Shimla Bai W/O Shri Ramswaroop vs The State Of Rajasthan
2023 Latest Caselaw 2197 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 2988/2023

                                   Shimla Bai W/o Shri Ramswaroop
                                                                                                      ----Petitioner
                                                                      Versus
                                   The State Of Rajasthan & Ors.
                                                                                                   ----Respondents

For Petitioner(s) : Mr. Ashwinee Kumar Jaiman For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 17/02/2023 Learned counsel for petitioner submits that petitioner has

been regularly selected on the post of Safai Karamchari vide order

dated 14.05.2018 (Ann.3) and she joined her services on

16.05.2018 (Ann.4), but respondents are not allowing petitioners

to continue on duty in the light of notification dated 11.05.2018.

Learned counsel, on strength of the judgment of Division Bench in

case of Anita & Ors. Vs. State of Rajasthan & Ors. in DB Civil

Writ No.16572/2018 decided on 2nd April 2019, submits that

the notification dated 11.05.2018 is not applicable to the case of

petitioner.

Heard.

Issue notice to respondents of writ petition as also of stay

application.

In addition, copy of writ petition be served in Office of Mr.

Anil Mehta, AAG. Name of Ms. Archana be shown in the cause list.

List after completion of service.

(SUDESH BANSAL),J

SACHIN/18

Powered by TCPDF (www.tcpdf.org)