The State Of Rajasthan vs Smt. Keshar (2025:Rj-Jd:38065)
2025 Latest Caselaw 10846 Raj

Rajasthan High Court - Jodhpur

The State Of Rajasthan vs Smt. Keshar (2025:Rj-Jd:38065) on 26 August, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:38065]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Misc Application No. 200/2025

1. The State Of Rajasthan, Through The Chief Engineer, Mahi Bajaj Sagar Project, Banswara Rajasthan.

2. The Executive Engineer, Left Main Canal Division At Present The Executive Engineer, Dam Division I, Dam Area, Mahi Project, District Banswara Rajasthan.

3. Judge, Industrial Tribunal-Cum-Labour Court, Udaipur (Raj.).

----Petitioners Versus Smt. Keshar D/o Shri Nanka, Through Shri R.p. Seth S/o Shri Vazir Chand Seth, Aged About 68 Years, C/o 5/203 Mahi Colony Presently Of Mahi Karamchari Sangh, Banswara Rajasthan.

----Respondent

For Petitioner(s) : Mr. Milap Chopra For Respondent(s) : Mr. Ravindra Singh

JUSTICE DINESH MEHTA

Order

26/08/2025

1. Upon hearing learned counsel for the parties and considering

the submissions made at bar, this Court is of the view that the

issue in question is not covered by the judgment of this Court in

the case of Smt. Dhuli vs. The Judge, Labour Court & Ors. (S.B.

Civil Writ Petition No. 1087/2006) decided 16.04.2007, inasmuch

as, after expiry of substantial period, the Court may or may not

like to pass an order of reinstatement, while setting aside the

order regarding back-wages, the facts of each case have to be

taken into consideration in light of the contentions of the rival

parties.

[2025:RJ-JD:38065] (2 of 2) [WMAP-200/2025]

2. Accordingly, the present application is allowed. The order

dated 11.12.2024 passed in S.B. Civil Writ Petition No. 3522/2006

is recalled.

3. The writ petition is restored to its original number.

(DINESH MEHTA),J 57-Mak/-

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