Rajasthan High Court - Jodhpur
Murarilal Dave vs State Of Rajasthan (2024:Rj-Jd:1903) on 11 January, 2024
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2024:RJ-JD:1903]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4747/2019
Murarilal Dave S/o Bhawani Shankar Ji, Aged About 62 Years,
Resident Of House No. 83, Tagore Nager, Pali (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Thorugh Director Local Self
Department, Jaipur, G-3, Raj Mahal Palace, Residential
Area, Civil Line Fatak, 22 Godawan, 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
Connected With
S.B. Civil Writ Petition No. 18061/2018
Samma Kathat S/o Nooraji, Aged About 63 Years, B/c Kathat
(Muslim) R/o Maliya Ka Jav, Near Fci Godown, Pali (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through Its Secretary, Department Of
Local Self Government, Government Of Rajasthan, Jaipur.
2. Director, Department Of Local Self Government, Jaipur.
3. Commissioner, Municipal Board, Pali.
4. Deputy Direcotr (Regional) Local Self Bodies Department,
Jodhpur (Raj.).
----Respondents
For Petitioner(s) : Mr. Paramveer Singh
For Respondent(s) : Mr. Rajesh Parihar, AGC
Mr. Vashwant Mehta
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 11/01/2024 (Downloaded on 28/01/2024 at 08:13:42 PM) [2024:RJ-JD:1903] (2 of 2) [CW-4747/2019]
1. Mr. Yashwant Mehta, learned counsel appearing on behalf of respondent-Municipal Council submits that the Municipality had recommended the regularization of the of the present petitioners alongwith the certain other persons on the post of LDC. 1.1 Mr. Mehta, 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 Mr. Mehta is taken on record.
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 petitions stand disposed of. All pending applications, if any, also stand disposed of.
(DR.PUSHPENDRA SINGH BHATI), J.
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