Umesh Kumar Nai vs State Of Rajasthan
2022 Latest Caselaw 13143 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 16484/2022

Umesh Kumar Nai

----Petitioner Versus State of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Pawan Singh For Respondent(s) : Mr. Kunal Upadhyay for Mr. Sunil Beniwal, AAG

HON'BLE MS. JUSTICE REKHA BORANA

Order

07/11/2022

Learned counsel for the petitioner submits that the

controversy is covered by the judgment passed in the case of

Ramdev Mali Vs. State of Raj. & Ors. (S.B.C.W.P.

No.13696/2022) decided on 17.10.2022 whereby relying upon

the judgment passed in the case of Sumer Singh & Ors. Vs.

State of Raj. & Ors. (D.B. Civil Writ Petition No.6055/2013)

decided on 03.04.2017, the writ petition was disposed of with the

direction to accord the same treatment as accorded to Sumer

Singh and Ors.

Learned counsel for the respondents agrees that the

controversy is covered by the above mentioned judgments.

In view of the submissions made, the present writ petition is

also disposed of with the direction to the respondents to issue

certificate indicating the experience of the petitioner as Assistant

Employee under the MGNREGA Scheme and to accord similar

(2 of 2) [CW-16484/2022]

treatment as accorded/ to be accorded to Sumer Singh and Ors.

(supra)

The certificate be issued to the petitioner within a period of

ten days from the date a copy of this order is placed by the

petitioner with the respondents.

(REKHA BORANA),J 55-AnilKC/-

Powered by TCPDF (www.tcpdf.org)