Hitesh Purohit vs State Of Rajasthan
2022 Latest Caselaw 13304 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11060/2022

Hitesh Purohit S/o Shri Gefarlal Purohit, Aged About 43 Years, R/ o Village-Garhi, Tehsil-Garhi, District-Banswara.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Additional Commissioner, Rural Development And Panchayati Raj Department, Secretariat, Jaipur.

3. District Programme Coordinator And District Collector, Banswara.

4. Chief Executive Officer, Zila Parishad Banswara, District -

Banswara.

5. Vikash Adhikari, Panchayat Samiti - Garhi, District -

Banswara.

----Respondents

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

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

11/11/2022

It is submitted by learned counsel for the petitioner 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, 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

(2 of 2) [CW-11060/2022]

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).

(ARUN BHANSALI),J 20-pradeep/-

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