Rajasthan High Court - Jodhpur
Rajeev Todwal vs State Of Rajasthan ... on 5 October, 2023
Bench: Vinit Kumar Mathur
[2023:RJ-JD:33036] (1 of 3) [CW-10674/2023]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 10674/2023
Rakhi Vyas W/o Sudhir Thanvi, Aged About 37 Years, R/o
Chainpura Pada, Jaisalmer 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
Connected With
S.B. Civil Writ Petition No. 11395/2023
1. Rajeev Todwal S/o Shri Kailash Todwal, Aged About 39
Years, R/o House No. 3977 Sanwala Para, Jaisalmer
Rajasthan.
2. Navratan S/o Shri Ganeshram, Aged About 38 Years, R/o
Jatawas, Lohawat Tehsil Phalodi District Jodhpur,
Rajasthan.
3. Naresh Kumar S/o Shri Ramji Lal, Aged About 41 Years,
R/o Ramsara Tehsil Nohar District Hanumangarh,
Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Department Of Rural Development And Panchayati Raj
(Panchayati Raj), Government Of Rajasthan, Jaipur,
[2023:RJ-JD:33036] (2 of 3) [CW-10674/2023]
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) : Mr. Vikram Singh Bhati
For Respondent(s) : Mr. Sunil Beniwal, AAG assisted by
Mr. Utkarsh Singh
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
05/10/2023
1. Learned counsel for the petitioners submits that issue raised
in the present writ petitions is squarely covered by judgment
BabuLal 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:
"20. As a result of the aforesaid discussion, the instant writ
petitions deserve to be and are here by 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
[2023:RJ-JD:33036] (3 of 3) [CW-10674/2023]
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 petitions are similar to
one involved in the case of Babu Lal Meena (supra).
4. In that view of the matters, the writ petitions filed by the
petitioners are allowed in the same terms and with similar
directions as given in the case of Babu Lal Meena (supra).
(VINIT KUMAR MATHUR),J
264-265-/Vivek/-
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