Rajasthan High Court - Jodhpur
Smt. Vishnu Kunwar vs State & Ors on 21 November, 2008
{ 1 }
S.B. CIVIL WRIT PETITION NO.8796/2008.
(SMT. VISHNU KANWAR VS. STATE OF RAJ. & ORS.)
DATE OF ORDER : 21.11.2008.
HON'BLE MR. GOVIND MATHUR, J.
Mr. Ramesh Purohit }
Mr. N.R. Choudhary }
Mr. Usman Ghani }
Mr. Tribhuvan Gupta } for the petitioners.
Mr. Kuldeep Mathur }
Mr. G.R. Punia }
Mr. C.S. Kotwani }
Mr. N.M. Lodha, Advocate General, assisted by Mr. Shyam
Toshniwal for the respondents.
This petition for writ and the petitions referred in the
Schedule "A" appended with this order involve similar questions
for adjudication, hence are heard together and disposed of by
this common order.
The petitioners, who are serving as Para Teachers
faced the process of selection for appointment as Prabodhak
under Rajasthan Panchayati Raj Prabodhak Service Rules, 2008,
and their names figures in select list, however, appointments to
them are withheld because of interruption in continuous service
or because of lacking teaching experience due to leaves availed
{ 2 }
by them. In all the petitions, case of the petitioners is that
whatever interruption in service exists i.e. because of undergoing
training required for Para Teachers or because of availing leave
due to unavoidable circumstances. In some of the cases, the
leave may not be because of unavoidable circumstances, but is
for a quite short period and i.e. sanctioned one.
As per the respondents, under the Rajasthan
Panchayati Raj Prabodhak Service Rules, 2008, the eligibility
required for appointment as Prabodhak is that the incumbent
must be having five years teaching experience without any break
with other requisite educational qualifications and in the present
cases, there is a break in service, may that be because of
undergoing training or sanctioned leave or otherwise, but, such
break in service cannot be condoned and, therefore, the
candidature of the petitioners was rightly rejected.
Heard learned counsel for the parties.
The Rajasthan Panchayat Raj Prabodhak Service
consist of two cadres viz. Senior Prabodhak and Prabodhak
created under the Rajasthan Panchayati Raj Prabodhak Service
Rules, 2008 (hereinafter referred to as "the Rules of 2008"). The
recruitment to the post of Senior Prabodhak is required to be
{ 3 }
made 100% by way of promotion from among the Prabodhaks.
The appointments are required to be made to the post of
Prabodhak by way of direct recruitment and the eligibility to be
considered for that is as follows:-
"Senior Secondary School Certificate or intermediate
or its equivalent, with Diploma or certificate in basic
teachers training of a duration of not less than two
years of Diploma or certificate in elementary
teachers training of a duration of not less than two
years.
OR
Bachelor of Elementary Education (B.El.Ed)
OR
Graduation with Bachelor of Education (B.Ed.) or its
equivalent.
AND
Must have at least 5 years continuous teaching
experience without any break in any recognized
educational institution/ educational project."
In the case of Shankar Lal vs. State of Rajasthan and
others (SBCWP No.6766/2008, decided on 15.10.2008), this
Court considered the issue relating to the consideration of the
period of training undertaken by the persons appointed as Para
Teacher as part of teaching experience. In the case aforesaid,
the Court held as follows:-
{ 4 }
"Under the Rules of 2008 the term "teaching
experience" is defined as follows:-
"2(k)"Teaching Experience" for the purpose of direct
recruitment includes the experience gained in
supervisory capacity in any recognized educational
institution or project."
The term "service" or "experience" is also
defined under the Rules of 2008 in following terms:-
"2(l)"Service" or "Experience" wherever prescribed in
these rules as a condition for promotion from one
Service to another or within the Service from one
category to another or to senior posts, in the case of
a person holding a lower post eligible for promotion
to higher post shall include the period for which the
person has continuously worked on such lower post
after regular selection in accordance with rules
promulgated;
Note: Absence during service e.g. training, leave
and deputation etc., which are treated as "duty"
under the Rajasthan Service Rules, 1951 shall also
be counted as service for computing experience or
service required for promotion;"
Suffice it to mention here that the
interpretation of term "experience" under Rule 2(l) relates
to promotion from one service to another or within the
{ 5 }
service from one category to another or to Senior Posts in
the case a person is holding a lower post. For the purpose
of promotion, the period of training is required to be taken
into consideration as experience, however, the Rules are
silent regarding consideration of training as experience for
direct recruitment. The term "teaching experience" as
interpreted under Rule 2(k), though not refers that what
shall be the teaching experience, but that is quite broad. It
refers inclusion of experience gained in supervisory
capacity in any recognised educational institution or project
as teaching experience. Meaning thereby, the teaching
experience includes the experience of teaching as well as
the experience gained in supervisory capacity with a
recognised institution. A person undertaking training for
holding a teaching post after selection to a post concerned
then that certainly stands on a better pedestal for
considering "teaching experience" than the experience
gained in supervisory capacity. The period spent for
training is already treated as part of experience under the
Rules of 2008, for the purpose of promotion and,
therefore, in totality of the facts and legal position as
stated above, I do not find any just reason to deny the
post selection training relating to a teaching post as a
"teaching experience". The petitioner in view of whatever
said above is certainly having a "teaching experience" of
more than five years on inclusion of the training relating to
post of Para Teacher. He is, thus, entitled to be considered
for appointment as Prabodhak."
In view of the law laid down by this Court in the case
of Shankar Lal (supra), the period consumed in undergoing
{ 6 }
training for Para Teachers is required to be treated as part of
teaching experience, therefore, the respondents must include
the period consumed in undergoing training as teaching
experience.
Similarly, the leave availed because of unavoidable
circumstances is also required to be taken into consideration as
part of teaching experience and also that should not be treated
as break in service as held by this Court in Beeram Ram
Choudhary vs. State of Rajasthan and others (SBCWP
No.6273/2008) decided on 15.10.2008, relevant portion of the
judgment referred above reads as follows:
"The period of summer vacations cannot be treated
as a break in service as during this period, the
employee remains out of employment due to the
circumstances beyond his control. As such, non-
consideration of the candidature of the petitioner for
the purpose of appointment as Prabodhak on the
count that he is lacking experience is not just and
proper."
As a matter of fact, the break in service is the period
in which the relationship of master and servant does not survive
due to some positive act, either by the employee or by the
employer. The period of leave due to unavoidable circumstances
{ 7 }
or to say the circumstances beyond the control of the employee
or the employer cannot be treated as break in service. Similarly
if the leave is sanctioned one, then that too maintains the
relationship of master and servant. The period of availing
sanctioned leave, thus, cannot be excluded from the term of
continuous service.
In view of whatever said above, all these petitions for
writ are allowed. The respondents are directed to consider the
period consumed by the petitioner's in undergoing training
necessary for appointment as Prabodhak, the period of leave
sanctioned or the leave availed for the reasons beyond control as
part of teaching experience acquired. The period aforesaid is
also not require to be considered as break in service. As such,
the respondents should act expeditiously to give effect to the
select list relating to the petitioners and also relating to the
persons similarly situated, as far as possible within a period of
one and half month from today by giving appointment to them, if
they are otherwise eligible. It shall be open for the respondents
to demand original documents and other relevant facts from the
petitioners to get satisfied about their claim for the period
relating to teaching experience and leave in question.
(GOVIND MATHUR)J.
Anil/
{ 8 }
SCHEDULE "A"
1. S.B. CIVIL WRIT PETITION NO. 8782/2008
SMT. SEEMA PALIWAL Vs. STATE & ORS
2. S.B. CIVIL WRIT PETITION NO. 8783/2008
DURGA PRASAD Vs. STATE & ORS
3. S.B. CIVIL WRIT PETITION NO. 8784/2008
BHAGWATI LAL PALIWAL Vs. STATE & ORS
4. S.B. CIVIL WRIT PETITION NO. 8785/2008
LALIT KUMAR YADAV Vs. STATE & ORS
5. S.B. CIVIL WRIT PETITION NO. 8786/2008
CHUNNILAL TELI Vs. STATE & ORS
6. S.B. CIVIL WRIT PETITION NO. 8787/2008
SMT. SHANTI JOSHI Vs. STATE & ORS
7. S.B. CIVIL WRIT PETITION NO. 8791/2008
NARENDRA SINGH RANAWAT Vs. STATE & ORS
8. S.B. CIVIL WRIT PETITION NO. 8792/2008
DINESH CHANDRA BHAND Vs. STATE & ORS
9. S.B. CIVIL WRIT PETITION NO. 8793/2008
RAMESHWAR SHRIMALI Vs. STATE & ORS
10. S.B. CIVIL WRIT PETITION NO. 8794/2008
SUNDER LAL PALIWAL Vs. STATE & ORS
11. S.B. CIVIL WRIT PETITION NO. 8795/2008
RAJESH GURJAR Vs. STATE & ORS
12. S.B. CIVIL WRIT PETITION NO. 8797/2008
MISS. MAYA PALIWAL Vs. STATE & ORS
13. S.B. CIVIL WRIT PETITION NO. 8798/2008
SOHAN LAL HARIJAN Vs. STATE & ORS
14. S.B. CIVIL WRIT PETITION NO. 8799/2008
{ 9 }
SMT. LEELANATH YOGI Vs. STATE & ORS
15. S.B. CIVIL WRIT PETITION NO. 8800/2008
KALU LAL REGAR Vs. STATE & ORS
16. S.B. CIVIL WRIT PETITION NO. 8801/2008
GOVIND DAS VAISHNAV Vs. STATE & ORS
17. S.B. CIVIL WRIT PETITION NO. 8803/2008
OM PRAKASH REGAR Vs. STATE & ORS
18. S.B. CIVIL WRIT PETITION NO. 8804/2008
BHANWAR SINGH RATHORE Vs. STATE & ORS
19. S.B. CIVIL WRIT PETITION NO. 8805/2008
SMT. RAJDULARI Vs. STATE & ORS
20. S.B. CIVIL WRIT PETITION NO. 8806/2008
SMT. BHNUMATI Vs. STATE & ORS
21. S.B. CIVIL WRIT PETITION NO. 8807/2008
VINOD PALIWAL Vs. STATE & ORS
22. S.B. CIVIL WRIT PETITION NO. 8808/2008
MOHD. ALTAF MANSURI Vs. STATE & ORS
23. S.B. CIVIL WRIT PETITION NO. 8809/2008
SMT. KOYAL JAT Vs. STATE & ORS
24. S.B. CIVIL WRIT PETITION NO. 8810/2008
SMT. LAXMI MEHTA Vs. STATE & ORS
25. S.B. CIVIL WRIT PETITION NO. 8811/2008
KAMAL GORWA Vs. STATE & ORS
26. S.B. CIVIL WRIT PETITION NO. 8826/2008
LOKESH KUMAR SHARMA Vs. STATE & ORS
27. S.B. CIVIL WRIT PETITION NO. 8827/2008
SMT. BEENA SANADHYA Vs. STATE & ORS
28. S.B. CIVIL WRIT PETITION NO. 8828/2008
{ 10 }
SMT. SARSWATI ACHARYA Vs. STATE & ORS
29. S.B. CIVIL WRIT PETITION NO. 8829/2008
SMT. SEEMA PALIWAL Vs. STATE & ORS
30. S.B. CIVIL WRIT PETITION NO. 8830/2008
SMT. ARUNA SHARVJI Vs. STATE & ORS
31. S.B. CIVIL WRIT PETITION NO. 8831/2008
GOPAL KRISHAN REGAR Vs. STATE & ORS
32. S.B. CIVIL WRIT PETITION NO. 8832/2008
MS. SANDHYA KHANDELWAL Vs. STATE & ORS
33. S.B. CIVIL WRIT PETITION NO. 8833/2008
SMT. ANITA SHARMA Vs. STATE & ORS
34. S.B. CIVIL WRIT PETITION NO. 8834/2008
SMT. RAJSHRI TELANG Vs. STATE & ORS
35. S.B. CIVIL WRIT PETITION NO. 8835/2008
MAHESH CHAND PALIWAL Vs. STATE & ORS
36. S.B. CIVIL WRIT PETITION NO. 8836/2008
SMT. ANITA BHATNAGAR Vs. STATE & ORS
37. S.B. CIVIL WRIT PETITION NO. 8837/2008
MISS. MADHU SALWI Vs. STATE & ORS
38. S.B. CIVIL WRIT PETITION NO. 8838/2008
PAWAN KUMAR REGAR Vs. STATE & ORS
39. S.B. CIVIL WRIT PETITION NO. 8839/2008
SMT. URMILA VIJAYVARGI Vs. STATE & ORS
40. S.B. CIVIL WRIT PETITION NO. 8840/2008
SMT. MEENA DASHORA Vs. STATE & ORS
41. S.B. CIVIL WRIT PETITION NO. 8841/2008
SMT. SEEMA BANDI Vs. STATE & ORS
42. S.B. CIVIL WRIT PETITION NO. 8842/2008
{ 11 }
YASHODA NANDAN PUROHIT Vs. STATE & ORS
43. S.B. CIVIL WRIT PETITION NO. 8843/2008
UMESH KUMAR PUROHIT Vs. STATE & ORS
44. S.B. CIVIL WRIT PETITION NO. 8844/2008
BHAWANI SINGH CHOPAWAT Vs. STATE & ORS
45. S.B. CIVIL WRIT PETITION NO. 8845/2008
SMT. BHAGWATI Vs. STATE & ORS
46. S.B. CIVIL WRIT PETITION NO. 8852/2008
SHUSHILA SINYAL Vs. STATE & ORS
47. S.B. CIVIL WRIT PETITION NO. 8853/2008
MANOJ GARG Vs. STATE & ORS
48. S.B. CIVIL WRIT PETITION NO. 8854/2008
SMT. CHANDRA KALA Vs. STATE & ORS
49. S.B. CIVIL WRIT PETITION NO. 8855/2008
SMT. ANITA GURJAR Vs. STATE & ORS
50. S.B. CIVIL WRIT PETITION NO. 8856/2008
RAJESH KUMAR SHARMA Vs. STATE & ORS
51. S.B. CIVIL WRIT PETITION NO. 8857/2008
SMT. BHAGWATI DEVI SOMANI Vs. STATE & ORS
52. S.B. CIVIL WRIT PETITION NO. 8858/2008
RAMESH CHANDRA JAIN VS. STATE & ORS
53. S.B. CIVIL WRIT PETITION NO. 8859/2008
SMT. JAMNA PALIWAL Vs. STATE & ORS ]
54. S.B. CIVIL WRIT PETITION NO. 8860/2008
DEVI LAL Vs. STATE & ORS
55. S.B. CIVIL WRIT PETITION NO. 8861/2008
SMT. ASHA KANWAR Vs. STATE & ORS
56. S.B. CIVIL WRIT PETITION NO. 8862/2008
CHANCHAL SHARMA Vs. STATE & ORS
{ 12 }
57. S.B. CIVIL WRIT PETITION NO. 8920/2008
SMT. SUMAN JANWAR Vs. STATE & ORS
58. S.B. CIVIL WRIT PETITION NO. 8921/2008
SMT. USHA DEVI PAREEK Vs. STATE & ORS
59. S.B. CIVIL WRIT PETITION NO. 8922/2008
SMT. MANJU PAREEK vs. STATE & ORS
60. S.B. CIVIL WRIT PETITION NO. 8923/2008
SMT. SITA SEN Vs. STATE & ORS
61. S.B. CIVIL WRIT PETITION NO. 8924/2008
SMT. LALITA PAREEK Vs. STATE & ORS
62. S.B. CIVIL WRIT PETITION NO. 8925/2008
CHAND MAL SEN Vs. STATE & ORS
63. S.B. CIVIL WRIT PETITION NO. 8926/2008
RAFEEQUE MOHAMMED CHHIPA Vs. STATE & ORS
64. S.B. CIVIL WRIT PETITION NO. 8927/2008
PUKH RAJ VAISHNAV Vs. STATE & ORS
65. S.B. CIVIL WRIT PETITION NO. 8928/2008
NARESH KUMAR KHATIK VS. STATE & ORS
66. S.B. CIVIL WRIT PETITION NO. 8929/2008
SMT. ANURADHA VYAS VS. STATE & ORS
67. S.B. CIVIL WRIT PETITION NO. 8930/2008
BASANTI LAL DIDWANIA Vs. STATE & ORS
68. S.B. CIVIL WRIT PETITION NO. 8931/2008
SMT. SHANKAR KANWAR RATHORE Vs. STATE & ORS
69. S.B. CIVIL WRIT PETITION NO. 8932/2008
LADU LAL BAIRWA Vs. STATE & ORS
70. S.B. CIVIL WRIT PETITION NO. 8979/2008
TAKHAT SINGH JHALA Vs. STATE & ORS
71. S.B. CIVIL WRIT PETITION NO. 8980/2008
{ 13 }
RENU SHARMA Vs. STATE & ORS
72. S.B. CIVIL WRIT PETITION NO. 8981/2008
VRIJ GOVIND SANCHIHAR VS. STATE & ORS
73. S.B. CIVIL WRIT PETITION NO. 8982/2008
KRISHAN GOPAL GURJAR Vs. STATE & ORS
74. S.B. CIVIL WRIT PETITION NO. 8983/2008
PRAMOD KUMAR AUDICHYA VS. STATE & ORS
75. S.B. CIVIL WRIT PETITION NO. 8984/2008
ASHOK AHEER Vs. STATE & ORS
76. S.B. CIVIL WRIT PETITION NO. 8985/2008
CHANDRA PRAKASH TRIPATHI Vs. STATE & ORS
77. S.B. CIVIL WRIT PETITION NO. 8986/2008
SMT. MANJU KAMRED VS. STATE & ORS
78. S.B. CIVIL WRIT PETITION NO. 8987/2008
SMT. RAMA BAGORA Vs. STATE & ORS
79. S.B. CIVIL WRIT PETITION NO. 8991/2008
JITENDRA BAROTIYA Vs. STATE OF RAJ AND ORS
80. S.B. CIVIL WRIT PETITION NO. 8992/2008
SATYA NARAYAN SUKHWAL Vs. STATE & ORS
81. S.B. CIVIL WRIT PETITION NO. 8993/2008
SMT. TARA PALIWAL Vs. STATE & ORS
82. S.B. CIVIL WRIT PETITION NO. 8994/2008
DILIP VYAS Vs. STATE OF RAJ AND ORS
83. S.B. CIVIL WRIT PETITION NO. 8995/2008
PRITAM SINGH CHAUHAN VS. STATE & ORS
84. S.B. CIVIL WRIT PETITION NO. 8996/2008
GEETA PALIWAL VS. STATE & ORS
85. S.B. CIVIL WRIT PETITION NO. 9000/2008
BANSHI LAL LOHAR Vs. STATE & ORS
{ 14 }
86. S.B. CIVIL WRIT PETITION NO. 9001/2008
GOPAL SANDHYA Vs. STATE OF RAJ
87 S.B. CIVIL WRIT PETITION NO. 9002/2008
CHANDRA SHEKHAR PUROHIT Vs. STATE OF RAJ AND ORS
88. S.B. CIVIL WRIT PETITION NO. 9023/2008
PADMA JINGAR Vs. STATE & ORS
89. S.B. CIVIL WRIT PETITION NO. 9024/2008
VINOD SINGH RATHORE Vs. STATE & ORS
90. S.B. CIVIL WRIT PETITION NO. 9025/2008
USHA VIJAY VARGIYA Vs. STATE & ORS
91. S.B. CIVIL WRIT PETITION NO. 9026/2008
SAROJ DEEDWANIYA Vs. STATE & ORS
92. S.B. CIVIL WRIT PETITION NO. 9044/2008
DILIP SINGH Vs. STATE & ORS
93. S.B. CIVIL WRIT PETITION NO. 9045/2008
ARUN SINGH Vs. STATE & ORS
94. S.B. CIVIL WRIT PETITION NO. 9046/2008
SMT. SHALINI DHABAI Vs. STATE & ORS
95. S.B. CIVIL WRIT PETITION NO. 9047/2008
TIKAM SINGH Vs. STATE & ORS
96. S.B. CIVIL WRIT PETITION NO. 9048/2008
BHANWAR LAL BHATI Vs. STATE & ORS
97. S.B. CIVIL WRIT PETITION NO. 9060/2008
LALIT JINGAR Vs. STATE & ORS
98. S.B. CIVIL WRIT PETITION NO. 9061/2008
PRATIBHA VYAS VS. STATE & ORS
99. S.B. CIVIL WRIT PETITION NO. 9062/2008
ARUNA PAREEK VS. STATE & ORS
{ 15 }
100. S.B. CIVIL WRIT PETITION NO. 9063/2008
NARAYAN LAL VISHNOI Vs. STATE & ORS
101. S.B. CIVIL WRIT PETITION NO. 9072/2008
SMT. CHANDRAKANTA Vs. STATE & ORS
102. S.B. CIVIL WRIT PETITION NO. 9073/2008
KAILASH Vs. STATE & ORS
103. S.B. CIVIL WRIT PETITION NO. 9076/2008
ARCHNA OJHA Vs. STATE & ORS.
104. S.B. CIVIL WRIT PETITION NO. 9086/2008
HEMLATA PAREEK VS. STATE & ORS.
105. S.B. CIVIL WRIT PETITION NO. 9087/2008
SUSHILA ACHARYA Vs. STATE & ORS.
106. S.B. CIVIL WRIT PETITION NO. 9088/2008
SARITA SARVA VS. STATE & ORS.
107. S.B. CIVIL WRIT PETITION NO. 9089/2008
BHUPESH KUMAR DHAKAD Vs. STATE & ORS.
108. S.B. CIVIL WRIT PETITION NO. 9090/2008
VIRENDRA SINGH VS. STATE & ORS.
109. S.B. CIVIL WRIT PETITION NO. 9091/2008
MS. HEM KANWAR Vs. STATE & ORS.
110. S.B. CIVIL WRIT PETITION NO. 9092/2008
PARVATI JAIN Vs. STATE & ORS.
111. S.B. CIVIL WRIT PETITION NO. 9093/2008
SAROJ TAILOR Vs. STATE & ORS.
112. S.B. CIVIL WRIT PETITION NO. 9094/2008
SANJU SWARANKAR Vs. STATE & ORS.
113. S.B. CIVIL WRIT PETITION NO. 9095/2008
ASHA JOSHI Vs. STATE & ORS.
114. S.B. CIVIL WRIT PETITION NO. 9096/2008
{ 16 }
DROPDI SINDHI Vs. STATE & ORS.
115. S.B. CIVIL WRIT PETITION NO. 9113/2008
VINOD KUMAR SUKHWAL Vs. STATE & ORS
116. S.B. CIVIL WRIT PETITION NO. 9114/2008
SANJAY KUMAR KHANDAL VS. STATE & ORS
117. S.B. CIVIL WRIT PETITION NO. 9165/2008
ALOK SANADHYA Vs. STATE & ORS
118. S.B. CIVIL WRIT PETITION NO. 9166/2008
SMT. SUMITRA DEVI Vs. STATE & ORS
119. S.B. CIVIL WRIT PETITION NO. 9167/2008
BAHADUR SINGH CHOUHAN VS. STATE & ORS
120. S.B. CIVIL WRIT PETITION NO. 9168/2008
NAINO SINGH VS. STATE & ORS
121. S.B. CIVIL WRIT PETITION NO. 9169/2008
MAINA KUMARI Vs. STATE & ORS
122. S.B. CIVIL WRIT PETITION NO. 9170/2008
DEVI LAL Vs. STATE & ORS
123. S.B. CIVIL WRIT PETITION NO. 9171/2008
OM PRAKASH Vs. STATE & ORS
124. S.B. CIVIL WRIT PETITION NO. 9172/2008
SMT. NARBDA JINGAR Vs. STATE & ORS
125. S.B. CIVIL WRIT PETITION NO. 9173/2008
JEEVAN SINGH VS. STATE & ORS
126. S.B. CIVIL WRIT PETITION NO. 9174/2008
GIRDHARI SINGH Vs. STATE & ORS
127. S.B. CIVIL WRIT PETITION NO. 9175/2008
SMT. SEEMA PARIK VS. STATE & ORS
128. S.B. CIVIL WRIT PETITION NO. 9176/2008
JAGDISH JAT Vs. STATE & ORS
{ 17 }
129. S.B. CIVIL WRIT PETITION NO. 9181/2008
PURAN SINGH CHOUHAN Vs. STATE & ORS
130. S.B. CIVIL WRIT PETITION NO. 9182/2008
MANNA SINGH Vs. STATE & ORS
131. S.B. CIVIL WRIT PETITION NO. 9183/2008
KISHOR KUMAR SANADHYA VS. STATE & ORS
132. S.B. CIVIL WRIT PETITION NO. 9184/2008
YASHODA LOHAR Vs. STATE & ORS
133. S.B. CIVIL WRIT PETITION NO. 9185/2008
PRAKASH CHANDRA KABRA Vs. STATE & ORS
134. S.B. CIVIL WRIT PETITION NO. 9187/2008
PRAVEEN KUMAR Vs. STATE & ORS
135. S.B. CIVIL WRIT PETITION NO. 9189/2008
UMRAO SINGH Vs. STATE & ORS
136. S.B. CIVIL WRIT PETITION NO. 9191/2008
SHANTI LAL Vs. STATE & ORS
137. S.B. CIVIL WRIT PETITION NO. 9195/2008
RAKESH KUMAR MISHRA VS. STATE & ORS
138. S.B. CIVIL WRIT PETITION NO. 9197/2008
SMT. SNEHLATA PAREEK Vs. STATE & ORS.
139. S.B. CIVIL WRIT PETITION NO. 9199/2008
SMT. RENU SEN Vs. STATE & ORS
140. S.B. CIVIL WRIT PETITION NO. 9200/2008
KANTA DHOBI Vs. STATE & ORS
141. S.B. CIVIL WRIT PETITION NO. 9201/2008
ANITA SHARMA VS. STATE & ORS
142. S.B. CIVIL WRIT PETITION NO. 9202/2008
PUSHPA KAST Vs. STATE & ORS
143. S.B. CIVIL WRIT PETITION NO. 9203/2008
{ 18 }
RAMESH CHANDRA MALI Vs. STATE & ORS
144. S.B. CIVIL WRIT PETITION NO. 9204/2008
DINESH CHANDRA PUROHIT Vs. STATE & ORS
145. S.B. CIVIL WRIT PETITION NO. 9205/2008
SMT. CHIKAN VYAS Vs. STATE & ORS.
146. S.B. CIVIL WRIT PETITION NO. 9206/2008
SMT. HANSA TIWARI Vs. STATE & ORS.
147. S.B. CIVIL WRIT PETITION NO. 9207/2008
DURGA TIWARI Vs. STATE & ORS.
148. S.B. CIVIL WRIT PETITION NO. 9208/2008
PRAHLAD RATHORE Vs. STATE & ORS
149. S.B. CIVIL WRIT PETITION NO. 9209/2008
ALKA SHARMA Vs. STATE & ORS.
150. S.B. CIVIL WRIT PETITION NO. 9246/2008
SMT.SEEMA SURANA Vs. STATE & ORS.
151. S.B. CIVIL WRIT PETITION NO. 9004/2008
SAMPAT SOLANKI Vs. STATE & ORS.
152. S.B. CIVIL WRIT PETITION NO. 9118/2008
REKHA SHARMA . STATE & ORS.
153. S.B. CIVIL WRIT PETITION NO. 9186/2008
LAXMAN SINGH & ANR. Vs. STATE & ORS.
154. S.B. CIVIL WRIT PETITION NO. 8937/2008
MANOJ KHANDELWAL Vs. STATE & ORS.
155. S.B. CIVIL WRIT PETITION NO. 9333/2008
HEENA PANDEY Vs. STATE & ORS.
156. S.B. CIVIL WRIT PETITION NO. 9371/2008
SHARLA SHARMA Vs. STATE & ORS.
157. S.B. CIVIL WRIT PETITION NO. 9372/2008
JEBUNNISHA KHAN Vs. STATE & ORS.
*****
