Om Prakash Saini vs State Education Departmentors ...
2023 Latest Caselaw 6771 Raj/2

Rajasthan High Court

Om Prakash Saini vs State Education Departmentors ... on 14 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2023:RJ-JP:39617]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 12189/2011

Om Prakash Saini S/o Nathi Ram Saini, aged about 40 years, R/o
Village & Post Ramgarh, Qula Mohalla, Tehsil Ramgarh, Distt.
Alwar
                                                                   ----Petitioner
                                    Versus
     1. The State of Raj. Through Principal Secretary, Govt. of
       Rajasthan, Secretariat, Jaipur.
     2. The Secretary, Panchayati Raj Department, Secretariat,
       jaipur
     3. The District Collector, Alwar
     4. The Block Development Officer, P.S. Ramgarh, Alwar
     5. The secretary, Gram Panchayat Ramgarh, District Alwar.
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Ram Pratap Saini
For Respondent(s)         :     Mr. C.L. Saini, AAG



           HON'BLE MR. JUSTICE GANESH RAM MEENA

                          Judgment / Order

14/12/2023

1. Counsel for the petitioner submits that the petitioner is

working on the post of Class-IV at Gram Panchayat Ramgarh,

Panchayat Samity Ramgarh, District Alwar w.e.f. 31.08.1995

against the sanctioned post Counsel further submits that even

after passing a long period of continuation in service, services of

the petitioner have not been regularised. He also submits that the

respondent-State issued a notice dated 08.07.2009 for considering

the case of those persons who were working on daily wages or

temporary basis but the case of the petitioner has not been

considered by the respondents for regularisation.

[2023:RJ-JP:39617] (2 of 2) [CW-12189/2011]

2. Mr. C.L. Saini, learned Additional Advocate General states

that if the petitioner makes a representation to the respondent-

authority for consideration of his case for regularisation under the

provisions of Notifications dated 08.07.2009 and 27.02.2009, the

respondent-authority shall consider his case.

3. In view of the submissions made by counsel for the

petitioner as well as the respondents, this Court deems it just and

proper to dispose off this writ petition with liberty to the petitioner

to make a representation to the respondent-authority for

consideration of the services of the petitioner for regularisation in

view of the provisions of aforesaid notifications.

4. In case the petitioner files a representation before the

respondent-authority, the respondent-authority is directed to

consider the same in accordance with the notification mentioned

above and pass a reasoned and speaking order within a period of

six months from today.

5. Since the main petition has been disposed of, all pending

application/s, if any, also stand disposed.

(GANESH RAM MEENA),J

ARTI SHARMA /72

Powered by TCPDF (www.tcpdf.org)