Rajasthan High Court - Jodhpur
Rameshwar Lal Jat & Ors vs State Of Raj. & Ors on 26 May, 2009
Author: Prakash Tatia
Bench: Prakash Tatia
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
JUDGMENT
S.B. CIVIL WRIT PETITION NO. 4128/2009
(SMT. KANCHAN RAO & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 4129/2009
(BHAGWATI LAL & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 4320/2009
(CHANDA AHIR & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5304/2009
(BAJRANG SINGH & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5305/2009
(ANAND KUMAR & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5327/2009
(BALWANT DAN & ANR. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5331/2009
(KAILASH KUMAR MUNDEL VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5339/2009
(SATVEER & ANR. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5344/2009
(RENUKA ARORA & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5347/2009
(SMT. VIMLESH KANWAR VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5355/2009
(BASANT & ORS. VS. STATE OF RAJ. & ORS.)
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S.B. CIVIL WRIT PETITION NO. 5357/2009
(KHETA RAM & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5365/2009
(MUKESH RAM & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5368/2009
(OMENDER SINGH VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5372/2009
(SMT. MADHU BALA & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5383/2009
(SOHAN DAS SWAMI & ANR. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5389/2009
(MANGALA RAM VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5400/2009
(NARPAT RAM & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5402/2009
(MEENAKSHI TAK & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 3741/2009
(ANDA RAM & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5408/2009
(HOTU RAM VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5411/2009
(MANNALAL GARASIYA & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5417/2009
(IDANA RAM & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5418/2009
(KHET DAN CHARAN & ANR.. VS. STATE OF RAJ. & ORS.)
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S.B. CIVIL WRIT PETITION NO. 5424/2009
(KALYAN SINGH & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5427/2009
(MAHENDRA KUMAR & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5433/2009
(RAM VILASH & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO.5434/2009
(JEEVRAJ VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5445/2009
(TAN SINGH VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5450/2009
(RAMESHWAR LAL & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5461/2009
(HEM RAJ & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5462/2009
(RAM SUKH MIRDH & ANR. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5466/2009
(ALKA SONI & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5472/2009
(RAJENDRA DUKIYA VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5473/2009
(VIJAY LAXMI & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5474/2009
(RAPAKA RAM MEENA & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5479/2009
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(RAKESH BARUPAL VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 4303/2009
(SURENDRA SINGH & ORS. VS. STATE OF RAJ. & ORS.)
S.B. CIVIL WRIT PETITION NO. 5502/2009
(BHANWAR LAL BHATI & ORS. VS. STATE OF RAJ. & ORS.)
Date of Order:- May 26 ,2009.
PRESENT
HON'BLE MR. JUSTICE PRAKASH TATIA.
Servashri DS Udawat, Rakesh Arora, KS Gill, Subodh Jangid,
Shree Kand Verma, DL Motsara, Bhupendra Singh, NA
Rajpurohit, Mahendra Prajapat, Inder Jeet, HR Rawal, Deepak
Nehra, KS Gill, Gajendra, RS Charan, Rajat Dave, DLR Vyas,
Ranjeet Joshi, , TR Choudhary, Manish Purohit, Mrinmay, RS
Choudhary, Jogendra Singh, Ravindra Singh, CS Purohit, A
Acharya, Rajesh Choudhary, Ramesh Purohit, Sandeep
Saruparia, KR Choudhary, Sunil Ranwha, JR Patel, JDS Bhati,
Deepak Manaria, RS Chundawat, DS Udawat, PP Choudhary, for
the petitioners.
Mr. RL Jangid, Addl. Advocate General with Mr.Rajesh Bhati for
the respondent-the State.
BY THE COURT:
In view of the judgment of this Court delivered in S.B.Civil Writ Petition No.2579/09-Devendra Kumar & ors. v. The State & ors. and 502 connected matters decided on 15.5.2009 and in 5 view of the judgment delivered by the Jaipur Bench of this Court in S.B.Civil Writ Petition No.4652/09 and connected 632 writ petitions dated 8.5.2009, these writ petitions are also allowed in the following terms:-
I. During continuation of the work, as detailed out hereinabove, the invocation of the last extension is arbitrary and illegal; and the consequential automatic termination orders of the petitioners are set aside.
II. The RPSC/DPC selected candidates/employees are still not available and next academic sessions is about to start; even urgent temporary appointments under Rule 28 of the Rules of 1971 are not possible due to short span of one month and a half left to start with the process of admission and academic session, therefore, as per the aims and objects of the Scheme, respondents are directed to consider the cases of the petitioners for continuation in service till regularly selected candidates from RPSC/persons selected and recommended by the DPC for promotion are made available in the light of the above observations;
III. Even in case of appropriate order of continuation in service till regularly selected 6 candidates from RPSC/DPC selected persons are available, the petitioners are not entitled for wages of the vacations, in other words, when the schools are closed.
IV. In case the regularly selected candidates from RPSC/persons selected and recommended by the DPC for promotion are made available, then the respondents can terminate services of the petitioners after preparation of the seniority list on the State level as per their date of appointment and merit assigned to them, by following the principle of 'last come first go' to the extent of availability of the selected candidates and while doing so, the respondents will keep the interest of the present students and prospective students in view."
(PRAKASH TATIA),J.
aarti