Jagdish Singh vs State Of Rajasthan
2022 Latest Caselaw 12177 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6319/2022

Jagdish Singh S/o Shankar Singh, Aged About 31 Years, R/o Village and Post Thob, Tehsil Osian, District Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Rural Development And Panchayati Raj(Panchayati Raj), Government Of Rajasthan, Jaipur, Rajasthan.

2. Additional Commissioner, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur.

3. District Programme Coordinator And District Collector, Barmer, Rajasthan.

4. Chief Executive Officer, Zila Parishad Barmer, Rajasthan.

5. Development Officer, Panchayat Samiti Samdari, District Barmer, Rajasthan.

----Respondents

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

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

10/10/2022

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-6319/2022]

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."

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).

The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(ARUN BHANSALI),J 33-sumer/-

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