Bhuri Bai vs State Of Rajasthan ...
2023 Latest Caselaw 1096 Raj

[2023/RJJD/002679]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9691/2021

Shyamlal Sharma S/o Shri Ganeshlal Sharma, Aged About 58 Years, By Caste Brahmin, R/o Soniyana, Tehsil Railmagra, District Rajsamand, Presently Working As Cook In Govt. Ambedkar Boys Hostel, Fateh Parishar, District Udaipur.

----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, Udaipur.

----Respondents Connected With S.B. Civil Writ Petition No. 9708/2021 Bhuri Bai D/o Shri Hukmi Chand Menaria, Aged About 52 Years, By Caste Brahmin, Resident Of Paneriyo Ki Madari, Tehsil Griva, District Udaipur, Presently Working As Cook In Govt. Ambedkar Boys Hostel, Fateh Parishar, District Udaipur.

----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, Udaipur.

----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

[2023/RJJD/002679] (2 of 2) [CW-9691/2021]

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

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 229-230-Jitender

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