Ajab Singh vs State Of Rajasthan And Ors. ...
2023 Latest Caselaw 5104 Raj

[2023/RJJD/016815]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5582/2018

Ajab Singh S/o Shri Jamna Das Jatav, By Caste Jatav, R/o Mohalla Phoota Darwaja, Dholpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan Through Secretary, Department Of Medical And Health, Secretariat, Jaipur Rajasthan.

2. Additional Director Administration, Department Of Medical And Health, Health Bhawan, Jaipur Rajasthan

----Respondents

For Petitioner(s) : Mr. M.S. Godara For Respondent(s) : Mr. Gaurav Ranka for Ms. Vandana Bhansali

JUSTICE DINESH MEHTA

Order

23/05/2023

I.A. No.01/2023:-

1. Mr. Godara, learned counsel for the petitioner submits that

the issue involved in the present case has already been set at rest

by the judgment dated 27.07.2016 rendered in the case of Peera

Ram Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition

No.1117/2011) and hence, the petition be heard on an early

date.

2. For the reasons stated, the application is allowed. The matter

is taken up for consideration today itself.

S.B. Civil Writ Petition No.5582/2018:

1. Mr. Godara, learned counsel for the petitioner argued that

the identically placed petitioner one Peera Ram (supra) who was

[2023/RJJD/016815] (2 of 2) [CW-5582/2018]

also appointed pursuant to the advertisement dated 27.03.2006

has been given relief, hence, the petitioner being similarly situated

be also extended similar relief.

2. In case of Peera Ram (supra), this Court has passed the

following order thus:

"In view of the above factual position, the writ petition deserves to be and is hereby allowed. The respondents are directed to confirm the petitioner in service upon his having completed two years of satisfactory probationary service from the date of his regular appointment and to extend him all consequential monetary and other service benefits. The compliance of this order shall be made within a period of three months from today"

3. Mr. Ranka, learned counsel for the respondents is not in a

position to dispute the aforesaid position of facts and law.

4. In view of the aforesaid, the petition is allowed and the

respondents are directed to confirm the petitioner's services on

completion of two years satisfactory probationary services from

the date of his regular appointment.

(DINESH MEHTA),J 74-Arvind/-

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