Roshan And Ors vs Deputy Director Adm Local Self And ...
2023 Latest Caselaw 5561 Raj

[2023:RJ-JD:24673]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6560/2018

1. Roshan S/o Mohan Lal,

2. Ram Lal S/o Champa Lal,

3. Roshan S/o Ram Pal,

4. Baby W/o Futtermal,

5. Koshiliya W/o Sohan,

6. Manju W/o Jeevaram,

7. Mangi W/o Paras,

All The Above Petitioner are R/0 Harijan Basti, Rani, Pali, Rajasthan.

----Petitioners Versus

1. Deputy Director Administration, Local Self Government, Govt. Of Rajasthan, Jaipur.

2. Secretary, Nagar Palika, Rank Khurd, District Pali.

3. Executive Officer, Nagar Palika, Rank Khurd, District Pali.

----Respondents

For Petitioner(s) : Dr. Pratishtha Dave For Respondent(s) : Mr. Rajesh Parihar

JUSTICE DINESH MEHTA Order

03/08/2023 (amended vide order dated 30.10.2023)

1. The petitioners have preferred this writ petition under Article

226 of the Constitution of India with the following prayers:-

"It is, therefore, most respectfully prayed that this writ petition may kindly be allowed, and A. The petitioner may kindly be regularized on the post of Safai Karamchari at Nagar Palika, Rank Khurd, District Pali, while setting aside the misinterpretation of the judgment rendered in D.B.

[2023:RJ-JD:24673] (2 of 2) [CW-6560/2018]

Special Appeal No.765/2013 titled as Ajit Kumar Jain Vs. State of Rajasthan, passed by the High Court of Judicature for Rajasthan, at Jaipur Bench. B. Any other appropriate writ order or direction, which may be deemed fit in the facts and circumstances of the case, may kindly be passed in favour of the petitioner."

2. Learned counsel for the petitioners submits that the

petitioners would be satisfied if their representations are decided

by respondents in light of Circular dated 15.03.2017.

3. Learned counsel for the respondents assures this Court that

representation of the petitioners shall be decided by respondents

in light of Circular dated 15.03.2017.

4. In light of the aforesaid submission made on behalf of the

petitioners and the assurance given by learned counsel for the

respondents, present writ petition is disposed of with a direction to

the respondents to decide representation of the petitioners by

passing a speaking order, in light of Circular dated 15.03.2017,

within a period of sixty days from today, strictly in accordance

with law.

5. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioners' grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

6. Stay petition also stands disposed of accordingly.

(DINESH MEHTA),J 34-Ramesh/-

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