Chetan Prakash Sharma S/O. Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 6226 Raj/2

                                   [2023:RJ-JP:30949-DB]

                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                                    D.B. Special Appeal (Writ) No. 847/2023
                                                                              In
                                                      S.B. Civil Writ Petition No. 17836/2013

                                   Chetan Prakash Sharma S/o. Shri Babu Lal Sharma, Aged About 49
                                   Years, Resident Of Namak Ka Katra, Bharatpur

                                                                                                          ----Appellant

                                                                           Versus
                                   1.       State Of Rajasthan, Through Secretary, Rajasthan Devasthan
                                            Department, Secretariat, Jaipur.
                                   2.       Commissioner, Rajasthan Devasthan Vibhag, Near Panchwati
                                            Meera Vaishya College, Udaipur.
                                   3.       Assistant Commissioner, Rajasthan Devasthan Department,
                                            Near Panachwati, Meera Vaishya College, Udaipur.
                                   4.       Assistant Commissioner, Devasthan Department, Vradawan
                                            Jaipur Mandir, District Mathura.
                                                                                                       ----Respondents

For Appellant(s) : Mr. Suresh Kashyap, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE PRAVEER BHATNAGAR Judgment / Order

20/10/2023

Heard.

It appears that learned Single Judge instead of deciding the

matter itself, taking into consideration the long continuation of service

has directed the respondent to consider the appellant for regularization.

Therefore, there is no need for passing further orders. The respondents

are obliged under the law to examine and pass necessary orders

regarding regularization.

This appeal is, accordingly, disposed off.

(PRAVEER BHATNAGAR),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /12

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