Jaishri Vyas vs State Of Rajasthan
2022 Latest Caselaw 6800 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3116/2022

Jaishri Vyas D/o Shri Puran Prakash Vyas, Aged About 36 Years, R/o Vyaso Ka Chowk, Pokaran, Near Ganesh Mandir, Jaisalmer (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 Jaisalmer, District Jaisalmer.

3. The Vikas Adhikari, Panchayat Samiti Sakra, Heal Quarter Pokran, District Jaisalmer (Raj.).

----Respondents

For Petitioner(s) : Mr. J.S. Bhaleria For Respondent(s) : Mr. Sunil Beniwal, AAG Mr. Piyush Bhandari

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

07/05/2022 Learned counsel for the petitioner submits that issue raised

in the present writ petition is squarely covered by judgment Babu

Lal Meena & Ors. v. State of Rajasthan & Ors.: SBCW

No.144/2015, decided on 01.09.2015.

In the case of Babu Lal Meena (supra), the Court, inter-alia,

directed as under:-

"20. As a result of the aforesaid discussion, the instant writ petitions deserve to be and are hereby allowed. The respondents shall allow the petitioners to join on their respective posts pursuant to their selection as L.D.Cs. in the questioned direct recruitment process of the year 2013. However,

(2 of 2) [CW-3116/2022]

(i) such of the petitioners who did not apply for extension of time shall not be entitled to join the post;

(ii) the petitioners shall not be entitled to claim seniority over and above the candidates who have already joined their posts pursuant to their selection. Their names shall be placed at the bottom of the select list;

(iii) the petitioners shall be entitled to notional benefits from the date of the appointment order till the date of their joining. They shall join their respective posts within a period of two months from the date of this order, failing which their appointment shall stand cancelled automatically."

Learned counsel for the respondents though filed the reply

opposing the prayer made in the petition, learned counsel for the

respondents is not in a position to dispute that the issue raised in

the present petition is similar to that raised in the case of Babu Lal

Meena (supra).

In that view of the matter, the writ petition filed by the

petitioner is allowed in terms of and with similar directions as

given in the case of Babu Lal Meena (supra).

(ARUN BHANSALI),J 35-PKS/-

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