Ram Kumar vs Shri Prem Singh Mehra ...
2023 Latest Caselaw 8964 Raj

[2023:RJ-JD:37349]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt Petition No. 203/2021 in S.B. Civil Writ Petition No. 18737/2019

1. Ram Kumar S/o Ramdhan, Aged About 33 Years, Resident Of Village Jaisinghdesar (Magra), Tehsil Nokha, District Barmer.

2. Subhash Chandra S/o Radhan, Aged About 38 Years, Resident Of Village Jaisinghdesar (Magra), Tehsil Nokha, District Barmer.

3. Sandeep Bishnoi S/o Dhanpat Ram, Aged About 24 Years, Resident Of Village Jaisinghdesar (Magra), Tehsil Nokha, District Barmer.

4. Banwari Lal S/o Shiv Lal, Aged About 45 Years, Resident Of Village Jaisinghdesar (Magra), Tehsil Nokha, District Barmer.

5. Kalu Singh S/o Sugan Singh, Aged About 24 Years, Resident Of Village Jaisinghdesar (Magra), Tehsil Nokha, District Barmer.

----Petitioners Versus

1. Shri Prem Singh Mehra, Principal Secretary Government Of Rajasthan, Public Health Engineering Department, Rajasthan Jaipur.

2. Sarad Kumar Mathur, The Executive Engineer, Public Health Engineering Department, Bikaner.

3. Barju Devi, Sarpanch Of Jaisinghdesar (Magra) Tehsil Nokha, District Bikaner.

4. Sampat Godara, Rural Development Officer Panchayat Samiti, Panchu Tehsil Nokha, District Bikaner.

5. The State Of Rajasthan, Through The Principal Secretary Panchayati Raj And Rural Development Government Of Rajasthan, Jaipur.

----Respondents

For Petitioner(s) : Mr. Dalip Rajvi For Respondent(s) : Mr. Pankaj Sharma, AAG with

[2023:RJ-JD:37349] (2 of 3) [WCP-203/2021]

Mr. Rishi Soni

JUSTICE DINESH MEHTA

Order

02/11/2023

1. Mr. Rajvi, learned counsel for petitioners submitted that the

other similarly situated persons working in different Labour

Component Schemes of Panchayati Raj Department in district

Bikaner are being paid amount equal to minimum

wages/honorarium, but the petitioners are being paid paltry/lesser

amount.

2. Mr. Pankaj Sharma, learned Additional Advocate General is

not in a position to dispute the aforesaid position. He, however,

submitted that the petitioners were not working under Urban

Janta Jal Yojna.

3. Be that as it may.

4. Since, other similarly situated persons in district Bikaner are

being paid amount as per the judgment dated 13.02.2020

rendered by this Court in the case of Jagdish Singh & Ors. vs.

State of Rajasthan & Ors : S.B. Civil Writ Petition No.

5954/2017, whereas the petitioners are not, the present

contempt petition is disposed of with the direction to the

respondents to comply with the order dated 13.02.2020 latest by

31.12.2023 peremptorily. It will be required of the respondents to

keep parity between payment to be made to the petitioners with

the amount being paid to similarly situated persons.

5. Notices of contempt issued to the respondent nos. 2 and 5

are hereby discharged.

[2023:RJ-JD:37349] (3 of 3) [WCP-203/2021]

6. In case, the respondents do not comply with the order by

31.12.2023, the petitioners shall be free to take up appropriate

proceedings including revival of the present contempt petition.

(DINESH MEHTA),J 134-Mak/-

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