Ram Singh S/O Shri Nathya Ram vs The State Of Rajasthan ...
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Rajasthan High Court

Ram Singh S/O Shri Nathya Ram vs The State Of Rajasthan ... on 9 January, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:1486]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 4963/2023

1.       Ram Singh S/o Shri Nathya Ram, Aged About 32 Years,
         R/o Village Beth, Tehsil Shahbad, District Baran, Presently
         Working As Part Time Employee Govt. Hostel, Baran First,
         District Baran.
2.       Devli Bai W/o Ram Singh, R/o Village Beth, Tehsil
         Shahbad, District Baran, Presently Working As Part Time
         Employee Govt. Hostel, Baran First, District Baran.
3.       Ramesh S/o Shri Chhotu Lal, R/o Village Haripura, District
         Baran, Presently Working As Part Time Employee Govt.
         Ambedhkar Hostel, Sagji Mandi, Baran.
4.       Rajesh Bai W/o Ramesh, R/o Village Haripura, District
         Baran, Presently Working As Part Time Employee Govt.
         Ambedhkar Hostel, Sagji Mandi, Baran.
5.       Rajesh Kumar Meena S/o Kedar Lal, R/o Village Guradi,
         Post Banjari, Tehsil Chhipabarod, District Baran, Presently
         Working As Govt. Hostel Sawtri Bai Phoole, Bhulon,
         District Baran.
6.       Arti Devi W/o Rajesh Kumar Meena, R/o Village Guradi,
         Post Banjari, Tehsil Chhipabarod, District Baran, Presently
         Working As Govt. Hostel Sawtri Bai Phoole, Bhulon,
         District Baran.
                                                                      ----Petitioners
                                       Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         Social Justice And Empowerment, Govt. Of Rajasthan
         Govt. Secretariat, Jaipur.
2.       Director, Social Justice And Empowerment, Govt. Of
         Rajasthan, Near 22 Godam Bridge, Jaipur.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. K. C. Sharma
For Respondent(s)            :     Mr. Nalin G. Narain, AGC



                HON'BLE MR. JUSTICE SAMEER JAIN

                                        Order

                        (Downloaded on 28/01/2024 at 07:42:04 PM)
                                    [2024:RJ-JP:1486]                    (2 of 2)                        [CW-4963/2023]


                                   09/01/2024

                                          Present petition is filed with the following prayer:-

                                         "It is, therefore, most humbly prayed that Your
                                         Lordships' may graciously be pleased to admit the
                                         allow this writ petition and by an appropriate writ order
                                         or direction in the nature theereof the respondents
                                         may kindly be directed to respondents de directed to
                                         regulzarize the services of the petitioner/pay the
                                         minimum pay of on the post of Class-IV Servant and
                                         similar benefit be given to the petitioner as per
                                         Annexure-5.
                                               Any other relief as this Hon'ble Court may deem
                                         fit and proper be also passed in favour of the
                                         petitioner."

                                   Learned counsel for the petitioners submits that the matter is

                                   squarely covered by Coordinate Bench judgment of Asha Bai &

                                   Ors. Vs. State of Raj. & Ors. (SBCWP No. 2187/2020;

                                   decided on 21.09.2023).

                                          The same is not refuted by the learned counsel for the

                                   respondents.

Present petition is accordingly allowed in terms of Coordinate

Bench judgment of Asha Bai (supra).

(SAMEER JAIN),J

Pooja /307

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