Thursday, 23, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Hem Singh vs The Cooperative Societies
2021 Latest Caselaw 15484 Raj

Citation : 2021 Latest Caselaw 15484 Raj
Judgement Date : 5 October, 2021

Rajasthan High Court - Jodhpur
Hem Singh vs The Cooperative Societies on 5 October, 2021
Bench: Arun Bhansali

(1 of 2) [CW-12283/2016]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12283/2016

1. Hem Singh S/o Sh. Tej Singh, aged 36 years, Resident of House No.122, Hanwant 'A', B.J.S. Colony, Jodhpur.

2. Kamal Joshi S/o Shri Kailash Dutt Joshi,, Aged About 40 Years, Resident Of - B-76, 2Nd Extension, Kamla Nehru Nagar, Jodhpur.

----Petitioner Versus

1. The General Manager, Jodhpur Sahakari Upbhokta Wholesale Bhandar Ltd., Jodhpur.

2. The Administrator, Jodhpur Sahakari Upbhokta Wholesale Bhandar Ltd., Jodhpur.

3. The Additional Registrar, Cooperative Societies, Jodhpur Division, Jodhpur.

4. The General Manager, Jodhpur Sahakari Upbhokta Wholesale Bhandar Ltd., Jodhpur.

----Respondents

For Petitioner(s) : Mr. R.S. Saluja. For Respondent(s) : Ms. Prathishtha Dave for respondent No.3 & 4.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

05/10/2021

Learned counsel for the petitioner submits that issue raised

in the present writ petition is similar to Deependra Singh v. State

of Rajasthan & Ors. : S.B. Civil Writ Petition No.6687/2009

decided on 16.05.2011 by a Coordinate Bench of this Court

(Annex.2) and, therefore, the present writ petition may also be

decided in light and with similar directions.

Learned counsel for the respondent do not dispute the said

aspect.

(2 of 2) [CW-12283/2016]

In the case of Deependra Singh (Supra) a Coordinate Bench

of this Court inter-alia directed as under:-

"Upon agreement of learned counsels for the parties, the present writ petition is disposed of with a direction to the respondents to consider the case of petitioner for regularization within six months from today in view of the aforesaid para 53 of the judgment of Hon'ble Supreme Court in the case of Uma Devi (supra) & also for grant of consequential benefits."

In view of the submissions made, the writ petition filed by

the petitioner No.2 - Kamal Joshi is disposed of with similar

directions as given in the case of Deependra Singh (Supra).

(ARUN BHANSALI),J

118-pradeep/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter