Ambalal vs State Of Rajasthan ...
2023 Latest Caselaw 1094 Raj

[2023/RJJD/002673]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9545/2021

Rajendra Kumar Meghwal S/o Shri Prahlad, Aged About 45 Years, B/c Meghwal (Sc), Aged About 45 Years, R/o Kapren, District Bundi. Presently Working As Cowkidaar In Govt. Ambedkar Boys Hostel Kapren, District Bundi.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary Social Welfare Department, Rajasthan, Jaipur.

2. The Director, Social Welfare Department, Jaipur.

3. The Assistant Director, Social Welfare Department, Bundi.

----Respondents Connected With S.B. Civil Writ Petition No. 9465/2021 Smt. Manjula @ Manju W/o Shri Laxman Bhoi, Aged About 49 Years, By Caste Bhoi (Obc), Resident Of Uppla Bhoiwada, Banswara. Presently Working As Cook In Govt. Ambedkar Boys Hostel Banswara.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary Social Welfare Department, Rajasthan, Jaipur.

2. The Director, Social Welfare Department, Jaipur.

3. The Assistant Director, Social Welfare Department, Banswara.

----Respondents S.B. Civil Writ Petition No. 10089/2021 Mula Ram S/o Shri Kheta Ram, Aged About 46 Years, By Caste Gadalia Lohar (Mbc/sbc), Resident Of Kumawaton Ka Vas, Goonga, Tehsil Sheo, District Barmer, Presently Working As Chowkidaar In Govt. Ambedkar Boys Hostel, Goonga, District Barmer.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary Social Welfare

[2023/RJJD/002673] (2 of 3) [CW-9545/2021]

Department, Rajasthan, Jaipur.

2. The Director, Social Welfare Department, Jaipur.

3. The Assistant Director, Social Welfare Department, Barmer.

----Respondents S.B. Civil Writ Petition No. 12634/2021 Ambalal S/o Shri Nagji, Aged About 47 Years, By Caste Meena (S.t.), Resident Of Muliya Khada, Ward No. 6, Kachotiya, District Pratapgarh, Presently Working As Chowkidaar In Govt. Savitri Bai Phule Girls Hostel, Dhamottar, District Pratapgarh.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary Social Welfare Department, Rajasthan, Jaipur.

2. The Director, Social Welfare Department, Jaipur.

3. The Assistant Director, Social Welfare Department, Pratapgarh.

----Respondents

For Petitioner(s) : Mr. Mahipal Rajpurohit For Respondent(s) : Mr. Anil Kumar Gaur, AAG

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

27/01/2023

At the outset, learned Additional Advocate General submits

that the case of the present petitioners can be considered by the

Social Welfare Department, in light of the judgment passed by a

coordinate Bench of this Court in Mukesh Kumar Vs. State of

Rajasthan & Anr. in S.B. Civil Writ Petition No.525/2007, decided

on 12.02.2021.

Learned counsel for the petitioners fairly submits that the

consideration of the petitioners' case, in light of the judgment

[2023/RJJD/002673] (3 of 3) [CW-9545/2021]

rendered in Mukesh Kumar (Supra), by passing a speaking order,

shall serve the purpose.

In light of the above submissions, the present writ petitions

are disposed of with a direction to the respondents to consider the

candidature of the petitioners for regularization, by passing a

speaking order, strictly in accordance with law, more particularly,

while keeping into due consideration the judgment rendered in

Mukesh Kumar (Supra). However, thereafter, in case the

petitioners' grievance still survives, they shall be at liberty to

approach this Court again. All pending applications also stand

disposed of.

(PUSHPENDRA SINGH BHATI),J 221 to 223 & 225-Jitender

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