Surendra Singh vs The State Of Rajasthan ...
2025 Latest Caselaw 8474 Raj

Rajasthan High Court - Jodhpur

Surendra Singh vs The State Of Rajasthan ... on 7 March, 2025

[2025:RJ-JD:12947]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                            JODHPUR
             S.B. Civil Writ Petition No. 5402/2025

Surendra Singh S/o Shri Goverdhan Singh, Aged About 59 Years,
Resident    Of   Village-Thamlao,    Tehsil-Rawatbhata,     District
Chittorgarh.
                                                      ----Petitioner
                              Versus
1.     The State Of Rajasthan, Through The Principal Secretary,
       Panchayati Raj And Rural Development Department
       Rajasthan, Jaipur.
2.     The Director, Panchayati Raj And Rural Development
       Department Rajasthan, Jaipur.
3.     The     Chief   Executive   Officer,   Panchayat     Samiti,
       Bhainsrodgarh, District Chittorgarh.
4.     The Chief Executive Officer, Panchayat Samiti, Gangar,
       District Chittorgarh.
5.     The Gram Panchayat, Badoliya, Through The Vikas
       Adhikari, Gram Panchayat, Badoliya, Panchayat Samiti
       Bhainsrodgarh, District Chittorgarh.
                                                  ----Respondents


For Petitioner(s)         :     Mr. R.S. Saluja.
For Respondent(s)         :


         HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 07/03/2025

1. The petitioner herein is before this Court seeking a direction

to the respondents to regularize the services of the petitioner, as

the same benefit has been accorded to his counter-parts, and

their services were regularized on the post of Class-IV employee.

Thus the petitioner should be accorded the same benefit.

2. At the outset, learned counsel for the petitioner relies on a

judgment and order dated 17.09.2024 passed by a Coordinate

Bench of this Court in S.B. Civil Writ Petition No.6495/2019

(Narayan Das @ Narayan Lal Vs. State of Rajasthan & Ors.).

He submits that the petitioner is sanguine that if the respondents

consider the representation of the petitioner in light of the

[2025:RJ-JD:12947] (2 of 2) [CW-5402/2025]

aforesaid judgment, he will be meted out with favorable

treatment.

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

of the case, the petition filed by the petitioner is disposed of with

a direction to the competent authority to decide the

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

petitioner, in accordance with law, keeping in view the

observations made in judgment, ibid, expeditiously.

4. In case, favourable order is passed, petitioner should be

given benefit of regularization by passing appropriate

administrative orders and conversely speaking reasons be given in

case any adverse view is taken by the competent authority so as

to enable to the petitioner to seek his remedy in accordance with

law, if aggrieved and if so advised.

5. Pending application(s), if any, stands disposed of.

(ARUN MONGA),J 27-Sumit/-

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