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Kishan Kumar Danodiya vs State Of Rajasthan ...
2023 Latest Caselaw 2458 Raj

Citation : 2023 Latest Caselaw 2458 Raj
Judgement Date : 27 March, 2023

Rajasthan High Court - Jodhpur
Kishan Kumar Danodiya vs State Of Rajasthan ... on 27 March, 2023
Bench: Dinesh Mehta

[2023/RJJD/007420]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1967/2019

Kishan Kumar Danodiya S/o Hans Raj Danodiya, Aged About 34 Years, Village Khera Dikhnada, Sardarshahar, District Churu (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Panchayati Raj, Government Of Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad, Churu, Rajasthan.

3. The Block Development Officer, Sardar Shahr, District Churu, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Awar Dan Ujjwal For Respondent(s) : Mr. Piyush Bhandari for Mr. Sunil Beniwal, AAG

JUSTICE DINESH MEHTA

Order

27/03/2023

1. Mr. Ujjwal, learned counsel for the petitioner at the outset

submitted that the controversy involved in the present writ

petition has already been set at rest by a co-ordinate Bench of this

Court vide its judgment dated 01.09.2015 rendered in case of

Babu Lal Meena. & Ors. Vs. State of Rajasthan & Ors.

2. Mr. Bhandari is not in a position to dispute the aforesaid

position of facts and law.

3. While allowing the writ petition, this Court has directed thus:

"20. (ii) the petitioners shall not be entitled to claim seniority over and above the candidates who have already joined their posts pursuant to their selection. Their names shall be placed at the bottom of the select list;

[2023/RJJD/007420] (2 of 2) [CW-1967/2019]

(iii) the petitioners shall be entitled to notional benefits from the date of the appointment order till the date of their joining. They shall join their respective posts within a period of two months from the date of this order, failing which their appointment shall stand cancelled automatically."

4. The present writ petition also stands disposed of in terms of

Babu Lal Meena (supra). The petitioner shall be entitled for the

same relief.

5. The respondents are directed to do the needful within a

period of three months from today.

(DINESH MEHTA),J 55-pooja/-

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