Suresh Puri Goswami vs State Of Rajasthan
2022 Latest Caselaw 14685 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7609/2020

Suresh Puri Goswami S/o Shri Nand Puri, Aged About 57 Years, R/o Nehru Gate, Purana P.n.b. Bhawan, Bhilwara, District Bhilwara (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Rural Development And Panchayati Raj, Secretariat, Govt. Of Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad Bhilwara, District Bhilwara.

3. The Vikas Adhikari, Panchayat Samiti Suwana, District Bhilwara.

----Respondents

For Petitioner(s) : Mr. Jitendra Singh Mr. Vikram Singh Bhawla For Respondent(s) : Mr. K.K. Bissa, AGC

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

14/12/2022

1. Learned counsel for the petitioner submits that the

controversy involved in the present writ petition is squarely

covered by a decision dated 12.04.2017, rendered by Jaipur

Bench of this Court in SBCWP No.5400/2015 (Rajkumar Agarwal

Vs. State of Rajasthan), wherein this Court has held that the

decision of the respondents detrimental to the petitioner's rights

with respect to the grant of pay protection.

2. Learned counsel for the respondents, is not in a position to

dispute the above referred position of facts and law.

(2 of 2) [CW-7609/2020]

3. In view of the aforesaid, following the judgment of this Court

in Rajkumar Agarwal's case (supra), the present writ petition is

allowed. It is declared that the petitioner shall be entitled for the

protection of his pay, which he was having prior to his absorption

as Gram Sewak in the respondent Panchayat department.

4. The respondents shall pass the consequential order in light of

the above, within a period of eight weeks from today.

5. The stay application also stand disposed of accordingly.

(VINIT KUMAR MATHUR),J

4-KashishS/-

Powered by TCPDF (www.tcpdf.org)