State Of Rajasthan vs Maal Singh
2023 Latest Caselaw 4647 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10143/2018

1. State Of Rajasthan, Through The Chief Engineer, Public Health And Engineering Department, Jaipur

2. Chief Engineer, Public Health And Engineering Department, Jaipur

3. The Superintending Engineer, Public Health And Engineering Department, Circle Barmer, District Barmer

4. The Executive Engineer, Public Health And Engineering Department, Raijep Division District Barmer

----Petitioners Versus

1. Maal Singh S/o Chatur Singh, Village Tudbi, Post Harsani Tehsil Shiv, Distt. Barmer

2. Rajasthan Civil Services Appellate Tribunal, Jaipur

----Respondents

For Petitioner(s) : Mr. Mohit Singh Choudhary for Ms. Anjana Jawa For Respondent(s) : Mr. Sanjeet Purohit with Ms. Twinkle Purohit

JUSTICE DINESH MEHTA

Order

15/05/2023

1. In response to the Court's query as to how a work - charge

employee can approach the Rajasthan Civil Services Appellate

Tribunal, Mr. Sanjeet Purohit, learned counsel for the respondents

invited Court's attention towards a Division Bench's judgment

dated 23.10.1990 passed in D.B. Civil Writ Petition

No.2274/1990 : Jeewan Das Vs. State of Raj. & Ors.

(2 of 2) [CW-10143/2018]

2. In view of the aforesaid judgment, this Court is satisfied that

the respondent No.1 was justified in approaching Rajasthan Civil

Services Appellate Tribunal.

3. List this case in second week of July, 2023.

(DINESH MEHTA),J 39-akansha/-

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