Meera Chanwariya vs The State Of Rajasthan ...
2025 Latest Caselaw 9237 Raj

Rajasthan High Court - Jodhpur

Meera Chanwariya vs The State Of Rajasthan ... on 21 March, 2025

[2025:RJ-JD:15129]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5998/2025

1.       Meera Chanwariya W/o Ravindra Chanwariya, Aged About
         48 Years, R/o Kabir Nagar, Bheel Basti, District Jodhpur.
2.       Ravindra Chanwariya S/o Dwarka Prasad Chanwariya,
         Aged About 50 Years, R/o Surya Colony, Lakharo Ka Bas,
         District Jodhpur.
                                                                      ----Petitioners
                                         Versus
1.       The    State        Of     Rajasthan,       Through        The   Secretary,
         Department Of Local Self Government, Secretariat, Jaipur.
2.       Commissioner, Nagar Nigam, Jodhpur South, District
         Jodhpur, Rajasthan
                                                                    ----Respondents


For Petitioner(s)             :     Mr. Priyank Kewaliya.
For Respondent(s)             :



               HON'BLE MR. JUSTICE ARUN MONGA

Order

21/03/2025

1. Petitioners herein are seeking appointment on the post of

Safai Karamchari pursuant to the advertisement dated 13.04.2018

with all consequential benefits.

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

petitioners that the issue raised in the present writ petition is

covered by an order dated 09.08.2019 passed by a Division Bench

of this Court in D.B. Civil Special Appeal (Writ)

No.1733/2018 : Virendra Kumar & Ors. Vs. State of

Rajasthan & Ors. He submits that the petitioners are sanguine

that if the respondents consider the representation of the

[2025:RJ-JD:15129] (2 of 2) [CW-5998/2025]

petitioners 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 petition filed by the petitioners is 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 Virendra Kumar (supra), as

expeditiously as possible.

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

(ARUN MONGA),J 3-/Jitender/Love

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