Rajasthan High Court - Jodhpur
Tarachand Mehtar vs State Of Rajasthan on 28 November, 2019
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15367/2019 Tarachand Mehtar S/o Hariram, Aged About 40 Years, B/c Harijan, R/o Bapu Nagar, Harijan Basti, Ward No. 30, Post Ratangarh, District Churu (Raj.).
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary, Department Of Local Self Government, Secretariat, Jaipur.
2. The Executive Officer, Municipal Council, Ratangarh (Raj.).
----Respondents For Petitioner(s) : Mr. Sunil Joshi For Respondent(s) : Mr. Utkarsh Singh for Mr. Sunil Beniwal, AAG JUSTICE DINESH MEHTA Order 28/11/2019 Mr. Joshi, learned counsel for the petitioner, submits that the issue involved in this petition is akin to S.B. Civil Writ Petition No.5709/2018, Rakesh Vs. State of Rajasthan & Anr., which has been disposed of by this Court vide order dated 26.04.2018, while passing the following order:-
"This Court, in light of the aforementioned position of law, disposes of the present writ petition with the direction to the respondents to consider the case of the petitioner for appointment on the post of Safai Karamchari while not considering third child after 01.06.2002 as a disqualification. Such consideration shall be made within a period of 30 days from today in accordance with these directions as well as in consonance with the present law laid down by the Division Bench of this Hon'ble Court in the matter of State of Rajasthan & Anr. Vs. Smt. Indira Devi (supra)."(Downloaded on 29/11/2019 at 08:47:59 PM)
(2 of 2) [CW-15367/2019] In view of the above, the writ petition filed by the petitioner is also disposed of in light and with similar direction as given in the case of Rakesh Vs. State of Rajasthan & Anr. (supra).
The stay application also stands disposed of.
(DINESH MEHTA),J 168-skm/-
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