Kalyan Singh Choudhary vs State And Ors
2021 Latest Caselaw 17408 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5246/2005

Kalyan Singh Choudhary

----Petitioner Versus State And Ors.

----Respondent

For Petitioner(s) : Mr. IR Choudhary For Respondent(s) : Mr. KK Bissa, AGC

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/11/2021

The matter comes up for consideration of application (I.A.

No.1/21) preferred on behalf of the respondents with the prayer

for early listing of the writ petition.

This writ petition has been filed by the petitioner seeking

absorption on the post of Gram Sevak. The petitioner is claiming

that he was working as a Nakedar in the Gram Panchayat,

Samdari, however, on abolition of Octroi by the State Government,

a decision was taken that all the persons who are working as a

Nakedar in the Gram Panchayat shall be absorbed on the post of

Gram Sevak.

Learned counsel for the petitioner has submitted that though

similarly situated persons have been absorbed on the post of

Gram Sevak, but the said benefit has not been provided to the

petitioner.

Reply to the writ petition has been filed on behalf of

respondent Nos.1 to 3 wherein, specific averments have been

(2 of 2) [CW-5246/2005]

made that since at the time of abolition of Octroi, the petitioner

was not working as Nakedar with the Gram Panchayat concerned,

he is not entitled for absorption on the post of Gram Sevak.

No rejoinder to the reply has been filed on behalf of the

petitioner. Today Mr. IR Choudharyh, learned counsel appearing on

behalf of the petitioner seeks some time to place on record the

proof that on the day of abolition of Octroi, the petitioner was

working as a Nakedar in the Gram Panchyat concerned.

At the request of counsel for the petitioner, list this matter

after three weeks.

The application (I.A. No.1/21) is disposed of.

(VIJAY BISHNOI),J

Surabhii/5-

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