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Amra vs State Of Rajasthan
2023 Latest Caselaw 683 Raj

Citation : 2023 Latest Caselaw 683 Raj
Judgement Date : 18 January, 2023

Rajasthan High Court - Jodhpur
Amra vs State Of Rajasthan on 18 January, 2023
Bench: Pushpendra Singh Bhati
                                         (1 of 4)


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 4916/2021
Amra S/o Shri Vesta, Aged About 55 Years, By Caste Bhil (S.t.),
Resident Of 732, Bodalpada Ghatol, Tehsil Ghatol, District
Banswara. Presently Working As Cook In Govt. Savitri Bai Phule
Girls Hostel, Ghatol, District 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. 5790/2021
Giriraj Meghwal S/o Shri Bhuraral, Aged About 47 Years, B/c
Meghwal (Sc), R/o Kapren, District Bundi, Presently Working As
Cook 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
               S.B. Civil Writ Petition No. 9455/2021
Hukala S/o Shri Jivala, Aged About 50 Years, By Caste Bhil
(S.t.), Resident Of 3, Badupada, Darobadiya, Tehsil Khuhalgarh,
District Banswara, Presently Working As Cook In Govt. Ambedkar
Boys Hostel, Bari Sarwa, District Banswara.
                                                                     ----Petitioner
                                    Versus
1.     State Of Rajasthan, Through The Secretary Social Welfare
       Department, Jaipur.
2.     The Director, Social Welfare Department, Jaipur.
3.     The     Assistant     Director,       Social      Welfare      Department,
       Banswara.

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                                              (2 of 4)


                                                                     ----Respondents


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



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

18/01/2023

     Learned      counsel       for    the       parties       jointly     submit     the

controversy is covered by the order passed by a coordinate Bench

of this Hon'ble Court in Mohan Lal Vs. State (S.B. Civil Writ Petition

No.3386/2003) on 22.12.2006. The order reads as follows:

           "Heard learned counsel for the petitioner as well as
     learned Dy. Government Advocate.
           Learned counsel for the petitioner has argued that in
     spite of the specific order passed by the Hon'ble Supreme Court,
     the respondents have failed to regularize services of the
     petitioner. According to the petitioner, he was appointed as
     cook with the respondent no.3 in the month of July, 1993 on
     consolidated salary of Rs.350/-, which was later increased to
     Rs.600/-. He was required to prepare food for the inmates in
     the hostel. This Court in S.B. Civil Writ Petition No.3453/1994-
     Anshkalin   Samaj     Kalyan     Sangh,       Banswara        Vs.   State   of
     Rajasthan & Ors decided on 26th May, 1995 directed the
     respondents to make payment of salary of the cook working
     with the various hostels run by Social Welfare Department.
     Benefit of this judgment was also directed to be extended to all
     those who were in service on the date of passing of the
     aforesaid   order.   The   aforesaid       writ    petition   was   filed   on
     25.7.1994 and since the petitioner was appointed in July, 1993,
     the judgment is applicable to his case also. Appeal preferred
     by the State Government against the aforesaid judgment dated
     26.5.1995 being D.B. Civil Special Appeal No.595/1995 was
     also dismissed. Hon'ble Supreme Court gave direction to the
     State Government for regularization of the services of the
     members of the petitioner association as per the scheme submitted
     by   the     State    before      the      Hon'ble       Supreme       Court.


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                                                    (3 of 4)

     Learned counsel for the petitioner provided copy of the order
     passed by the Hon'ble Supreme Court in Special Leave to
     Appeal      (Civil)        No.21173/1994,          decided        on        29.3.1996.
     According to the said order, there will be 316 employees for
     consideration in the first phase who have completed five years
     of service. There will be 459 part time workers who have not
     completed      five        years.     After      determination         of     seniority
     according to length of service 152 employees who have
     completed two years but else than five years will be regularized
     in second phase, the rest 307 persons will be regularized in
     third phase. The process of preparation of seniority list will be
     completed by 30th April, 1996 and thereafter the process of
     regularization will start. The process of regularization in the
     first phase will be completed upto 15th August, 1993 and order
     shall be issued by 30.9.1996.
           The respondents in their reply to the writ petition in para
     no.2 although did not dispute that the case of the petitioner
     would be covered at least in the group whose services were to be
     regularized in third phase w.e.f. 1st April, 1998 but in para
     no.2 of the reply it has been stated that in view of the
     instructions issued by the Hon'ble Supreme Court the matter of
     the petitioner has been forwarded to the Screening committee
     of the Department, Directorate, Jaipur.
           In    view      of    the     authoritative        pronouncement         of   the
     Hon'ble Supreme Court it hardly needs to be stated that the
     judgment passed by the Hon'ble Supreme Court would be
     binding on all the concerned and therefore there can be no
     question of any further approval being procured from any
     authority even the Government.
           In    the result, the           writ petition        is allowed and the
     petitioner is held entitled to regularization w.e.f. 1st April, 1998
     in terms of the aforesaid judgment of the Hon'ble Supreme
     Court. The respondents are directed to make compliance of
     this judgment within a period of three months from the date of
     service/receipt of this judgment and should make payment of
     all consequential benefits to the petitioner together with interest @
     6% per annum.
           There shall be no order as to costs."

     In light of the aforesaid order, the present petitions are

allowed in the same terms. The petitioners are held entitled to



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                                   regularization, with effect from the date of commencement of

                                   their respective phase, in terms of the judgment of the Hon'ble

                                   Apex Court in the case of State of Rajasthan Vs. Mod Singh

                                   (SLP(C)      No.21173/1994,                 decided        on        29.03.1996).   The

                                   respondents are directed to make compliance of this judgment

                                   within a period of three months from the date of service/receipt of

                                   this judgment and should make payment of all consequential

                                   benefits to the petitioners together with interest @ 6% per

                                   annum.

                                         All pending applications stand disposed of.




                                                                     (DR.PUSHPENDRA SINGH BHATI), J.

185, 188, 189 Zeeshan

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