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Jakir Hussain vs State Of Rajasthan
2022 Latest Caselaw 7964 Raj

Citation : 2022 Latest Caselaw 7964 Raj
Judgement Date : 26 May, 2022

Rajasthan High Court - Jodhpur
Jakir Hussain vs State Of Rajasthan on 26 May, 2022
Bench: Arun Bhansali

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1507/2022 Jagdish Prasad Nai S/o Babu Lal Nai, Aged About 49 Years, R/o Bhartiyo Ki Dhani, Ward No. 13, Ratangarh, Churu.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Medical And Health Services, Government Secretariat, Jaipur (Raj.) 302005.

2. Director (Non Gazetted), Medical And Health Services, Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur (Raj.) 302005.

3. Additional Director (Gazetted), Medical And Health Services, Sawasthya Bhawan, Tilak Marg, C-Scheme, Jaipur (Raj.)- 302005.

4. Chief Medical And Health Officer, Churu (Raj.).

----Respondents

For Petitioner(s) : Mr. Narendra Singh Rajpurohit.

Mr. Yashpal Khileree.

Mr. Piyush Chouhan.

Mr. Rameshwar Lal Dave.

Mr. O.P. Sangwa.

Mr. S.K. Verma.

For Respondent(s) : Mr. K.S. Rajpurohit, AAG with Mr. Shreyansh Mehta, Mr. Rajat Arora and Mr. Lucky Rajpurohit.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 26/05/2022

This petition along with a bunch of 12 writ petitions, enlisted

in the appended Schedule give rise to same issue, which shall be

treated to be part and parcel of the order instant, are decided by a

common order.

These writ petitions have been filed by the petitioners

aggrieved against the action of the respondents in counting the

period of experience of the petitioners, which has resulted in

(2 of 4) [CW-1507/2022]

either their becoming disqualified for applying to the post of

Laboratory Assistant pursuant to the advertisement dated

29.5.2018 and/or to get less bonus marks than what they are

actually entitled to.

Submissions have been made that though the petitioners

have worked for the entire month, as the emoluments paid to the

petitioners have been calculated based on 26 days emoluments,

the respondents while calculating the period of experience, have

not treated them to have worked for the entire month, which

action of the respondents is contrary to the factual position as well

as the provisions of the Minimum Wages Act, wherein, the

minimum wages are required to be calculated in terms of the

notifications issued, which provide that the daily wages are

required to be calculated by dividing the monthly wages by 26

days and that in the rates fixed, weekly holidays are included in

salary, therefore, the respondents could not have deducted the

period based on the fact of payment of wages for particular

number of days.

Further reliance has been placed on judgment in Mahipal

Lakhera v. State of Rajasthan & Ors.: S.B. Civil Writ Petition

No.2577/2020, decided on 11.1.2021.

Learned counsel for the respondents made submissions that

wherever the petitioners have objections pertaining to the

calculation made by the respondents pertaining to their period of

experience, they may make representations to the respondents

and the same shall be appropriately decided by the respondents.

In view of the above submissions made, the petitioners may

make representation to the Director (Non-Gazetted) with regard

to the calculation of their experience and consequential fact about

(3 of 4) [CW-1507/2022]

their eligibility / award of bonus marks within a period of 15 days

from today.

The Director (Non-Gazetted) would pass appropriate orders

on the representations to be made by the petitioners within a

period of four weeks thereafter.

The petitioners would be free to take appropriate

proceedings, in case, they have any grievance qua the decision

taken by the authority in this regard.

The respondents shall not conclude the recruitment before

passing of the final orders as indicated hereinbefore.

It is expected of the respondents to conclude the entire

exercise by 31st of July, 2022.

(ARUN BHANSALI),J 212-Sumit/-

                                                                             (4 of 4)                [CW-1507/2022]



                                                                    Schedule

                                   S.No.    Item   WRIT PETITION                            PARTY NAME
                                             No.   No(s).
                                      1.     27    SBCWP No.4020/2022       Surendra Singh           State & Ors.

                                      2.    178    SBCWP No.1505/2022       Chetan Lal Kharadi       State & Ors.

                                      3.    179    SBCWP No.1512/2022       Mansukh Lal Ninama       State & Ors.

                                      4.    192    SBCWP No.2989/2022       Mohammed Hussain         State & Ors.

                                      5.    194    SBCWP No.5196/2022       Kamla Shanker Meena      State & Ors.

                                      6.    213    SBCWP No.1509/2022       Manoj Kumar              State & Ors.

                                      7.    214    SBCWP No.2046/2022       Piyush Bhati             State & Ors.

                                      8.    215    SBCWP No.2108/2022       Rajesh Kachhawah         State & Ors.

                                      9.    219    SBCWP No.4173/2022       Narendra Jajra           State & Ors.

                                      10.   220    SBCWP No.4187/2022       Raju Ram                 State & Ors.

                                      11.   221    SBCWP No.4274/2022       Jakir Hussain            State & Ors.

                                      12.   225    SBCWP No.4366/2022       Nasruddin Ansari         State & Ors.









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