Hanuman Prasad Jat S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 439 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

        D.B. Civil Special Appeal Writ No. 660/2020

                                        In

           S.B. Civil Writ Petition No. 10638/2020

Hanuman Prasad Jat S/o Shri Jagdish Prasad Jat, Aged About 28
Years, Resident Of Rindaliya Bujurg, Tehsil Malpura, District
Tonk, Posted As Junior Technical Assistant, Watershed Project,
District Tonk (At Present Serving On Contract Basis At Panchayat
Samiti, Malpura, District Tonk In MGNREGA.
                                                                      ----Appellant
                                    Versus
1.     State Of Rajasthan, Through Principal Secretary Rural
       Development            And       Panchayati           Raj      Department,
       Government Secretariat, Jaipur.
2.     Director, Watershed And Water Conservation Department,
       Pant Krishi Bhawan, Jaipur.
3.     District    Programme          Coordinator,          EGS      And   District
       Collector Tonk.
4.     Chief Executive Officer, Zila Parishad, Tonk.
5.     Superintending Engineer And Ex-Officio Project Manager
       (WCDC), Tonk.
6.     Executive Engineerr, Water Shed And Water Conservation
       Department, Malpura, District Tonk.
                                                                   ----Respondents

For Appellant(s) : Mr. Laxmi Kant Sharma, Advocate through video conferencing

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

19/01/2021

(2 of 2) [SAW-660/2020]

Appellant has filed the appeal challenging the order dated

17.09.2020 passed by the learned Single Judge, whereby, writ

petition filed by the appellant, was dismissed.

Learned counsel for the appellant has submitted that the

appellant had been working with the respondents on contract

basis with effect from 26.09.2013 on different projects. Vide the

impugned order the services of the appellant have been kept at

abeyance till further orders, without any reasonable cause.

It is the case of the appellant that he was appointed on

contract basis as Junior Technical Assistant in Watershed Project

on 26.09.2013. Thereafter, appellant was posted at Panchayat

Samiti, Malpura in Mahatma Gandhi National Rural Employment

Guarantee Act (MGNREGA) Project vide order dated 6.6.2016.

Since, then appellant was performing his duties satisfactorily.

Vide order dated 21.08.2020, the services of the appellant

have been kept at abeyance till further orders with effect from

31.08.2020. A perusal of the impugned order reveals that

Panchayat Samiti Malpura Watershed Project/work was near

completion and no funds were available under the administrative

head. Thus, a perusal of the impugned order reveals that it has

not been passed for any mala fide reasons.

In the facts and circumstances of the present case, learned

Single Judge has, thus, rightly dismissed the petition filed by the

appellant.

No ground for interference is made out.

Dismissed.

                                    (MANOJ KUMAR VYAS),J                                           (SABINA),J

                                   Mohita /40







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