Rajasthan High Court - Jodhpur
Dhulji Patidar vs State Of Rajasthan on 28 November, 2022
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6525/2022
Dhulji Patidar S/o Shri Hengji Patidar, Aged About 44 Years, R/o
Village Nai Abadi, Patel Wada, Tehsil Sagwada, District
Dungarpur (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Local Self
Department, Government Of Rajasthan, Secretariat,
Jaipur.
2. The Director, Local Self Government, Government Of
Rajasthan, Jaipur.
3. The Municipal Board, Sagwara, District Dungarpur,
Through Its Executive Officer.
----Respondents
Connected With
S.B. Civil Writ Petition No. 7934/2022
Chirag Swarnkar S/o Dilip Swarnkar, Aged About 25 Years, Ward
No. 4, B Block, 254, Sonia Chok, Punarwas Colony, Sagwara
Tehsil Sagwara, District Dungarpur, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Local Self
Department, Government Of Rajasthan, Secretariat,
Jaipur.
2. The Director, Local Self Government, Government Of
Rajasthan, Jaipur.
3. The Municipal Board, Sagwara, District Dungarpur,
Through Its Executive Officer.
----Respondents
S.B. Civil Writ Petition No. 7974/2022
Mahendra Kumar Kalasua S/o Ramji Kalasua, Aged About 31
Years, Buchiya Bada, Sagwara Tehsil Sagwara, District
Dungarpur, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Secretary, Local, Self
Department, Government Of Rajasthan, Secretariat,
Jaipur.
(2 of 4)
2. The Director, Local Self Government, Government Of
Rajasthan, Jaipur.
3. The Municipal Board Sagwara, District Dungarpur,
Through Its Executive Officer.
----Respondents
S.B. Civil Writ Petition No. 7978/2022
Dhawal Suthar S/o Shantilal Suthar, Aged About 28 Years,
Sutharwara, Sagwara, Tehsil Sagwara, District Dungarpur,
Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Local Self
Department, Government Of Rajasthan, Secretariat,
Jaipur.
2. The Director, Local Self Department, Government Of
Rajasthan, Jaipur.
3. The Municipal Board, Sagwara, District Dungarpur,
Through Its Executive Officer.
----Respondents
S.B. Civil Writ Petition No. 7995/2022
Shanti Lal Makwana S/o Mavji Makwana, Aged About 52 Years,
Bhawani Mata Colony, Sagwara Tehsil Sagwara, District
Dungarpur, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Local Self
Department, Government Of Rajasthan, Secretariat,
Jaipur.
2. The Director, Local Self Government, Government Of
Rajasthan, Jaipur.
3. The Municipal Board Sagwara, District Dungarpur,
Through Its Executive Officer.
----Respondents
S.B. Civil Writ Petition No. 9097/2022
Bhagwan Lal Yadav S/o Jivaji Yadav, Aged About 32 Years, Yadav
Mohalla, Gamathwara, Tehsil Sagwara, District Dungarpur (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Local Self
Department, Government Of Rajasthan, Secretariat,
(3 of 4)
Jaipur.
2. The Director, Local Self Government, Government Of
Rajasthan, Jaipur.
3. The Municipal Council, Sagwara Through Its Executive
Officer.
----Respondents
S.B. Civil Writ Petition No. 9891/2022
Daulat Ram S/o Shri Momanram, Aged About 39 Years, By Caste
Jat, R/o Ward No. 4, Near Hanuman Temple, Malakas, Tehsil
Bhadra, District Hanumangarh (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Local Self
Department, Government Of Rajasthan, Secretariat,
Jaipur.
2. The Director, Local Self Government, Government Of
Rajasthan, Jaipur.
3. The Municipal Board, Bhadra, District Hanumangarh,
Through Its Executive Officer.
----Respondents
For Petitioner(s) : Mr. Pankaj Mehta.
Mr. Devki Nandan Vyas.
Ms. Mehali Mehta.
For Respondent(s) : Mr. Rajesh Parihar.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
28/11/2022
It is submitted by learned counsel for the petitioners that the
issue raised by the petitioners in the present writ petitions is
squarely covered by judgment in the case of Jitendra Kumar Tailor
v. The State of Rajasthan & Ors. : S.B. Civil Writ Petition
No.1952/2019, decided on 06.07.2020, which in turn had relied
on order in the case of Roshan Lal Saini v. State & Ors. : S.B. Civil
Writ Petition No.18056/2015, decided on 09.03.2017.
(4 of 4)
In the case of Jitendra Kumar Tailor (supra), a coordinate
Bench of this Court inter alia directed as under:
"In this view of the matter, I deem it just and
appropriate to dispose of this writ petition with a
direction to the State Govt. to decide the matter at
the earliest to facilitate issuance of requisite order
of regularization of petitioner's services, strictly in
accordance with law. The requisite exercise be
undertaken by the State Govt. at the earliest,
preferably within a period of four weeks from the
date presentation of this order."
Learned counsel for the respondents, is not in a position to
dispute the fact that the issue raised in the present writ petitions
is covered by judgment in the case of Jitendra Kumar Tailor
(supra).
In view of the above fact situation, the writ petitions filed by
the petitioners are disposed of, in light of and with similar
directions as given in the case of Jitendra Kumar Tailor (supra).
The order has been passed based on the submissions made
in the petitions, the respondents would be free to examine the
veracity of the submissions made in the petitions and only in case,
the averments made therein are found to be correct, the
petitioners would be entitled to the relief.
(ARUN BHANSALI),J
69-75-pradeep/-
Powered by TCPDF (www.tcpdf.org)
