Suresh Dave vs State Of Rajasthan
2022 Latest Caselaw 14278 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 598/2021

1. Suresh Dave S/o Shri Jagdish Prasad Dave, Aged About 35 Years, Resident Of Pipar City, District- Jodhpur (Rajasthan).

2. Sultan Ram S/o Noor Mohammed, Aged About 35 Years, Resident Of Pipar City, District- Jodhpur (Rajasthan).

3. Bhanwar Lal Sharma S/o Shri Bajrang Lal Sharma, Aged About 34 Years, Resident Of Pipar City, District- Jodhpur (Rajasthan).

4. Ramesh Pareek S/o Shri Satyanarayan, Aged About 25 Years, Resident Of Pipar City, District- Jodhpur (Rajasthan).

5. Jay Singh S/o Shri Gudar Ram, Aged About 24 Years, Resident Of Pipar City, District- Jodhpur (Rajasthan).

6. Rupesh Kumar S/o Shri Jagdish Prasad, Aged About 32 Years, Resident Of Pipar City, District- Jodhpur (Rajasthan).

----Petitioners Versus

1. State Of Rajasthan, Through The Director Cum Joint Secretary, Directorate Local Self Department, Jaipur (Rajasthan).

2. Municipal Board, Pipar City, District- Jodhpur (Rajasthan) Through Its Executive Officer.

----Respondents

For Petitioner(s) : Mr. Suniel Purohit. For Respondent(s) : Mr. Rajesh Parihar.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

05/12/2022

It is submitted by learned counsel for the petitioners that the

issue raised by the petitioners in the present writ petition is

(2 of 2) [CW-598/2021]

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 coordinate

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 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 petitioners is disposed of, in light of and with similar directions

as given in the case of Jitendra Kumar Tailor (supra).

The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petitions and only in case,

the averments made therein are found to be correct, the

petitioners would be entitled to the relief.

(ARUN BHANSALI),J 370-pradeep/-

Powered by TCPDF (www.tcpdf.org)