Ram Prakash And Others vs State Of Rajasthan And Others

Dinesh Mehta, J

It is submitted by learned counsel for the petitioners that the issue raised by the petitioners in the present writ petitions 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 the judgment passed 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 has directed as under:

“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 petitions is covered by judgment in the case of Jitendra Kumar Tailor (supra).

In view of the above fact situation, the writ petitions filed by the petitioners are disposed of, in light of and with similar directions as given in the case of Jitendra Kumar Tailor (supra).

Stay applications also stand disposed of accordingly.