Madhu Bai W/O Late Shri Pappu ... vs The State Of Rajasthan
2022 Latest Caselaw 7531 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 11145/2021

Madhu Bai W/o Late Shri Pappu Harijan, Aged About 41 Years,
R/o Wazirpura, Tonk Presently Working At Class Iv Servent
(Sweeper) Resident Senior Sec. School Wazirpura, Tonk.
                                                                    ----Petitioner
                                    Versus
1.      The State Of Rajasthan, Through Secretary, Social Of
        Justice And Empowerment, Govt. Of Rajasthan Govt.
        Secretariat, Jaipur.
2.      Director, Social Justice And Empowerment, Govt. Of
        Rajasthan, Near 22 Godam Bridge, Jaipur
3.      Principal, Govt. Resident Sr. Sec. School, Wazirpura, Tonk.
                                                                 ----Respondents

For Petitioner(s) : Mr. Kailash Chander Sharma For Respondent(s) : Mr. Nalin G. Narain, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

29/11/2022

Although, the matter comes up on an application no.1/2022

filed by the petitioner for disposal of the writ petition in the light of

judgement dated 25.02.2021 passed by this Court in S.B. Civil

Writ Petition No.20587/2018: Rajendra Kumar & Ors. Vs.

State of Rajasthan & Ors.; but, learned counsels for the

respective parties submit that the instant writ petition may be

disposed of in terms of direction dated 28.01.2022 passed by this

Court in case of Nandkishore Vs. State of Rajasthan & Ors.:

S.B. Civil Writ Petition No.20132/2019.

In case of Nandkishore, following directions were issued:-

(2 of 2) [CW-11145/2021]

"(i) the petitioners shall be entitled for minimum of the pay scale of the post of cook/mess helper from today.

(ii) the petitioners shall be at liberty to make a representation for regularization of their services in the light of judgment dated 10.11.2021 passed by a Division Bench of this Court in case of State of Rajasthan (supra). If such a representation is made, the respondents shall pass a reasoned order thereupon within a period of ten weeks from the date of its receipt with its intimation to the petitioners."

In view of the submissions made by learned counsels for the

respective parties, the application deserves to be allowed.

The application is allowed accordingly. The writ petition is

disposed of in terms of directions issued by this Court in case of

Nandkishore (supra) which shall apply mutatis mutandis to this

case also.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/33

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