Citation : 2025 Latest Caselaw 11596 Raj
Judgement Date : 26 August, 2025
[2025:RJ-JD:38073]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Misc Application No. 202/2025
1. The State Of Rajasthan, Through The Chief Engineer, Mahi Bajaj Sagar Project, Banswara At Present The Superintending Engineer, Mahi Bajaj Sagar Project, Banswara (Raj.)
2. The Executive Engineer, Right Main Canal, Distributary Division-1St, Mahi Project, Banswara (Raj.)
3. The Executive Engineer, Right Main Canal, Distributary Division-2Nd, At Present Mahi Sagwara Canal, Mahi Project, District Dungarpur (Raj.).
4. Judge, Industrial Tribunal-Cum-Labour Court, Udaipur (Raj.)
----Petitioners Versus
1. Dev Ji S/o Shri Laliya, Aged About 47 Years, R/o Nada Post Roop Ji Ka Kheda Tehsil Ghatol, District Banswara (Raj.).
2. Rajeng S/o Shri Bhan Ji, Aged About 51 Years, R/o Badliya Post Dagal Tehsil Ghatol District Banswara (Raj.)
----Respondents
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
[2025:RJ-JD:38073] (2 of 2) [WMAP-202/2025]
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.
2. Accordingly, the present application is allowed. The order
dated 20.11.2024 passed in S.B. Civil Writ Petition No. 6850/2012
is recalled.
3. The writ petition is restored to its original number.
(DINESH MEHTA),J 59-Mak/-
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