SHIV PRASAD SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both the counsels are agreed that similarly situated cases including S.B. Civil Writ Petition No.9051/2020 have been decided by the Co-ordinate Bench at Principal Seat, Jodhpur wherein the petitioners have been directed to make representation to the authorities in the light of the judgment passed in Mukesh Kumar Khatik v. State of Rajasthan and Ors., S.B.C.W.P. No.5049/2014, decided on 1st September, 2014. Therein, it was held that Security Guards working with the State Government through the placement agency ought to be paid their salary directly.

(2.) Learned counsel submits that upon such representations having been made, the certain persons working at Kekri, Ajmer have already been granted the relief of being paid salary directly by the authorities.

(3.) I have considered the aforesaid aspect and perused the order passed by the court in case of Mukesh Kumar Khatik (supra).