Pradeep Kumar vs State Of Rajasthan
2022 Latest Caselaw 14811 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5867/2022

Pradeep Kumar S/o Shri Bhanwar Lal, Aged About 34 Years, R/o Ward No. 11, Kacchi Thedi, Sri Karanpur, District Sri Ganganagar (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Local Self, Govt. Of Rajasthan, Secretariat, Jaipur.

2. The Director, Local Self Department, Government Of Rajasthan, Jaipur.

3. The Municipal Board Sri Karanpur, Through Its Executive Officer/chairman, Sri Karanpur District Sri Ganganagar

----Respondents Connected With S.B. Civil Writ Petition No. 5727/2022 Raju Ram S/o Shri Gurbachan Ram, Aged About 40 Years, R/o Ward No. 4, 17 Ob, 15 O, Sri Ganganagar, District Sri Ganganagar (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Local Self, Govt. Of Rajasthan, Secretariat, Jaipur.

2. The Director, Local Self Department, Government Of Rajasthan, Jaipur.

3. The Municipal Board Sri Karanpur, Through Its Executive Officer/chairman, Sri Karanpur District Sri Ganganagar

----Respondents

For Petitioner(s) : Mr. J. S. Bhaleria For Respondent(s) : Mr. Rajesh Parihar

(2 of 2) [CW-5867/2022]

JUSTICE DINESH MEHTA

Order

16/12/2022

1. It is submitted by learned counsel for the petitioner that the

issue raised by the petitioners in the present writ petitions 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.

2. 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 presentation of this order."

3. 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).

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

the petitioners are disposed of, in light of and with similar

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

(DINESH MEHTA),J 169 & 170-A.Arora/-

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