Rajasthan High Court - Jodhpur
Suman Kanwar & Ors. vs The State Of Rajasthan And Others. on 9 December, 2014
Bench: Sunil Ambwani, Prakash Gupta
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
D.B.Civil Writ Petition No.8077/2013
Suman Kanwar & ors. V/s The State of Rajasthan and others.
Alongwith connected
D.B.Civil Writ Petition Nos.:-
- 4007/2013 4340/2013 5760/2013 -
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9.12.2014
HON'BLE ACTING CHIEF JUSTICE SUNIL AMBWANI
HON'BLE MR.JUSTICE PRAKASH GUPTA
Mr. Raj Singh Chahar, Mr. N.R. Choudhary, Mr. H.S.Sidhu, Mr. T.S.
Rathore, Mr. D.L. Mothsra, Mr. Deepak Nehra, Mr. R.S. Saluja, Mr.
P.S. Chundawat, Mr. Himmat Jagga, Mr. Rajesh Joshi, Mr. J.P.
4
Bhardwaj, Mr. Bhanwar Singh, Mr. V.R. Choudhary, Mr. Dhirendra
Singh, Dr. Nupur Bhati, Mr. Amit Dave, Mr. Rakesh Arora, Mr. Shree
Kant Verma, Mr. R.S. Choudhary, Mr. Shambhoo Singh, Mr.
V.N.Kalla, Mr. D.K. Gaur, Mr. Awar Dan Ujjwal, Mr. Ramdev Potalia,
Mr. S.D. Goswami, Mr. H.S. Choudhary, Mr. S.P. Sharma, Mr.
Parikshit Nayak, Mr. Sukesh Bhati, Mr. S.S. Sisodia, Mr. J.D.S. Bhati,
Mr. Vikas Bijarnia, Mr. Balvinder Singh, Mr. Dinesh Ojha, Mr. Kailash
Jangid, Mr. Harish Jangid, Mr. Rameshwar Dave, Mr. Shardul Bishnoi,
Mr. B.S. Deora, Dr. Pramila Acharya, Mr. S.R. Choudhary, Mr. Anil
Vyas, Mr. RJ Punia, Mr. R.S. Rathore, Mr. C.R. Choudhary, Mr. Deelip
Kawadia, Mr. S.R. Bamaniya, Mr. Sudheer Sharma, Mr. Surendra
Bagmalani, Mr. V.K. Bhadu, Mr. Manoj Purohit, Mr. Mukesh
Rawal, Mr. S.S. Jodha, Mr. Kan Singh Oad, Mr. Manoj Bohra, Mr.
Rajesh Choudhary, Mr. Inderjeet Yadav, Mr. Ashok Chhangani, Mr.
B.S. Charan, Mr. Ramesh Purohit, Mr. R.S. Chohan, Mr. Vinay Jain,
Mr. Bharat Devasi, Mr. B.S. Tanwar, Mr. Rakesh Sharma, Mr. M.S.
Godara, Mr. S. Saruparia, Mr. Vinit Sanadhyay, Mr. Mahaveer
Bishnoi, Mr. L.D. Khatri, Mr. Vippin Makkad, Mr. Sushil Kumar
Bishnoi, Mr. H.S. Sandhu, Mr. Pritam Solanki, Mr. A.K. Choudhary,
Mr. G.S. Rawat, Mr. Avinash Acharya, Mr. D.R. Vishnoi, Mr. Rajendra
Kataria, Mr. Arjun Purohit, Mr. Rohitash Singh, Mr. Anil Bissa, Mr.
S.D. Vyas, Mr. H.K. Jain, Mr. Sanjay Nahar, Mr. Mahendra Prajapat,
Mr. Vinod Purohit, Mr. Kuldeep Mathur, Mr. H.R. Chawla, Mr. Rakesh
Matoria, Mr. Gopal Acharya, Mr. Jamta Ram Anjna, Mr. Harish
Purohit, Mr. Devesh Bohra, Mr. G.R. Bhari, Mr. Manish Pitaliya, Mr.
R.C. Joshi, Ms. Deepika Vyas, Mr. R.N. Saraswat, Mr. S.R. Godara,
Mr. Baljinder Singh, Ms. Shalli Gajja, Mr. P.S. Rathore, Mr. Dinesh
Kumar Joshi, Mr. Jog Singh, Mr. D.S. Sodha, Mr. M.P. Goswami,
Mr. Mohan Lal, Mr. P.R. Mehta, Mr. Dashrath Singh, Mr.
Bhupendra Singh, Mr. Nikhil Dungawat, Mr. H.S. Bishnoi, Mr. Ashwani
Sharma, Mr. Deepak Bora, Mr. V.K. Sharma, Mr. K.K. Goyal, Mr. Ravi
Panwar, Mr. D.S. Gharsana, Mr. B.R. Choudhary, Mr. Mahipal
Rajpurohit, Mr. A.R. Godara, Mr. M.S. Rathore, Mr. Bharat Shrimali,
Mr. Basti Chand, Mr. A.S. Rathore, Mr. K.C. Choudhary, Mr. Vijay
Jain, Mr. Rajak Haidar, Mr. Shailendra Meghwal, Mr. N.L. Hirania, Mr.
R.K. Bohra, Mr. T.R.S. Sodha, Mr. B.P. Rajpurohit, Mr. Jitendra Ojha,
Mr. V.K. Sharma, Mr. O.P. Bishnoi, Mr. M.R. Choudhary, Mr. B.L.
Dudy, for the petitioners.
Mr. Rishab Tayal for Mr. K.L. Thakur, Addl. Advocate General for the
respondents.
.......
By these writ petitions, the petitioners have challenged the validity of the Rules 15 and 25 of the Rajasthan Education Assistant Service Rules, 2013 (for short, the Rules of 2013) and have claimed weightage of experience and relaxation in age in the recruitment to the post of Education Assistants vide 5 advertisement dated 30.5.2013 issued by the Director, Primary Education, Rajasthan, Bikaner.
All the issues raised in these writ petitions filed by various categories of employees, claiming weightage of experience and relaxation in age, for selections under the Rules of 2013, were considered and decided by the Division Bench at Jaipur Bench of the High Court, of which one of us, namely, Hon'ble Acting Chief Justice Sunil Ambwani, was member, in Atar Singh Gurjar & ors. V/s State of Rajasthan & ors. (D.B.Civil Writ Petition No.10038/2013 and other connected writ petitions) decided on 26.11.2014. The Rules 15 and 25 were not found violative of Articles 14 and 16 of the Constitution of India for the petitioners as against the members of service and in employment in the categories mentioned in Rule 2(k) of the Rules of 2013, and consequently, all the writ petitions were dismissed.
We do not find that any new facts, issues or grounds have been raised in these writ petitions.
All these writ petitions are accordingly dismissed in terms of the Division Bench judgment in Atar Singh Gurjar & ors. V/s State of Rajasthan & ors. (supra).
A copy of this order will be placed in all the connected files.
(PRAKASH GUPTA), J. (SUNIL AMBWANI),Actg.CJ. Parmar