Ito Ward 4, Range,
Srigangangar.
7. Gaurav Sharma S/o Shri Hari Shankar Sharma, Aged
About 38 Years, At Present Employed As Causal Data
Entry Operator (Mts), In The Income-tax Office
Hanumangarh Junction.
8. Manish Sharma S/o Shri Ram Pratap Sharma, Aged About
37 Years, At Present Employed As Causal Data Entry
Operator (Mts), In The Income Tax Office Hanumangarh
Junction.
9. Randhir Kumar S/o Shri Lal Chand, Aged About 36 Years,
At Present Employed As Casual Computer Operator (Mts),
In The Office Of Income Tax, Dcit Circle, Srigangangar.
----Petitioners
Versus
1. Union Of India, Through The Secretary To Government Of
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India, Ministry Of Finance, Department Of Revenue, North
Block, New Delhi 110001.
2. The Chairman, Central Board Of Direct Taxes, Department
Of Revenue, Ministry Of Finance, North Block, New Delhi
110002.
3. The Pr. Chief Commissioner Of Income Tax, Central
Revenue Building, Bagwan Dass Road, C Scheme, Jaipur
302006.
4. The Secretary To Government Of India, Ministry Of
Personnel, Public Grievances And Pensions Department.
Of Personnel And Training, New Delhi 110001.
----Respondents
D.B. Civil Writ Petition No. 3618/2025
1. Vimal Kumar Swami S/o Shri Niranjan Lal Swami, Aged
About 44 Years, At Present Employed As Causal Data
Entry Operator (Mts) In The Office Of Ito, Ward 1(3),
Bikaner.
2. Shravan Kumar Shankhla S/o Shri Magha Ram Shankhla,
Aged About 33 Years, At Present Employed As Causal
Data Entry Operator (Mts) In The Office Of Ito, Ward 2(1),
Bikaner.
3. Nirmal Kumar Kheriwal S/o Shri Surja Ram Kheriwal,
Aged About 46 Years, At Present Employed As Causal
Data Entry Operator (Mts) In The Office Of Ito (Tech.)
Bikaner.
----Petitioners
Versus
1. Union Of India, Through The Secretary To Government Of
India, Ministry Of Finance, Department Of Revenue, North
Block, New Delhi 110001.
2. The Chairman, Central Board Of Direct Taxes, Department
Of Revenue, Ministry Of Finance, North Block, New Delhi
110002.
3. The Pr. Chief Commissioner Of Income Tax, Central
Revenue Building, Bagwan Dass Road, C Scheme, Jaipur
302006.
4. The Secretary To Government Of India, Ministry Of
Personnel, Public Grievances And Pensions Department.
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Of Personnel And Training, New Delhi 110001.
----Respondents
D.B. Civil Writ Petition No. 3967/2025
1. Vishram Bairwa S/o Ram Sahai Bairwa, Aged About 41
Years, At Present Employed On The Post Of Casual Labour
(Mts) In The Office Of O/o The Acit, Circle, Bhilwara.
2. Abdul Kadir S/o Abdul Muqeem Quazi, Aged About 37
Years, At Present Employed On The Post Of Casual Date
Entry Operator (Mts) In The Office Of O/o The Jcit, Range,
Bhilwara.
3. Ratan Lal Sen S/o Gopal Lal Sen, Aged About 46 Years,
Presently Employed As Casual Date Entry Operator (Mts)
In The Office Of O/o The Acit, Circle, Bhilwara.
4. Pushpkant Sharma S/o Nanu Ram Sharma, Aged About
45 Years, Present Employed As Casual/ Date Entry
Operator (Mts), O/o The Ito, Ward-3, Bhilwara.
5. Mahendra Singh Rathore S/o Raghuveer Singh Rathore,
Aged About 38 Years, At Present Employed As
Casual/labour (Mts) In The Office Of Income Tax Office,
Bhilwara.
6. Bajrangi Yadav S/o Ram Dod Yadav, Aged About 41 Years,
At Present Employed As Casual/labour (Mts) O/o The Acit,
Circle, Bhilwara.
----Petitioners
Versus
1. Union Of India, Through The Secretary To The Govt. Of
India, Ministry Of Finance, Department Of Revenue, North
Block, New Delhi-110001.
2. The Chairman, Central Board Of Direct Taxes, Department
Of Revenue, Ministry Of Finance, North Block, New Delhi-
110002.
3. The Chief Commissioner Of Income Tax, Central Revenue
Building, Bhagwan Dass Road, C Scheme, Jaipur-302006.
4. The Secretary, To Govt. Of India, Ministry Of Personnel,
Public Grievances And Pensions, Deptt. Of Personnel And
Training, New Delhi-110 001.
5. Vishal Kumar Modi S/o Jhamak Lal Modi, Aged About 37
Years, At Present Employed As Casual/labour (Mts) In The
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Office Of Income Tax Office, Bhilwara.
6. Bharat Kumar Modi S/o Mohan Lal Modi, Aged About 38
Years, At At Present Employed As Casual/labour (Mts) In
The Office Of Income Tax Office, Bhilwara.
7. Jitendra Singh Rajput S/o Ratan Singh Rajput, Aged About
42 Years, At At Present Employed As Casual/labour (Mts)
In The Office Of Income Tax Office, Bhilwara.
----Respondents
D.B. Civil Writ Petition No. 4332/2025
1. Yogesh Meena S/o Shri Omprakash Meena, Aged About 48
Years, Employed As Causal Peon, (Mts) O/o Pr. Cit,
Aayakar Bhawan, Subcity Centre, Savina, Udaipur.
2. Narbada Shankar Menariya S/o Shri Kalu Lal Menariya,
Aged About 55 Years, Employed As Causal Peon, (Mts)
O/o A.o. (Ddo) O/o Pr. Cit, Aayakar Bhawan, Subcity
Centre, Savina, Udaipur.
3. Dinesh Jain S/o Shri Shanti Lal Jain, Aged About 44 Years,
Employed As Casual Computer Operator (Mts) O/o Pr. Cit,
Aayakar Bhawan, Subcity Center, Savina, Udaipur.
4. Dinesh Harijan S/o Shri Gamera Harijan, Aged About 57
Years, Employed As Casual Sweeper, (Mts) O/o Ccit,
Aayakar Bhawan, Subcity Centre, Savina, Udaipur.
5. Niranjan Nath S/o Late Shri Dungar Nath, Aged About 42
Years, Employed As Casual Peon, (Mts) O/o Ccit, Aayakar
Bhawan, Subcity Center, Savina, Udaipur.
6. Naresh Menaria S/o Shri Kishan Lal Menaria, Aged About
37 Years, Employed As Causal Computer Operator (Mts)
O/o Pr. Cit, Aayakar Bhawan, Subcity Center, Savina,
Udaipur.
7. Kishan Lal Meghwal S/o Shri Roop Lal Meghwal, Aged
About 38 Years, Employed As Causal Peon, (Mts) O/o Pr.
Cit, Aayakar Bhawan, Subcity Centre, Savina, Udaipur.
8. Bhunveshwar Paneri S/o Late Shri Onkarnath Paneri, Aged
About 48 Years, Employed As Casual Computer Operator
(Mts) O/o Pr. Cit, Aayakar Bhawan, Subcity Center,
Savina, Udaipur.
9. Rugesh Dangi S/o Shri Nathu Dangi, Aged About 37
Years, Employed As Causal Peon, (Mts) O/o Cit (A),
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Aayakar Bhawan, Subcity Center, Savina, Udaipur.
10. Gopal Dangi S/o Shri Ganesh Lal Dangi, Aged About 33
Years, Employed As Casual Peon, (Mts) O/o Pr. Cit,
Aayakar Bhawan, Subcity Centre, Savina, Udaipur.
11. Jai Singh Sarangdevot S/o Shri Nirbhay Singh
Sarangdevot, Aged About 41 Years, Employed As Causal
Computer Operator (Mts) O/o Pr. Cit, Aayakar Bhawan,
Subcity Center, Savina, Udaipur.
12. Ajit Singh Chauhan S/o Shri Kesar Singh Chauhan, Aged
About 41 Years, Employed As Casual Computer Operator
(Mts) O/o Pr. Cit, Aayakar Bhawan, Subcity Center,
Savina, Udaipur.
13. Vinod Kumar Chouhan S/o Shri Chotu Lal Chouhan, Aged
About 51 Years, Employed As Causal Peon, (Mts) O/o Ccit,
Aayakar Bhawan, Subcity Center, Savina, Udaipur.
14. Kishan Lal Dangi S/o Shri Udai Lal Dangi, Aged About 37
Years, Employed As Casual Peon (Mts) O/o Pr. Cit,
Aayakar Bhawan, Subcity Centre, Savina, Udaipur.
15. Pankaj Joshi S/o Shri Kaluram Joshi, Aged About 43 Years,
Employed As Causal Computer Operator (Mts) O/o Pr. Cit,
Aayakar Bhawan, Subcity Center, Savina, Udaipur.
16. Narendra Bhatnagar S/o Shri Ashok Bhatnagar, Aged
About 38 Years, Employed As Causal Peon, (Mts) O/o Pr.
Cit, Aayakar Bhawan, Subcity Centre, Savina, Udaipur.
17. Jumme Khan Pathan S/o Late Shri Akbar Khan Pathan,
Aged About 44 Years, Employed As Casual Computer
Operator, (Mts) O/o Ccit, Aayakar Bhawan, Subcity Center,
Savina, Udaipur.
18. Nagraj Meena S/o Shri Kanji Meena, Aged About 50 Years,
Employed As Causal Peon, (Mts) O/o Pr. Cit, Aayakar
Bhawan, Subcity Centre, Savina, Udaipur.
19. Padmesh Sharma S/o Shri Hari Shankar Sharma, Aged
About 41 Years, Employed As Casual Computer Operator,
(Mts) O/o Pr. Cit, Aayakar Bhawan, Subcity Center,
Savina, Udaipur Presently Posted O/o Ito, Chittorgarh.
20. Pushker Choudhary S/o Shri Nand Ram Choudhary, Aged
About 44 Years, Employed As Casual Computer Operator,
(Mts) O/o Pr. Cit, Aayakar Bhawan, Subcity Center,
Savina, Udaipur Presently Posted O/o Ito, Chittorgarh.
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21. Ram Sagar Meena S/o Shri Sukpal Meena, Aged About 39
Years, Employed As Casual Peon, (Mts) O/o Pr. Cit,
Aayakar Bhawan, Subcity Center, Savina, Udaipur
Presently Posted O/o Ito, Chittorgarh.
22. Dharmendra Kumawat S/o Shri Om Kumawat, Aged About
44 Years, Employed As Casual Computer Operator, (Mts)
O/o Ccit, Aayakar Bhawan, Subcity Center, Savina,
Udaipur.
23. Tilkesh Soni S/o Shri Prahlad Kumar Soni, Aged About 36
Years, Employed As Casual Computer Operator, (Mts) O/o
Pr. Cit, Aayakar Bhawan, Subcity Center, Savina, Udaipur
Presently Posted O/o Ito, Chittorgarh.
24. Vardi Chand Dangi S/o Shri Jaganath Dangi, Aged About
50 Years, Employed As Causal Peon, (Mts) O/o Ccit,
Aayakar Bhawan, Subcity Centre, Savina, Udaipur.
25. Amba Lal Meena S/o Shri Hajari Lal Meena, Aged About
45 Years, Employed As Casual Peon (Mts) O/o Pr. Cit,
Aayakar Bhawan, Subcity Center, Savina, Udaipur
Presently Posted O/o Ito, Rajsamand.
26. Sohan Lal Dangi S/o Shri Nathu Lal Dangi, Aged About 36
Years, Employed As Causal Peon, (Mts) O/o Ccit, Aayakar
Bhawan, Subcity Center, Savina, Udaipur.
27. Amba Lal Gameti S/o Shri Laluram Gameti, Aged About
43 Years, Employed As Casual Cook, (Mts) O/o Ccit,
Aayakar Bhawan, Subcity Centre, Savina, Udaipur.
28. Vijay Singh Chauhan S/o Late Shri Hari Singh Chauhan,
Aged About 45 Years, Employed As Causal Peon, (Mts)
O/o Pr. Cit, Aayakar Bhawan, Subcity Centre, Savina,
Udaipur.
29. Kuldeep Singh S/o Late Shri Hari Singh Chauhan, Aged
About 47 Years, Employed As Causal Peon, (Mts) O/o Pr.
Cit, Aayakar Bhawan, Subcity Centre, Savina, Udaipur.
30. Sohan Lal Meena S/o Shri Ram Lal Meena, Aged About 36
Years, Employed As Casual Cook, (Mts) O/o Ccit, Aayakar
Bhawan, Subcity Centre, Savina, Udaipur.
31. Manish Rawat S/o Shri Dau Lal Rawat, Aged About 42
Years, Employed As Casual Computer Operator, (Mts) O/o
Pr. Cit, Aayakar Bhawan, Subcity Center, Savina, Udaipur.
32. Narendra Purbia S/o Late Shri Himmat Lal Purbia,, Aged
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About 43 Years, Employed As Causal Computer Operator
(Mts) O/o Pr. Cit, Aayakar Bhawan, Subcity Center,
Savina, Udaipur.
33. Sonu Chouhan S/o Shri Girdhari Lal, Aged About 37 Years,
Employed As Causal Peon, (Mts) O/o Pr. Cit, Aayakar
Bhawan, Subcity Centre, Savina, Udaipur.
34. Prashant Singh Ranawat S/o Shri Mahipal Singh Ranawat,
Aged About 42 Years, Employed As Causal Computer
Operator (Mts) O/o Pr. Cit, Aayakar Bhawan, Subcity
Center, Savina, Udaipur.
35. Mahesh Chandra Kulambi S/o Shri Ram Chandra Kulambi,
Aged About 43 Years, Employed As Causal Computer
Operator (Mts) O/o A.o. (Ddo) O/o Pr. Cit, Aayakar
Bhawan, Subcity Center, Savina, Udaipur.
36. Jaswant Singh S/o Shri Arjun Singh, Aged About 45 Years,
Employed As Casual Computer Operator, (Mts) O/o Ccit,
Aayakar Bhawan, Subcity Center, Savina, Udaipur.
37. Mahesh Nagda S/o Shri. Bhanwar Lal Nagda, Aged About
44 Years, Employed As Causal Computer Operator (Mts)
O/o Pr. Cit, Aayakar Bhawan, Subcity Center, Savina,
Udaipur.
38. Hira Lal Dangi S/o Shri Mithu Lal Dangi, Aged About 31
Years, Employed As Casual Peon (Mts) O/o Pr. Cit,
Aayakar Bhawan, Subcity Centre, Savina, Udaipur.
39. Sunil Sukhwal S/o Late Shri Rajkumar Sukhwal, Aged
About 36 Years, Employed As Casual Peon, (Mts) O/o Pr.
Cit, Aayakar Bhawan, Subcity Centre, Savina, Udaipur.
40. Sashikala Garu D/o Shri Babu Garu, Aged About 57 Years,
Employed As Causal Peon, (Mts) O/o Ccit, Aayakar
Bhawan, Subcity Centre, Savina, Udaipur.
----Petitioners
Versus
1. Union Of India, Through The Secretary To The Govt. Of
India, Ministry Of Finance, Department Of Revenue, North
Block, New Delhi-110001.
2. The Chairman, Central Board Of Direct Taxes, Department
Of Revenue, Ministry Of Finance, North Block, New Delhi-
110002.
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3. The Pr. Chief Commissioner Of Income Tax, Central
Revenue Building, Bagwan Dass Road, C Scheme, Jaipur-
302 006.
4. The Secretary to Govt Of India, Ministry Of Personnel,
Public Grievances And Pensions, Department Of Personnel
And Trailing, New Delhi-110 001.
5. Kamlesh Kumawat S/o Shri Ashok Kumawat, Aged About
45 Years, Employed As Causal Peon (Mts) O/o Pr. Cit,
Aayakar Bhawan, Subcity Centre, Savina, Udaipur.
6. Manish Sanadhya S/o Shri Shiv Prakash Sanadhya, Aged
About 42 Years, Employed As Causal Computer Operator
(Mts) O/o Pr. Cit, Aayakar Bhawan, Subcity Center,
Savina, Udaipur.
7. Manisha Sharma D/o Shri Pushkar Lal Sharma, Aged
About 47 Years, Employed As Causal Computer Operator,
(Mts) O/o Cit (A), Aayakar Bhawan, Subcity Center,
Savina, Udaipur.
8. Geeta Bai W/o Shri Kalyan Lal Goran, Aged About 63
Years, Employed As Casual Sweeper, (Mts) O/o Pr. Cit,
Aayakar Bhawan, Subcity Center, Savina, Udaipur
Presently Posted O/o Ito, Chittorgarh.
9. Vikram Arya S/o Shri Bhanwar Lal, Aged About 41 Years,
Employed As Casual Peon (Mts) O/o Pr. Cit, Aayakar
Bhawan, Subcity Center, Savina, Udaipur Presently Posted
O/o Ito, Rajsamand.
10. Prakash Harijan S/o Shri Kishan Lal Harijan, Aged About
41 Years, Employed As Casual Peon (Mts) O/o Pr. Cit,
Aayakar Bhawan, Subcity Center, Savina, Udaipur
Presently Posted O/o Ito, Rajsamand.
----Respondents
D.B. Civil Writ Petition No. 4546/2025
Heera Lal S/o Shri Nathu Ram, Aged About 49 Years, At Present
Employed On The Post Of Casual Safaiwala / Part Time Worker,
In The Office Of Income Tax Office Jai Shiv Chowk, Makrana,
District Nagaur.
----Petitioner
Versus
1. Union Of India, Through Secretary To Govt. Of India
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Ministry Of Finance, Deptt. Of Revenue, North Block, New
Delhi 110001.
2. The Chairman, Central Board Of Director Texes,
Department Of Revenue, Ministry Of Finance, North Block,
New Delhi 110001.
3. Principal Chief Commissioner Of Income Tax, Central
Revenue Building, Bhagwan Dass Road, C Scheme, Jaipur
302006.
4. The Secretary To Ministry Of Personnel, P G And Pensions,
Department Of Personnel And Training, North Block, New
Delhi 110001.
----Respondents
D.B. Civil Writ Petition No. 4550/2025
1. Suresh Kumar S/o Kishan Chander Samariya, Aged About
43 Years, At Present Employed On The Post Of Casual/
Daily Paid Chowkidar Mts In The Office Of Cit 2 Charge
Aaykar Bhawan Paota C Road Jodhpur 342010
2. Lal Chand Nath s/o shri Laxman Nath, Aged About 37
Years, At Present Employed As Casual Computer Operator
Mts In The Office Of Income Tax Joint Cit Pali
----Petitioners
Versus
1. Union Of India, Through Secretary To Govt Of India
Ministry Of Finance Deptt Of Revenue North Block New
Delhi
2. Principal Chief Commissioner Of Income Tax, Cr Building
Statute Circle Bd Road Jaipur.
3. Chief Commissioner Of Income Tax, Tax Paota C Road Pal
Maidan Jodhpur
----Respondents
D.B. Civil Writ Petition No. 4555/2025
1. Lalit Gehlot s/o Sh. Late Mangi Lal, Aged About 34 Years,
R/o At Present Employed On The Post Of Casual
Waterman/peon (Mts) In The Office Of Income Tax, Joint,
Cit, Pali.
2. Lalit Kumar S/o Shri Bhanwarl Lal, Aged About 32 Years,
R/o At Present Employed As Casual Computer Operator
(Mts), In The Office Of Income Tax, Joint Cit, Pali.
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3. Ishwar Sharma S/o Shri Parsharam Sharma, Aged About
33 Years, R/o At Present Employed As Casusal
Waterman/peon In The Office Of Income Tax, Joint Cit,
Pali.
----Petitioners
Versus
1. Union Of India, Through Secretary To Govt. Of India
Ministry Of Finance, Deptt. Of Revenue, North Block, New
Delhi.
2. Principal Chief Commissioner Of Income Tax, Cr Building,
Statute Circle, Bd Road, Jaipur.
3. Principal Commissioner Of Income Tax, Paota C Road, Lal
Maidan, Jodhpur.
----Respondents
D.B. Civil Writ Petition No. 4563/2025
Hansraj S/o Shri Tulsi Das Khinchi, Aged About 28 Years, At
Present Employed On The Post Of Casual/daily Paid Peon (Mts) In
The Office Of Cit-2, Aaykar Bhawan, Paota C Road Jodhpur-
342010.
----Petitioner
Versus
1. Union Of India, Through Secretary To Govt. Of India
Ministry Of Finance, Deptt. Of Revenue, North Block, New
Delhi.
2. Principal Chief Commissioner Of Income Tax, Cr Building,
Statute Circle, B D Road, Jaipur.
3. Principal Commissioner Of Income Tax, Paota C Road, Lal
Maidan, Jodhpur.
----Respondents
D.B. Civil Writ Petition No. 5006/2025
1. Vinod Kumar Vyas S/o Gopi Lal Vyas, Aged About 35
Years, r/o Village-Mandawar, Post- Bhana Via Kankroli,
Distt- Rajsamand- 313341 At Present Employed As Causal
Data Entry Operator (Deo) (Mts), In The Office Ito
Rajsamand Under Pr. Cit, Udaipur-313001.
2. Devendra Kumar Purbia S/o Chandra Purbia, Aged About
37 Years, Village- Nandoli, Rajsamand-313324, At Present
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Employed As Causal Date Entry Operator (Deo) (Mts), In
The Office Of Ito Rajsamand Under Pr. Cit, Udaipur-
313001.
----Petitioners
Versus
1. Union Of India, Through The Secretary To The Govt. Of
India, Ministry Of Finance, Department Of Revenue, North
Block, New Delhi.
2. Principal Chief Commissioner Of Income Tax, C.r. Building,
Statute Circle, B.d. Road, Jaipur.
3. Chief Commissioner Of Income Tax, Aaykar Bhawan, Sub
City Centre, Savina, Udaipur-313001.
4. The Secretary To Govt. Of India, Ministry Of Personnel,
Public Grievances And Pensions, Deptt. Of Personnel And
Training, New Delhi-110 001.
----Respondents
D.B. Civil Writ Petition No. 5103/2025
1. Pushkar Lal Dangi S/o Sh. Udai Lal Dangi, Aged About 44
Years, At Present Employed As Causal Driver (Mts), In The
Office Of Ddit, Inv-1, Udaipur O/o The Addi/jt Director
Income Tax.
2. Yashwant Joshi S/o Late Shri Mohan Lal Ji Joshi, Aged
About 43 Years, Present Employed As Of Casual
Computer/data Entry Operator (Mts), In The Office Of The
Addi/jt Director Income Tax.
3. Rajendra Kumar Sen S/o Shri Laxmi Lal Sen, Aged About
50 Years, At Present Employed As Of Casual
Computer/date Entry Operator (Mts), In The Office The
Addi/jt Director Income Tax.
4. Poonam Chand Meena S/o Sh. Narayan Lal Meena, Aged
About 37 Years, At Present Employed As Of Casual Peon
(Mts), In The Office Of Addi/jt Director Income Tax.
5. Balu Ram Dangi S/o Sh. Ram Lal Dangi, Aged About 37
Years, At Present Employed As Causal Peon (Mts), In The
Office Of Ddit, Inv-2, Udaipur O/o The Addi/jt Director
Income Tax.
6. Vijay Lal Lohar S/o Kishan Lal Lohar, Aged About 48
Years, At Present Employed As Of Casual Peon (Mts), In
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The Office Of The Addi/jt Director Income Tax, Inv.
Udaipur.
7. Smt Sushila Bai Sonawat W/o Shyam Lal Sonawat, Aged
About 54 Years, At Present Employed As Of Casual
Sweeper (Mts), In The Office The Addi/jt Director Income
Tax.
8. Miss Priyanka Soni D/o Shri Arun Ji Swarnkar, Aged About
36 Years, At Present Employed As Causal Computer/data
Entry Operator (Mts) In The Office Of Addi/jt Cit, Central
Range, Udaipur
9. Moti Lal Dangi S/o Shri Puraji Dangi, Aged About 55
Years, At Present Employed As Causal Peon (Mts) In The
Office Of Addi/jt Cit, Central Range, Udaipur.
10. Roop Lal Dangi S/o Shri Dhulajin Dangi, Aged About 47
Years, At Present Employed As Causal Peon (Mts) In The
Office Of Addi/jt Cit, Central Range, Udaipur.
11. Rekha Gehlot S/o Shri Chotu Lal, Aged About 50 Years,
R/o Hiran Magri Sector-5, Banjaram Basti, Udaipur, At
Present Employed As Causal Sweeper (Mts), In The Office
Of Addi/jt Cit, Central Range, Udaipur.
12. Hitendra Chauhan S/o Sh. Kailash Chand Chauhan, Aged
About 41 Years, Employed As Casual Computer/data Entry
Operator (Mts), In O/o Acit, C.c.-1, Ajmer Under The
Addi/jt Cit, Central Range, Udaipur.
----Petitioners
Versus
1. Union Of India, Through The Secretary To The Govt. Of
India, Ministry Of Finance, Department Of Revenue, North
Block, New Delhi-110001.
2. The Chairman, Central Board Of Direct Taxes, Department
Of Revenue, Ministry Of Finance, North Block, New Delhi-
110002.
3. The Pr. Chief Commissioner Of Income Tax, Central
Revenue Building, Bagwan Dass Road, C Scheme, Jaipur-
302006.
4. Director General Income Tax (Investigation), New C R
Building, Statute Circle, B D Road, Jaipur.
5. The Secretary To Govt. Of India, Ministry Of Personnel,
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Public Grievances And Pensions, Dopt, New Delhi-110001.
PROFORMA RESPONDENT :
6. Kamal S/o Late Sh. Jethmal, aged about 59 years,
employed as Casual Worker/Peon/Waterman (MTS), in
O/o ACIT, C.C.-1 Ajmer under the Addl/JT CIT, Central
Range, Udaipur.
D.B. Civil Writ Petition No. 7158/2025
Kamlesh Kumawat S/o Shri Ashok Kumawat, Aged About 41
Years, R/o 2 Ta 41, Hiran Magri Sec 5, Udaipur, Employed As
Casual Peon (Mts) O/o Pr. Cit, Aayakar Bhawan, Subcity Centre,
Savina, Udaipur, Rajasthan
----Petitioner
Versus
1. Union Of India, Through Secretary To The Govt. Of India,
Ministry Of Finance, Department Of Revenue, North Block,
New Delhi 110001.
2. The Chairman, Central Board Of Direct Taxes, Deptt. Of
Revenue, Ministry Of Finance, North Block, New Delhi
110002.
3. The Pr. Chief Commissioner Of Income Tax, Central
Revenue Building, Bagwan Dass Road, C Scheme, Jaipur
302006.
4. The Secretary To Govt. Of India, Ministry Of Personnel
Public Grievances And Pensions Deptt. Of Personnel And
Trailing, New Delhi-110001.
----Respondents
D.B. Civil Writ Petition No. 8959/2025
1. Gauri Shankar S/o Sh. Kishan Lal Maru, Aged About 56
Years, R/o- Ward No. 18, Naiyon-Ka-Mohulla, Napasar,
Bikaner-334001, (M-9660525201), At Present Employed
As Causal Chowkidar (Mts), In The Office Of Assistant
Commissioner Of Income Tax (Central), Bikaner- 334001.
2. Mohd Umar S/o Sh Anwar Ali, Aged About 50 Years, R/o-
Telyeon-Ka-Mohulla, Near School No. 9, Fad Bazar,
Bikaner-334001, (M-9024630623), At Present Employed
As Causal Waterman, (Mts), In The Office Of Assistant
Commissioner Of Income Tax (Central), Bikaner- 334001.
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----Petitioners
Versus
1. Union Of India, Through Secretary Govt. Of India, Ministry
Of Finance, Central Board Of Direct Taxes, North Block,
New Delhi-110001.
2. Principal Commissioner Of Income Tax (Central), 2Nd
Floor, New C R Building (Annexe), Statute Circle, B D
Road, Jaipur- 302005.
3. Assistant Commissioner Of Income Tax (Central), Aaykar
Bhawan, Rani Bazar, Bikaner- 334001.
----Respondents
D.B. Civil Writ Petition No. 10660/2025
1. Mahendra Singh S/o Late Shri Amar Singh Tak, Aged
About 51 Years, R/o Plot No. 95A, Niyala Bera, Magra
Punjala, Jodhpur, District Jodhpur, Rajasthan. (Working
W.e.f. 15-5-1997)
2. Shailendra Singh Sankhla S/o Shri Surendra Singh
Sankhla, Aged About 52 Years, R/o Manak Chowk,
Jodhpur, Rajasthan.(Working W.e.f 14-5-1997)
3. Mahendra Gurjar S/o Late Shri Kishan Lal Gurjar, Aged
About 54 Years, R/o Plot No. 173, Sardarpura Ist C Road,
Jodhpur, Rajasthan. (Working W.e.f 6-8-1997)
4. Raju S/o Late Shri Bhanwar Lal, Aged About 45 Years, R/o
Plot No. 29, Shankar Nagar, Sangaria Fata, Jodhpur,
Rajasthan. (Working W.e.f 20-5-1997)
5. Indra Singh Chouhan S/o Shri Babu Singh Chouhan, Aged
About 44 Years, R/o Maderana Colony, Near Kalka Mata
Mandir, Jodhpur, Rajasthan.
6. Rajendra Gurjar S/o Late Shri Kishan Lal Gurjar, Aged
About 49 Years, R/o Plot No. 173, Sardarpura 1St C Road,
Jodhpur, Rajasthan.
(Office Address - All Petitioners Working On The Post Of
Casual Labour In The Office Of Respondent No. 3)
----Petitioners
Versus
1. Union Of India, Through The Secretary, Ministry Of
Finance, Department Of Revenue Government Of India,
New Delhi-110001.
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2. The Additional Chief Commissioner Of Income Tax, Central
Revenue Building, Bhagwan Das Road, Jaipur - 302006.
3. Chief Commissioner Of Income Tax, Paota C Road,
Jodhpur, Rajasthan-342006.
----Respondents
D.B. Civil Writ Petition No. 11618/2025
Ramavtar S/o Sh. Om Prakash, Aged About 52 Years, Resident Of
Harijan Basti, Deen Mohammed Road, Sikar, Rajasthan- 332001,
(M.0461879121), Presently Working As Casual Safaiwala/part
Time Worker, In The Office Of Addl. Commissioner Of Income
Tax, Todinagar Sanwali Road, Sikar-332001.
----Petitioner
Versus
1. Union Of India, Through Secretary To The Govt. Of India,
Ministry Of Finance, Deptt. Of Revenue (Income Tax),
North Block, New Delhi-110001.
2. The Chairman, Central Board Of Direct Taxes, Deptt. Of
Revenue, Ministry Of Finance, North Block, New Delhi-
110001.
3. Pr. Chief Commissioner Of Income Tax, Central Revenue
Building, Bhagwan Dass Road, C Scheme, Jaipur-302-006.
4. The Secretary To Ministry Of Personnel, P G And Pensions
Deptt Of Personnel And Training, North Block, New Delhi-
110001.
----Respondents
D.B. Civil Writ Petition No. 22986/2025
Arun Kumar S/o Shri Hansraj, Aged About 40 Years, R/o 55,
Prathvipura Rasala Road, District Jodhpur, (Raj.), Working On The
Post Of Causal Labour At The Office Of Respondent No. 3
----Petitioner
Versus
1. Union Of India, Through The Secretary, Ministry Of
Finance, Department Of Revenue, Government Of India,
New Delhi (110001).
2. Additional Commissioner Of Income Tax, Central Revenue
Building Bhagwandas Road, Jaipur (Rajasthan) (302006).
3. Chief Commissioner Of Income Tax, Paota C Road,
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Jodhpur (Rajasthan) (342006).
----Respondents
For Petitioner(s) : Dr. Harish Kumar Purohit.
Mr. R.S.Saluja.
Mr. Karmendra Singh.
Ms Adwaita Sharma.
Mr. Akhilesh Rajpurohit.
Mr. J.K. Kaushik.
Mr. S.P. Singh.
Ms Darshita for Mr. Suniel Purohit
Ms Kanishk Singhvi.
Ms Varsha Bissa.
For Respondent(s) : Mr. Sunil Bhandari.
Mr. Kirta Ram Meghwal.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA
Order
09/01/2026
1. Heard learned counsel for the parties.
2. Since the present batch of writ petitions arises out of a
common judgment rendered by the Central Administrative
Tribunal, Jodhpur (hereinafter referred to as 'the Tribunal'),
therefore, the same is being disposed of by this common order.
3. Briefly noted the facts relevant in the present cases are that
the petitioners were working as Casual Workers in the respondent-
Department and the period of their working ranges between 15
years to 25 years. The services of the petitioners in the
respondent-department were without any interruption. Some of
the employees approached the Tribunal by way of filing original
applications in the year 2011 with the prayer that their services
may be regularized, however, the relief sought for was not granted
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by the Tribunal. Thereafter, some more original applications were
filed by some of the similarly situated employees, but, the prayer
for regularization was not granted. The petitioners after having
litigated all these years again preferred the original applications
before the Tribunal in the year 2020 with the prayer that the
petitioners are serving in the department on different posts and
they have rendered the services for more than 10 years, their
services may be regularised, however, the original applications
filed by the petitioners were dismissed vide order dated
06.12.2024. Hence, the present writ petitions have been filed.
4. Learned counsel appearing for the petitioners submit that the
petitioners are working on different posts (different works) in the
respondent department for more than 10 years and they are
discharging their services without any interruption. Learned
counsel further submit that there is perennial nature of work
available in the respondent department and, therefore, the
department is required to consider their cases for regularization.
To buttress their contention, learned counsel for the petitioners
relied upon the following judgments of the Hon'ble Supreme Court
in the cases of:-
(1) Secretary, State of Karnataka and Anr. Vs. Uma Devi
and Ors. reported in 2006 (4) SCC 1,
(2) Narendra Kumar Tiwari Vs. State of Jharkhand, reported
in 2018 (8) SCC 238,
(3) Jaggo vs. Union of India (UOI) (SLP (C) No.5580 of
2024) decided on 20.12.2024,
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(4) Shripal and Ors. vs. Nagar Nigam, Ghaziabad (Civil
Appeal No.8157 of 2024) decided on January 31, 2025,
(5) Dharam Singh and Ors. vs. State of U.P. and Ors.,
reported in 2025 AIR Supreme Court 3897.
It is also contended that in similar set of facts in other
States, respondent department has regularized the services of
other employees working like the petitioners on respective posts.
Learned counsel, in these circumstances, very fairly submit that
the petitioners will be satisfied if a direction is issued to the
respondent department to reconsider the cases of the petitioners
for regularization keeping in mind the provisions of notification
dated 17.01.2011 as well as subsequent notifications issued by
the Central Government and the judgments rendered by the
Hon'ble Supreme Court in the cases mentioned above.
5. Per contra, learned counsel for the respondent department is
not in a position to refute the submissions made by learned
counsel for the petitioners that all the petitioners are serving in
the department for last more than 10 years. He however submits
that on earlier occasion, the cases of the petitioners for
regularization were considered and since they were not falling
within the ambit of the guidelines enshrined in the case of Uma
Devi (supra), therefore, their services were not regularized.
However, learned counsel for the respondent department very
fairly submits that the cases of the petitioners for regularization
shall be reconsidered in the light of applicable notification dated
17.01.2011 as well as other subsequent notifications for the posts
in question keeping in mind the judgments rendered by Hon'ble
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Supreme Court mentioned above. Learned counsel assures this
Court that fair and impartial consideration for regularizing the
services of the petitioners will be made by the department
expeditiously.
6. We have considered the submissions made at the bar and
also gone through the relevant record of the case including the
order impugned.
7. The petitioners are serving the respondent department for
last more than 10 years uninterruptedly on different posts by
discharging different duties. Since, the petitioners are working in
the respondent department for more than last 10 years, therefore,
it can safely be presumed that the department has got ample
works available and, therefore, the need of the petitioners'
services in the respondent department cannot be ruled out.
8. The Hon'ble Supreme court in the case of Jaggo vs. Union
of India (UOI) (SLP (C) No.5580 of 2024) decided on
20.12.2024 has held as under:-
"13. The claim by the Respondents that these were
not regular posts lacks merit, as the nature of the
work performed by the Appellants was perennial and
fundamental to the functioning of the offices. The
recurring nature of these duties necessitates their
classification as regular posts, irrespective of how
their initial engagements were labelled. It is also
noteworthy that subsequent outsourcing of these
same tasks to private agencies after the Appellants'
termination demonstrates the inherent need for these
services. This act of outsourcing, which effectively
replaced one set of workers with another, further
underscores that the work in question was neither
temporary nor occasional.
..........
20. It is well established that the decision in Uma Devi (supra) does not intend to penalize employees who have rendered long years of service fulfilling ongoing and necessary functions of the State or its (Uploaded on 14/01/2026 at 02:02:28 PM) (Downloaded on 14/01/2026 at 08:30:54 PM) [2026:RJ-JD:1183-DB] (31 of 38) [CW-5318/2025] instrumentalities. The said judgment sought to prevent backdoor entries and illegal appointments that circumvent constitutional requirements. However, where appointments were not illegal but possibly "irregular," and where employees had served continuously against the backdrop of sanctioned functions for a considerable period, the need for a fair and humane resolution becomes paramount. Prolonged, continuous, and unblemished service performing tasks inherently required on a regular basis can, over the time, transform what was initially ad-hoc or temporary into a scenario demanding fair regularization. In a recent judgement of this Court in Vinod Kumar and Ors. Etc. v. Union of India and Ors. [2024] 1 S.C.R. 1230, it was held that held that procedural formalities cannot be used to deny regularization of service to an employee whose appointment was termed "temporary" but has performed the same duties as performed by the regular employee over a considerable period in the capacity of the regular employee. The relevant paras of this judgement have been reproduced below:
"6. The application of the judgment in Uma Devi (supra) by the High Court does not fit squarely with the facts at hand, given the specific circumstances under which the Appellants were employed and have continued their service. The reliance on procedural formalities at the outset cannot be used to perpetually deny substantive rights that have accrued over a considerable period through continuous service. Their promotion was based on a specific notification for vacancies and a subsequent circular, followed by a selection process involving written tests and interviews, which distinguishes their case from the appointments through back door entry as discussed in the case of Uma Devi (supra).
7. The judgement in the case Uma Devi (supra) also distinguished between "irregular" and "illegal" appointments underscoring the importance of considering certain appointments even if were not made strictly in accordance with the prescribed Rules and Procedure, cannot be said to have been made illegally if they had followed the procedures of regular appointments such as conduct of written examinations or interviews as in the present case..."
21. The High Court placed undue emphasis on the initial label of the Appellants' engagements and the (Uploaded on 14/01/2026 at 02:02:28 PM) (Downloaded on 14/01/2026 at 08:30:54 PM) [2026:RJ-JD:1183-DB] (32 of 38) [CW-5318/2025] outsourcing decision taken after their dismissal. Courts must look beyond the surface labels and consider the realities of employment: continuous, long-term service, indispensable duties, and absence of any mala fide or illegalities in their appointments. In that light, refusing regularization simply because their original terms did not explicitly state so, or because an outsourcing policy was belatedly introduced, would be contrary to principles of fairness and equity.
22. The pervasive misuse of temporary employment contracts, as exemplified in this case, reflects a broader systemic issue that adversely affects workers' rights and job security. In the private sector, the rise of the gig economy has led to an increase in precarious employment arrangements, often characterized by lack of benefits, job security, and fair treatment. Such practices have been criticized for exploiting workers and undermining labour standards. Government institutions, entrusted with upholding the principles of fairness and justice, bear an even greater responsibility to avoid such exploitative employment practices. When public sector entities engage in misuse of temporary contracts, it not only mirrors the detrimental trends observed in the gig economy but also sets a concerning precedent that can erode public trust in governmental operations.
.......................................................
25. It is a disconcerting reality that temporary employees, particularly in government institutions, often face multifaceted forms of exploitation. While the foundational purpose of temporary contracts may have been to address short-term or seasonal needs, they have increasingly become a mechanism to evade long- term obligations owed to employees. These practices manifest in several ways:
• Misuse of "Temporary" Labels:
Employees engaged for work that is essential, recurring, and integral to the functioning of an institution are often labeled as "temporary" or "contractual," even when their roles mirror those of regular employees. Such misclassification deprives workers of the dignity, security, and benefits that regular employees are entitled to, despite performing identical tasks.
• Arbitrary Termination: Temporary
employees are frequently dismissed
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• Lack of Career Progression:
Temporary employees often find
themselves excluded from opportunities for skill development, promotions, or incremental pay raises. They remain stagnant in their roles, creating a systemic disparity between them and their regular counterparts, despite their contributions being equally significant.
• Using Outsourcing as a Shield:
Institutions increasingly resort to outsourcing roles performed by temporary employees, effectively replacing one set of exploited workers with another. This practice not only perpetuates exploitation but also demonstrates a deliberate effort to bypass the obligation to offer regular employment.
• Denial of Basic Rights and Benefits: Temporary employees are often denied fundamental benefits such as pension, provident fund, health insurance, and paid leave, even when their tenure spans decades. This lack of social security subjects them and their families to undue hardship, especially in cases of illness, retirement, or unforeseen circumstances".
9. The Hon'ble Supreme Court in the case of Shripal and Ors.
vs. Nagar Nigam, Ghaziabad (Civil Appeal No.8157 of 2024) decided on January 31, 2025 has held as under:-
"15. It is manifest that the Appellant Workmen continuously rendered their services over several years, sometimes spanning more than a decade. Even if certain muster rolls were not produced in full, the Employer's failure to furnish such records-despite directions to do so-allows an adverse inference under well-established labour jurisprudence. Indian labour law strongly disfavors perpetual daily-wage or contractual engagements in circumstances where the (Uploaded on 14/01/2026 at 02:02:28 PM) (Downloaded on 14/01/2026 at 08:30:54 PM) [2026:RJ-JD:1183-DB] (34 of 38) [CW-5318/2025] work is permanent in nature. Morally and legally, workers who fulfil ongoing municipal requirements year after year cannot be dismissed summarily as dispensable, particularly in the absence of a genuine contractor agreement. At this juncture, it would be appropriate to recall the broader critique of indefinite "temporary" employment practices as done by a recent judgment of this Court in Jaggo v. Union of India in the following paragraphs:
22. The pervasive misuse of temporary employment contracts, as exemplified in this case, reflects a broader systemic issue that adversely affects workers' rights and job security. In the private sector, the rise of the gig economy has led to an increase in precarious employment arrangements, often characterized by lack of benefits, job security, and fair treatment. Such practices have been criticized for exploiting workers and undermining labour standards. Government institutions, entrusted with upholding the principles of fairness and justice, bear an even greater responsibility to avoid such exploitative employment practices. When public sector entities engage in misuse of temporary contracts, it not only mirrors the detrimental trends observed in the gig economy but also sets a concerning precedent that can erode public trust in governmental operations.
.........
25. It is a disconcerting reality that temporary employees, particularly in government institutions, often face multifaceted forms of exploitation. While the foundational purpose of temporary contracts may have been to address short-term or seasonal needs, they have increasingly become a mechanism to evade long- term obligations owed to employees. These practices manifest in several ways:
• Misuse of "Temporary" Labels: Employees engaged for work that is essential, recurring, and integral to the functioning of an institution are often labelled as "temporary" or "contractual," even when their roles mirror those of regular employees. Such misclassification deprives workers of the dignity, security, and benefits that regular employees are entitled to, despite performing identical tasks.
• Arbitrary Termination: Temporary
employees are frequently dismissed
without cause or notice, as seen in the present case. This practice undermines the principles of natural justice and subjects (Uploaded on 14/01/2026 at 02:02:28 PM) (Downloaded on 14/01/2026 at 08:30:54 PM) [2026:RJ-JD:1183-DB] (35 of 38) [CW-5318/2025] workers to a state of constant insecurity, regardless of the quality or duration of their service.
• Lack of Career Progression: Temporary employees often find themselves excluded from opportunities for skill development, promotions, or incremental pay raises. They remain stagnant in their roles, creating a systemic disparity between them and their regular counterparts, despite their contributions being equally significant.
• Using Outsourcing as a Shield:
Institutions increasingly resort to outsourcing roles performed by temporary employees, effectively replacing one set of exploited workers with another. This practice not only perpetuates exploitation but also demonstrates a deliberate effort to bypass the obligation to offer regular employment.
• Denial of Basic Rights and Benefits: Temporary employees are often denied fundamental benefits such as pension, provident fund, health insurance, and paid leave, even when their tenure spans decades. This lack of social security subjects them and their families to undue hardship, especially in cases of illness, retirement, or unforeseen circumstances.
10. The Hon'ble Supreme Court in the case of Dharam Singh and Ors. vs. State of U.P. and Ors., reported in 2025 AIR Supreme Court 3897 has held as under:-
17. Before concluding, we think it necessary to recall that the State (here referring to both the Union and the State governments) is not a mere market participant but a constitutional employer. It cannot balance budgets on the backs of those who perform the most basic and recurring public functions. Where work recurs day after day and year after year, the establishment must reflect that reality in its sanctioned strength and engagement practices. The long-term extraction of regular labour under temporary labels corrodes confidence in public administration and offends the promise of equal protection. Financial stringency certainly has a place in public policy, but it is not a talisman that overrides (Uploaded on 14/01/2026 at 02:02:28 PM) (Downloaded on 14/01/2026 at 08:30:54 PM) [2026:RJ-JD:1183-DB] (36 of 38) [CW-5318/2025] fairness, reason and the duty to organise work on lawful lines.
18. Moreover, it must necessarily be noted that "ad-
hocism" thrives where administration is opaque. The State Departments must keep and produce accurate establishment registers, muster rolls and outsourcing arrangements, and they must explain, with evidence, why they prefer precarious engagement over sanctioned posts where the work is perennial. If "constraint" is invoked, the record should show what alternatives were considered, why similarly placed workers were treated differently, and how the chosen course aligns with Articles 14, 16 and 21 of the Constitution of India. Sensitivity to the human consequences of prolonged insecurity is not sentimentality. It is a constitutional discipline that should inform every decision affecting those who keep public offices running.
....................
20. We have framed these directions comprehensively because, case after case, orders of this Court in such matters have been met with fresh technicalities, rolling "reconsiderations," and administrative drift which further prolongs the insecurity for those who have already laboured for years on daily wages. Therefore, we have learned that Justice in such cases cannot rest on simpliciter directions, but it demands imposition of clear duties, fixed timelines, and verifiable compliance. As a constitutional employer, the State is held to a higher standard and therefore it must organise its perennial workers on a sanctioned footing, create a budget for lawful engagement, and implement judicial directions in letter and spirit. Delay to follow these obligations is not mere negligence but rather it is a conscious method of denial that erodes livelihoods and dignity for these workers. The operative scheme we have set here comprising of creation of supernumerary posts, full regularization, subsequent financial benefits, and a sworn affidavit of compliance, is therefore a pathway designed to convert rights into outcomes and to reaffirm that fairness in engagement and transparency in administration are not matters of grace, but obligations Under Articles 14, 16 and 21 of the Constitution of India.
11. In view of the above discussion and keeping in mind the ratio laid down in the above referred judgments rendered by Hon'ble Supreme Court, we are of the view that ends of justice will be (Uploaded on 14/01/2026 at 02:02:28 PM) (Downloaded on 14/01/2026 at 08:30:54 PM) [2026:RJ-JD:1183-DB] (37 of 38) [CW-5318/2025] met, if the cases of the petitioners for regularization are reconsidered by the respondent department taking into consideration the notification dated 17.01.2011 as well as other subsequent notifications, if any, holding the field and in the light of the authoritative pronouncements of the Hon'ble Supreme Court in the cases of Jaggo, Shripal and Dharam Singh (supra).
12. Since, the petitioners are working under the respondent department for last more than 10 years, therefore, it is expected that the respondent department may reconsider the case of the petitioners for regularization of their services as one time measure keeping in mind the rules and regulations in vogue as also stand taken by it in other similar cases of regularization in other States of the Country.
13. Consequently, the writ petitions are allowed in the above terms. The order dated 06.12.2024 passed by the Tribunal is quashed and set aside.
14. The entire exercise shall be carried out by the respondent department expeditiously preferably within a period of two months from the date of receipt of certified copy of this order, strictly in accordance with law.
D.B. Civil Writ Petition No. 10660/2025 D.B. Civil Writ Petition No. 22986/2025
1. Learned counsel for the parties are in agreement that the controversy involved in the present cases is squarely covered by a judgment of even date rendered by this Court in a bunch of writ petitions led by D.B. Civil Writ Petition No.5318/2025 (Laxman Singh V/s Union of India & Ors.).
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2. For the self same reasons, the present writ petitions are also allowed in terms of the judgment rendered by this court in the case of Laxman Singh (supra).
(CHANDRA SHEKHAR SHARMA),J (VINIT KUMAR MATHUR),J 56-83 AnilSingh/-
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