Virendra Pratap Singh vs State Of Rajasthan
2022 Latest Caselaw 10810 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11170/2022

1. Virendra Pratap Singh S/o Shri Jabbar Singh, Aged About 32 Years, R/o 163, Rajputo Ka Bas, Jana, Pali.

2. Amrit Lal S/o Shri Magaram, Aged About 32 Years, R/o Bada Menwada, Shivganj, Sirohi.

3. Amrit Lal S/o Shri Prakash Kumar, Aged About 39 Years, R/o Rebario Ka Bas, Kanpura, Sheoganj, District Pali.

4. Jitendra Borana S/o Shri Narottam Borana, Aged About 33 Years, R/o Nehru Colony, Falna, Pali.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Local Self Department, Government Of Rajasthan, Secretariat, Jaipur (Rajasthan).

2. The Director Cum Joint Secretary, Directorate Local Self Department, Jaipur (Rajasthan).

3. The Deputy Director (Administration), Local Self Department, Jaipur (Rajasthan).

4. Municipal Board, Sheoganj, District Sirohi (Rajasthan) Through Its Executive Officer.

----Respondents

For Petitioner(s) : Mr.Shailesh Agarwal, Adv. For Respondent(s) : Mr.Kuldeep Prajapat on behalf of Mr.Rajesh Parihar, AGC

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

24/08/2022

Mr.Kuldeep Prajapat for Mr. Rajesh Parihar, learned counsel

has put in appearance on behalf of the respondents.

A copy of the writ petition be supplied to him.

(2 of 2) [CW-11170/2022]

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.

In the case of Jitendra Kumar Tailor (supra), a Co-ordinate

Bench of 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 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 of presentation of this order."

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).

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)

(MANOJ KUMAR GARG),J 52-NK/-

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