Usha Devi vs State Of Rajasthan (2025:Rj-Jd:36495)
2025 Latest Caselaw 6296 Raj

Rajasthan High Court - Jodhpur

Usha Devi vs State Of Rajasthan (2025:Rj-Jd:36495) on 14 August, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:36495]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 10229/2020

Usha Devi W/o Rajuram, Aged About 53 Years, By Caste Harijan,
Resident Of Kuchera, Tehsil Mundwa, District Nagaur
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through The Secretary, Local Self
         Department,       Government            Of     Rajasthan,     Secretariat,
         Jaipur
2.       The Director, Local Self Department, Government Of
         Rajasthan, Secretariat, Jaipur
3.       The Municipal Board, Kuchera District Nagaur Through Its
         Executive Officer, Kuchera, District Nagaur.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Gaurav Nagda for
                                  Mr. Suryendra Bera
For Respondent(s)           :     Ms. Jaya Dadhich, AGC with
                                  Mr. Mayank Sharma



              HON'BLE MS. JUSTICE REKHA BORANA

Order

14/08/2025

1. Learned counsel for the petitioner submits that the issue

rests covered by the Co-ordinate Bench judgment of this Court

passed in S.B. Civil Writ Petition No.1762/2014; Ram

Prakash Daukiya vs. State of Rajasthan & Ors. (decided on

13.04.2018) & other connected matters.

2. Learned counsel for the respondents does not refute the

above fact and submits that the present writ petition be also

disposed of in light of Ram Prakash Daukiya (supra).

3. In Ram Prakash Daukiya (supra), the Court observed and

held as under:

[2025:RJ-JD:36495] (2 of 2) [CW-10229/2020]

"In light of such submission made by learned counsel for the petitioner, the writ petition is disposed of with a direction to the respondents to consider the regularization of the petitioners strictly in terms of the precedent law laid down by Hon'ble Apex Court in Uma Devi (supra)."

4. In view of the submission made, the present writ petition is

disposed of with a direction to the respondents to decide the

case of regularization of the petitioner within a period of 60 days,

in light of Ram Prakash Daukiya (supra).

5. Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J 68-KashishS/-

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