Rajasthan High Court - Jodhpur
Dhanraj Meena & Ors vs State Of Rajasthan & Ors on 22 May, 2017
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5252 / 2017
1. Dhanraj Meena S/o Shri Kamal Ram Meena,, Aged About 39
Years, C/o Government Upper Primary School, Bhodo Ki Dhani,
Dhanol, Panchayat Samiti Raniwara, District Jalore, Rajasthan.
2. Manoj S/o Shri Molak Chand,, C/o Aadarsh Government Upper
Senior Secondary School, Jakhdi, Panchayat Samiti Raniwara,
District Jalore, Rajasthan.
3. Mohan Lal Kumhar S/o Shri Raju Ram Kumhar,, C/o
Government Upper Primary School, Village Medak Kalan, Post
Dhanol, Panchayat Samiti Raniwara, District Jalore, Rajasthan.
4. Amrit Lal Solanki S/o Shri Metha Ram,, C/o Government Upper
Primary School, Dhadinadi, Medak Kalan, Panchayat Samiti
Raniwara, District Jalore, Rajasthan.
5. Rakesh Kumar S/o Shri Shingari Devi,, C/o Government Upper
Primary School, Roda, Panchayat Samiti Raniwara, District Jalore,
Rajasthan.
6. Prahlad Yadav S/o Shri Kanhaiya Lal Yadav,, C/o Government
Upper Primary School, Metriwada, Panchayat Samiti Raniwara,
District Jalore, Rajasthan.
7. Giriraj Mulodiya S/o Shri Gulgharee Lal,, C/o Government Upper
Primary School, Tavidar, Panchayat Samiti Raniwara, District
Jalore, Rajasthan.
8. Ramawatar S/o Shri Narayan Prasad,, C/o Government Upper
Primary School, Dholpura, Panchayat Samiti Raniwara, District
Jalore, Rajasthan.
----Petitioners
Versus
1. State of Rajasthan Through the Secretary,, Department of Rural
& Panchayati Raj, Government of Rajasthan, Jaipur, Rajasthan.
2. The Secretary,, Department of Education, Government of
Rajasthan, Jaipur, Rajasthan.
3. The Director, Elementary Education,, Bikaner, District Bikaner,
Rajasthan.
4. The Chief Executive Officer,, Zila Parishad Jalore, District Jalore,
Rajasthan.
5. The District Education Officer, Elementary Education,, Jalore,
District Jalore, Rajasthan.
6. The District Establishment Committee Through Its Chairman,,
Zila Parishad Jalore, District Jalore, Rajasthan.
(2 of 2)
[CW-5252/2017]
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Kailash Jangid
For Respondent(s) : Mr. Vikas Choudhary for
Mr. S.S.Ladrecha, AAG
_____________________________________________________
JUSTICE DINESH MEHTA
Judgment
22/05/2017
Learned counsel for the petitioners submits that the issue
involved in the present case is squarely covered by a judgment
dated 19.05.2017, passed by this Court in S.B. Civil Writ Petition
No.4031/2017, Sandeep Kumar Bishnoi & Ors. Vs. State Of Raj. &
Ors..
Issue notice.
Mr. Vikas Choudhary for Mr.S.S.Ladrecha, Additional
Advocate General present in the Court is directed to accept notice.
Heard learned counsel for the respondents Mr. Vikas
Choudhary, who is not in a position to distinguish the facts of the
present case from the facts and law involved in Sandeep Kumar's
case(Supra).
As such, the present writ petition is allowed in terms of the
judgment passed in case of Sandeep Kumar Bishnoi (Supra).
Accordingly, the respondent State is directed to undertake the
exercise of confirming the petitioners as contemplated under Rule
27-B of the Rajasthan Service Rules, 1958. The needful be done
within a period of three months from today.
No order as to costs.
(DINESH MEHTA), J.
Himanshu/-199