Parmanand vs State Of Rajasthan (2025:Rj-Jd:4006)
2025 Latest Caselaw 5090 Raj

Rajasthan High Court - Jodhpur

Parmanand vs State Of Rajasthan (2025:Rj-Jd:4006) on 22 January, 2025

[2025:RJ-JD:4006]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1171/2025

Parmanand S/o Shri Om Prakash, Aged About 30 Years, R/o Ship
House, Gali No. 2, Sargara Colony, Jodhpur.
                                                                        ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Local Self Department, Rajasthan, Jaipur.
2.       Director, Local Self               Department,             Government     Of
         Rajasthan, Jaipur.
3.       Deputy Director, Local Self Government, Jodhpur.
4.       Commissioner, Municipal Council, Jaisalmer.
                                                        ----Respondents
                                Connected with
                    S.B. Civil Writ Petition No. 1523/2025

 1.       Ashok Kachhwaha S/o Shri Om Prakash, Aged About 36
          Years, R/o Ship House, Gali No. 2, Sargara Colony,
          Jodhpur.
 2.       Rakash Panwar S/o Shri Om Prakash, Aged About 35
          Years, R/o Ship House, Gali No. 2, Sargara Colony,
          Jodhpur.
                                                                      ----Petitioners
                                       Versus
 1.       State Of Rajasthan, Through The Principal Secretary,
          Local Self Department, Rajasthan, Jaipur.
 2.       Director, Local Self              Department,             Government     Of
          Rajasthan, Jaipur.
 3.       Deputy Director, Local Self Government, Jodhpur.
 4.       Executive Officer, Municipal Board, Sumerpur, Pali.
                                                                    ----Respondents


For Petitioner(s)             :    Mr. Saransh Vij.
For Respondent(s)             :



               HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

22/01/2025

1. Petitioners herein are before this Court seeking directions to

the respondents for regularizing their services against the

[2025:RJ-JD:4006] (2 of 2) [CW-1171/2025]

sanctioned post of Computer Operator/Peon, along with all

consequential benefits.

2. At the outset, it is submitted by the learned counsel for the

petitioners that the issue raised in the present writ petitions is

covered by a judgment rendered by the Hon'ble Apex Court in

State of Karnataka Vs. Uma Devi [(2006) 4 SCC 1] read with

order/judgment passed in Roshan Lal Saini Vs. State & Ors.:

18056/2015, decided on 09.03.2017. He submits that the

petitioners are sanguine that, in case they are allowed to file a

representation qua the grievance raised in the present writ

petitions and the same is considered in light of the aforesaid

judgment, they will be meted out with favorable treatment.

3. In view of the aforesaid, without commenting on the merits

of the case, the petitions filed by the petitioners are disposed of

with a direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the

petitioners, in accordance with law, keeping in view the

observations made in the case of Uma Devi & Roshan Lal Saini

(supra), as expeditiously as possible.

4. Pending application(s), if any, stand disposed of.

(ARUN MONGA),J 34 & 75 DhananjayS/jitender

Powered by TCPDF (www.tcpdf.org)