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Bhupendra Kumar Verma vs State And Ors
2021 Latest Caselaw 10360 Raj

Citation : 2021 Latest Caselaw 10360 Raj
Judgement Date : 8 July, 2021

Rajasthan High Court - Jodhpur
Bhupendra Kumar Verma vs State And Ors on 8 July, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3157/2017

Bhupendra Kumar Verma S/o Shri Ram Chandra Verma, By Caste Verma, R/o Purani Abadi, Batra Colony, Ward No. 14, Sri Ganganagar.

----Petitioner Versus

1. The State Of Rajasthan Through The Secretary, Department Of Local Self, Govt. Of Rajasthan, Secretariat, Jaipur.

2. The Nagar Parishad, Sri Ganganagar Through Its Commissioner.

3. The Fire Officer, Department Of Fire, Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. JS Bhaleria For Respondent(s) : Mr. Rajesh Parihar through Cisco Webex App

JUSTICE DINESH MEHTA

Order

08/07/2021

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), 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

(2 of 2) [CW-3157/2017]

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).

(DINESH MEHTA),J

405-pooja/-

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