Rajasthan High Court - Jodhpur
Kishna Ram vs The State Of Rajasthan ... on 20 April, 2023
Bench: Vinit Kumar Mathur
[2023/RJJD/011116]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2040/2023
1. Kishna Ram S/o Tara Ram Meghwal, Aged About 46 Years,
Resident Of Pananiyo Ki Dhani, Mate Ka Tala, Tehsil
Chauhtan, District Barmer.
2. Prema Ram S/o Sumara Ram Meghwal, Aged About 45
Years, Resident Of Mithdau, Tehsil Chauhtan, District
Barmer.
3. Manoj Kumar Bharti S/o Shri Panchu Lal Bharti, Aged
About 46 Years, Resident Of 52-A, Mahaveer Nagar Dayal
Nagar, Gordhanpura, Phulera, Tehsil Phulera, District
Jaipur.
4. Prem Chand Bairwa S/o Shri Phool Chand Bairwa, Aged
About 55 Years, Resident Of Ward No. 5, Opposite Ratan
Flour Mill, Kuti Bandi, Sui Salawas, Tehsil Bandikui,
District Dausa.
5. Jagdish Prasad Gurjar S/o Shri Mool Chand Gurjar, Aged
About 48 Years, Resident Of House No. 44, Mamodiyo Ka
Mohallah, Ward No. 10, Chaksu, Tehsil Chaksu, District
Jaipur.
6. Hansraj S/o Shri Natthu Ram, Aged About 50 Years,
Resident Of Mukam Post 312, Harizan Mohallah (17 Tk)
Muklava,tehsil Rai Singh Nagar, District Sri Ganganagar.
----Petitioners
Versus
1. The State Of Rajasthan, Through Secretary, Department
Of Social Justice And Empowerment, Government Of
Rajasthan, Jaipur.
2. The Director, Department Of Social Justice And
Empowerment, Government Of Rajasthan, Jaipur.
3. The Deputy Director, Social Justice And Empowerment
Department, Jaipur (Rural).
4. Assistant Director, Social Justice And Empowerment
Department, Sri Ganganagar.
5. Assistant Director, Social Justice And Empowerment
Department, Barmer.
----Respondents
[2023/RJJD/011116] (2 of 3) [CW-2040/2023]
For Petitioner(s) : Mr. Sushil Solanki
For Respondent(s) : Mr. Anil Kumar Gaur, AAG
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
20/04/2023
Heard learned counsel for the parties.
The present writ petition has been filed with the prayer that
the respondents may be directed to consider the case of the
petitioners for regularization on the post of Class IV.
Learned counsel for the petitioners submits that the
petitioners are working in the respondent Department for more
than 25 years. He submits that although they are being paid the
minimum pay scale of the Class IV Cadre, however, they are not
being considered for regularization on the post of Class IV.
Learned counsel submits that in the identical situation, the
services of number of similarly situated persons have been
regularized. He submits that the petitioners have filed a detailed
representation - Annexure-4 to the respondent Department,
however, the same has not yet been decided. He, therefore, prays
that the respondents may be directed to decide the representation
- Annexure-4 of the petitioners at the earliest in the light of the
judgment of the Hon'ble Supreme Court rendered in SLP
No.21173/94 State of Rajasthan & Ors. vs. Mod Singh & Ors,
decided on 29/03/1996.
The submission made by learned counsel for the petitioners
is not opposed by learned counsel for the respondents. He assures
[2023/RJJD/011116] (3 of 3) [CW-2040/2023]
this Court that the representation of the petitioners will be
considered and decided at the earliest in accordance with law.
Considering the limited prayer made by learned counsel for
the petitioners, the present writ petition is disposed of with a
direction to the respondent No.2 - The Director, Department Of
Social Justice And Empowerment, Government Of Rajasthan,
Jaipur to decide the pending representation of the petitioners
(Annex.4) at the earliest preferably within a period of four weeks
from the date of receipt of certified copy of this order strictly in
accordance with law.
The stay application and other pending applications, if any,
also stand disposed of.
(VINIT KUMAR MATHUR),J
50-SanjayS/-
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