Kamlesh Kumar Gurjar vs State Of Rajasthan
2021 Latest Caselaw 17721 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 15516/2021

Kamlesh Kumar Gurjar S/o Kalu Lal Gurjar, aged about 29 Years, Residentof Tejaji Ka Mohalla, Village Hoda, Post Khachrol, Tehsil Mandalgarh, District Bhilwara, Rajasthan. Presently posted on the Post of LDC In Panchayat Samiti Mandalgarh, District Bhilwara, Rajasthan.

----Petitioner Versus

1. State of Rajasthan through the Principal Secretary, Department of Rural Development and Panchayati Raj (Panchayati Raj), Government of Rajasthan, Jaipur, Rajasthan.

2. District Programme Coordinator and District Collector, Bhilwara, Rajasthan.

3. Chief Executive Officer, Zila Parishad Bhilwara, Rajasthan.

4. Development Officer, Panchayat Samiti Mandalgarh, District Bhilwara, Rajasthan.

----Respondents Connected With S.B. Civil Writ Petition No. 15514/2021 Ashish Kumar Bhatt S/o Leeladhar Chhajer, aged about 36 Years, R/o C/o Chhajer Binding Works, Malgodam Road, Bhilwara, Rajasthan. Presently posted on the post of LDC in Gram Panchayat Jojwa, Panchayat Samiti Mandalgarh, District Bhilwara, Rajasthan

----Petitioner Versus

1. State of Rajasthan through the Principal Secretary, Department of Rural Development and Panchayati Raj (Panchayati Raj), Government of Rajasthan, Jaipur, Rajasthan.

2. District Programme Coordinator and District Collector, Bhilwara, Rajasthan.

3. Chief Executive Officer, Zila Parishad Bhilwara, Rajasthan.

                                             (2 of 3)                       [CW-15516/2021]


4.      Development            Officer,     Panchayat         Samiti       Mandalgarh,
        District Bhilwara, Rajasthan.
                                                                     ----Respondents


For Petitioner(s)              :     Mr. Pawan Singh.
For Respondent(s)              :     Mr. Sunil Beniwal, AAG with
                                     Mr. Piyush Bhandari.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

25/11/2021

It is submitted by learned counsel for the petitioners that the

issue raised in the present writ petitions is squarely covered by

order of this Court in Satdev v. State of Rajasthan & Ors.: S.B.

Civil Writ Petition No.9899/2019, decided on 25.7.2019, wherein,

this Court inter alia came to conclusion and directed as under:-

"In view thereof, the writ petition filed by the petitioner is allowed in light of judgment in the case of Om Prakash (supra). The petitioner may make a representation to the respondents pointing out the requisite dates etc., based on which, the respondents would deal with the representation while according notional benefits to the petitioner from the date persons similarly situated to the petitioner, were accorded appointment by the respondents.

Needful may be done by the respondents within a period of four weeks from the date such representation alongwith a copy of this order is placed by the petitioner before the respondents."

Learned counsel for the respondents is not in a position to

dispute that the issue is identical to the case of Satdev (supra).

(3 of 3) [CW-15516/2021]

In view of the above fact situation, the writ petitions filed by

the petitioners are allowed with similar directions as given in the

case of Satdev (supra).

(ARUN BHANSALI),J 32 & 33-DJ/-

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