Rajasthan High Court - Jodhpur
Pooja Kumari vs The State Of Rajasthan ... on 5 May, 2023
Bench: Vinit Kumar Mathur
[2023/RJJD/013764]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 19493/2022
Pooja Kumari D/o Shri Anopa Ram, Aged About 25 Years, R/o
Ramdevji Ki Gali, Kalapura Road, Sheoganj, District Sirohi (Raj.).
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary, Local Self
Department, Government Of Rajasthan, Secretariat,
Jaipur.
2. The Director, Local Self Department, Government Of
Rajasthan, Jaipur.
3. The Municipal Board, Sheoganj, District Sirohi Through Its
Executive Officer.
----Respondents
Connected With
S.B. Civil Writ Petition No. 19420/2022
Anand Kumar S/o Shri Mangi Lal, Aged About 30 Years, R/o
Harijan Basti, Chawani, Sheoganj, Dist. Sirohi (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, Government Of
Rajasthan, Jaipur.
3. The Municipal Board, Sheoganj, District Sirohi Through Its
Executive Officer.
----Respondents
S.B. Civil Writ Petition No. 19497/2022
Mohammad Aasif S/o Shri Mohammad Yusuf, Aged About 34
Years, R/o Anand Nagar, Bypass Highway, Sumerpur, District Pali
(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, Government Of
Rajasthan, Jaipur.
3. The Municipal Board, Sheoganj, District Sirohi Through Its
Executive Officer.
----Respondents
For Petitioner(s) : Mr. Himanshu Bumb
For Respondent(s) : Mr. Devam Jain for
Mr. Rajesh Parihar
[2023/RJJD/013764] (2 of 3) [CW-19493/2022]
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
05/05/2023
It is submitted by learned counsel for the petitioners that the
issue raised by the petitioners in the present writ petitions 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 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 petitions
is covered by judgment in the case of Jitendra Kumar Tailor
(supra).
In view of the above fact situation, the writ petitions filed by
the petitioners are 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 petitions, the respondents would be free to examine the
veracity of the submissions made in the petitions and only in case,
[2023/RJJD/013764] (3 of 3) [CW-19493/2022]
the averments made therein are found to be correct, the
petitioners would be entitled to the relief.
(VINIT KUMAR MATHUR),J
107, 108 &110-Shahenshah/-
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