Rajasthan High Court - Jodhpur
Haridas vs State Of Rajasthan (2024:Rj-Jd:43860) on 24 October, 2024
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2024:RJ-JD:43860]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR.
S.B. Civil Writ Petition No. 2142/2024
Haridas S/o Dana Ram, Aged About 65 Years, Resident Of 50,
Tagore Nagar, Near Government School, District Pali (Raj).
----Petitioner
Versus
1. State Of Rajasthan, Through Director Local Self
Department, Jaipur, G-3, Raj Mahal Palace, Residential
Area, Civil Line Fatak, 22 Godawn, Jaipur.
2. Deputy Director, Local Self Department, Jodhpur.
3. Municipal Council, Pali Through Its Commissioner.
4. Director, Pension And Pensioners Development
Department, Jaipur (Raj).
----Respondents
For Petitioner(s) : Mr. Madhav Soni for
Mr. Paramveer Singh
For Respondent(s) : Ms. Jaya Dadhich, AGC
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 24/10/2024
1. Ms. Jaya Dadhich, AGC appearing on behalf of the respondent submits that the Municipality had recommended the regularization of the present petitioner along with the certain other persons on the post of LDC.
1.1. Ms. Dadhich, further submits that the Government has regularized certain persons like Shri Jairam Devasi, Shri Ram Prasad, Shri Rajendra Ghavri, Shri Ramesh Chandra & Shri Babu Lal Teji vide order dated 18.05.2020. The order dated 18.05.2020 passed on by Ms Dadhich is taken on record. (Downloaded on 24/10/2024 at 09:51:37 PM)
[2024:RJ-JD:43860] (2 of 2) [CW-2142/2024]
2. The respondent- State is directed to take a considered decision, strictly in accordance with law while keeping into consideration the order passed on 18.05.2020 whereby Shri Jairam Devasi, Shri Ram Prasad, Shri Rajendra Ghavri, Shri Ramesh Chandra & Shri Babu Lal Teji have been regularized. Such decision shall be taken and appropriate order shall be passed within a period of three months from the date of receipt of certified copy of this order, strictly in accordance with law.
3. With the aforesaid directions, the present writ petition stands disposed of. All pending applications, if any, also stand disposed of.
(VINIT KUMAR MATHUR),J 131-Anil Singh/-
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