Rajasthan High Court - Jodhpur
Ramzan Khan vs State Of Rajasthan on 5 December, 2022
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 17160/2022
Ramzan Khan S/o Shri Chand Khan Ji, Aged About 38 Years,
Outside Badi Pole, Kasturba Colony, District Jalore (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Local Self
Department, Government Of Rajasthan, Secretariat,
Jaipur (Rajasthan).
2. The Dirctor Cum Joint Secretary, Directorate Local Self
Department, Jaipur (Rajasthan).
3. The Deputy Director (Administration), Local Self
Department, Jaipur (Rajasthan).
4. Municipal Council, Jalore (Rajasthan), Through Its
Commissioner.
----Respondents
For Petitioner(s) : Mr. Shailesh Agarwal.
For Respondent(s) : Mr. Rajesh Parihar.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 05/12/2022 It is submitted by learned counsel for the petitioner that the issue raised by the petitioner in the present writ petition is squarely covered by judgment in the case of Jitendra Kumar Tailor v. The State of Rajasthan & Ors. : S.B. Civil Writ Petition No.1952/2019, decided on 06.07.2020, which in turn had relied on order in the case of Roshan Lal Saini v. State & Ors. : S.B. Civil Writ Petition No.18056/2015, decided on 09.03.2017.
In the case of Jitendra Kumar Tailor (supra), a coordinate Bench of this Court inter alia directed as under: (Downloaded on 06/12/2022 at 12:02:56 AM)
(2 of 2) [CW-17160/2022] "In this view of the matter, I deem it just and appropriate to dispose of this writ petition with a direction to the State Govt. to decide the matter at the earliest to facilitate issuance of requisite order of regularization of petitioner's services, strictly in accordance with law. The requisite exercise be undertaken by the State Govt. at the earliest, preferably within a period of four weeks from the date presentation of this order."
Learned counsel for the respondents, is not in a position to dispute the fact that the issue raised in the present writ petition is covered by judgment in the case of Jitendra Kumar Tailor (supra).
In view of the above fact situation, the writ petition filed by the petitioner is disposed of, in light of and with similar directions as given in the case of Jitendra Kumar Tailor (supra).
The order has been passed based on the submissions made in the petition, the respondents would be free to examine the veracity of the submissions made in the petition and only in case, the averments made therein are found to be correct, the petitioner would be entitled to the relief.
(ARUN BHANSALI),J 134-pradeep/-
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