Rajasthan High Court - Jodhpur
Atul Saxena And Ors vs State And Ors (2024:Rj-Jd:37438) on 9 September, 2024
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2024:RJ-JD:37438]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3057/2015
1. Atul Saxena S/o Shri Shanti Swaroop Saxena, Aged about 35
years, resident of 38, Gali No.1, Panchwati Colony.
2. Smt. Kalawati Sharma, W/o Shri Ashish Pancholi, Aged about
32 years, Resident of 13/127, Near Kumbha Circle, E-Sector,
Azar Nagar, Bhilwara.
3. Smt. Dheeraj Sharma, W/o Shri Gopal Krishna Sharma, Aged
about 38 years, Resident of F-157/1 Moti Nagar, Sanganer Road,
in front of Gali of Shiv Stone, Bhilwara.
4. Pooja Sharma, D/o Shri Shiv Shanker Sharma, Aged about 23
years, Resident of Shastri Nagar, Bhilwara.
5. Rafiq Khan Pathan, S/o Hussain Khan Pathan, Aged about 33
years, Resident of F-180/7, Subhash Nagar, Ajmer Road,
Bhilwara.
----Petitioner
Versus
1. The State of Rajasthan, through the Director, Local Self
Department, Government of Rajasthan, Jaipur.
2. The Deputy Secretary, Personnel (Ka-V) Department,
Government of Rajasthan, Jaipur.
3. The Municipal Council, Bhilwara, through its Commissioner.
4. Rajasthan Urban Infrastructure Finance and Development
Corporation Limited (RUIFDCO), through its Executive Director,
302, II Floor, AVS Building, Jawahar Circle, Jaipur.
----Respondent
For Petitioner(s) : Mr. Vikram Singh Bhawla.
For Respondent(s) : Ms. Jaya Dadhich, AGC.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
09/09/2024
1. It is submitted by learned counsel for the petitioners that the
issue raised by the petitioners in the present writ petition is
squarely covered by judgment in the case of Jitendra Kumar
[2024:RJ-JD:37438] (2 of 2) [CW-3057/2015]
Tailor v. The State of Rajasthan & Ors. : S.B. Civil Writ
Petition No.1952/2019, decided on 06.07.2020, which in turn
had relied on order in the case of Roshan Lal Saini v. State &
Ors. : S.B. Civil Writ Petition No.18056/2015, decided on
09.03.2017.
2. In the case of Jitendra Kumar Tailor (supra), a Co-ordinate
Bench of this Court inter alia directed as under:
"In this view of the matter, I deem it just and
appropriate to dispose of this writ petition with a
direction to the State Govt. to decide the matter at
the earliest to facilitate issuance of requisite order of
regularization of petitioner's services, strictly in
accordance with law. The requisite exercise be
undertaken by the State Govt. at the earliest,
preferably within a period of four weeks from the
date presentation of this order."
3. Learned counsel for the respondents, is not in a position to
dispute the fact that the issue raised in the present writ petition is
covered by judgment in the case of Jitendra Kumar Tailor (supra).
4. In view of the above fact situation, the writ petition filed by
the petitioners is disposed of, in light of and with similar directions
as given in the case of Jitendra Kumar Tailor (supra).
5. The order has been passed based on the submissions made
in the petitions, the respondents would be free to examine the
veracity of the submissions made in the petitions and only in case,
the averments made therein are found to be correct, the
petitioners would be entitled to the relief.
(VINIT KUMAR MATHUR),J
156-Shahenshah/-
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