Nitin Vinayak vs State Of Rajasthan (2023:Rj-Jd:44423)
2023 Latest Caselaw 10994 Raj

Citation : 2023 Latest Caselaw 10994 Raj
Judgement Date : 19 December, 2023

Rajasthan High Court - Jodhpur

Nitin Vinayak vs State Of Rajasthan (2023:Rj-Jd:44423) on 19 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:44423]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                S.B. Civil Writ Petition No. 16480/2023

Nitin Vinayak S/o Shri Gyan Chand, Aged About 43 Years, R/o
Near     Baba    Ramdev         Mandir,   Ward       No.     13,    Karanpur,    Sri
Ganganagar (Raj.)
                                                                      ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Local Self, Govt. Of Rajasthan, Secretariat, Jaipur.
2.       The Director, Local Self Department, Government Of
         Rajasthan, Jaipur.
3.       The     Deputy     Director       (Administration),           Local    Self
         Department, Government Of Rajasthan, Jaipur.
4.       The    Municipal        Board,     Sri     Karanpur         Through     Its
         Commissioner / Chairman, Sri Karanpur District - Sri
         Ganganagar.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Jitender Singh Bhaleria.
For Respondent(s)           :     Mr. Rajesh Parihar.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

19/12/2023

1. It is submitted by learned counsel for the petitioner that the

issue raised by the petitioner in the present writ petition 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.

2. In the case of Jitendra Kumar Tailor (supra), a coordinate

Bench of this Court inter alia directed as under:

[2023:RJ-JD:44423] (2 of 2) [CW-16480/2023]

"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."

3. Learned counsel for the respondents, is not in a position to

dispute the fact that the issue raised in the present writ petition is

covered by judgment in the case of Jitendra Kumar Tailor (supra).

4. In view of the above fact situation, the writ petition filed by

the petitioner is disposed of, in light of and with similar directions

as given in the case of Jitendra Kumar Tailor (supra).

(KULDEEP MATHUR),J 9-Prashant/-