Yogesh Kumar Dadhich vs State Of Rajasthan ...
2023 Latest Caselaw 5377 Raj

[2023/RJJD/017787]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16937/2019

Yogesh Kumar Dadhich S/o Murari Lal Dadhich, Aged About 31 Years, Drda Colony 4/6 Near Indra Colony, District Jaisalmer, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Rural Development And Panchayati Raj (Panchayati Raj), Government Of Rajasthan, Jaipur, Rajasthan.

2. Deputy Secretary, Administrative Reforms (Group-3) Department, Government Of Rajasthan, Jaipur, Rajasthan.

3. Commissioner And Administrative Secretary, Panchayati Raj Department, Secretariat, Jaipur, Rajasthan.

4. Additional Commissioner-Ii, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur.

5. Chief Executive Officer, Zila Parishad Jaisalmer, Rajasthan.

----Respondents

For Petitioner(s) : Ms. Anita Rajpurohit For Respondent(s) : Mr. Manish Tak

JUSTICE DINESH MEHTA

Order

26/05/2023

1. Learned counsel for the petitioner submits that issue raised

in the present writ petition is squarely covered by judgment Babu

Lal Meena & Ors. v. State of Rajasthan & Ors.: SBCW

No.144/2015, decided on 01.09.2015.

2. In the case of Babu Lal Meena (supra), the Court, inter-alia,

directed as under:-

[2023/RJJD/017787] (2 of 2) [CW-16937/2019]

"20. As a result of the aforesaid discussion, the instant writ petitions deserve to be and are hereby allowed. The respondents shall allow the petitioners to join on their respective posts pursuant to their selection as L.D.Cs. in the questioned direct recruitment process of the year 2013. However,

(i) such of the petitioners who did not apply for extension of time shall not be entitled to join the post;

(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;

(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."

3. Learned counsel for the respondents is not in a position to

dispute that the issue raised in the present petition is similar to

one involved in the case of Babu Lal Meena (supra).

4. In that view of the matter, the writ petition filed by the

petitioner is allowed in the same terms and with similar directions

as given in the case of Babu Lal Meena (supra).

(DINESH MEHTA),J 71-Arvind/-

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