Vijayveer Singh vs Deputy Conservator Of Forest ...
2024 Latest Caselaw 2406 Raj/2

Rajasthan High Court

Vijayveer Singh vs Deputy Conservator Of Forest ... on 2 April, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:16141]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 1801/2017

Vijayveer Singh S/o Shri Param Singh, By Caste Jat, Bansi Kalan,
Tehsil And District Bharatpur Raj.
                                                                   ----Petitioner
                                    Versus
Deputy Conservator Forest, Forest Department, Karauli, District
Sawaimadhopur Raj.
                                                                 ----Respondent


For Petitioner(s)         :     Mr. J.P. Sharma
For Respondent(s)         :     Ms. Priyanka Pareek, AGC



                HON'BLE MR. JUSTICE SAMEER JAIN

                                     Order

02/04/2024
1.    The present petition was filed with the following prayer:

      "It is therefore, most respectfully prayed that in the
      interest of justice this writ petition filed by your humble
      petitioner may kindly be allowed and relevant record
      may kindly be called for and the award dated
      15/12/2016 (Annex.5) passed by learned Labour Court
      may kindly be set aside and the petitioner may kindly
      be reinstated in service with continuity and back wages
      with all perquisites.
      Any other order or relief which this Hon'ble court
      deems fit and proper may also kindly be passed in
      favour of the petitioner.
      The cost of this writ petition may also kindly be
      awarded in favour of the petitioner."

2.    Learned counsel for the respondent has submitted that the

present petition is of an akin and indistinguishable nature to

DBSAW No. 384/2023 titled as Birbal Gurjar Vs. Secretary,

Rajasthan Text Book Board, Jhalana Doongari, Jaipur. It was

further submitted that the present petition, can be dismissed in




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                                    [2024:RJ-JP:16141]                   (2 of 2)                        [CW-1801/2017]


                                   accordance of the dictum as enunciated in Birbal Gurjar

                                   (Supra).

                                   3.    The same was not refuted by the learned counsel for

                                   petitioner.

4. Accordingly, the present petition is dismissed in terms of the

judgment enunciated in Birbal Gurjar (Supra).

5. Pending applications, if any, stand disposed of.

(SAMEER JAIN),J

ANIL SHARMA /102

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