Fatehlal Paliwal vs State Of Rajasthan
2022 Latest Caselaw 662 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 15572/2021

Fatehlal Paliwal S/o Shri Ramesh Kumar Paliwal, Aged About 34
Years, R/o Village And Post Chhila, Tehsil Phalodi, District
Jodhpur, Rajasthan. Presently Posted On The Post Of Ldc In
Panchayat    Samiti     Sankara,         Headquarter             Pokhran,     District
Jaisalmer, Rajasthan.
                                                                      ----Petitioner
                                    Versus
1.     State Of Rajasthan, Through The Principal Secretary,
       Department Of Rural Development And Panchayati Raj
       (Panchayati     Raj),      Government           Of        Rajasthan,   Jaipur,
       Rajasthan.
2.     District Programme Coordinator And District Collector,
       Jaisalmer, Rajasthan.
3.     Chief Executive Officer, Zila Parishad Jaisalmer, Rajasthan.
4.     Development          Officer,       Panchayat             Samiti     Sankara,
       Headquarter Pokhran, District Jaisalmer, Rajasthan.
                                                                   ----Respondents


For Petitioner(s)         :     Mr. Pawan Singh (on VC)
For Respondent(s)         :     Mr. Utkarsh Singh for Mr. Sunil
                                Beniwal, AAG (on VC)



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

12/01/2022

     In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, lawyers have been advised to

refrain from coming to the Courts.

     It is submitted by learned counsel for the petitioners that the

issue raised in the present writ petition is squarely covered by

order of this Court in Satdev v. State of Rajasthan & Ors.: S.B.

Civil Writ Petition No.9899/2019, decided on 25.7.2019,

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                                   wherein, this Court inter alia came to conclusion and directed as

                                   under:-

                                              "In view thereof, the writ petition filed by the petitioner is
                                        allowed in light of judgment in the case of Om Prakash (supra).
                                        The petitioner may make a representation to the respondents
                                        pointing out the requisite dates etc., based on which, the
                                        respondents would deal with the representation while according
                                        notional benefits to the petitioner from the date persons similarly
                                        situated to the petitioner, were accorded appointment by the
                                        respondents.


                                              Needful may be done by the respondents within a period
                                        of four weeks from the date such representation alongwith a
                                        copy of this order is placed by the petitioner before the
                                        respondents."

                                        Learned counsel for the respondents is not in a position to

                                   dispute that the issue is identical to the case of Satdev (supra).

                                        In view of the above fact situation, the writ petition filed by

                                   the petitioner is allowed with similar directions as given in the

                                   case of Satdev (supra).

                                        Stay petition also stands disposed of accordingly.



                                                                   (DR.PUSHPENDRA SINGH BHATI),J.

11-Zeeshan

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