Mohammad Siddiq vs The State Of Rajasthan ...
2023 Latest Caselaw 3887 Raj

[2023/RJJD/013043] (1 of 2) [CW-308/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 308/2023

Mohammad Siddiq S/o Shri Mohammad Akhlaq, Aged About 33 Years, R/o Kandharwari Pattela, District Dungarpur (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Local Self Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, Local Self Government Of Rajasthan, Jaipur.

3. The Municipal Council, Dungarpur, District Dungarpur Through Its Commissioner.

----Respondents

For Petitioner(s) : Mr. Devkinandan Vyas For Respondent(s) : Mr. Rajesh Parihar, AGC.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

02/05/2023 It is submitted by learned counsel for the petitioner that the issue raised by the petitioner in the present writ petition is squarely covered by judgment in the case of Jitendra Kumar Tailor v. The State of Rajasthan & Ors.: S.B. Civil Writ Petition No.1952/2019, decided on 06.07.2020, which in turn had relied on order in the case of Roshan Lal Saini v. State & Ors.: S.B. Civil Writ Petition No.18056/2015, decided on 09.03.2017.

In the case of Jitendra Kumar Tailor (supra), a Co-ordinate Bench of this Court inter alia directed as under:

"In this view of the matter, I deem it just and appropriate to dispose of this writ petition with a direction to the State Govt. to decide the matter at the earliest to facilitate issuance of requisite order of regularization of petitioner's services, strictly in accordance with law. The requisite exercise be undertaken by the State Govt. at the earliest, preferably

[2023/RJJD/013043] (2 of 2) [CW-308/2023]

within a period of four weeks from the date presentation of this order."

Learned counsel for the respondents, is not in a position to dispute the fact that the issue raised in the present writ petition is covered by judgment in the case of Jitendra Kumar Tailor (supra).

In view of the above fact situation, the writ petition filed by the petitioner is disposed of, in light of and with similar directions as given in the case of Jitendra Kumar Tailor (supra).

The order has been passed based on the submissions made in the petition, the respondents would be free to examine the veracity of the submissions made in the petition and only in case, the averments made therein are found to be correct, the petitioner would be entitled to the relief.

(VINIT KUMAR MATHUR),J 156-AnilSingh/-

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