Rajasthan High Court - Jaipur
Rohitash Verma S/O Shri Banwari Lal ... vs State Of Rajasthan on 24 November, 2021
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
(1) S.B. Civil Writ Petition No. 3540/2020
1. Rohitash Verma S/o Shri Banwari Lal Verma, Aged About 33
Years, Resident Of Ward No. 6, Vil.-Mau, Th.-Srimadhopur, Sikar.
2. Seema Kumari W/o Shri Vivek Kumar Singhal, Aged About 29
Years, Resident Of Plot No. 143-B, Near N K Public School, Arya
Nagar, Murlipura, Jaipur.
3. Anil Sharma S/o Shri Hari Shankar Sharma, Aged About 25
Years, Resident Of Ward No. 12, Near The Reliance Tower, Ajitgarh,
Sikar.
4. Sunil Singh S/o Shri Chhitar Singh, Aged About 25 Years,
Resident Of 270, Shri Janti Ke Balaji Rasta, Mau, Th.- Srimadhopur,
Sikar.
5. Mukesh Kumar Vaishnav S/o Shri Sharwan Kumar Vaishnav,
Aged About 30 Years, Resident Of Ward No. 5, Mau, Th.-
Srimadhopur, Sikar.
6. Omprakash Saini Son Of Seduram Saini, Aged About 34 Years,
Resident Of Dhani Dhaywali, Nagal Jaisa Bohra, Jhotwara, Jaipur.
7. Anshul Srivastav S/o Shri Rajendra Kumar Srivastava, Aged
About 42 Years, Resident Of B-20, Ram Nagar Colony, Bhudoli
Road, Neem Ka Thana, Sikar.
8. Sher Singh Meena S/o Shri Durga Prasad Meena, Aged About 24
Years, Resident Of Vpo-Dabla, Th.-Neem Ka Thana, Sikar.
9. SJonu Joshi S/o Shri Dheeraj Deedwania, Aged About 27 Years,
Resident Of Outside Of Chandpole Gate, Sikar.
10. Seeta W/o Shri Narendra Kumar Choudhary, Aged About 32
Years, Resident Of E-349, Bank Colony, Murlipura Scheme, Jaipur.
11. Prashant Sharma S/o Shri Brij Raj Sharma, Aged About 37
Years, Resident Of New Hospital Road (Msrdtt), B.ed. College, Qtr
No. 1, Dungarpur.
12. Kaushal Kumar Kalal S/o Shri Panna Lal Kalal, Aged About 31
Years, Resident Of Vpo-Arthuna, Th.-Garhi, Banswara.
13. Ranjeeta Sharma S/o Shri Rajkumar Sevak, Aged About 42
Years, Resident Of Pujarwada, Sagwara, Dungarpur.
14. Vinayak Bhatt S/o Shri Pravin Bhatt, Aged About 28 Years,
Resident Of Ward 17, Gamothwara, Th.-Sagwara, Dungarpur.
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15. Sugna Kumari Parmar D/o Shri Shiv Ram Parmar, Aged About
28 Years, Resident Of Gandhi Nagar New Colony, Bori, Dungarpur.
16. Mahesh Chandra S/o Shri Ramesh Chandra, Aged About 26
Years, Resident Of Vil.-Tori Badi, Post-Kesarpura, Th.-Garhi,
Dungarpur.
17. Roshan Lal Darji S/o Shri Purushottam Lal Darji, Aged About 30
Years, Resident Of Vpo-Paradaitiwar, Th.-Aspur, Dungarpur.
18. Ladu Lal Jat S/o Shri Balu Ram Jat, Aged About 24 Years,
Resident Of Vil.-Saropa, Post-Langch, Th.-Kapasan, Chittorgarh.
19. Mohammed Kalim S/o Shri Rais Mohammed, Aged About 36
Years, Resident Of Mohalla Lalpura, Near Police Thana Jama Masjid,
Dungarpur.
20. Bhavika Pandya W/o Shri Mukesh Chandra Pandya, Aged About
42 Years, Resident Of 1 Ja 24, Bramhashali Colony, Near Gyan
Sarovar, Vatika, Dungarpur.
21. Deepak Kumar Labana S/o Shri Kantilal Labana, Aged About 28
Years, Resident Of Vil.-Dhundhariya, Post-Punawara, Th.-Chikhali,
Dungarpur.
22. Varsha Kumari Labana D/o Shri Prakash Chandra Labana, Aged
About 23 Years, Resident Of Vpo-Bandela, Th.-Simalwara,
Dungarpur.
23. Sadhana Joshi W/o Shri Nitin Joshi, Aged About 45 Years,
Resident Of 3/199, Nawankur School Ke Paas, Shivaji Nagar,
Dungarpur.
24. Gajendra Nath Raval S/o Shri Kachar Nath Rawal, Aged About
36 Years, Resident Of Vil.-Khumanpur, Post-Semaliya Ghata, Th.-
Galiyakot, Dungarpur.
25. Jeetan Singh S/o Shri Biraji Singh, Aged About 27 Years,
Resident Of Vpo-Tyohari Bharatpur, Th.-Weir, Bharatpur
26. Urmila Lohar D/o Shri Rajkumar Lohar, Aged About 24 Years,
Resident Of Gandhi Chowk, Surajpole Road, Salumber, Udaipur.
27. Kailash Chandra Meena S/o Shri Khemaji Meena, Aged About
33 Years, Resident Of Vil.-Sakarkhaiya, Valai, Sabla, Dungarpur.
28. Mohan Lal Hadat S/o Shri Soma Ji Hadat, Aged About 41 Years,
Resident Of Vpo-Malakholda, Th.-Simalwara, Dungarpur.
29. Neeta Shiromani W/o Shri Haricharan Shiromani, Aged About
36 Years, Resident Of New Hospital Road (Msrdtt), B.ed. College,
Qtr No. 1, Dungarpur.
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----Petitioners
Versus
1.State Of Rajasthan, Through Principle Secretary Women And
Child Development Department, Government Secretariat, Jaipur.
2. Director, Integrated Child Development Department, State Of
Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
3. Director (Nutrition Mission- Poshan Abhiyan), Integrated Child
Development Department, State Of Rajasthan, 2, Janpath Gandhi
Nagar, Jaipur.
4. Cis Bureaus Facilities Services Pvt. Ltd., Through Its Managing
Director, Corporate Office 302, Third Floor, Centre Point, Next To
Kohinoor Hotel, Jb Nagar, Andheri Kurla Road, Andheri East,
Mumbai 400059.
5. Deputy Director, Women And Child Development Department,
Sikar, Rajasthan.
6. Deputy Director, Women And Child Development Department,
Dungarpur, Rajasthan.
7.Child Development Project Officer, Aashpur, District Dungarpur,
Rajasthan.
8. Child Development Project Officer, Srimadhopur, District Sikar,
Rajasthan.
9.Child Development Project Officer, Dund, District Sikar,
Rajasthan.
10. Child Development Project Officer, Khandela, District Sikar,
Rajasthan.
11.Child Development Project Officer, Simalwada-I, District
Dungarpur Rajasthan.
12.Child Development Project Officer, Sagwada City, District
Dungarpur Rajasthan.
13.Child Development Project Officer, Sagwada (Rural), District
Dungarpur Rajasthan.
14.Child Development Project Officer, Dungarpur District Dungarpur
Rajasthan.
15.Child Development Project Officer, Dobda, District Dungarpur
Rajasthan.
16.Child Development Project Officer, Jhotari, District Dungarpur
Rajasthan.
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17.Child Development Project Officer, Bikhali, District Dungarpur
Rajasthan.
18.Child Development Project Officer, Bichiwada , District
Dungarpur Rajasthan.
19.Child Development Project Officer, Piprali, District Sikar,
Rajasthan.
20.Child Development Project Officer, Neem Ka Thana, District
Sikar, Rajasthan.
21.Child Development Project Officer, Sikar (City), District Sikar,
Rajasthan.
22. M/s. Leader Star Security Limited. Through its Director Sh.
Rajesh Shekhawat, at 44, Ayodhya Colony, Heerapura, DCM, Ajmer
Road, Jaipur.
----Respondents
Connected With (2) S.B. Civil Writ Petition No. 3508/2020
1. Saurabh Jain Son Of Kamal Kumar Patni, Aged About 29 Years, Resident Of A-5, Tilak Nagar, Jaipur Road, Kishangarh, Ajmer, Rajasthan.
2. Pradeep Singh Kachhawa Son Of Vikram Singh Kachhawa, Aged About 38 Years, Resident Of 6 Gha 17, Jawahar Nagar, Jaipur, Rajasthan.
3. Vijay Thapak Son Of Teeka Ram Sharma, Aged About 29 Years, Resident Of Behind Jai Shri Place, Pali Road, Sheopur, Mp-476337.
4. Mohit Gupta Son Of Mukesh Kumar Gupta, Aged About 31 Years, Resident Of Near Kamsen Dharmshala, Kotwali Road, Bharatpur, Rajasthan.
5. Manish Nirmal Son Of Kanhaiya Lal Nirmal, Aged About 33 Years, Resident Of Kv 5, Quarter No. 10, Near Rose Garden, T G Patel Marg, Sector No. 7, Sipra Path, Mansarovar, Jaipur, Rajasthan.
6. Naveen Kumar Ajmera Son Of Rajendra Kumar Ajmera, Aged About 34 Years, Resident Of Ward No. 20, Dhakar Colony, Near Chungi Naka, Jaipur Road, Todaraisingh, Tonk, Rajasthan.
7. Ramesh Chandra Mahawar Son Of Ram Sahay Mahawar, Aged About 32 Years, Resident Of Vpo-Jirota Khurd, Th.- Dausa, Dausa, Rajasthan.
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8. Roop Kishor Koli Son Of Harphool Koli, Aged About 36 Years, Resident Of Plot No. 102, Shitala Mata Ki Doongri, Pani Ki Tanki Ke Paas, Brahmpuri, Jaipur, Rajasthan.
9. Neelam Gupta Wife Of Pavan Gupta, Aged About 31 Years, Resident Of 31 A, Anand Vihar, Marudhar School Ke Paas, Jamdoli, Jaipur, Rajasthan.
10.Girraj Prasad Gurjar Son Of Gyarsi Lal Gurjar, Aged About 23 Years, Resident Of Saidariya, Saidariya Khurd, Dehlod, Niwai, Tonk, Rajasthan.
11.Vimal Kumar Sharma Son Of Hoti Lal Sharma, Aged About 35 Years, Resident Of Ward No 3, Amberpur, Th. Rajakhera, Dholpur, Rajasthan.
----Petitioners Versus
1. State Of Rajasthan, Through Principle Secretary Women And Child Development Department, Government Secretariat, Jaipur.
2. Director, Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
3. Director (Nutrition Mission- Poshan Abhiyan), Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
4. Cis Bureaus Facilities Services Pvt. Ltd., Through Its Managing Director, Corporate Office 302, Third Floor, Centre Point, Next To Kohinoor Hotel, Jb Nagar, Andheri Kurla Road, Andheri East, Mumbai 400059.
5. Deputy Director, Women And Child Development Department, District Dholpur, Rajasthan.
6. M/s. Leader Star Security Limited. Through its Director Sh. Rajesh Shekhawat, at 44, Ayodhya Colony, Heerapura, DCM, Ajmer Road, Jaipur
----Respondents (3) S.B. Civil Writ Petition No. 3533/2020
1. Laxmikant Ramawat Son Of Kailash Chandra Swami, Aged About 33 Years, Resident Of Sabji Mandi Ke Paas, Sita Ram Ji Ka Mandir, Ward No. 41, Jhunjhunu, Rajasthan.
2. Birbal Singh Son Of Trilok Singh, Aged About 47 Years, Resident Of Vpo-Kolsia, Via-Nawalgarh, Jhunjhunu, Rajasthan. (Downloaded on 25/11/2021 at 09:31:32 PM)
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3. Ramchandra Son Of Mansha Ram, Aged About 30 Years, Resident Of Vil.-Rajveerpura, Post-Sakhod, Jhunjhunu, Rajasthan.
4. Balbeer Singh Rathor Daughter/son/wife Of Karni Singh Rathor, Aged About 25 Years, Resident Of Vpo-Ghantel, Th. And Dist.- Churu, Rajasthan.
5. Pooja Kumari Daughter Of Bhoop Singh, Aged About 23 Years, Resident Of Ward No. 2, Qtr. No. 1, Bsnl Office, Nawalgarh, Jhunjhunu, Rajasthan.
6. Shyam Sunder Jangid Daughter/son/wife Of Jagdish Prasad Jangid, Aged About 30 Years, Resident Of Ayodhya Nagar, Near Bright Star School, Ward No. 1, Dausa, Rajasthan.
7. Anil Kumar Sharma Daughter/son/wife Of Prabhu Dayal Sharma, Aged About 43 Years, Resident Of Tiwari Mohalla, Ward No. 2, Post.-Mau, Th.-Shrimadhopur, Sikar, Rajasthan.
8. Manoj Kumar Dhanka Daughter/son/wife Of Hari Singh Mourya, Aged About 44 Years, Resident Of Vil.-Balawas, Post.-Ratanpura, Th.-Bansur, Alwar.
9. Ravindra Singh Sekhawat Daughter/son/wife Of Krishan Singh Shekhawat, Aged About 27 Years, Resident Of Vil.-Wahidpura, Mandawa, Jhunjhunu, Rajasthan.
10. Arjun Singh Son Of Bhanwar Singh, Aged About 25 Years, Resident Of Vpo-Gumanpura, Th.-Dechu, Jodhpur, Rajasthan.
11. Kapil Kumar Parashar Daughter/son/wife Of Moti Ram Parashar, Aged About 34 Years, Resident Of Bhawara Gali, Bayana, Bharatpur, Rajasthan.
12. Mathar Khan Son Of Sakar Khan, Aged About 25 Years, Resident Of Vpo-Konra, Teh.-Chohtan, Dist.-Barmer-344702, Rajasthan.
13. Mahaveer Singh Son Of Chandan Singh, Aged About 23 Years, Resident Of Vpo-Bawari Kalan, Th-Chohtan, Barmer, Rajasthan.
14.Chandra Prakash Gupta Daughter/son/wife Of Kamal Kishor Gupta, Aged About 27 Years, Resident Of House No. 100, Near Old Police Chowki, Dhibba Para, Jaisalmer, Rajasthan.
15. Satish Kumar Daughter/son/wife Of Jagdish Prasad, Aged About 36 Years, Resident Of Vil.-Birsangwas, Post-Balloowas, Th.- Mundawar, Alwar, Rajasthan.
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16. Isalam Khan Daughter/son/wife Of Rahamatula Khan, Aged About 24 Years, Resident Of Vpo-Konra, Teh.-Chohtan, Dist.- Barmer, Rajasthan.
17. Ganpat Lal S/o Dunagara Ram, Aged About 44 Years, Resident Of Main Road, Jasol, Ward. No.-09, Jasol, Barmer, Rajasthan.
18. Virdha Ram S/o Lumbha Ram, Aged About 47 Years, Resident Of Vill.-Bawari Kalan, Th. Chohtan, Barmer, Rajasthan.
19. Papu Ram S/o Bhoma Ram, Aged About 30 Years, Resident Of Vill.-Navapuradhavecha, Post. Rauta, Th. Bagoda, Jalore, Rajasthan.
20. Vachana Ram Meghavansi S/o Partapa Ram, Aged About 37 Years, Resident Of Vill.-Navapuradhavecha, Post. Rauta, Th. Bagoda, Jalore, Rajasthan.
21. Ravindra Son Of Vishu Pal, Aged About 33 Years, Resident Of Ward No. 1, Guda Khera, Jhunjhunu, Rajasthan
---Petitioners Versus
1. State Of Rajasthan, Through Principle Secretary Women And Child Development Department, Government Secretariat, Jaipur.
2. Director, Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
3. Director (Nutrition Mission- Poshan Abhiyan), Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
4. Cis Bureaus Facilities Services Pvt. Ltd., Through Its Managing Director, Corporate Office 302, Third Floor, Centre Point, Next To Kohinoor Hotel, Jb Nagar, Andheri Kurla Road, Andheri East, Mumbai 400059.
5. Deputy director, Women & child Development Department, district Jhunjhunu, Rajasthan.
6. Child Development Project Officer, Nawalgarh, Jhunjhunu, Rajasthan.
7. Deputy Director, Women and child Development Department, District Jalore, Rajasthan.
8. Child Development Project Officer, Sanchore, District Jalore, Rajasthan.
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(8 of 96) [CW-3540/2020] 9. Child Development Project Officer, Sayla, District Jalore, Rajasthan.
10. Child Development Project Officer, Bhinmal, district Jalore, Rajasthan.
11. Child Development Project Officer, Khetre, Jhunjhunu, Rajasthan.
12. Child Development Project Officer, Block Jaisalmer, Rajasthan.
13. Child Development Project Officer, Bhuhana, Jhunjhunu, Rajasthan.
14. Deputy director, Women & child Development Department, District Jaisalmer, Rajasthan.
15. Child Development Project Officer, Alsisar, Jhunjhunu, Rajasthan.
16. Child Development Project Officer, Pokharan, Jaisalmer, Rajasthan.
17. Child Development Project Officer, Block Sam, Jaisalmer, Rajasthan.
18. Child Development Project Officer, Jhunjhunu (Rural) Jhunjhunu, Rajasthan.
19. Child Development Project Officer, Udaipurvati, Jhunjhunu, Rajasthan.
20. M/s. Leader Star Security Limited, through its Director Sh. Rajesh Shekhawat, at 44 Ayodhya Colony, Heerapura, DCM, Ajmer Road, Jaipur.
.......Respondents (4) S.B. Civil Writ Petition No. 3534/2020
1. Ashish Sharma S/o Shri Om Prakash Sharma, Aged About 32 Years, Resident Of B-30, Godara Colony, Khatipura Road, Jhotwara, Jaipur, Rajasthan.
2. Gaurang Chaturvedi S/o Shri Arun Chaturvedi, Aged About 21 Years, Resident Of Flat No. 606, Dhanuka Sunshine Prime, Near Iscon Road, Kesar Circle, Mansarovar, Jaipur, Rajasthan.
3. Shankal Lal Sharma S/o Shri Chhoti Lal Sharma, Aged About 31 Years, Resident Of Vil-Dalpura, Post-Amer, Kishanpura, Dist. Jaipur, Rajasthan.
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4. Narendra Kumar Gupta S/o Shri Ramesh Chandra Gupta, Aged About 28 Years, Resident Of Ayodhya Nagar Colony, Sainthal Road Bye Pass, Ward No. 40, Dausa, Rajasthan.
5. Sagar Mal Natwadiya S/o Shri Ram Nath Natwadiya, Aged About 29 Years, Resident Of Tan Ki Dhani, Manda Bhopawas, Kalwar, Jaipur, Rajasthan.
6. Himanshi Verma D/o Shri Mahesh Verma, Aged About 26 Years, Resident Of 81/107, Sector 8, Pratap Nagar, Sanganer, Jaipur, Rajasthan.
7. Rajesh Kumar Chaudhary S/o Shri Badri Lal Chaudhary, Aged About 29 Years, Resident Of Brijlalpura, Post-Chanani, The.-Niwai, Tonk, Rajasthan.
8. Madan Lal Gurjar S/o Shri Shrawan Lal Gurjar, Aged About 34 Years, Resident Of Vil.-Devari, Post, Lawan, Dausa, Rajasthan.
9. Lakhan Sharma S/o Shri Mukesh Chand Sharma, Aged About 27 Years, Resident Of 20, Brahmanao Ka Baas, Sanganer, Bilwa Kalan, Jaipur, Rajasthan.
10.Rajesh Kumar Jangid S/o Shri Prahlad Jangid, Aged About 26 Years, Resident Of V/p-Shreema, The.-Lalsot, Dausa, Rajasthan.
11.Uma Kanwar Jadaun D/o Shri Shivraj Singh Jadaun, Aged About 38 Years, Resident Of H-129, Swage Farm, Nandpuri Vistaar, 22 Godam, Jaipur, Rajasthan.
12.Bharat Sharma S/o Shri Lal Chand Sharma, Aged About 34 Years, Resident Of B-50, Phase 3Rd, Jhalana Doongri, Jaipur, Rajasthan
----Petitioners Versus
1. State Of Rajasthan, Through Principle Secretary Women And Child Development Department, Government Secretariat, Jaipur.
2. Director, Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
3. Director (Nutrition Mission- Poshan Abhiyan), Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
4. Cis Bureaus Facilities Services Pvt. Ltd., Through Its Managing Director, Corporate Office 302, Third Floor, Centre Point, Next To Kohinoor Hotel, Jb Nagar, Andheri Kurla Road, Andheri East, Mumbai 400059.
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5. Deputy Director, Women and Child Development Department, Jaipur.
6. Child Development Project Officer, Jalsu, District Jaipur, Rajasthan.
7. Child Development Project Officer, Jaipur-III, Plot No.4 Gujaro Ka Mohalla, Park Straight, Govind Nagar (Purv) Amer road, Jaipur.
8. Child Development Project Officer, Phagi, District Jaipur.
9. Child Development Project Officer, Chaksu, District Jaipur.
10.Child Development Project Officer, Jaipur-II, 2/676, Sector-2, Malviya Nagar, Jaipur, Rajasthan.
11. Child Development Project Officer, Jaipur-I, Subhash Colony, Near Gupta Hospital, Plot No.1E-30, Shastri Nagar, Jaipur, Rajasthan.
12. M/s. Leader Star Security Limited, Through its Director Sh. Rajesh Shekhawat, at 44, Ayodhya Colony, Heerapura, DCM, Ajmer Road, Jaipur.
----Respondents (5) S.B. Civil Writ Petition No. 3536/2020
1. Anil Saini S/o Shri Manna Ram Saini, Aged About 37 Years, R/o 44, Lhandawala Kuaa, Old Power House, Alwar, Rajasthan.
2. Guddu Ram Saini S/o Heera Lal Saini, Aged About 32 Years, Resident Of Village Post Rajpur Bada Tehsil Rajgarh, Alwar, Rajasthan.
3. Banwaree Lal Saini S/o Ramji Lal Saini, Aged About 36 Years, Resident Of Village Aamkiwal Tehsil Rajgarh, Alwar, Rajasthan.
4. Shubham Jain S/o Jai Kumar Jain, Aged About 25 Years, Resident Of Akshay Marble And Granite G-230 M.i.a. Alwar, Rajasthan.
5. Satish Kumar S/o Ramchandra, Aged About 31 Years, Resident Of Village Madanpuri, Post Bhajeet, Alwar, Rajasthan.
6. Kalu Ram Bairwa S/o Ratan Lal Bairwa, Aged About 29 Years, R/o V/p Beeghota Tehsil Rajgarh, Alwar, Rajasthan.
7. Ratan Lal Mahawar S/o Chunnilal Mahawar, Aged About 27 Years, Resident Of V/p Tholia Tehsil Jamvaramgarh, Jaipur, Rajasthan.
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8. Nidhi Charan W/o Surendra Singh, Aged About 35 Years, Resident Of Ward No 5, Silamapuriya Kuva Sardar Shahar, Churu, Rajasthan.
9. Lavkesh Sharma S/o Suaram Sharma, Aged About 26 Years, Resident Of Village Raipur Post Raipur Tehsil Dist. Bharatpur, Rajasthan.
10. Seema Sharma W/o Ved Prakash Sharma, Aged About 32 Years, R/o Raini Mohalla, Kishangarhbas, Alwar, Rajasthan.
11. Sunita Sharma D/o Aanand Swaroop Sharma, Aged About 38 Years, R/o Padav Ki Chakki Khadana Mho Near Shiv Mandir, Kishangarhbas, Alwar, Rajasthan.
12. Rishab Gupta S/o Naresh Kumar Gupta, Aged About 35 Years, Resident Of Aakanksha Bhawan, Behind Ravi Medical Store, Panchyat Samiti Road, ward 12 Ratangarh, Churu, Rajasthan.
13. Mahesh Chand Kumhar S/o Kailash Chand Kumhar, Aged About 26 Years, Resident Of Village Jirota Kalan(Dausa) V.p Jirota Khurd(Dausa), Dausa, Rajasthan.
14. Sarita Kumari W/o Mukesh Kumar, Aged About 32 Years, R/o V.p Ranoth Tehsil Mundawar, Alwar, Rajasthan.
15. Rohitash Sharma S/o Mahendra Kumar, Aged About 30 Years, R/o Plot No 112, Vijay Nagar, Behind N.e.b Housing Board Alwar, Rajasthan.
16. Guddu Ram Meena S/o Sant Singh Meena, Aged About 29 Years, R/o V/p Baleta Via Malakhera Thesil Malakhera, Alwar, Rajasthan.
17. Hemant Kumar Sharma S/o Yashwant Kumar Sharma, Aged About 31 Years, Resident Of Vpo-Bhajeeet, Via-Mia Alwar, Rajasthan.
18. Sonu Sharma D/o Ganesh Prasad Sharma, Aged About 35 Years, Resident Of 43-A, Moti Nagar, Near ITI College, Alwar, Rajasthan.
19. Nirmala Saini W/o Anil Saini, Aged About 32 Years, R/o 44, Lakhanda Wala Kuaa, Old Power House, Alwar, Rajasthan.
20. Pushpa Poonia W/o Suraj Bhan, Aged About 30 Years, R/o Vajato Ka Mohlla, Ramsara, Churu, Rajasthan.
21. Kanta Devi W/o Dataram Morodia, Aged About 31 Years, Resident Of Vill.- Gokulpur, Post-Sherpur, Tehsil Behror, Alwar, Rajasthan.
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22. Sita Ram Gurjar S/o Nopa Ram Gurjar, Aged About 32 Years, R/o Dhani Munim Ji Ki,post Ghantel, Churu, Rajasthan.
23. Kavita Saini W/o Tara Chand Saini, Aged About 28 Years, Resident Of Upla Sonawa, Behind Bal Bharati Scheme No 8, Alwar, Rajasthan.
24. Sarver Khan S/o Subhan Khan, Aged About 32 Years, Resident Of Vill.-Baijalhera, Tehsil Tijara, Alwar, Rajasthan.
25. Raj Kumar Bhati S/o Sanwar Mal Bhati, Aged About 26 Years, R/o Ghantel Thesil,churu, Rajasthan.
26. Rukseena Bano W/o Naseeb, Aged About 34 Years, Resident Of Vill.-Baijalhera, Teh.-Tijara, Alwar-Rajasthan.
27. Dinesh Panchal S/o Kamal Panchal, Aged About 27 Years, Resident Of 12, Dayanand Nagar, Khudan Puri Road, Alwar, Rajasthan.
28. Devvrat Gorsiya S/o Manoj Gorsia, Aged About 26 Years, R/o Near High School, Vpo Somasi, Churu, Rajasthan.
29. Krishana Bairwa W/o Lal Chand, Aged About 35 Years, Resident Of Vill.-Shrichandpura, Teh.-Rajgarh, Alwar, Rajasthan.
30. Salauni Khandelwal W/o Laxmi Kant Gupta, Aged About 29 Years, Resident Of C-23, Karmchari Colony, Alwar, Rajasthan.
31. Suresh Dan Charan S/o Hinglaj Dan, Aged About 28 Years, Resident Of Village Karnisar Post Khndwa, Churu, Rajasthan.
32. Lal Chand S/o Kishan Lal, Aged About 34 Years, Resident Of Kataria Emitra Gandhi Basti Ward No 03 Sujan Garh, Churu, Rajasthan.
33. Soniya Shariya D/o Krishan Kumar Shariya, Aged About 22 Years, Resident Of Mehandipur Karavi, Alwar, Rajasthan.
34. Deepak Singh S/o Ratan Singh, Aged About 27 Years, Resident Of Ward No 1, Near Bhagat Singh Chowk Rajgarh, Tehsil, Churu, Rajasthan.
35. Krishan Kumar Nai S/o Khangaram, Aged About 29 Years, R/o Village Derajsar Tehsil Sardarshahar, Churu, Rajasthan.
36. Maya Sarawag D/o Om Prakash Kaswan, Aged About 32 Years, Resident Of Gandhi Colony Wool Meel, ward 36, Churu, Rajasthan.
37. Sandeep Swami S/o Maniram Swami, Aged About 26 Years, Resident Of Near By Old Animal, Ward No 6 Sadulpur, Churu, Rajasthan.
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38. Lal Chand S/o Mohar Singh, Aged About 33 Years, Resident Of V.p.o Bhaleri Thesil Taranagar, Churu, Rajasthan.
39. Hanuman Garg S/o Shivcharan Garg, Aged About 23 Years, R/o 31 A, Anand Vihar, Near Marvdher School, Poultry Form, Agra Road, Jaipur, Rajasthan.
40. Mohammed Mustakim S/o Abduc Khan Kazi, Aged About 39 Years, R/o Ward No 05 Post Taranagar, Churu, Rajasthan.
41. Anjnee Sain W/o Suresh Sain, Aged About 27 Years, Resident Of Vpo-Hadiya, Th.-Mahwa, Dausa, Rajasthan.
42. Ajit Singh S/o Sajjan Singh, Aged About 29 Years, Resident Of Ward No 23, Babosa Murti Ke Pich, Churu, Rajasthan.
43. Vedendra Kumar Meena S/o Madan Mohan Meena, Aged About 32 Years, Resident Of Vill.-Akhawara, Post-Shekhpura, Th.- Todabheem, Karauli, Rajasthan.
44. Subhash Chandra Khati S/o Hiralal, Aged About 31 Years, Resident Of Rmpura, Teshil Taranagar, Churu, Rajasthan.
45. Kailash Chand Meena S/o Ramdhan Meena, Aged About 32 Years, Resident Of Vpo-Thana Rajaji, Th.-Rajgarh, Alwar, Rajasthan.
46. Manoj Kumari Jat D/o Ravindra Kumar, aged about 37 years, R/o Untwaliya, Churu, Rajasthan.
47. Manju Kumari Jat D/o Ravindra Kumar, Aged About 37 Years, R/o Gram Kumas Tehsil, Jhunjhunu, Rajasthan.
48. Suman W/o Tarachand, Aged About 30 Years, R/o Vpo Binasar, Churu, Rajasthan.
49. Mukul Sharma S/o Anil Kumar Sharma, Aged About 28 Years, Resident Of Diwan-Wadi, Ward 18, Tijara, Alwar, Rajasthan.
50. Rahul Jain S/o Jai Kumar Jain, Aged About 27 Years, Resident Of Akshay Marble And Granite, G-230 Mau, Alwar, Rajasthan.
----Petitioners Versus
1. State Of Rajasthan, Through Principle Secretary Women And Child Development Department, Government Secretariat, Jaipur.
2. Director, Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
3. Director (Nutrition Mission- Poshan Abhiyan), Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
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4. Cis Bureaus Facilities Services Pvt. Ltd., Through Its Managing Director, Corporate Office 302, Third Floor, Centre Point, Next To Kohinoor Hotel, Jb Nagar, Andheri Kurla Road, Andheri East, Mumbai 400059.
5. Deputy Director, Child Development Project Officer, Alwar City, Women And Child Development Department, District Alwar, Rajasthan.
6. Child Development Project Officer, Behror, Alwar, Rajasthan.
7. Child Development Project Officer, Rajgarh, Alwar, Rajasthan.
8. Child Development Project Officer, Reni, Alwar, Rajasthan.
9. Child Development Project Officer, Mundawar, Alwar.
10. Child Development Project Officer, Bidasar, Churu, Rajasthan
11. Child Development Project Officer, Sardar Sahar, Churu, Rajasthan.
12. Child Development Project Officer, Laxmangarh, Alwar, Rajasthan.
13. Child Development Project Officer, Kishangarhbas, Alwar, Rajasthan.
14. Child Development Project Officer, Ratangarh, Churu, Rajasthan.
15. Child Development Project Officer, Thanagazi, Alwar, Rajasthan.
16. Child Development Project Officer, Umrain, Alwar, Rajasthan.
17. Child Development Project Officer, Sujangarh, Churu, Rajasthan.
18. Child Development Project Officer, Ramgarh, Alwar, Rajasthan.
19. Child Development Project Officer, Churu(Rural), Rajasthan.
20. Child Development Project Officer, Neemrana, Alwar, Rajasthan.
21. Child Development Project Officer, Tijara, Alwar, Rajasthan.
22. Child Development Project Officer, Bansur, Alwar, Rajasthan.
23. Child Development Project Officer, Kathumar, Alwar, Rajasthan.
24. Child Development Project Officer, Rajgarh, Churu, Rajasthan
25. Child Development Project Officer, Kotkasim, Alwar, Rajasthan.
26.Child Development Project Officer, Churu(Urban), Rajasthan. (Downloaded on 25/11/2021 at 09:31:32 PM)
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27. M/s. Leader Star Security Limited. Through its Director Sh. Rajesh Shekhawat, at 44, Ayodhya colony, Heerapura, DCM, Ajmer road, Jaipur.
----Respondents (6) S.B. Civil Writ Petition No. 3537/2020
1. Ramkesh Gurjar S/o Kailashiram, Aged About 30 Years, Resident Of Village Post Nisura The. Todabhim Karauli. Rajasthan.
2. Rajesh Kumar Sharma S/o Kalyan Prasad Sharma, Aged About 42 Years, Resident Of Krishna Colony Near Tagore Iti Hindaun City, Karauli, Rajasthan.
3. Sumer Chand Sharma S/o Jagdish Prasad Sharma, Aged About 39 Years, Resident Of Near Paarbala Kunya Ke Pass,krishna Colony, Hindaun City, Karauli, Rajasthan.
4. Rakesh Kumar Jatav S/o Shyam Lal Jatav, Aged About 30 Years, Resident Of Village Nisura Tehsil Todabhim ,karauli Post Office Mahaveer Ji, Karauli, Rajasthan.
5. Ashwini Kumar Sharma S/o Nemi Chand Sharma, Aged About 33 Years, Resident Of Near Pandey Ka Kunya Sardulal Ki Bagichi,karauli, Rajasthan.
6. Raman Lal Sharma S/o Bhagwan Sahay Sharma, Aged About 43 Years, Resident Of V/p Jhareda Tehsil Hindaun City,karauli, Rajasthan.
7. Kapil Dev S/o Bhagwan Singh, Aged About 25 Years, Resident Of Lahchoda Tehsil Hindaun City Karauli, Rajasthan.
8. Chadresh Kumar Karsoliya S/o Harilal, Aged About 27 Years, Resident Of Village Nisura Tehsil Todabhim ,karauli, Rajasthan.
9. Nihal Singh Gurjar S/o Gopal Singh, Aged About 38 Years, Resident Of V/p Chirawanda Tehsil Nadauti, Kraulii. Rajasthan.
10. Rajendra Kumar Sharma S/o Prakash Chand Sharma, Aged About 33 Years, Resident Of V/p Shaharakar Tehsil Todabhim, Karauli, Rajasthan.
11. Surendra Kumar Sharma S/o Jagdish Kumar Sharma, Aged About 24 Years, Resident Of V/p Shaharakar Tehsil Todabhim, Karauli, Rajasthan.
12. Kapil Kumar Gautam S/o Mahendra Kumar Gautam, Aged About 29 Years, Resident Of 2/69 Housing Board Colony Gupteshwar Road, Dausa, Rajasthan.
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13. Mangi Kumari Meghwal W/o Har Lal, Aged About 38 Years, Resident Of Village Bamniya Post Basda Village Bhinder, Udaipur, Rajasthan
14. Tara Choudhary W/o Bharat Choudhary, Aged About 25 Years, Resident Of 50,shastri Nagar Khempura, Girwa, Udaipur, Rajasthan.
15. Nijam Khan S/o Barkat Khan, Aged About 22 Years, Resident Of Padamda,rohide Gadra Road, Badmer, Rajasthan.
16. Rinku Jain W/o Pradeep Modi, Aged About 25 Years, Resident Of Village Muriliya Post Peepalwas Teshil Bhadesar, Chittorgarh, Rajasthan
17. Ritu Kunwar Rathore D/o Narendra Sing Rathore, Aged About 22 Years, Resident Of 202, Neemuch Mata Scheme Dewali,udaipur, Rajasthan
18. Swati Trivedi W/o Vivek Shukla, Aged About 31 Years, Resident Of Shuklawara Sagwara Dungarpur, Rajasthan
19. Mukesh Kumar Parmar S/o Kantilal Parmar, Aged About 32 Years, Resident Of Pantli Post Punali,dungarpur, Rajasthan.
20. Pushkar Puri Goswami S/o Ratan Puri Goswami, Aged About 26 Years, Resident Of Vill-Rana Post Chatiyakhedi Teshil Gogunda, Udaipur, Rajasthan.
21. Rajesh Paliwal S/o Himmat Ram Paliwal, Aged About 33 Years, Resident Of Village Post Bramno Ka Kherwara The.jhadol Lph. Udaipur, Rajasthan.
22. Deepak Paliwal S/o Khem Raj Paliwal, Aged About 26 Years, Resident Of Village Post Bramno Ka Kherwara The.jhadol Lph. Udaipur, Rajasthan.
23. Chetna Sanadhya W/o Sunil Sandhya, Aged About 41 Years, Resident Of 128,variyon Ki Ghati,near Purohit Ji Ki Haweli,girwa,udaipur, Rajasthan.
24. Chetan Kumar Regar S/o Giriraj Prasad, Aged About 23 Years, Resident Of Village Mothpur,post Mothpur Thesil Atru,baran, Rajasthan.
25. Monika Kumari Nanoma W/o Viram Nanoma, Aged About 29 Years, Resident Of Sattu Post Hathai,dungarpur, Rajasthan.
26. Seeta Kumari Meena W/o Sohan Lal Meena, Aged About 31 Years, Resident Of Somawat Bilakh Udaipur, Rajasthan. (Downloaded on 25/11/2021 at 09:31:32 PM)
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27. Ramesh Chandra Meena S/o Laxman Lal, Aged About 25 Years, Resident Of 43,school Ke Samne Garnalakotda Thasil Rishabdev, Udaipur, Rajasthan.
28. Radha Kumari Audichya D/o Dinesh Audichya, Aged About 25 Years, Resident Of 9, Dhimber,bholwada Badi Holi, Udaipur, Rajasthan.
29. Himmat Lal Keer S/o Himmat Lal Keer, Aged About 26 Years, Resident Of 57,nainpuriya Post Namana Thesil Nathdwara, Rajsamand, Rajasthan.
30. Sunita Sharma W/o Rooplal Sharma, Aged About 34 Years, Resident Of 365,bhadawat Fala Post Utharda, Utharda Teshil Salumber, Udaipur, Rajasthan.
31. Krishna Kumar Maderana S/o Radhe Shyam, Aged About 24 Years, Resident Of Village Nagla Dharsoni (Ajeet Nagar) Post Dharsoni Tehsil Weir, Bharatpur, Rajasthan.
----Petitioners Versus
1. State Of Rajasthan, Through Principle Secretary Women And Child Development Department, Government Secretariat, Jaipur.
2. Director, Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
3. Director (Nutrition Mission- Poshan Abhiyan), Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
4. Cis Bureaus Facilities Services Pvt. Ltd., Through Its Managing Director, Corporate Office 302, Third Floor, Centre Point, Next To Kohinoor Hotel, Jb Nagar, Andheri Kurla Road, Andheri East, Mumbai 400059.
5. Deputy Director, Child Development Project Officer, Karauli, Women And Child Development Department, District Karauli, Rajasthan.
6. Deputy Director, Child Development Project Officer, Udaipur, Women And Child Development Department, District Udaipur, Rajasthan.
7. Child Development Project Officer, Karauli, Rajasthan.
8. Child Development Project Officer, Mandarayal, Karauli, Rajasthan.
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9. Child Development Project Officer, Hindaun, Karauli, Rajasthan.
10. Child Development Project Officer, Badgaon, Udaipur, Rajasthan.
11. Child Development Project Officer, Girwa Kurabad, Udaipur, Rajasthan.
12. Child Development Project Officer, Falasiya, Udaipur, Rajasthan.
13. Child Development Project Officer, Gogunda, Udaipur, Rajasthan.
14. Child Development Project Officer, Jadhaol, Udaipur, Rajasthan.
15. Child Development Project Officer, Jhallara, Udaipur, Rajasthan.
16. Child Development Project Officer, Kherwada-I, Udaipur, Rajasthan.
17. Child Development Project Officer, Kherwada-Ii, Rishabdev, Udaipur, Rajasthan.
18. Child Development Project Officer, Mavali, Udaipur, Rajasthan.
19. Child Development Project Officer, Salumber-I, Udaipur, Rajasthan.
20. Child Development Project Officer, Kothda, Udaipur, Rajasthan.
21. Child Development Project Officer, Udaipur City, Udaipur, Rajasthan.
22. Child Development Project Officer, Lasadiya, Udaipur, Rajasthan.
23. Child Development Project Officer, Sapotra, Karauli, Rajasthan.
24. Child Development Project Officer, Hindaun (Rural), Rajasthan.
25. Child Development Project Officer, Nadauti, Karauli, Rajasthan.
26. Child Development Project Officer, Todabhim, Rajasthan.
27.M/s. Leader Star Security Limited. Through its Director Sh. Rajesh Shekhawat, at 44, Ayodhya colony, Heerapura, DCM, Ajmer road, Jaipur.
----Respondent (7) S.B. Civil Writ Petition No. 3541/2020
1. Deen Dayal Sharma S/o Shri Madan Lal Sharma, Aged About 37 Years, Resident Of Plot No. 232, Adarsh Colony, Near Man Club, Dausa.
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2. Mithlesh Kumari D/o Shri Ghanshyam Lal, Aged About 42 Years, Resident Of Santoshi Mata Ke Mandir Ke Paas, Sahyog Nagar, Shiva Talkies Ke Pichhe, Bharatpur.
3. Rajesh Sharma S/o Shri Ramdayal Sharma, Aged About 35 Years, Resident Of Vill.-Harnathpura, Th. Basawa, Dausa.
4. Ramkesh Bairwa S/o Shri Jagdish Bairwa, Aged About 28 Years, Resident Of Vill.-Lotwara, Post-Jopara, Th.-Dausa, Dausa.
5. Sunendra Kumar Sain S/o Shri Sugar Singh, Aged About 38 Years, Resident Of Vpo-Hadiya Roth, Th.-Mahwa, Dausa.
6. Roop Ram Gurjar S/o Shri Siya Ram Gurjar, Aged About 25 Years, Resident Of Vpo-Pipalkhera, Th.-Mahwa, Dausa.
7. Manoj Kumar Sharma S/o Shri Jatashankar Sharma, Aged About 22 Years, Resident Of Bajar Mohalla, Shyalawas, Dausa.
8. Surendra Singh Gurjar S/o Shri Ram Swaroop Gurjar, Aged About 26 Years, Resident Of V/p.-Sikandara Burja Bhudawala, Th. Sikrai, Dausa.
9. Imran Baig S/o Shri Makbool Baig, Aged About 29 Years, Resident Of Police Thane Ke Pichhe, Purane Post Office Ke Paas, Bandikui, Dausa.
10.Suman Devi W/o Shri Amit Kumar Sharma, Aged About 24 Years, Resident Of Tiwari Mohalla, Baswa Road, Bandikui, Dausa.
11.Ajay Kumar Sharma S/o Shri Nand Lal Sharma, Aged About 27 Years, Resident Of Dhani Bramhano Ki, Vpo-Jhar, Th.-Bassi, Jaipur.
12.Praveen Kumar Sharma S/o Shri Bihari Lal Sharma, Aged About 25 Years, Resident Of Dhani Bramhano Ki, Vpo-Jhar, Th.-Bassi, Jaipur.
13.Vikram Yogi S/o Shri Banwaree Lal Yogi, Aged About 35 Years, Resident Of Vill.-Lungi, Post.-Ungwa, Th.-Sikrai, Dausa.
14.Sunil Kumar Jaga S/o Shri Munim Ram Jaga, Aged About 32 Years, Resident Of V/p. Binori, Th.-Lalsot, Dausa.
15.Imran Khan S/o Shri Azim Khan, Aged About 27 Years, Resident Of Mahadewali, Circuit House Ke Pichhe, Mahboob Colony, Tonk.
16.Shyam Kumar Sharma S/o Shri Kailash Prasad Sharma, Aged About 26 Years, Resident Of Vil.-Chandpur, Geejgarh, Dausa.
17.Jeetesh Kumar Yogi S/o Shri Lakshman Yogi, Aged About 30 Years, Resident Of Vpo-Azizpur, Th. Todabheem, Karauli. (Downloaded on 25/11/2021 at 09:31:32 PM)
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18.Rajmal Kumawat S/o Shri Ladu Lal Kumawat, Aged About 34 Years, Resident Of Vil.-Govardhanpura, Post-Alnas, Th. Mandal, Bhilwara.
19.Ramjas Jat S/o Shri Hemraj Jat, Aged About 25 Years, Resident Of Vil.-Jawanpura, Post-Tonkarwar, Th.-Hurda, Bhilwara.
20.Uganta Yadav W/o Shri Udai Singh Yadav, Aged About 26 Years, Resident Of Vpo-Manka, Th. Mundawar, Alwar.
21.Prithviraj Saraswat S/o Shri Gopal Lal Saraswat, Aged About 30 Years, Resident Of Shila Mata Ji, Saraswat Mohalla, Baroondni, Bhilwara.
22.Ganpat Sahu S/o Shri Jaichand Teli, Aged About 26 Years, Resident Of Sathana Bazer, Bijainagar, Ajmer.
23.Vikas Kumar S/o Shri Lalan Sharma, Aged About 27 Years, Resident Of Ward No. 11, Saraswat Colony, Sultanpur, Th. Digod, Kota.
24.Chandra Prakash Meena S/o Shri Ram Kalyan Meena, Aged About 31 Years, Resident Of Vil.- Khorda, Post-Karwad, Th.-Pipalda, Kota.
25.Murad Mohammed S/o Shri Karim Mohammed, Aged About 26 Years, Resident Of Brmhano Ka Mohalla, Vpo-Jas Nagar, Th.- Riyanbari, Nagaur.
26.Tripurari Chakravarti S/o Shri Murari Lal, Aged About 24 Years, Resident Of Vpo-Mirzapur, Th. Anta, Baran.
27.Dinesh Kumar Samota S/o Shri Dhara Singh Samota, Aged About 29 Years, Resident Of Dhani Dungarwali, Vpo-Hanspur, Th. Shrimadhopur, Sikar.
28.Bablu Raigar S/o Shri Gyarsi Ram, Aged About 24 Years, Resident Of Vpo-Mothpur, Th. Atru, Baran.
29.Hansraj Nagar S/o Shri Babu Lal Nagar, Aged About 26 Years, Resident Of Post-Bambooliya Kalan, Kota.
30.Bramhsingh Gurjar S/o Shri Shripal, Aged About 41 Years, Resident Of Vpo-Nisoora, Via-Shri Mahaveer Ji, Th. Todabheem, Karauli.
31.Shivraj Kharol S/o Shri Nathu Lal, Aged About 29 Years, Resident Of Village And Post Bambulia, Tehsil Pipalda, District Kota.
----Petitioners
Versus
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1. State Of Rajasthan, Through Principle Secretary Women And Child Development Department, Government Secretariat, Jaipur.
2. Director, Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
3. Director (Nutrition Mission- Poshan Abhiyan), Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
4. Cis Bureaus Facilities Services Pvt. Ltd., Through Its Managing Director, Corporate Office 302, Third Floor, Centre Point, Next To Kohinoor Hotel, Jb Nagar, Andheri Kurla Road, Andheri East, Mumbai 400059.
5. Deputy Director, Women And Child Development Department, Dausa, District Dausa, Rajasthan.
6. Deputy Director, Women And Child Development Department, Bhilwara, District Bhilwara, Rajasthan.
7. Child Development Project Officer, Bandikui-I, District Dausa, Rajasthan
8. Child Development Project Officer, Bandikui-Ii, District Dausa, Rajasthan
9. Child Development Project Officer, Dausa-Ii (Lavan), District Dausa, Rajasthan
10.Child Development Project Officer, Lalsot, District Dausa, Rajasthan
11.Child Development Project Officer, Dausa (Rural), District Dausa, Rajasthan
12.Child Development Project Officer, Mahua, District Dausa, Rajasthan
13.Child Development Project Officer, Sikrai, District Dausa, Rajasthan
14.Child Development Project Officer, Sahada, District Bhilwara, Rajasthan
15.Child Development Project Officer, Asind, District Bhilwara, Rajasthan
16.Child Development Project Officer, Kotdi, District Bhilwara, Rajasthan
17.Child Development Project Officer, Raipur, District Bhilwara, Rajasthan (Downloaded on 25/11/2021 at 09:31:32 PM) (22 of 96) [CW-3540/2020]
18.Child Development Project Officer, Banera, District Bhilwara, Rajasthan
19.Child Development Project Officer, Sahada, District Bhilwara, Rajasthan
20.Child Development Project Officer, Shahpura, District Bhilwara, Rajasthan
21.Child Development Project Officer, Hurda, District Bhilwara, Rajasthan
22.Child Development Project Officer, Suhana, District Bhilwara, Rajasthan
23.Child Development Project Officer, Jahajpur, District Bhilwara, Rajasthan
24.Child Development Project Officer, Mandalgarh, District Bhilwara, Rajasthan
----Respondents (8) S.B. Civil Writ Petition No. 3542/2020
1. Pavitra Nagar W/o Bhagwati Prasad Nagar, Aged About 32 Years, Resident Of H-35 Laxmi Vihar Shahabad Road, Baran, Rajasthan.
2. Rohit Nagar S/o Shri Hari Ballabh Nagar, Aged About 30 Years, Resident Of Village Samballpur Post Fathepur, Baran,rajasthan.
3. Chandra Prakash Meena S/o Shri Babulal Meena, Aged About 32 Years, Resident Of Village/post Toran Th.dogod Dist Kota, Rajasthan.
4. Seema Bhardwaj W/o Shri Nitin Pancholi, Aged About 32 Years, Resident Of Oppsit Head Postoffice Station Road, baran,rajasthan.
5. Yogesh Maharia S/o Shri Rawat Mal Maharia, Aged About 28 Years, Resident Of Gram Post Neema Ki Dhani Tehsil Ramgarh Shekhawati, Sikar, Rajasthan.
6. Yashir Shahjad Khan S/o Shri Islam Khan, Aged About 22 Years, Resident Of Village Sorkha Khurd Post Sorkha Tehsil Mundawa, Alwar,rajasthan.
7. Kana Ram S/o Shri Harsukh Ram, Aged About 41 Years, Resident Of 5/35 Ddp Nagar Madhuban Housing Board, Basni ,jodhpur. Rajasthan.
8. Kinjal Jain S/o Shri Brij Mohan Jain, Aged About 28 Years, Resident Of Niyariyo Ki Maszid Jallap Mohalla In Side Jalori Gate Jodhpur. Rajasthan.
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9. Prema Ram S/o Shri Gokal Ram, Aged About 41 Years, Resident Of Village Khari Khurd, Post Palasani, Jodhpur. Rajasthan.
10. Seeta W/o Shri Raghuveer Singh, Aged About 32 Years, Resident Of Ashok Ngar Ward No 24,pipar City, Jodhpur. Rajasthan.
11. Roop Kanwar W/o Shri Devraj Singh, Aged About 29 Years, Resident Of Danta House, Out Side Chadpole Gate Khetri House Road Chandpole, Shastri Nagar Jaipur. Rajasthan.
12. Hanuman Ram S/o Shri Shivdan Ram, Aged About 33 Years, Resident Of V/p Asawari Via Gotan, Nagaur. Rajasthan.
13.Devraj Singh S/o Shri Hemdan, Aged About 52 Years, Resident Of Village Khari Khurd Post Palasani, Jodhpur. Rajasthan.
14. Khinv Ram Megwal S/o Shri Bhaguram Megwal, Aged About 37 Years, Resident Of Enka Bhatiyan Mokheri Teshel Phalodi,jodhpur. Rajasthan.
15.Rakesh Panwar S/o Shri Mohan Ram Panwar, Aged About 26 Years, Resident Of 106,aadeshwar Nagar Opp.choupasani Garden, , Jodhpur. Rajasthan.
16.Sushma Chandeliya D/o Shri Chena Ram Chade, Aged About 21 Years, Resident Of Chandeliyo Ki Dhani, Besroli Makarana, Nagaur. Rajasthan.
17.Rajshree W/o Shri Kishan Ram, Aged About 34 Years, Resident Of Plot No 45, Khashra No 119/1 Shivam Nagar, Rajasthan Hospital Back Side Banar Road, Jodhpur. Rajasthan.
18.Takhat Singh Rathore S/o Shri Jor Singh Rathore, Aged About 39 Years, Resident Of Phar Jung Ii Colony Kishor Bhag Mandor Road, Jodhpur. Rajasthan.
19.Om Prakash S/o Shri Narayan Ram, Aged About 41 Years, Resident Of Chowkidaro Ki Dhani Village Binjwariya, Tehsil Bilara, Jodhpur. Rajasthan.
20.Dimple Sharma W/o Shri Devidutt Sharma, Aged About 35 Years, Resident Of 38, Chutro Ji Ka Bera, New Nagaur Road, Mandore, Jodhpur. Rajasthan.
21.Santosh W/o Shri Bhupendra Saran, Aged About 27 Years, Resident Of Bank Of Baroda Ke Samne, Veer Teja Chowk, V/p Ratkuria Thesil Bhopalgarh,jodhpur. Rajasthan.
22.Laxman S/o Shri Basti Ram, Aged About 28 Years, Resident Of Sanicharji Ke Mandir Ke Pass V/p Ummed Nagar, Jodhpur. Rajasthan.
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23.Ummeda Ram S/o Shri Govindram, Aged About 27 Years, Resident Of Brahmano Ka Bas, Ghantiyali, Baap, Jodhpur. Rajasthan.
24.Manish Singh Chouhan S/o Shri Gordhan Singh, Aged About 24 Years, Resident Of Kotpura,purohito Ka Bass, Kheechan Jodhpur. Rajasthan.
25.Kanhaiya Lal S/o Shri Jagdish, Aged About 27 Years, Resident Of Bhadiyaro Ka Bass, Baori Tehsil Baori, Jodhpur. Rajasthan.
26.Sunil Kumar Sharma S/o Shri Girdhar Sharma, Aged About 37 Years, Resident Of 38, Chutro Ji Ka Bera, New Nagaur Road, Mandore, Jodhpur. Rajasthan.
27.Harsh Bhandari S/o Shri Pushp Raj Ji Bhandari, Aged About 23 Years, Resident Of Near Govt School Kala Bhata, Piper City. Dist. Jodhpur Raj.
28.Mahendra Singh S/o Shri Bhanwar Singh, Aged About 23 Years, Resident Of V/p Gumanpura Dechu Teshil Shergarh, Jodhpur. Rajasthan.
29.Shubh Karan S/o Shri Dhramchand, Aged About 27 Years, Resident Of Village Chandelnagr,post Asalkheri, Tehsil Churu,district Churu. Rajasthan.
30.Umesh Sharma S/o Shri Ghanshaym Sharma, Aged About 25 Years, Resident Of Gaytri Nagar Khedliganj Atru,baran. Rajasthan.
31.Manoj Kumar Meena S/o Shri Laxman Singh Meena, Aged About 35 Years, Resident Of Village Bhawanpura P.o Ajnawar Tech. Chhipabaroad, Baran. Rajasthan.
32.Mohammed Asif S/o Shri Mhomad Usuf, Aged About 40 Years, Resident Of V/p Devar/shahbad ,baran. Rajasthan.
33.Kailash Chand S/o Shri Nathu Lal, Aged About 27 Years, Resident Of V/p Kundi Thesil Atru, Baran. Rajasthan.
34.Hemlata Sharma W/o Shri Dilip Kumar Sharma, Aged About 39 Years, Resident Of Gaytri Nagar Khedliganj Atru,baran. Rajasthan.
35.Antima Nagar D/o Shri Bajrang Lal, Aged About 43 Years, Resident Of Nigam Office Ke Piche Saraswati Colony,jhalawar Road Baran. Rajasthan.
36.Dinesh Gautam S/o Shri Om Prakash Gautam, Aged About 49 Years, Resident Of Gayatri Nagar Bhandha Road Atru. Dist. Baran, Raj.
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37.Anurag Pratap Singh S/o Shri Baneraj Singh, Aged About 26 Years, Resident Of V/p Bakravada/hati Dilod Thesil Atru, Baran. Rajasthan.
38.Kamlesh Kumar S/o Shri Babulal, Aged About 30 Years, Resident Of Village Digodpr V.p Digodpur Block Kishanganj, Baran. Rajasthan.
39.Yashwant Kumar Sharma S/o Shri Bhramnand Sharma, Aged About 28 Years, Resident Of Village Shahabad V.p Shahabad,baran. Rajasthan.
40.Keshav Yadav S/o Shri Satyendra Singh, Aged About 30 Years, Resident Of Village Shahabad Block Shahabad, Baran. Rajasthan.
----Petitioners Versus
1. State Of Rajasthan, Through Principle Secretary Women And Child Development Department, Government Secretariat, Jaipur. Rajasthan.
2. Director, Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur. Rajasthan.
3. Director (Nutrition Mission- Poshan Abhiyan), Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur. Rajasthan.
4. Cis Bureaus Facilities Services Pvt. Ltd., Through Its Managing Director, Corporate Office 302, Third Floor, Centre Point, Next To Kohinoor Hotel, Jb Nagar, Andheri Kurla Road, Andheri East, Mumbai 400059.
5. Deputy Director, Women And Child Development Department, Baran, District Baran, Rajasthan.
6. Deputy Director, Women And Child Development Department, Jodhpur, District Jodhpur, Rajasthan.
7. Child Development Project Officer, Anta , District Baran, Rajasthan
8. Child Development Project Officer, Atru , District Baran, Rajasthan
9. Child Development Project Officer, Baran, District Baran, Rajasthan
10. Child Development Project Officer, Chipabarod, District Baran, Rajasthan (Downloaded on 25/11/2021 at 09:31:32 PM) (26 of 96) [CW-3540/2020]
11. Child Development Project Officer, Bhopalgarh, District Jodhpur, Rajasthan
12. Child Development Project Officer, Osiyan, District Jodhpur, Rajasthan
13. Child Development Project Officer, Balesar, District Jodhpur, Rajasthan
14. Child Development Project Officer, Phalodi, District Jodhpur, Rajasthan
15. Child Development Project Officer, Bawari Osiyan-II, District Jodhpur, Rajasthan
16. Child Development Project Officer, Baap, District Jodhpur, Rajasthan
17. Child Development Project Officer, Shergarh, District Jodhpur, Rajasthan
18. Child Development Project Officer, Bilara, District Jodhpur, Rajasthan
19. Child Development Project Officer, Luni, District Jodhpur, Rajasthan
20. Child Development Project Officer, Jodhpur City, District Jodhpur, Rajasthan
21. Child Development Project Officer, Mandor, District Jodhpur, Rajasthan
22. Child Development Project Officer, Tibari, District Jodhpur, Rajasthan.
23. Child Development Project Officer, Kishanganj, District Baran, Rajasthan
24. Child Development Project Officer, Shahbad, District Baran, Rajasthan
25. Child Development Project Officer, Chabda, District Baran, Rajasthan.
26. M/s. Leader Star Security Limited. Through its Director Sh. Rajesh Shekhawat, at 44, Ayodhya colony, Heerapura, DCM, Ajmer road, Jaipur.
----Respondents (9) S.B. Civil Writ Petition No. 3543/2020 (Downloaded on 25/11/2021 at 09:31:32 PM) (27 of 96) [CW-3540/2020]
1. Vinod Dhanopia S/o Om Prakash, Aged About 29 Years, Resident Of House No 13 Shrinath Colony Baral Road Bijaynagar, Ajmer, Rajasthan.
2. Apoorva Raj Vishanawat D/o Surendra Kumar Vishanawat, Aged About 26 Years, Resident Of House No 24, Nehru Colony Ajmer Road, Kekri, Ajmer, Rajasthan.
3. Ashish Kumar Dadhich S/o Damodar Lal Dadhich, Aged About 25 Years, Resident Of House No 602 Balaji Walo Ka Mohalla Rala Wata Tehsil Kishan Garh, Ajmer, Rajasthan.
4. Ramratan Hardu S/o Heera Lal, Aged About 26 Years, Resident Of Village Post Dhanipura Tehsil Riyabadi , Jaipur, Rajasthan.
5. Kamlesh Choudhary S/o Sujanram Choudhary, Aged About 27 Years, Resident Of Jatmohalla, Village Bajdoli, Shindaspura, Jaipur, Rajasthan.
6. Vikas Kumar Sharma S/o Jogendar Sharma, Aged About 31 Years, Resident Of V.p.o Chaturbhuj Tehsil Kotputli, Jaipur, Rajasthan.
7. Babita Daughter/son/wife Of Vijay Singh, Aged About 23 Years, Resident Of Village Dhani Charan Post Kaliyasar, Jhunjhunu,rajasthan.
8. Babulal Meena Daughter/son/wife Of Guajya Ram Meena, Aged About 45 Years, Resident Of V.p Pali Th. Reni , Alwar, Rajasthan.
9. Prakash Kumari Rao D/o Of Ganeshprashad Rao, Aged About 34 Years, Resident Of Housing Board, Saket Nagar 1/61, Balaji Ke Mandir Ke Pas, Beawar, Ajmer, Rajasthan.
10. Asha Gurjar D/o Gajanand Gurjar, Aged About 21 Years, Resident Of Pilwa Gram Post Settle Nivasi Pilva,dausa, Rajasthan.
11. Sunil Kumar Gautam S/o Rajendra Gautam, Aged About 23 Years, Resident Of Main Market Banasthali Newai, Tonk, Rajasthan.
12. Shiv Kumar Chauhan S/o Om Prakash Chouhan, Aged About 35 Years, Resident Of Shri Nath Colony, Purana Kota Road, Bypass Kekri, Ajmer. Rajasthan.
13. Vishal Jangid S/o Babulal, Aged About 31 Years, Resident Of Near Kishhan Choraha, Vardhaman School Village Thanwala,tehsil Riyabadi,nagaur, Rajasthan.
14. Meena Kumari Garg Daughter/son/wife Of Devi Lal Garg, Aged About 34 Years, Resident Of Vabudar,tehsil Jahajpur Via Pamder, Bhilwara, Rajasthan.
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15. Yogesh Kumar Dadhich S/o Damodar Lal Dadhich, Aged About 28 Years, Resident Of House No 602 Balaji Walo Ka Mohalla Village Post Ralawata, Tehsil Kishangarh, Ajmer, Rajasthan.
16. Shruti Sharma Wife Of Vivek Sharma, Aged About 41 Years, Resident Of House No 250 Gyan Vihar Colony B/h Mittal Hospital Pushkar Road, Ajmer, Rajasthan.
17. Virendra Singh Shekhawat S/o Bindu Singh Shekhawat, Aged About 30 Years, Resident Of 725,nilkanth Ke Pas Railway Station, Bandanwara Bhinay Ajmer, Rajasthan.
18. Pooja Kumari Vaishnav Daughter/son/wife Of Jagdish Pandit, Aged About 31 Years, Resident Of 5 Gali No 2 Behing Ibm Colony, Shivaji Nagar, Adarshnagar, Ajmer, Rajasthan.
19. Surya Prakash Sharma S/o Shyam Lal Sharma, Aged About 42 Years, Resident Of Neawaton Ki Poli Merta City, Merta, Nagaur, Rajasthan.
20. Mukesh Kumar S/o Kailash Chand, Aged About 34 Years, Resident Of Meena Ki Chakki Ke Pas Rajaradiy Madanganj, Kishangarh, Ajmer.
21. Vikram Singh Rawat S/o Kan Singh, Aged About 39 Years, Resident Of Village Paluna Post Badkochra Vaya Jawaja Tehsil Beawar, Ajmer, Rajasthan.
22. Ram Kumar Daughter/son/wife Of Gopal Prasad, Aged About 32 Years, Resident Of Village Dundpuri Post Khohdoriba Tehsil Rajgarh Alwar, Rajasthan.
23. Preetam Dadhich S/o Satyanarain Dadhich, Aged About 26 Years, Resident Of Village Post Dhasook Thesil Arain , Ajmer, Rajasthan.
24. Brijraj Singh S/o Shri Devraj Singh, Aged About 33 Years, R/o Village Chosala, Post Devpuri, Th. Arain, Dist. Ajmer, Rajasthan.
25. Maneesh Kumar Tiwari S/o Suresh Chand Tiwari, Aged About 35 Years, Resident Of 20/205 Saraswati Nagar, Agra Road, Dausa, Rajasthan.
26. Suresh Chand Gupta S/o Banwari Lal Gupta, Aged About 40 Years, Resident Of 303,pashupati Nath Nagar 6 No. Bus Stand Ke Pas, Pratap Nagar, Jaipur, Rajasthan.
27. Vakeel Mohammad Teli Daughter/son/wife Of Razak Mohammad Teli, Aged About 33 Years, Resident Of Bus Stand Village Padukala Thesil Riya Badi, Nagur, Rajasthan. (Downloaded on 25/11/2021 at 09:31:32 PM)
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28. Latesh Bhati Daughter/son/wife Of Pawan Bhati, Aged About 38 Years, Resident Of Gali No 3 Shyam Nagar Foy Sagar Road, Ajmer, Rajasthan.
29. Poonam D/o Anil, Aged About 22 Years, Resident Of Modanio Kin Gali Gram Post Marwar, Mundawa, Nagaur, Rajasthan.
30. Sakshi Garg D/o Radhamohan Masan, Aged About 26 Years, Resident Of Masan Trading Co. Sadar Thane Ke Samne, Surajbhan Market Hindaun City, Karauli, Rajasthan.
31. Mahendra Singh Rathore S/o Om Singh Rathore, Aged About 28 Years, Resident Of Vpo Khardiya Tehsil Nawa, Nagaur, Rajasthan.
32. Surendra Singh Sandu S/o Umeed Singh, Aged About 25 Years, Resident Of Charno Ka Bas Khiwsar Road, Kankrai, Nagaur, Rajasthan.
33. Mannu Kanwar W/o Of Surendra Singh, Aged About 29 Years, Resident Of 128, Main Bazar Vpo Mau Thesil, Srimadhopur, Sikar, Rajasthan.
34. Renu Kanwar Wife Of Gajendra Singh, Aged About 30 Years, Resident Of Village Runeeja Post Khokhar Thesil Parbatsar, Nagaur, Rajasthan.
35. Phula Ram Meghwal S/o Of Hari Ram Meghwal, Aged About 33 Years, Resident Of Vpo Nodiya Thesil Bidasar, Churu, Rajasthan.
36. Dev Kishan Panwar S/o Of Nemichand, Aged About 28 Years, Resident Of Ramdev Mandir Ke Pas Maliyon Ki Dhani , Nagaur, Rajasthan.
37. Ramavtar Meghwal Daughter/son/wife Of Puran Mal Meghwal, Aged About 31 Years, Resident Of Village Post Meethri Thesil Ladaun, Nagaur, Rajasthan.
38. Ravindra Upadhyay Daughter/son/wife Of Bajranglal, Aged About 25 Years, Resident Of Near Vishwakarma Mandir Ward No 13 Sardarshaha, Churu, Rajasthan.
39. Hanif Khan S/o Of Basir Khan, Aged About 39 Years, Resident Of Paparda, Dausa, Rajasthan.
40. Imran Khan S/o Sarwar Khan, Aged About 28 Years, Resident Of Kayan Khan Mohalla, Village Post Meethri, Thesil Ladnun, Nagaur, Rajasthan.
41. Sanjay Kumari W/o Ramswarup, Aged About 31 Years, Resident Of 41/jato Ka Bass, Jetpura Kalan Kherwa, Nagaur, Rajasthan. (Downloaded on 25/11/2021 at 09:31:32 PM)
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42. Umesh Sen S/o Ghanshaym, Aged About 29 Years, Resident Of Plot No 2/240 Jai Narayan Vyas Colony,nagaur, Rajasthan.
43. Rakib Khan S/o Rajak Khan, Aged About 25 Years, Resident Of Khan House, Khan Mohalla Mithri(Ladnun) Nagaur, Rajasthan.
44. Neetu Agrawal Wife Of Jitendra Agarwal, Aged About 34 Years, Resident Of A-3 Shankar Vihar Vistar Murlipura Scheme, Jaipur. Rajasthan.
45. Suman Kherwa Daughter/son/wife Of Multaram Kherwa, Aged About 27 Years, Resident Of Jaato Ka Baas Village Postbeejathai Nagaur, Rajasthan.
46. Ajeet Singh Daughter/son/wife Of Rama Kishan, Aged About 28 Years, Resident Of Deyari Farm Ke Pas Dangawas Merta City, Rajasthan
47. Vinod Kumar Pareek S/o Prahlad Ray Parrek, Aged About 38 Years, Resident Of 309,pratap Nagar Ward No 5 Behind Indra Giri Ashram Sujangarh, Churu, Rajasthan.
48. Sanju Rinwan Daughter Of Bhanwar Lal Rinwan, Aged About 26 Years, Resident Of Dheejpura Post Badi Khatiu Thesil Jayal, Nagaur, Rajasthan.
49. Dinesh Inaniyan Son Of Mangi Lal Inaniyan, Aged About 25 Years, Resident Of Near Gourment Hospital Marwar Mundwa , Nagaur, Rajasthan.
50. Abdul Rahman Son Of Anwar Ali, Aged About 30 Years, Resident Of Bazarwada, Mirashiyo Ka Mohala, Chohan Maszid Ke Pas Ward 37, Nagaur, Rajasthan.
51. Rajendra Choudhary Son Of Hanuman Ram Choudhary, Aged About 27 Years, Resident Of Vpo Bhaganpura, Tehsil Nawa City, Nagaur, Rajasthan.
52. Narendra Singh Bhati Son Of Ram Singh Bhati, Aged About 32 Years, Resident Of 279, Kailashpuri, Bikaner, Rajasthan.
53. Imran Khan S/o Of Sumer Ali Khan, Aged About 29 Years, Resident Of Vpo-Asalsar, Th.-Sardarshahar, Churu, Rajasthan.
54. Rinku Garg Daughter/son/wife Of Mukesh Kumar Garg, Aged About 32 Years, Resident Of Agersen Vihar Colony, Badi, Dholpur- 328021.
55. Govind Swami Daughter/son/wife Of Omprakash Swami, Aged About 28 Years, Resident Of Ridmalsir Purohitan, Bikaner, Post-
Udasar, Bikaner, Rajasthan
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----Petitioners
Versus
1. State Of Rajasthan, Through Principle Secretary Women And Child Development Department, Government Secretariat, Jaipur. Rajasthan.
2. Director, Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur. Rajasthan.
3. Director (Nutrition Mission- Poshan Abhiyan), Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur. Rajasthan.
4.Cis Bureaus Facilities Services Pvt. Ltd., Through Its Managing Director, Corporate Office 302, Third Floor, Centre Point, Next To Kohinoor Hotel, Jb Nagar, Andheri Kurla Road, Andheri East, Mumbai 400059.
5. Deputy Director, Women And Child Development Department, District Ajmer, Rajasthan.
6. Child Development Project Officer, Shrinagar, Ajmer, Rajasthan.
7. Child Development Project Officer, Sarwad, Ajmer, Rajasthan.
8. Child Development Project Officer, Pushkar, Ajmer, Rajasthan.
9. Child Development Project Officer, Beawar City, Ajmer, Rajasthan.
10. Child Development Project Officer, Kekri, Ajmer, Rajasthan.
11. Child Development Project Officer, Masuda, Ajmer, Rajasthan.
12. Child Development Project Officer, Ajmer City, Ajmer, Rajasthan.
13. Child Development Project Officer, Bhinay, Ajmer, Rajasthan.
14. Child Development Project Officer, Arain, Ajmer, Rajasthan.
15. Child Development Project Officer, Kuchaman City, Nagaur, Rajasthan.
16. Child Development Project Officer, Jawaja, Ajmer, Rajasthan.
17. Child Development Project Officer, Kishangarh Rural, Kishangarh, Ajmer, Rajasthan.
18. Child Development Project Officer, Nagaur, Rajasthan.
19. Child Development Project Officer, Pisangan,, Ajmer, Rajasthan. (Downloaded on 25/11/2021 at 09:31:32 PM)
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20. Deputy Director, Women And Child Development Department, District Ajmer, Rajasthan.
21. Child Development Project Officer, Nagaur (Rural), Nagaur, Rajasthan
22. Child Development Project Officer, Khinwsar, Nagaur, Rajasthan.
23. Deputy Director, Women And Child Development Department, District Ajmer, Rajasthan.
24. Child Development Project Officer, Mundawa, Nagaur, Rajasthan.
25. Child Development Project Officer, Bikaner City, Bikaner, Rajasthan
26. Child Development Project Officer, Jayal, Nagaur, Rajasthan.
27. Child Development Project Officer, Merta City, Nagaur, Rajasthan.
28. Child Development Project Officer, Nawa, Nagaur, Rajasthan.
29.Child Development Project Officer, Degana, Nagaur, Rajasthan.
30. Child Development Project Officer, Deedwana, Nagaur, Rajasthan.
31. Child Development Project Officer, Ladnu, Nagaur, Rajasthan.
32. Child Development Project Officer, Parbatsar, Nagaur, Rajasthan.
33. Child Development Project Officer, Kishangarh City, Kishangarh, Ajmer, Rajasthan.
34. M/s. Leader Star Security Limited. Through its Director Sh. Rajesh Shekhawat, at 44, Ayodhya Colony, Heerapura, DCM, Ajmer Road, Jaipur.
----Respondents (10) S.B. Civil Writ Petition No. 3545/2020
1. Anudiksha Sharma D/o Pawan Sharma, Aged About 23 Years, Resident Of Rashtra Dutt Office Ke Paas, Mokhapara, Kota, Rajasthan.
2. Vikash Kumar Sharma S/o Santosh Sharma, Aged About 27 Years, Resident Of Dhnawa Tehsil Digod, Kota, Rajasthan. (Downloaded on 25/11/2021 at 09:31:32 PM)
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3. Sumitra Meena W/o Mukesh Meena, Aged About 37 Years, Resident Of Vil.-Keshavpura, Post.-Rajopath, Pipalda, Kota, Rajasthan.
4. Manoj Kumar Rajput S/o Kalu Singh, Aged About 36 Years, Resident Of Near Sharma Tent House, Rawatbhata Main Road, Shivpura, Kota, Rajasthan.
5. Manoj Kumar Nayak S/o Ram Bilas, Aged About 29 Years, Resident Of Vil.-Haripura, Post, Bhatwara, Baran, Rajasthan.
6. Barkat Khan S/o Mangatu Khan, Aged About 32 Years, Resident Of V/p. Nisoora, The. Todabheem, Karauli, Rajasthan.
7. Sikandar Khan S/o Shakoor Khan, Aged About 27 Years, Resident Of Vpo-Konra, Teh.-Chohtan, Dist.-Barmer, Rajasthan.
8. Rama Kishan Rana S/o Om Prakash Rana, Aged About 31 Years, Resident Of 17/694, Chopasani Housing Board, Jodhpur, Rajasthan.
9. Suresh Kumar Nagar S/o Nathulal, Resident Of Vil. Hathona, Post.-Ghatoli, The. Ramganjmandi, Kota, Raj.
10. Ashok Kumar Karsoliya S/o Lakhan Lal, Aged About 34 Years, Resident Of V/p. Nisoora, The. Todabheem, Karauli, Rajasthan.
11. Sudhir Rajoriya S/o Ram Das Rajoriya, Aged About 29 Years, Resident Of 52, Surya Nagar, Behind Patwar Mandal, Titerdi, Udaipur, Rajasthan.
12. Preeti Sikarwar D/o Ashok Kumar Sikarwar, Aged About 29 Years, Resident Of Plot No. 51, Aadarsh Nagar, Aaditya Public School, Jhalamund Circle, Jodhpur, Rajasthan.
13. Mohammed Rafi S/o Dost Ali, Aged About 28 Years, Resident Of Vpo-Koliyana, Th.-Dhorimanna, Barmer, Rajasthan.
14. Gaurav Mathur S/o Banwari Lal Mathur, Aged About 33 Years, Resident Of Gota Colony, Boraj, Foy Sagar, Ajmer, Rajasthan.
15. Rohit Joshi S/o Vinod Joshi, Aged About 25 Years, Resident Of 121, Rawat Nagar, Bhadwasiya Road, Jodhpur, Rajasthan.
16. Madhubala Gupta W/o Omprakash Gupta, Aged About 45 Years, Resident Of 43, Tej Mandi, Purana Station Road, Alwar, Rajasthan.
17. Salma Bano W/o Sadeek, Aged About 24 Years, Resident Of Vil.- Bich Ka Bas, Kotra, Beawar, Ajmer, Rajasthan. (Downloaded on 25/11/2021 at 09:31:32 PM)
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18. Indra Giri Daughter/son/wife Of Sharwan Giri, Aged About 30 Years, Resident Of Vil.-Rundiya, Post-Alobara, Th.-Sojat City, Pali, Rajasthan.
19. Rajvala D/o Naresh Chand, Aged About 24 Years, Resident Of Vil.-Khohra, Post-Khohra, Th.-Bayana, Bharatpur, Rajasthan.
20. Renu Daughter W/o Ajeet Singh, Aged About 31 Years, Resident Of 1 Ka 394, Shivaji Park, Alwar, Rajasthan.
21. Manohar Das S/o Kesu Das, Aged About 37 Years, Resident Of Seerviyon Ki Pol, Vpo-Palasani, Jodhpur, Rajasthan.
22. Guman Singh S/o Bahadur Singh, Aged About 26 Years, Resident Of Vil.-Murrki, Th.-Bayana, Bharatpur, Rajasthan.
23. Paramveer Singh Chouhan S/o Harish Chandra Singh Chouhan, Aged About 30 Years, Resident Of Vil.-Chaila, Post-Kherwada, Th. And Dist. Dungarpur, Rajasthan.
24. Bindiya Jha W/o Virendra Jha, Aged About 32 Years, Resident Of Near Ganesh Chowk, Nagarwara, Banswara, Rajasthan.
25. Chirag Joshi S/o Dinesh Chandra Joshi, Aged About 29 Years, Resident Of Post.-Kupda, Mu-Kupda Nai Basti, Banswara, Rajasthan.
26. Hawali S/o Achala Ram, Aged About 23 Years, Resident Of Near Meghwal Samaj Bhawan, Meghwalo Ka Vas, Ward No. 17, Balotra, Barmer, Rajasthan.
27. Radha D/o Prem Ratan, Aged About 26 Years, Resident Of Nagar Ricco Aria, Barmer Agor, Barmer, Rajasthan.
28. Hema W/o Gajendra Kumar, Aged About 32 Years, Resident Of Patwar Bhawan Ke Paas, Motisara, The.-Siwana, Barmer, Rajasthan.
29. Dhala Ram S/o Kesha Ram, Aged About 45 Years, Resident Of V/p-Mungra, The. - Pachpadra, Barmer, Rajasthan.
30. Rupanath S/o Girdhari Nath, Aged About 29 Years, Resident Of V/p - Akarly Baxiram, Teh - Pachpadra, Dist. - Barmer, Rajasthan.
31. Sandeep Kumar Dantla S/o Sandeep Kumar Dantla, Aged About 27 Years, Resident Of Todi Badi, Post-Kesrpura, Th.-Garhi, Banswara, Rajasthan.
32. Rinkoo Meena D/o Ravikant Meena, Aged About 24 Years, Resident Of Vil.-Bhojyahedi, Post-Jaloda Tejaji, Th.- Nangrol, Baran, Rajasthan.
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33. Suman Upadhyay D/o Suresh Chandra Upadhyay, Aged About 42 Years, Resident Of 22, Gokul Vihar Vadiya Colony, Banswara, Rajasthan.
34. Narendra Kumar S/o Govind Lal, Aged About 24 Years, Resident Of Vpo-Laxmipura 1St, Th.-Pipalda, Kota, Rajasthan.
35. Jitendra Kumar Meena S/o Rakmdayal Meena, Aged About 28 Years, Resident Of Vpo-Javela, Th.-Mangrol, Baran, Rajasthan.
36. Kirtan Lal Labana S/o Moti Labana, Aged About 34 Years, Resident Of Todi Chhoti, Post-Keserpura, Th.-Garhi, Banswara, Rajasthan.
37. Rameshwar Yogi S/o Jagdish Yogi, Aged About 32 Years, Resident Of Vil.-Shobhagpura, Post-Relawan, Th.-Kishanganj, Baran, Rajasthan.
38. Jagdish Chandra Patel S/o Gamir Chand, Aged About 30 Years, Resident Of Vpo-Nagawara, Th.-Bagidora, Banswara, Rajasthan.
39. Tina Kumari Labana W/o Sandeep Kumar, Aged About 24 Years, Resident Of Todi Badi, Post-Kesrpura, Th.-Garhi, Banswara, Rajasthan.
40. Bhatt Raj S/o Narayan Ram, Aged About 46 Years, Resident Of Meghwalo Ka Wash, Ward No. 17, Nehru Colony, Post- Balotara, District - Barmer, Rajasthan.
41. Surya Prakash S/o Ganpat Lal, Aged About 32 Years, Resident Of Chauhtan Road, Near Thar Gas Service, Ward No. 16, Barmer, Rajasthan.
42. Pushpendra Kumar S/o Kishan Kumar, Aged About 42 Years, Resident Of Khagal Mohalla, Ajad Chowk, Barmer, Rajasthan.
43. Surab Khan S/o Hasam Khan, Aged About 29 Years, Resident Of Vpo-Konra, Teh.-Chohtan, Dist.-Barmer, Rajasthan.
44. Khanghar Ram S/o Pelad Ram, Aged About 24 Years, Resident Of Vip.-Krishan Ka Tala, The.-Sedwa, Dist.-Barmer, Rajasthan.
45. Fota Khan S/o Kherdeen Khan, Aged About 30 Years, Resident Of Vpo-Uperla Para, Konra, Teh.-Chohtan, Dist.-Barmer, Rajasthan.
46. Kurban Khan S/o Ramdan Khan, Aged About 26 Years, Resident Of V/p-Konra, The.-Chohtan, Dist.-Barmer, Rajasthan.
47. Sharif Khan S/o Anwar Khan, Aged About 24 Years, Resident Of V/p-Ramjan Ki Gafan, The.- Chohtan, Dist. Barmer, Rajasthan. (Downloaded on 25/11/2021 at 09:31:32 PM)
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48. Shakar Deen S/o Sheru Khan, Aged About 26 Years, Resident Of V/p-Babu Da Ki Dhani, Ramjan Ki Farm, Teh.-Chohtan, Dist.- Barmer, Rajasthan.
49. Pathan Khan S/o Anwar Khan, Aged About 27 Years, Resident Of V/p-Konra, The.-Chohtan, Dist.-Barmer, Rajasthan.
50. Kayam Khan S/o Alee Khan, Aged About 31 Years, Resident Of Maluk Ka Tala (Konra), Teh.-Chohtan, Dist.-Barmer, Rajasthan.
51. Ramjan Khan S/o Gulam Khan, Aged About 32 Years, Resident Of V/p.-Konra, Teh.-Chohtan, Dist.-Barmer, Rajasthan.
52. Shakur Khan S/o Jamal Khan, Aged About 26 Years, Resident Of V/p-Alamsar, Teh.-Chohtan, Dist.-Barmer, Rajasthan.
53. Sankar Deen S/o Akabar Khan, Aged About 29 Years, Resident Of Vil.-Sobdar Ki Basti, Post-Bukkar, Teh.-Ramsar, Barmer, Rajasthan.
54. Hari Ram S/o Soora Ram, Aged About 30 Years, Resident Of V/p-Gandhi Nagar Khadeem, Teh.-Ramsar, Dist.-Barmer, Rajasthan.
55. Mohani D/o Pabu Ram, Aged About 22 Years, Resident Of V/p- Payla Khurd, Nibli, Barmer, Rajasthan.
56. Neelam Sharma W/o Dharmveer Sharma, Aged About 34 Years, Resident Of 2/139, Housing Board, Vil.-Manjiala, Balotra, Barmer, Rajasthan.
57. Indraprakash Sharma S/o Devi Sutt Sharma, Aged About 33 Years, Resident Of 2/139, Housing Board, Vil.-Manjiala, Balotra, Barmer, Rajasthan.
58. Habeeb Khan S/o Safail Khan, Aged About 31 Years, Resident Of V/p-Konra, The.-Chohtan, Dist.-Barmer, Rajasthan.
59. Laxman Ray Parihar S/o Parsu Ram, Aged About 39 Years, Resident Of V/p.-Mitherau, The.- Chohtan, Dist. Chohtan, Barmer, Rajasthan.
60. Himani Joshi D/o Lokesh Joshi, Aged About 23 Years, Resident Of Durga Chowk, Talwara, Banswara, Rajasthan.
61. Ramresh Meena S/o Sitaram Meena, Aged About 27 Years, Resident Of Vpo-Simliya, Th.-Mangrol, Baran, Rajasthan.
62. Shakti Singh Panwar S/o Himmat Singh Panwar, Aged About 27 Years, Resident Of Vpo-Garhi, Th.-Garhi, Banswara, Rajasthan.
63. Heena Trivedi W/o Niranjain Trivedi, Aged About 34 Years, Resident Of Brahman Mohalla, Talwara, Banswara, Rajasthan. (Downloaded on 25/11/2021 at 09:31:32 PM)
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64. Monika Padwal D/o Ishwar Padwal, Aged About 23 Years, Resident Of Ward No.-2, Parnala, Ihirali, Banswara, Rajasthan.
65. Iela Labana W/o Baavesh Ghoti, Aged About 34 Years, Resident Of Vil.-Tanda, Po-Shairgarh, Th.-Gangdtlai, Banswara, Rajasthan.
66. Dungar Patel S/o Nathji Patel, Aged About 32 Years, Resident Of Vpo-Padikala, Via-Barodiya, Banswara, Rajasthan.
67. Rinku Kumar Garg W/o Ghanshyam Garg, Aged About 29 Years, Resident Of Vpo-Mohacha, Th.-Wazeerpur, Sawai Madhopur, Rajasthan.
68. Ganpat Singh Rajpurohit S/o Sukhdev Singh, Aged About 26 Years, Resident Of Godavaton Ka Vas, Vil.-Punadiya, Post-Mandal, Th.-Rani, Pali, Rajasthan.
69. Surendra Singh Rajpurohit S/o Sukhdev Singh Rajpurohit, Aged About 26 Years, Resident Of Godavaton Ka Vas, Vil.-Punadiya, Post- Mandal, Th.-Rani, Pali, Rajasthan.
70. Brijesh Chandra Mishra S/o Chandra Shekhar Mishra, Aged About 34 Years, Resident Of Manohar Colony, Ward No. 5, Kila Road, New Bus Stand, Weir, Bharatpur, Rajasthan.
71. Manju Kumari W/o Naresh Kumar Parmar, Aged About 35 Years, Resident Of Nai Basti Sewari Road, Boya, Th.-Bali, Pali, Rajasthan.
72. Giriraj Meena S/o Pushp Chand Meena, Aged About 37 Years, Resident Of Plot No. 74, Uit, Vivekanand Nagar, Kota, Rajasthan.
73. Pooja D/o Heeralal Sisodiya, Aged About 23 Years, Resident Of Jeengar Bazar, Jaitaran, Pali, Rajasthan.
----Petitioners Versus
1. State Of Rajasthan, Through Principle Secretary Women And Child Development Department, Government Secretariat, Jaipur.
2.Director, Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
3.Director (Nutrition Mission- Poshan Abhiyan), Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
4.Cis Bureaus Facilities Services Pvt. Ltd., Through Its Managing Director, Corporate Office 302, Third Floor, Centre Point, Next To (Downloaded on 25/11/2021 at 09:31:32 PM) (38 of 96) [CW-3540/2020] Kohinoor Hotel, Jb Nagar, Andheri Kurla Road, Andheri East, Mumbai 400059.
5.Deputy Director, Women And Child Development Department, District Bundi, Rajasthan.
6.Deputy Director, Women And Child Development Department, District Kota, Rajasthan.
7.Deputy Director, Women And Child Development Department, District Pali, Rajasthan.
8.Deputy Director, Women And Child Development Department, District Banswara, Rajasthan.
9. Deputy Director, Women and Child Development Department, District Barmer, Rajasthan.
10.Child Development Project Officer, Taleda, District Budni, Rajasthan.
11.Child Development Project Officer, Sultanpur, District Kota, Rajasthan.
12.Child Development Project Officer, Kota City, Dist. Kota, Rajasthan.
13.Child Development Project Officer, Itawa, District Kota, Rajasthan.
14.Child Development Project Officer, Ladpura, District Kota, Rajasthan.
15.Child Development Project Officer, Sangod, District Kota, Rajasthan.
16.Child Development Project Officer, Chechat, District Kota, Rajasthan.
17.Child Development Project Officer, Banswara City, District Banswara, Rajasthan.
18.Child Development Project Officer, Talwara, District Banswara, Rajasthan.
19.Child Development Project Officer, Anandpuri, District Banswara, Rajasthan.
20.Child Development Project Officer, Kushalgarh, District Banswara, Rajasthan.
21.Child Development Project Officer, Choti Sarvan, District Banswara, Rajasthan.
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22.Child Development Project Officer, Ghatol, District Banswara, Rajasthan.
23.Child Development Project Officer, Sajjangarh, District Banswara, Rajasthan.
24.Child Development Project Officer, Garhi, District Banswara, Rajasthan.
25.Child Development Project Officer, Arthuna, District Banswara, Rajasthan.
26.Child Development Project Officer, Bagidoura, District Banswara, Rajasthan.
27.Child Development Project Officer, Barmer Rural, District Barmer, Rajasthan.
28.Child Development Project Officer, Barmer City, District Barmer, Rajasthan.
29.Child Development Project Officer, Chotan-I, District Barmer, Rajasthan.
30.Child Development Project Officer, Chotan-II (Shedwa), District Barmer, Rajasthan.
31.Child Development Project Officer, Dhanau, District Barmer, Rajasthan.
32.Child Development Project Officer, Dhorimanna, District Barmer, Rajasthan.
33.Child Development Project Officer, Dhrimanna-Ii (Gudamalani), District Barmer, Rajasthan.
34.Child Development Project Officer, Sindhari, District Barmer, Rajasthan.
35.Child Development Project Officer, Barmer-II (Ramsar), District Barmer, Rajasthan.
36.Child Development Project Officer, Shiv-Ii (Gadraroad), District Barmer, Rajasthan.
37.Child Development Project Officer, Balotra-I, District Barmer, Rajasthan.
38.Child Development Project Officer, Balotra-Ii (Kalyanpur), District Barmer, Rajasthan.
39.Child Development Project Officer, Shivnana, District Barmer, Rajasthan.
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(40 of 96) [CW-3540/2020] 40.Child Development Project Officer, Barmer Rural, District Barmer, Rajasthan.
41.Child Development Project Officer, Pali Rural, District Pali, Rajasthan.
42.Child Development Project Officer, Raipur, District Pali, Rajasthan.
43.Child Development Project Officer, Rohat, District Pali, Rajasthan.
44.Child Development Project Officer, Rani, District Pali, Rajasthan.
45.Child Development Project Officer, Bali, District Pali, Rajasthan.
46.Child Development Project Officer, Sojat City, District Pali, Rajasthan.
47.Child Development Project Officer, Kharchi, District Pali, Rajasthan.
48.Child Development Project Officer, Desuri, District Pali, Rajasthan
49.Child Development Project Officer, Jetaran, District Pali, Rajasthan.
50.Child Development Project Officer, Sumerpur, District Pali, Rajasthan.
51. M/s Leader Star Security Limited, Through its Director Sh. Rajesh Shekhawat, at 44, Ayodhya colony, Heerapura, DCM, Ajmer Road, Jaipur.
----Respondents (11) S.B. Civil Writ Petition No. 3548/2020
1. Natwar Singh S/o Jagdish Singh, Aged About 32 Years, Resident Of Vil.-Semil Kalyan, Post-Salri, The.-Pidawa, Jhalawar, Rajasthan.
2. Ankit Sharma S/o Nandkumar Sharma, Aged About 23 Years, Resident Of Sharma Transport Company, Old Motot Garage, Jhalawar, Rajasthan.
3. Divyanshi Sharma D/o Nandkumar Sharma, Aged About 24 Years, Resident Of Sharma Transport Company, Old Motot Garage, Jhalawar, Rajasthan.
4. Archana Singh Chouhan D/o Manveer Singh Chouhan, Aged About 25 Years, Resident Of H. N. 57, Railway Society, Bajrang Nagar, Police Line, Kota, Rajasthan.
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5. Dinesh Kumar Nagar S/o Dhanna Lal Nagar, Aged About 33 Years, Resident Of Vil. -Nayapura, Post-Kamolar, The.-Sangod, Kota, Rajasthan.
6. Rajendra Kumar Goswami S/o Babu Lal Goswami, Aged About 42 Years, Resident Of Vill. Post. Mothpur, The. Atru, Baran, Rajasthan.
7. Hemant Kumar Soni S/o Roopnarayan Soni, Aged About 36 Years, Resident Of Vill. Post. Mothpur, The. Atru, Baran, Rajasthan.
8. Kanhaiya Lal Verma S/o Badri Lal Verma, Aged About 36 Years, Resident Of Vill. Post. Mothpur, The. Atru, Baran, Rajasthan.
9. Lalit Kumar Sharma S/o Ramnarayan Sharma, Aged About 32 Years, Resident Of Vill. Post Moondla, The. Khanpur, Jhalawar, Rajasthan.
10. Seema Bhargav W/o Narendra Bhargav, Aged About 41 Years, Resident Of Vill. Post. Mothpur, The. Atru, Baran, Rajasthan.
11. Narendra Kumar Sharma S/o Amar Lal Sharma, Aged About 39 Years, Resident Of Ward No. 20, Yati Ji Ki Gali, Mangrol, Dist. Baran, Rajasthan.
12. Ritesh Kushwah S/o Ram Dayal Kushwah, Aged About 25 Years, Resident Of V/p. Bhanwargarh, The. Kishanganj, Baran, Rajasthan.
13. Anand Kumar Soni S/o Puran Chand Soni, Aged About 43 Years, Resident Of Ranchor Mandir Ke Paas, Gindor, Jhalra Patan, Jhalawar, Rajasthan.
14. Subhash Chand Sharma S/o Baldev Krashn Sharma, Aged About 33 Years, Resident Of Vill. Post. Mothpur, The. Atru, Baran, Rajasthan.
15. Suresh Chand Kumar S/o Mulchand, Aged About 32 Years, Resident Of V/p. Nipaniya, The. Chhabra, Baran, Rajasthan.
16. Arvind Kumar Nagar S/o Bhawani Shankar, Aged About 31 Years, Resident Of Vil. Mathani, Post, Mathana, Baran, Rajasthan.
17. Vinod Sharma S/o Giriraj Prasad Sharma, Aged About 34 Years, Resident Of V/p. Jalwara, Theh. Kishanganj, Baran, Rajasthan.
18. Samta Bhatnagar W/o Deepak Bhatnagar, Aged About 38 Years, Resident Of 864, Pooja Nagar, Sector-4, Hiran Magri, Udaipur, Rajasthan.
19. Narendra Singh Rajput S/o Udai Singh Rajput, Aged About 32 Years, Resident Of Near Devmagari, Ruptalai, Ward No. 1, Kapasan, Chittorgarh, Rajasthan.
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20. Shila Choudhary W/o Manoj Jat, Aged About 32 Years, Resident Of Vil.-Kodiya Kheri, Post-Singhpur, Th.-Kapasan, Chittorgarh, Rajasthan.
21. Maya Salvi D/o Nayayan Lal Salvi, Aged About 25 Years, Resident Of Vil-Saropa, Post-Longh, Th.-Kapasan, Chittorgarh, Rajasthan.
22. Naveen Varma S/o Nand Kishor Varma, Aged About 27 Years, Resident Of 296, Vivekanand Marg, Raipur, Bhilwara, Rajasthan.
23. Neha Bhatnagar D/o Pramod Bhatnagar, Aged About 23 Years, Resident Of Delhi Gate, Inside, Chittorgarh, Rajasthan.
24. Narayan Lal Salvi S/o Ratan Lal Salvi, Aged About 26 Years, Resident Of Vil.-Sajopa, Post-Longh, Th.-Kapasan, Chittorgarh, Rajasthan.
25. Krishana Goswami W/o Rupendra Giri Goswami, Aged About 32 Years, Resident Of Gandhi Nagar, Vidya Niketan School Ke Paas, Sector 5, Billo Ki Jhopadi, Jaipur Rajasthan.
26. Mukul Katarya S/o Rampal Katarya, Aged About 36 Years, Resident Of Vil.-Pander, Th.-Jahzpur, Bhilwara, Rajasthan.
27. Madhu Garg W/o Devi Lal Garg, Aged About 37 Years, Resident Of House No. 257, Gujratiyon Ki Gali, Post-Bagoodar, Bhilwara, Rajasthan.
28. Vandana Swarnkar W/o Dinesh Chandra, Aged About 30 Years, Resident Of Kapasan, Chittorgarh, Rajasthan.
29. Sunita Garg D/o Yogesh Kumar Garg, Aged About 26 Years, Resident Of Akola, Dist.- Akola, Maharastra. .
30. Manoj Jat S/o Shankar Lal Jat, Aged About 32 Years, Resident Of Vil-Kodiya Kheri, Post-Singhpur, Th.-Kapasan, Chittorgarh, Rajasthan.
31. Renu Kanwar Rathore W/o Narendra Singh Rajput, Aged About 31 Years, Resident Of Near Devmagari, Ruptalai, Ward No. 1, Kapasan, Chittorgarh, Rajasthan.
32. Ashish Gupata S/o Dhiraj Kumar Gupata, Aged About 27 Years, Resident Of Vil-Sultanpur, Th.-Sohagpur, Shadol, Madhya Pradesh, Rajasthan.
33. Rashmi Nath Rajawat D/o Rajendra Nath Rajawat, Aged About 24 Years, Resident Of Vpo-Bari Sadri, Th. Badi Sadri, Chittorgarh, Rajasthan.
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34. Majid Khan S/o Mohammad Khan, Aged About 31 Years, Resident Of Bera Bakshi, Nimbahera, Chittorgarh, Rajasthan.
35. Trapti Joshi D/o Kamlesh Kumar Joshi, Aged About 25 Years, Resident Of 46-47, Saraswat Street, Rajendra Nagar, Shiv Mandir Ke Paas, Nimbahera, Chittorgarh, Rajasthan.
36. Harish Sharma S/o Shanti Lal, Aged About 22 Years, Resident Of Baba Ramdev Colony, Rashmi Road, Gangrar, Chittorgarh, Rajasthan.
37. Rekha Kalal W/o Lalit Kumar, Aged About 29 Years, Resident Of Sureda, Dungla, Chittorgarh, Rajasthan.
38. Dalpat Singh Shaktawat S/o Shambhu Singh, Aged About 35 Years, Resident Of Vil.-Sanwalpura, Post-Akola Kalan, Th.-Bhadesar, Chittorgarh, Rajasthan.
39. Jagdish Chand Khatik S/o Shri Badri Lal Khatik, Aged About 35 Years, Resident Of Khatiko Ka Mohalla , Badesar , Chitorgarh, Rajasthan.
40. Manisha Tiwari D/o Badrish Tiwari, Aged About 30 Years, Resident Of Plot No 359 Vivekanand Nagar, Baba Dham, Bhilwara, Rajasthan.
41. Shahnaz Pathan D/o Hassan Khan Pathan, Aged About 42 Years, Resident Of Senitor High Secondary School Ke Pass, Gangrar, district Chittorgarh, Rajasthan.
----Petitioners Versus
1. State Of Rajasthan, Through Principle Secretary Women And Child Development Department, Government Secretariat, Jaipur.
2. Director, Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
3. Director (Nutrition Mission- Poshan Abhiyan), Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
4. Cis Bureaus Facilities Services Pvt. Ltd., Through Its Managing Director, Corporate Office 302, Third Floor, Centre Point, Next To Kohinoor Hotel, Jb Nagar, Andheri Kurla Road, Andheri East, Mumbai 400059.
5. Deputy Director, Women And Child Development Department, Baran, District Jhalawar, Rajasthan.
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6. Deputy Director, Women And Child Development Department, Jodhpur, District Chittorgarh, Rajasthan.
7. Child Development Project Officer, Jhalrapatan, District Jhalawar, Rajasthan
8. Child Development Project Officer, Bhawanimandi, District Jhalawar, Rajasthan
9. Child Development Project Officer, Aklera, District Jhalawar, Rajasthan
10. Child Development Project Officer, Khanpur, District Jhalawar, Rajasthan.
11. Child Development Project Officer, Manoharthana, District Jhalawar, Rajasthan
12. Child Development Project Officer, Pidawa (Sunel), District Jhalawar, Rajasthan
13. Child Development Project Officer, Dag, District Jhalawar, Rajasthan
14. Child Development Project Officer, Bakani, District Jhalawar, Rajasthan
15. Child Development Project Officer, Badi Sadari, District Chittorgarh, Rajasthan
16. Child Development Project Officer, Begu, District Chittorgarh, Rajasthan
17. Child Development Project Officer, Bheshrodgarh, District Chittorgarh, Rajasthan
18. Child Development Project Officer, Rashmi, District Chittorgarh, Rajasthan
19. Child Development Project Officer, Bhadesar, District Chittorgarh, Rajasthan
20. Child Development Project Officer, Gangrar, District Chittorgarh, Rajasthan
21. Child Development Project Officer, Kapasan, District Chittorgarh, Rajasthan
22. Child Development Project Officer, Bhopal Sagar , District Chittorgarh, Rajasthan
23. Child Development Project Officer, Chittorgarh Rural, District Chittorgarh, Rajasthan (Downloaded on 25/11/2021 at 09:31:32 PM) (45 of 96) [CW-3540/2020]
24. Child Development Project Officer, Chittorgarh City, District Chittorgarh, Rajasthan
25. Child Development Project Officer, Dungla, District Chittorgarh, Rajasthan
26.Child Development Project Officer, Nimbaheda, District Chittorgarh, Rajasthan.
27. M/s. Leader Star Security Limited, Through its Director Sh. Rajesh Shekhawat, at 44, Ayodhya Colony, Heerapura, DCM, Ajmer Road, Jaipur.
----Respondents (12) S.B. Civil Writ Petition No. 3551/2020
1. Rakesh Kumar S/o Shri Ramchandra, Aged About 27 Years, Resident Of 103, Nai Mohalla, Simarla, Shrimadhopur, Sikar
2. Gopal Soni S/o Shri Roopnarayan Soni, Aged About 24 Years, Resident Of 1585, Mehandi Ka Baas, Amer, Jaipur.
3. Rahul Kumar S/o Shri Mahesh Chand Gupta, Aged About 26 Years, Resident Of 64/606, Sector 6, Pratap Nagar, Sanganer, Jaipur.
4. Sandeep Singhal S/o Shri Suresh Chand Singhal, Aged About 35 Years, Resident Of Shop 11, Radhaswami Nagar, Brahman Ki Thadi, Muhana Mandi Road, Mansarovar, Jaipur.
5. Omprakash Gurjar S/o Shri Gopal Lal Gurjar, Aged About 28 Years, Resident Of 120/19, Gurjar Ghati, Amer Road, Jaipur.
6. Manoj Kumar Sharma S/o Shri Ramavtar Sharma, Aged About 37 Years, Resident Of Post.-Bhankari, The.-Paota, Jaipur.
7. Suman Chaodhary W/o Shri Prakash Chand, Aged About 33 Years, Resident Of P.o. Badhnagar, The.-Paota, Jaipur.
8. Bhagwan Saini S/o Shri Buddha Ram Saini, Aged About 28 Years, Resident Of Bnd College Ke Samne, 125, Papri Post, Sothana Tehsil, Viratnagar, Jaipur.
9. Raju Gurjar S/o Shri Dhuna Ram Gurjar, Aged About 27 Years, Resident Of Vill.-Pando, Post-Bhamod, The.-Viratnagar, Jaipur.
10. Rekha Jangid D/o Shri Dharam Chand Jangid, Aged About 25 Years, Resident Of Plot No.-C 20, Ganesh Vihar Colony, Patasha Factory Ke Pichhe, Goner Road, Jaipur.
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11. Saurabh Kumar Raigar S/o Shri Jairam Raigar, Aged About 23 Years, Resident Of Vil.-Kishapura, The.-Viratnagar, Luhakana Khurd, Jaipur.
12. Santosh Yogi W/o Shri Santosh Kumar Yogi, Aged About 29 Years, Resident Of 136, Jogiyon Ka Bas, Ward 8, Shahpura, Jaipur.
13. Shobha Devi W/o Shri Pramod Chaudhary, Aged About 26 Years, Resident Of 353, Royal Residency, Phase 1St, Sarangpura, Bad Ke Balaji, Ajmer Road.
14. Amit Khandelwal S/o Shri Suresh Kumar Khandelwal, Aged About 26 Years, Resident Of Vill.- Labana, Achrol, Amer, Jaipur.
15. Ghanshyam Pareek S/o Shri Gopal Lal Pareek, Aged About 23 Years, Resident Of Vill.-Nangal Khoju, Via. Itawa Bhopji, The. Chomu, Jaipur.
16. Seema Khati S/o Shri Rajkumar Sharma, Aged About 34 Years, Resident Of Near Dashhera Maidan, Link Road, Alanpur, Rajvihar Colony, Sawai Madhopur.
17. Lokesh Sharma S/o Shri Ashok Kumar Sharma, Aged About 30 Years, Resident Of Patel Colony, Ntpc Road, Kalyanganj, Bassi, Jaipur.
18. Shivji Ram Jat S/o Shri Prahlad Sahay, Aged About 29 Years, Resident Of Jaton Ka Mohalla, Mokhapura, Dudu, Jaipur.
19. Hussain Bishanoi D/o Shri Baldev Bishnoi, Aged About 25 Years, Resident Of Vpo Ward No. 6, Rawla Mandi, Shriganganagar.
20. Ajay Sharma S/o Shri Shrawan Lal Sharma, Aged About 23 Years, Resident Of Vil.-Bhadpur Kalan, Jamwa Ramgarh, Jaipur.
21. Arjun Rathoriya S/o Shri Lala Ram Dhobi, Aged About 25 Years, Resident Of Ganesh Colony, Behind Police Station, Dudu, Jaipur.
22. Kanhaiya Lal S/o Shri Nand Kishor Sharma, Aged About 38 Years, Resident Of Vil. Post.-Gagardu, The. Dudu, Jaipur.
23. Anand Prakash Rinawa S/o Shri Murlidhar, Aged About 27 Years, Resident Of Vpo-Koliya, Th.-Didwana, Nagaur.
24. Shreeram Meghwal S/o Shri Khemaram Meghwal, Aged About 33 Years, Resident Of Vpo-Gondusar, Th.- Bidasar, Churu.
25. Subhash Chandra S/o Shri Pratap Singh Gurjar, Aged About 25 Years, Resident Of Vil.-Dhani Munim Ji, Post-Ghantel, Th. And Dist. Churu.
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26. Maya W/o Shri Sandeep Kumar, Aged About 26 Years, Resident Of Vpo-Dabhan, Th.-Sanghariya, Hanumangarh-335063.
27. Ravi Atal S/o Shri Chet Ram Atal, Aged About 34 Years, Resident Of Vil. Post-Manpura Macheri, Vil.-Morija, Amer, Jaipur.
28. Kanwar Sen Sethi S/o Shri Gopal Lal Sethi, Aged About 46 Years, Resident Of Vil. Post-Samod, Via Chomu, Jaipur.
29. Lalita Kumawat W/o Shri Abhishek Kumawat, Aged About 29 Years, Resident Of 94-Mishra Colony, Ward No. 6, Phulera, Jaipur.
30. Mahendra Sunda S/o Shri Moolchand Soonda, Aged About 25 Years, Resident Of Kheerwa Sundon Ki Dhani, Post.-Kheri Milk, Jaipur.
31. Sonam Sharma W/o Shri Sunil Sharma, Aged About 30 Years, Resident Of 27, Nandpuri A, Jatpura, Jaipur.
32. Dimple Sharma W/o Shri Rakesh Sharma, Aged About 43 Years, Resident Of 90, Shiva Colony, Tonk Phatak, Jaipur.
33. Santosh Manohar W/o Shri Sunil Pingle, Aged About 26 Years, Resident Of Vil. Post. Kishanpura, The.-Chomu, Jaipur.
34. Anil Chaudhary Daughter/son/wife Of Shri Ram Prasad Chaudhary, Aged About 24 Years, Resident Of 393, Gordhan Nagar, Toll Tax, Sanganer, Jaipur.
35. Jayesh Yadav S/o Shri Ashok Babu Yadav, Aged About 24 Years, Resident Of 11, Shankar Vihar, Near Gator Village, Malviya Nagar, Jaipur.
36. Aman Kumar S/o Shri Om Prakash, Aged About 37 Years, Resident Of Vpo-Nahrawali, Th.-Anupgarh, Sriganganagar-335703.
37. Tasleem W/o Shri Saddik Mohammad, Aged About 22 Years, Resident Of Ward No. 2, Teli Mohalla, Near Tri Murti Mandir, City Suratgarh, Srihanganagar-335804.
38. Sohan Singh S/o Shri Kalyan Singh, Aged About 21 Years, Resident Of Ward No. 9, Meathab Colony, New Gharsana, Sriganganagar.
39. Jaya Bahuguna W/o Shri Sushil Chander, Aged About 35 Years, Resident Of Kothi No. 1, Ward No. 50, Shastri Basti, Sriganganagar-335001.
40. Rekha Rani W/o Shri Sanjiv Kumar, Aged About 25 Years, Resident Of Lalgarh Jattan, Ward No. 16, Th. Sardulshahar, Sriganganagar.
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41. Mamta Rani W/o Shri Kiran Kumar, Aged About 30 Years, Resident Of House No. 52, Hanuman Colony, Sriganganagar.
42. Sandeep Yadav S/o Shri Baldev Yadav, Aged About 35 Years, Resident Of Ward No. 3, Amar Colony, New Gharsana, Sriganganagar-335711.
43. Rajesh Kumar S/o Shri Dana Ram Godara, Aged About 24 Years, Resident Of Vil.-20Lm (Lunia), Po-15 Lm, Th. Anupgarh, Sriganganagar-335703.
44. Vinod Kumar S/o Shri Govindram, Aged About 29 Years, Resident Of Chak 17 A, Anupgarh, Vpo-15 Ab, Sriganganagar- 335701.
45. Virendra Kumar Jakhar S/o Shri Chetan Ram Jakhar, Aged About 29 Years, Resident Of Jat Brothers 187B, New Mandi Gharsana, Ganganagar-335711.
46. Kiran Kaswan W/o Shri Kamlesh Kumar, Aged About 34 Years, Resident Of Vpo-Sarsar, Sardarshahar, Churu-331002.
47. Sishpal Singh S/o Shri Mahendra Singh, Aged About 33 Years, Resident Of Om Colony, Kadhwal Floor Mill Ke Paas, Ward No. 30, Churu-331001.
48. Bhawna Gilhotra W/o Shri Dhiraj Kumar, Aged About 30 Years, Resident Of Behind Shiv Shakti Temple, Subhash Pura, Bikaner.
49. Manju Kumari W/o Shri Kera Ram Kala, Aged About 26 Years, Resident Of Rcp Colony, Near Sbi Bank, V/95, Bikaner.
50. Naman Garg S/o Shri Sunil Garg, Aged About 32 Years, Resident Of Gali No. 02, Haud Pada Badi, Dholpur-328021.
51. Taufeek Ali S/o Shri Khursheed Khan, Aged About 24 Years, Resident Of Vpo-Vijlsera, Th.-Tijara, Alwar-301411.
----Petitioners Versus
1. State Of Rajasthan, Through Principle Secretary Women And Child Development Department, Government Secretariat, Jaipur.
2. Director, Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
3. Director (Nutrition Mission- Poshan Abhiyan), Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
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4. Cis Bureaus Facilities Services Pvt. Ltd., Through Its Managing Director, Corporate Office 302, Third Floor, Centre Point, Next To Kohinoor Hotel, Jb Nagar, Andheri Kurla Road, Andheri East, Mumbai 400059.
5. Deputy Director, Women And Child Development Department, Jaipur.
6. Deputy Director, Women And Child Development Department, Sriganganagar.
7. Deputy Director, Women And Child Development Department, Bikaner, Rajasthan.
8. Child Development Project Officer, Amber, District Jaipur Rajasthan.
9. Child Development Project Officer, Sanganer City, District Jaipur.
10. Child Development Project Officer, Jamuwaramgarh, District Jaipur.
11. Child Development Project Officer, Kotputali, District Jaipur.
12. Child Development Project Officer, Virat Nagar, District Jaipur.
13. Child Development Project Officer, Shahpura, District Jaipur.
14. Child Development Project Officer, Ghadsana District Sriganganagar, Rajasthan.
15. Child Development Project Officer, Padampur, District Sriganganagar, Rajasthan.
16. Child Development Project Officer, Saadul Shahar District Sriganganagar, Rajasthan.
17. Child Development Project Officer, Dungargarh District Bikaner, Rajasthan.
18. Child Development Project Officer, Loonkaransar District Bikaner, Rajasthan.
19. Child Development Project Officer, Nokha District Bikaner, Rajasthan.
20. Child Development Project Officer, Kolayat District Bikaner, Rajasthan.
21. Child Development Project Officer, Govindgarh-I, District Jaipur.
22. Child Development Project Officer, Bassi, District Jaipur
23. Child Development Project Officer, Dudu-I, District Jaipur. (Downloaded on 25/11/2021 at 09:31:32 PM)
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24. Child Development Project Officer, Dudu-Ii, (Mozamabad), District Jaipur.
25. Child Development Project Officer, Govindgarh-Ii (Chomu), District Jaipur.
26. Child Development Project Officer, Shambhar, District Jaipur.
27. Child Development Project Officer, Sanganer (Rural), District Jaipur.
28. Child Development Project Officer, Suratgarh District Sriganganagar, Rajasthan
29. Child Development Project Officer, Sriganganagar (Rural) District Sriganganagar, Rajasthan.
30. Child Development Project Officer, Sriganganagar (Urban) District Sriganganagar, Rajasthan.
31. Child Development Project Officer, Bikaner (Rural) District Bikaner, Rajasthan.
32. Child Development Project Officer, Khajuwala District Bikaner, Rajasthan.
33. Child Development Project Officer, Pavata, District Jaipur.
34.Child Development Project Officer, Jhotwara, District Jaipur.
35. M/s. Leader Star Security Limited, Through its Director Sh. Rajesh shekhawat, at 44, Ayodhya Colony, Heerapura, DCM, Ajmer Road, Jaipur.
----Respondents (13) S.B. Civil Writ Petition No. 7605/2020
1. Budhi Prakash Suman S/o Shri Rang Lal Suman, Aged About 28 Years, R/o Village Mathani, Post Mathana, Tehsil And District Baran, Rajasthan.
2. Kasam Khan S/o Shri Mangtoo Khan Teli, Aged About 35 Years, R/o Village And Post Nisura, Tehsil Toda Bhim, District Karauli, Rajasthan.
3. Chandar Bihari Sahu S/o Shri Khushi Ram Rathore, Aged About 31 Years, R/o Purana Mathunda Road, Opp. Radha Kishan Mandir, Indra Colony, Bundi, Rajasthan.
4. Chandra Mohan Mehra S/o Shri Gori Shankar Mehra, Aged About 27 Years, R/o Village And Post Mothpur, Tehsil Atru, District Baran, Rajasthan.
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5. Raja Ram Meena S/o Shri Narayan Lal, Aged About 32 Years, R/o Village And Post Palunda, Tehsil Ramgarh Pachwara, District Dausa , Rajasthan.
6. Gopal Soni S/o Shri Damodar Soni, Aged About 36 Years, R/o H.no. 14, Lohar Gali, Near Veer Sawarkar Nagar, Rangbadi Road Kota, Kota, Rajasthan.
7. Manoj Kumar Meena S/o Shri Murari Lal Meena, Aged About 35 Years, R/o Village Sanija Bawari, Post Ummedpura, Tehsil Digod, District Kota, Rajasthan.
8. Dhiraj Kumar Dadhich S/o Radheshyam Dadhich, Aged About 30 Years, R/o Village And Post Cheta, Thesil Hindoli, District Bundi, Rajasthan.
9. Poonam Sharma D/o Shri Daulat Sharma, Aged About 31 Years, R/o Village And Post Pichuna, Tehsil Roopwas, District Bharatpur, Rajasthan.
10. Raj Kumari Jatav W/o Shri Rajeev Kumar, Aged About 37 Years, R/o Village And Post Sarsena, Tehsil Wair , District Bharatpur, Rajasthan.
11. Moorta Kumari Saini S/o Shri Naresh Saini, Aged About 27 Years, R/o Bharatpur Gate Weir, District Bharatpur, Rajasthan.
12. Mukat Sharma S/o Shri Ram Swaroop Sharma, Aged About 36 Years, R/o Village Nagal, Post Jatwara, Tehsil Hindaun City, District Karauli , Rajasthan.
13. Chaman Sharma S/o Shri Hari Om Sharma, Aged About 28 Years, R/o Village And Post Baroli, Tehsil Bhusawar, District Bharatpur, Rajasthan.
14. Gaurav Katara S/o Shri Satyanarayan Katara, Aged About 35 Years, R/o Bungla Potha Colony Rupbas, District Bharatpur, Rajasthan
15. Dal Chand Chachodiya S/o Shri Devi Ram Chanchodiya, Aged About 37 Years, R/o Purohit Mohalla, Weir, District Bharatpur, Rajasthan.
16. Priyanka Meena D/o Shri Ashok Meena, Aged About 35 Years, R/o Village Akhawara, Panchayat Samiti Shekhpura, District Karauli, Rajasthan.
17. Indar Singh S/o Shri Sedya Mal, Aged About 35 Years, R/o Village Govindpura, Post Muhari, Tehsil Weir, District Bharatpur, Rajasthan.
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18. Jay Govind Upadhyay S/o Shri Jagdish Prasad Sharma, Aged About 32 Years, R/o Banda Mohalla ,bharatpur Gate Weir, District Bharatpur, Rajasthan.
19. Bijendra Singh S/o Shri Maha Singh, Aged About 36 Years, R/o Village And Post Ranoth, Tehsil Mundawar, District Alwar, Rajasthan.
20. Lokesh Kumar S/o Shri Yadram, Aged About 24 Years, R/o Village And Post Dharsoni, Tehsil Weir, District Bharatpur, Rajasthan.
21. Jitendra Kashyap S/o Shri Bal Kishan Kashyap, Aged About 42 Years, R/o Behind Of Shiva Talkies, Near Santoshi Mata Temple, Sahyog Nagar , Bharatpur, Rajasthan.
22. Prem Singh S/o Shri Barat Lal Saini, Aged About 30 Years, Village Nagla Dipti, Post Paharsar, Tehsil Nadbai, District Bharatpur, Rajasthan.
23. Bhavana Sharma D/o Shri Jay Govind Upadhayay, Aged About 30 Years, R/o Banda Mohalla, Bharatpur Gate, Weir, District Bharatpur, Rajasthan.
24. Devesh Singhal S/o Shri Khem Chand Singhal, Aged About 26 Years, R/o Khem Chand Singal Store, Indra Chowk, Kumher, District Bharatpur, Rajasthan.
25. Chitra W/o Mahendra Singh, Aged About 37 Years, R/o Behind Of Shiva Takies, Near Shantoshi Mata Temple, Sahyog Nagar, Bharatpur, Rajasthan.
26. Vinita Kumari Meena W/o Vijendra Mumar Meena, Aged About 35 Years, R/o Village Jinsi Ka Pura, Post Todabhim, Tehsil Todabhim, District Karauli, Rajasthan.
27. Mayuri Banodha W/o Late Shari Chandra Prakash Banodha, Aged About 36 Years, R/o A-2 Kotla House Purana Baggi Khana, Civil Lines, Nayapura, Kota, Rajasthan.
28. Abhay Singh Gurjar S/o Shri Prem Singh Gurjar, Aged About 37 Years, R/o Village And Post Rendayal Gurjar, Tehsil Wazipur, District Sawaimadhopur, Rajasthan.
29. Ramkesh Meena W/o Shri Chandra Lal Meena, Aged About 43 Years, R/o Village Kalwadi , Post Shri Mahaveerji, Tehsil And District Karauli, Rajasthan.
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30. Indresh Kumar S/o Shri Shyam Sundar Sharma, Aged About 33 Years, R/o Village And Post Mahadapura, Tehsil Rajakheda, District Dholpur, Rajasthan.
31. Ankit Sharma S/o Shri Naval Kishore Sharma, Aged About 22 Years, R/o Ward No. 25 , Village Choudhary Ka Bag, Tehsil Rajakhera, District Dholpur, Rajasthan.
32. Pawan Meena S/o Shri Hansraj Meena, Aged About 24 Years, R/o Village Bardi Kheda , Sorsan, District Baran, Rajasthan.
33. Vijay Prakash Nirwan S/o Shri Bhambhu Dayal, Aged About 37 Years, R/o Plot No. 25 , Ram Nagar Colony, Behind Of N.e.b. Housing Board, Alwar, Rajasthan.
34. Hemant Kumar S/o Shri Neta Ram, Aged About 38 Years, R/o Basant Vihar Colony, Sector And1, Near Stc College, Riico Road, Bharatpur, Rajasthan.
35. Ram Avatar Baderiya S/o Shri Narad Muni Baderiya, Aged About 24 Years, R/o Village And Post Nisura, Tehsil Todabhim, District Karauli, Rajasthan.
36. Dileep Singh S/o Shri Ajiram, Aged About 20 Years, Village Gandhivager, Post Helak, Tehsil Kumher, District Bharatpur, Rajasthan.
37. Bhavana Sharma S/o Shri Ravi Sharma, Aged About 25 Years, R/o Ram Nagar Colony, Vivek Hotel Ke Piche, Near Midave, Dholpur, Rajasthan.
38. Shivraj Kharol S/o Shri Nathulal Kharol, Aged About 33 Years, R/o Village Bamuliya, Tehsil Pipalda, District Kota, Rajasthan.
39. Poonam Shukwal W/o Chandar Shekhar Sharma, Aged About 30 Years, R/o 6A- 28, Bapu Nagar, Near P And T Colony, Bhilwara, Rajasthan.
----Petitioners Versus
1. State Of Rajasthan, Through Principle Secretary Women And Child Development Department, Government Secretariat, Jaipur.
2. Director, Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
3. Director (Nutrition Mission- Poshan Abhiyan), Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
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4. Cis Bureaus Facilities Services Pvt. Ltd., Through Its Managing Director, Corporate Office 302, Third Floor, Centre Point, Next To Kohinoor Hotel, Jb Nagar, Andheri Kurla Road, Andheri East, Mumbai 400059.
5. Deputy Director, Women And Child Development Department, District Bundi, Rajasthan.
6. Child Development Project Officer, Integrated Child Development Services, Dist. Bundi, Rajasthan.
7. Child Development Project Officer, Integrated Child Development Services, Nainwa, Dist. Bundi, Rajasthan.
8. Child Development Project Officer, Integrated Child Development Services, Keshavraipatan, Dist. Bundi, Rajasthan.
9. Child Development Project Officer, Integrated Child Development Services, Hindoli, Dist. Bundi, Rajasthan.
10. Deputy Director, Women And Child Development Department, District Bharatpur, Rajasthan.
11. Child Development Project Officer, Integrated Child Development Services, Sewar, Dist. Bharatpur, Rajasthan.
12. Child Development Project Officer, Integrated Child Development Services, Bharatpur, Dist. Bharatpur, Rajasthan.
13. Child Development Project Officer, Integrated Child Development Services, Bayana, Dist. Bharatpur, Rajasthan.
14. Child Development Project Officer, Integrated Child Development Services, Deeg, Dist. Bharatpur, Rajasthan.
15. Child Development Project Officer, Integrated Child Development Services, Kaama, Dist. Bharatpur, Rajasthan.
16. Child Development Project Officer, Integrated Child Development Services, Rupwas, Dist. Bharatpur, Rajasthan.
17. Child Development Project Officer, Integrated Child Development Services, Kumher, Dist. Bharatpur, Rajasthan.
18. Child Development Project Officer, Integrated Child Development Services, Weir, Dist. Bharatpur, Rajasthan.
19. Child Development Project Officer, Integrated Child Development Services, Nagar, Dist. Bharatpur, Rajasthan.
20. Child Development Project Officer, Integrated Child Development Services, Nadbai, Dist. Bharatpur, Rajasthan. (Downloaded on 25/11/2021 at 09:31:32 PM)
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21. Deputy Director, Women And Child Development Department, District Bhilwara, Rajasthan.
22. Child Development Project Officer, Integrated Child Development Services, Sahara, Dist. Bhilwara, Rajasthan.
23. Child Development Project Officer, Integrated Child Development Services, Banera, Dist. Bhilwara, Rajasthan.
24. Child Development Project Officer, Integrated Child Development Services, Jhahpur, Dist. Bhilwara, Rajasthan.
25. Deputy Director, Women And Child Development Department, District Dholpur, Rajasthan.
26. Child Development Project Officer, Integrated Child Development Services, Baseri, Dist. Dholpur, Rajasthan.
27. Child Development Project Officer, Integrated Child Development Services, Badi, Dist. Dholpur, Rajasthan.
28. Child Development Project Officer, Integrated Child Development Services, Dholpur Seapau-Ii, Dist. Dholpur, Rajasthan.
29. Child Development Project Officer, Integrated Child Development Services, Rajakhera, Dist. Dholpur, Rajasthan.
30. Child Development Project Officer, Integrated Child Development Services, Dholpur-I, Dist. Dholpur, Rajasthan.
31. M/s. Leader Star Security Limited, Through Its Director Sh. Rajesh Shekhawat, At 44, Ayodhya Colony, Heerapura, Dcm, Ajmer Road, Jaipur.
----Respondents (14) S.B. Civil Writ Petition No. 7613/2020
1. Nitin Vashistha S/o Shri Om Prakash Vashistha, Aged About 31 Years, R/o Krishna Colony, Bawanamod, Hondaun City , Karauli, Rajasthan.
2. Ramesh Chand Meena S/o Shri Girraj Prasad Meena, Aged About 36 Years, Village Hanumatpura, Post Datuli, Tehsil Bonli, District Swaimadhopur, Rajasthan.
3. Mukesh Kumar Prajapat S/o Shri Ram Dayal Prajapat, Aged About 25 Years, Village Kamokhari, Post Gothara, Tehsil Khandar, District Swaimadhopur, Rajasthan.
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4. Rupesh Kumar Agarwal S/o Shri Girraj Prasad Agarwal, Aged About 36 Years, R/o Moti Seth Ki Haweli, Gangapur City, District Swaimadhopur, Rajasthan.
5. Hanuman Meena S/o Shri Gopal Meena, Aged About 34 Years, R/o Village Kutka, Post Uogaon, Tehsil Bonli, District Swaimadhopur, Rajasthan.
6. Prismita D/o Shri Sube Singh, Aged About 28 Years, R/o Kund Road Behror, District Alwar, Rajasthan.
7. Nitu Sharma W/o Kavikani Sharma, Aged About 26 Years, R/o Gautam Colony, Akashwani Ke Piche, Swaimadhopur, Rajasthan.
8. Banwari Lal Mali S/o Shri Shyoji Lal Mali, Aged About 26 Years, R/o Village And Post Didwari, Tehsil Bonli, District Swaimadhopur, Rajasthan.
9. Ghamandi Lal Meena S/o Shri Kishan Lal Meena, Aged About 31 Years, R/o Village Bhadoli, Tehsil Malarna Dungar, Distirct Swaimadhopur, Rajasthan.
10. Yogesh Panchal S/o Shri Laxmi Narayan, Aged About 35 Years, R/o Village And Post Thareda, Tehsil Hindaun City, District Karauli Rajasthan.
11. Ashok Kumar Mali S/o Shri Chhaju Lal Mali, Aged About 25 Years, R/o Village And Post Bamanwas Patti Kalan, Tehsil Bamanwas, District Swaimadhopur, Rajasthan.
12. Shubham Tayal S/o Shri Naresh Tayal, Aged About 27 Years, R/o Tayal Bhawan, Darukuta Mohalla, Gali No. 4 Near Kashram Circal, Alwar , Rajasthan.
13. Mahendra Kumar Acharya S/o Shri Pushkar Lal Acharya, Aged About 46 Years, R/o Badipol Mohi, Post Mohi, Tehsil And District Rajsamand, Rajasthan.
14. Rakesh S/o Shri Bhinya Ram, Aged About 24 Years, R/o Village Jawa Sisodiya, Post Degana Gav, Tehsil Degana, District Nagour, Rajasthan.
15. Vimlesh Sen W/o Shri Hemant Sain, Aged About 36 Years, R/o C/o Prem Prakash Sain, Near T.a. Camp Road, Street No. 17, Poonan Colony , Kota Jn. , Kota, Rajasthan.
16. Madhu Bala Sharma W/o Shri Shivraj Sharma, Aged About 46 Years, R/o 4-B-5, Dadabari Ext., Kota , Rajasthan.
17. Narendra Singh Khinchi S/o Shri Karan Singh, Aged About 29 Years, R/o 84, Puran Vihar, Benar Road, Jaipur, Rajasthan. (Downloaded on 25/11/2021 at 09:31:32 PM)
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18. Ajay Kumar S/o Shri Rameshwar Lal, Aged About 33 Years, R/o Village Ramnagar, Post Gungara, Tehsil Sikar, District Sikar, Rajasthan.
19. Ajit Singh Narooka S/o Shri Sohan Singh Narooka, Aged About 24 Years, R/o Village Narooka Ki Dhani,harnathpura, Post Jorpura, Via Jobner, District Jaipur, Rajasthan.
20. Bhawar Lal Baror S/o Shri Heera Lal, Aged About 31 Years, R/o Village Rampura, Post Nathawatpura, Tehsil Dhod, District Sikar, Rajasthan.
21. Meena Jat D/o Panchu Ram Jat, Aged About 28 Years, R/o Village Sirsi , Radhakishanpura, Jaipur, Rajasthan.
22. Krishan Kumar S/o Shri Hari Singh, Aged About 32 Years, R/o Village Dhani Charan, Ward No. 1, Post Kaliyasar, Tehsil Malsisar, District Jhunjhunu, Rajasthan.
23. Mohammad Suleman S/o Shri G.m. Khan, Aged About 32 Years, R/o Athunna Mohalla, Behind New Idgah, Old Ward No. -10, New Ward No.-13, Churu, Rajasthan.
24. Usha Kavia W/o Shri Krishan Kumar, Aged About 26 Years, R/o Village Dhani Charan, Ward No. 1, Post Kaliyasar, Tehsil Malsisar, District Jhunjhunu, Rajasthan.
25. Anoop Singh Meena S/o Shri Kanhaiya Lal Meena, Aged About 36 Years, R/o Ward No.-18, Meen Ka Mohalla, Near Shyam Mandir, Udaipurwati, District Jhunjhunu, Rajasthan.
26. Suhail Khan S/o Shri Haleem Ahmed Khan, Aged About 40 Years, C/o Chatikna Bazaar, Near Mela Gate, Pathno Ki Haweli, Karauli, Rajasthan.
27. Pinki Jangid W/o Shri Manoj Sharma, Aged About 31 Years, R/o C/o Gram Post Machari, Tehsil Reni, District Alwar, Rajasthan.
28. Pradeep Singh S/o Shri Gopal Singh, Aged About 30 Years, R/o Village Guddha Jagmalota, Post Tehla, Tehsil Riyan Badi, District Nagour, Rajasthan.
29. Charan Singh S/o Attar Singh, Aged About 28 Years, R/o Village And Post Urika, Tehsil Surajgarh, District Jhunjhunu, Rajasthan.
30. Jitendra Singh S/o Shri Bhanwar Singh, Aged About 25 Years, R/o Ward No. 16, Dev Nagari Takria, Sirohi, Rajasthan. (Downloaded on 25/11/2021 at 09:31:32 PM)
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31. Sanjay Kumar Githala S/o Shri Prahlad Sahay Githala, Aged About 27 Years, R/o Village And Post Badnagar, Vaya Paota, Tehsil Kotputli, District Jaipur, Rajasthan.
32. Sandhya Sengar S/o Shri Hoshiyar Singh Rajpoot, Aged About 29 Years, R/o Behind Of Jind Baba, Karmchari Colony, Gangapur City, Swaimadhopur, Rajasthan.
33. Deepesh Kumar S/o Shri Jambu Kumar, Aged About 28 Years, R/o Near Malti Metal Main Front, Opp. Samudayik Bhawan Soorsagar, Kota, Rajasthan.
34. Radha Bihari Meena S/o Shri Madan Lal, Aged About 35 Years, R/o Sanija Bavri, Post Ummedpura, Tehsil Digod, District Kota, Rajasthan.
35. Devraj Gurjar S/o Shri Ram Dayal Gurjar, Aged About 35 Years, R/o Village Ghans, Post Ghans, Tehsil And District Tonk, Rajasthan.
36. Suraj Ram Chaudhary S/o Shri Ramray Choudhary, Aged About 44 Years, R/o Village Bhurtiya, Post Luhara, Tehsil Newai, District Tonk, Rajasthan,
37. Subhash Sharma S/o Shri Om Prakash Sharma, Aged About 41 Years, R/o Gali No. 2, Shivaji Colony, Newai, District Tonk, Rajasthan.
38. Mishri Lal Saini S/o Shri Bhawar Lal Saini, Aged About 32 Years, R/o Village And Post Deoli Gaon, Tehsil Deoli, District Tonk, Rajasthan.
39. Mousami Kumari Meena D/o Badri Lal Meena, Aged About 30 Years, R/o Village Rawta, Post Rajmahal, Tehsil Deoli, District Tonk Rajasthan.
40. Manish Sharma S/o Shri Man Prakash Sharma, Aged About 36 Years, R/o Ward No. 7, Thaka Ji Ka Chowk, Todaraisingh, District Tonk, Rajasthan.
41. Rajni Kumari W/o Rajesh Mahawar, Aged About 35 Years, R/o Subhash Colony, Kund Road, Ward No-5, Todarai Singh, District Tonk, Rajasthan.
----Petitioners Versus
1. State Of Rajasthan, Through Principle Secretary Women And Child Development Department, Government Secretariat, Jaipur.
2. Director, Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur. (Downloaded on 25/11/2021 at 09:31:32 PM)
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3. Director (Nutrition Mission- Poshan Abhiyan), Integrated Child Development Department, State Of Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
4. Cis Bureaus Facilities Services Pvt. Ltd., Through Its Managing Director, Corporate Office 302, Third Floor, Centre Point, Next To Kohinoor Hotel, Jb Nagar, Andheri Kurla Road, Andheri East, Mumbai 400059.
5. Deputy Director, Women And Child Development Department, District Sawai Madhopur, Rajasthan.
6. Child Development Project Officer, Integrated Child Development Services, Bonuli Dist. Sawai Madhopur, Rajasthan.
7. Child Development Project Officer, Integrated Child Development Services, Khander, Dist. Sawai Madhopur, Rajasthan.
8. Child Development Project Officer, Integrated Child Development Services, Gangapur City, Dist. Sawai Madhopur, Rajasthan.
9. Child Development Project Officer, Integrated Child Development Services, Bamanwas, Dist. Sawai Madhopur, Rajasthan.
10. Child Development Project Officer, Integrated Child Development Services, Sawai Madhopur (Rural), Dist. Sawai Madhopur, Rajasthan.
11. Child Development Project Officer, Integrated Child Development Services, Chot Ka Barwara, Dist. Sawai Madhopur, Rajasthan.
12. Child Development Project Officer, Integrated Child Development Services, Sawai Madhopur, Dist. Sawai Madhopur, Rajasthan.
13. Deputy Director, Women And Child Development Department, District Rajsamand, Rajasthan.
14. Child Development Project Officer, Integrated Child Development Services, Dist. Rajsamand, Rajasthan.
15. Deputy Director, Women And Child Development Department, District Kota, Rajasthan.
16. Child Development Project Officer, Integrated Child Development Services, Kota City, Dist. Kota, Rajasthan.
17. Deputy Director, Women And Child Development Department, District Sikar, Rajasthan.
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(60 of 96) [CW-3540/2020] 18. Child Development Project Officer, Integrated Child
Development Services, Dhond, Dist. Sikar, Rajasthan.
19. Child Development Project Officer, Integrated Child Development Services, Dantaramgarh, Dist. Sikar, Rajasthan.
20. Child Development Project Officer, Integrated Child Development Services, Laxmangarh, Dist. Sikar, Rajasthan.
21. Child Development Project Officer, Integrated Child Development Services, Fathepur, Dist. Sikar, Rajasthan.
22. Deputy Director, Women And Child Development Department, District Karauli, Rajasthan.
23. Deputy Director, Women And Child Development Department, District Sirohi, Rajasthan.
24. Child Development Project Officer, Integrated Child Development Services, Sirohi, Dist. Sirohi, Rajasthan.
25. Child Development Project Officer, Integrated Child Development Services, Revedar, Dist. Sirohi, Rajasthan.
26. Deputy Director, Women And Child Development Department, District Tonk, Rajasthan.
27. Child Development Project Officer, Integrated Child Development Services, Aligarh, Dist. Tonk, Rajasthan.
28. Child Development Project Officer, Integrated Child Development Services, Niwai, Dist. Tonk, Rajasthan.
29. Child Development Project Officer, Integrated Child Development Services, Deoli, Dist. Tonk, Rajasthan.
30. Child Development Project Officer, Integrated Child Development Services, Todaraisingh, Dist. Tonk, Rajasthan.
31. M/s. Leader Star Security Limited, Through Its Director Sh. Rajesh Shekhawat, At 44, Ayodhya Colony, Heerapura, Dcm, Ajmer Road, Jaipur.
----Respondents For Petitioner(s) : Shri Himanshu Jain, For Respondent(s) : Shri M.S. Singhvi, Advocate General with Shri Siddhant Jain and Shri Darsh Pareek, Ms. Sheetal Mirdha, AAG with Shri Prateek Singh Shri Ashwinee Kumar Jaiman (Downloaded on 25/11/2021 at 09:31:32 PM) (61 of 96) [CW-3540/2020] HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment Judgment Reserved on :: 20/10/2021 Judgment Pronounced on :: 24/11/2021 Although, the matters came up on various applications filed by the respective parties but, with the consent of their learned counsels, the writ petitions were heard on their merit finally at this stage.
Since all these writ petitions involve common facts and question of law, these are being decided together.
The facts in brief are that to improve the nutritional status of children from 0 - 6 years, pregnant women and lactating mothers, the Central Government floated the National Nutrition Mission (Poshan Abhiyan) (for brevity-`NNM'). The State of Rajasthan, being implementing agency, invited bids for procurement of manpower through placement agency vide NIT dated 12.6.2018. An agreement dated 28.8.2018 was entered into in between the official respondents and the respondent no.4, the successful bidder, a private entity. Under the terms of agreement, the respondent no.4 hired services of the petitioners on contract and issued them appointment order (collectively placed as Annexure-4) in the months of September/October, 2018. The term of the agreement, which was to expire on 29.8.2019, was extended from time to time and ultimately upto 27.8.2020/entry of new placement agency, whichever earlier. The life of the NNM which earlier was upto March, 2021, has also been extended. The official respondents issued fresh NIT for procurement of manpower services (Downloaded on 25/11/2021 at 09:31:32 PM) (62 of 96) [CW-3540/2020] whereupon, M/s. Leader Star Security Limited stood lowest bidder. An agreement dated 24.7.2020 was entered into in between the official respondents and the new service provider. The petitioners were communicated by the official respondents not to attend the office post 27.8.2020 i.e. commensurate with the expiry of the agreement dated 28.8.2018. However, it is not in dispute that services of the petitioners are continuing with the new placement agency. In the aforesaid circumstances, it was prayed in the petitions that the respondents may be restrained from discontinuing the petitioner's services under the NNM till its life, they may further be restrained from replacing them with another set of contractual employees, they may be permitted to continue in service irrespective of the change of placement agency and that the official respondents be directed to engage the petitioners directly under the NNM with direct payment of salary rather than engaging them through a placement agency.
The official respondents in their reply submitted that they have issued the NIT for procurement of manpower under the provisions of Rajasthan Transparency in Public Procurement Act, 2012 (for short-the RTPP Act') and the initial period of the agreement dated 18.8.2018 was extended for a further period of one year i.e. till 28.8.2020/engagement of new placement agency, whichever earlier, as per the terms of the agreement and the provisions of the RTPP Act. It was submitted that there was no privity of contract between the petitioners and the official respondents. They prayed for dismissal of the writ petition.
Learned counsel for the petitioners submitted that for effective implementation of the NNM, the Central Government has (Downloaded on 25/11/2021 at 09:31:32 PM) (63 of 96) [CW-3540/2020] constituted various committees from national level upto block level and has issued operative guidelines chalking out modus operandi for its implementation vide order dated 26.2.2018. Drawing attention of this Court towards the guidelines so laid down, Shri Jain submitted that the official respondents are the competent authority to implement the scheme and are authorised to take all necessary steps in this regard. He submitted that the guidelines reflect that the State Government has deep and pervasive control in respect to the implementation of the scheme and hence, the placement agency has been brought into picture only to create an artificial barrier in between the principal employer and the petitioners. He submitted that in any case, even hiring of their services through placement agency does not absolve the official respondents from their responsibility towards the petitioners who are instrumental in effective implementation of the scheme.
Inviting attention of this Court towards the letter dated 5.10.2018 issued by the respondent no.2, Director Integrated Child Development Department, learned counsel submitted that since the appointment orders of the petitioners were subject to confirmation by the official respondents, they should be treated as the employees of the State Government and their services deserves to be continued irrespective of change of placement agency till life of the scheme.
Learned counsel submitted that they are otherwise also entitled to continue in service till the scheme lasts in view of settled legal principle that a contractual employee cannot be replaced by another contractual employee. In this regard, Shri Jain relied upon the judgements of Hon'ble the Supreme Court of India (Downloaded on 25/11/2021 at 09:31:32 PM) (64 of 96) [CW-3540/2020] in case of Mohd. Abdul Kadir & Anr. vs. DGP, Assam & Ors.-(2009) 6 SCC 611 and coordinate bench judgements of this Court in Jagdish Prasad Yadav & Ors. vs. State of Raj. & Ors., S.B. Civil Writ Petition No.12237/2012 dated 11.12.2015 and Shiv Charan Meena vs. State of Rajasthan & Ors., S.B. Civil Writ Petition No.7637/2015 dated 9.5.2017.
Relying on the judgements of Hon'be Apex Court in the case of Dr. Janet Jeyapaul vs. SRM University & Ors.-(2015) 16 SCC 530, learned counsel submitted that since the private respondent, the placement agency, is engaged in discharging public duties by providing necessary manpower for implementation of the Central Government scheme, it would also fall under the definition of "other authority" under Article 12 of the Constitution of India and would be amenable to the jurisdiction of this Court.
Shri M.S. Singhvi, learned Advocate General, drawing attention of this Court towards the salient features of NNM, submitted that its main goal is to achieve improvement in nutritional status of children from 0 - 6 years, pregnant women and lactating mothers in a time bound manner in three years beginning from 2017-2018. He submitted that 50% of its funding is from government sources and rest 50% is through International Bank for Reconstruction and Development or other Multilateral Development Banks. He submitted that government budgetary support would be in the ratio of 60:40 between Centre and States. Learned Advocate General submitted that since, in view of the laud object of the scheme and its limited budget, the State Government, the implementing agency, could not afford to part with a major portion of the fund towards salary for manpower, it took a (Downloaded on 25/11/2021 at 09:31:32 PM) (65 of 96) [CW-3540/2020] conscious policy decision to have manpower through placement agency under the RTPP Act. Referring to the various clauses under the agreement dated 28.8.2018 as also the appointment orders, the learned Advocate General submitted that the petitioners are contractual employees of the placement agency and have no privity of contract with the State Government. He submitted that it is the placement agency which has exclusive administrative/disciplinary control over the petitioners. Shri Singhvi submitted that the placement agency has hired the petitioners without inviting applications from open market in violation of mandate of Articles 14/16 of the Constitution of India and hence, the principle that one set of contractual employees cannot be replaced by another set of contractual employees, is not attracted. In support of his submissions, he relied upon the judgements in the cases of Bhuvnesh Gautam & Ors. vs. Principal Secretary, Department of Skill Entrepreneurship and Employment & Ors., S.B. Civil Writ Petition No.8896/2016 dated 28.02.2019, Vishal Verma vs. Principal Secretary, Department of Skill Entrepreneurship and Employment & Ors., D.B. Special Appeal (Writ) No.669/2019, Dharmendra Singh & Ors. vs. State & Anr., 2015(3) RLW 2221 (Raj.) and division bench judgement of this Court in Dharmendra Singh & Ors. vs. State of Rajasthan & Ors., D.B. Civil Special Appeal (Writ) No.97/2015 dated 11.12.2016.
He submitted that this Court, in its writ jurisdiction, would not like to dictate the terms of agreement executed in between the official respondents and the private service provider so as to incorporate a condition therein that the services of petitioners would not be discontinued with the change of placement agency (Downloaded on 25/11/2021 at 09:31:32 PM) (66 of 96) [CW-3540/2020] and no new placement agency entering into a fresh agreement under the terms of NIT, can be bound down to hire services of the manpower provided by the erstwhile placement agency. Learned Advocate General submitted that since the petitioners have failed to establish any legal right or any corresponding legal duty of the official respondents to continue them in service irrespective of change of placement agency, hence, no such mandamus can be issued. He, in this regard, relied on the judgements of the Supreme Court in Bihar Eastern Gangetic Fishermen Cooperative Society Ltd. vs. Sipahi Singh & Ors., reported in (1977) 4 SCC 145 and Director of Settlements, Andhra Pradesh & Ors. vs. M.R. Apparao & Ors.- (2002) 4 SCC 638.
Shri Singhvi advancing his arguments further, submitted that in absence of any prayer to declare their engagement through placement agency as illegal, it does not lie in the petitioners' mouth to contend that they may be treated as the employees of the State Government with an obligation of the official respondents to pay them salary directly.
Shri Singhvi, argued that the petitioners have failed to demonstrate that their services have been hired by the respondent- department through service provider as a camouflage and, therefore, they cannot be treated as the employees of the State Government. Learned Advocate General submitted that in any case, the petitioners are required to approach an industrial adjudicator to establish that the contractor has been created as an intermediary or is operating as a subterfuge and as a matter of fact, the petitioners should be reckoned as employees of the principal employer i.e. the official respondents and such an (Downloaded on 25/11/2021 at 09:31:32 PM) (67 of 96) [CW-3540/2020] exercise cannot be undertaken by this Court in writ jurisdiction. He, in this regard, relied on the judgement of the Supreme Court in Steel Authority of India Ltd. & Ors. vs. National Union Water Front Workers & Ors.-(2001) 7 SCC 1 and A.P. SRTC & Ors. vs. G. Srinivas Reddy & Ors.-(2006) 3 SCC 674.
Shri Singhvi submitted that it is a settled legal proposition that matters relating to creation, abolition of post, prescribing the source/mode of recruitment and qualification etc. fall within the exclusive domain of the employer in which the courts have the least role to play. He relied upon judgement in case of Union of India vs. Pushpa Rani & Ors.-(2008) 9 SCC 242 in this regard. He, therefore, prayed for dismissal of the writ petition.
Shri Ashwani Jaiman, learned counsel for the private respondent submitted that though, under the agreement dated 24.7.2020 executed in between it and the official respondents, it was under no obligation to continue with the services of the petitioners, the contractual employees of the erstwhile placement agency; but, still, taking a humanitarian approach, it is continuing services of all the petitioners. He submitted that petitioners have accepted the terms and conditions offered for employment by the erstwhile placement agency with eyes open without any demur and hence, now, they cannot be permitted to turn around and question the same on the principle of doctrine of estoppel/election which is based on the principle that a party cannot after taking advantage under an order be heard to say that part of it is invalid and ask to set it aside. In this regard, he relied upon the judgement of Hon'ble Apex Court in the case of State of Punjab and Ors. vs. Dhanjit Singh Sandhu-(2014) 15 SCC 144. Shri Jaiman submitted that the (Downloaded on 25/11/2021 at 09:31:32 PM) (68 of 96) [CW-3540/2020] petitioners were given appointment without undergoing any recruitment process and hence, they are not entitled for any relief.
Heard the learned counsel for the parties and perused the record.
There is no quarrel with the general and broad proposition that a contractual employee cannot be replaced by another contractual employee but, the question herein is whether it has applicability in the singular fact of these cases wherein the petitioners have been hired by the placement agency, admittedly, without following any due procedure of recruitment or any recruitment procedure which can be reckoned as fair and/or transparent. In the much celebrated judgement of the Hon'ble Supreme Court of India in case of State of Haryana & Ors. vs. Piara Singh & Ors.-(1992) 4 SCC 118, it was held as under:
"46. Secondly, an ad hoc or temporary employee should not be replaced by another ad hoc or temporary employee; he must be replaced only by a regularly selected employee. This is necessary to avoid arbitrary action on the part of the appointing authority."
However, in the same breath, it was further held that :
"47. Thirdly, even where an ad hoc or temporary employment is necessitated on account of the exigencies of administration, he should ordinarily be drawn from the employment exchange unless it cannot brook delay in which case the pressing cause must be stated on the file. If no candidate is available or is not sponsored by the employment exchange, some appropriate method consistent with the requirements of Article 16 should be followed. In other words, there must be a notice published in the appropriate manner calling for applications and all those who apply in response thereto should be considered fairly."(Downloaded on 25/11/2021 at 09:31:32 PM)
(69 of 96) [CW-3540/2020] Indisputably, the petitioners have not set up a case that their services were hired by the respondent no.4, the placement agency by inviting applications from open market.
A coordinate bench of this Court has, in Bhuvnesh Gautam & Ors. vs. Principal Secretary, Department of Skill Entrepreneurship and Employment & Ors., S.B. Civil Writ Petition No.8896/2016 and other connected writ petitions vide its judgement dated 28.02.2019, held as under:
"20. Several cases have come up before this court of contractual employees praying that they should not be replaced by another set of contractual employees.
21. While such a principle has been laid down to be correct, still the question arises whether original employment on contract has been given in accordance with law or not i.e. whether the selection process was adopted in consonance with transparency and fair play before making appointments on contract basis. The appointments made through placement agency resulted in candidates having been appointed by back door method who have been appointed without undergoing any selection. The administration and functioning of any State entity, if allowed to be handed by such employees, would result in causing administrative chaos and non-governance as they have no accountability. Sooner or later we may end up every appointment being made on contract basis and encourage situation where the people may start bidding for the posts in the State Government or its instrumentalities which would result in nothing but encouragement of corruption. Such concept would demolish the very basis of our Indian Constitution system.
22. In the present case, the petitioners were appointed through back door method by the respondents No.3 and 4 and were working with the respondent No.2 which is an instrumentality of the State. Their appointment was for a fixed term basis and the contract was exclusively with a private firm i.e. respondents no.3 and 4. If the petitioners are allowed to continue, it would be encouraging back door method of appointment. While their term of appointment (Downloaded on 25/11/2021 at 09:31:32 PM) (70 of 96) [CW-3540/2020] was ending in July, 2016, they have already continued upto now without facing any selection. Thus, the petitioners cannot be granted relief of continuing in employment."
The intra court appeal, D.B. Special Appeal (Writ) No.16696/2019, preferred by one of the employee-petitioner Vishal Verma against the aforesaid judgement did not find favour with the division bench and came to be dismissed vide judgement dated 12.7.2019.
In case of Sanjeev Kumar Sharma vs. The Advocate General, Government of Rajasthan, S.B. Civil Writ Petition No.1251/2007, wherein the question was right of the petitioner to continue him on contractual employment co-extensive with his post, a coordinate bench of this Court vide its judgement dated 18.05.2016, while dismissing the writ petition, held as under:
"25. From the materials available on record, and the terms and conditions of the appointment of the petitioner on contract basis; it is more than clear that it was an appointment on purely contractual basis till the post is filled by regular appointment or till further orders, with further stipulation that the petitioner shall not be treated as an employee of the State of Rajasthan in any manner whatsoever. But for fixed salary of Rs. 2,000/- per month, he was not entitled to any perquisites or allowance including bonus, periodical increments, DA, PF etc. The offer of contractual appointment also contemplated termination of the engagement at any time without any notice.
26. xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx Furthermore, no procedure whatsoever was followed while extending the offer of appointment in favour of petitioner. Thus, the appointment was clearly illegal.
27. A three Judges bench of the Hon'ble Supreme Court in the case of Renu & ors. Vs. District & Sessions Judge, Tis (Downloaded on 25/11/2021 at 09:31:32 PM) (71 of 96) [CW-3540/2020] Hazari & Anr., Civil Appeal No. 979/2014 decided on 12.2.2014, held thus:-
8. As Article 14 is an integral part of our system, each and every state action is to be tested on the touchstone of equality. Any appointment made in violation of mandate of Articles 14 and 16 of the Constitution is not only irregular but also illegal and cannot be sustained in view of the judgments rendered by this Court in Delhi Development Horticulture Employees' Union v. Delhi Administration, Delhi and Ors. MANU/SC/0156/1992 :
AIR 1992 SC 789; State of Haryana and Ors. v. Piara Singh and Ors. etc. MANU/SC/0417/1992 : AIR 1992 SC 2130; Prabhat Kumar Sharma and Ors. v. State of U.P. and Ors. MANU/SC/0664/1996 : AIR 1996 SC 2638; J.A.S. Inter College, Khurja, U.P. and Ors. v. State of U.P. and Ors. MANU/SC/0932/1996 : AIR 1996 SC 3420; M.P. Housing Board and Anr. v. Manoj Shrivastava MANU/SC/8059/2006 : AIR 2006 SC 3499; M.P. State Agro Industries Development Corporation Ltd. and Anr. v. S.C. Pandey MANU/SC/1037/2006 : (2006) 2 SCC 716; and State of Madhya Pradesh and Ors. v. Ku. Sandhya Tomar and Anr. MANU/SC/1138/2012 : JT 2013 (9) SC 139.
9. In Excise Superintendent Malkapatnam, Krishna District, A.P. v. K.B.N. Visweshwara Rao and Ors. MANU/SC/0980/1996 : (1996) 6 SCC 216, a larger Bench of this Court reconsidered its earlier judgment in Union of India and Ors. v. N. Hargopal and Ors. MANU/SC/0057/1987 : AIR 1987 SC 1227, wherein it had been held that insistence of requisition through employment exchanges advances rather than restricts the rights guaranteed by Articles 14 and 16 of the Constitution. However, due to the possibility of non sponsoring of names by the employment exchange, this Court held that any appointment even on temporary or ad hoc basis without inviting application is in violation of (Downloaded on 25/11/2021 at 09:31:32 PM) (72 of 96) [CW-3540/2020] the said provisions of the Constitution and even if the names of candidates are requisitioned from Employment Exchange, in addition thereto, it is mandatory on the part of the employer to invite applications from all eligible candidates from open market as merely calling the names from the Employment Exchange does not meet the requirement of the said Articles of the Constitution. The Court further observed:
In addition, the appropriate department.....should call for the names by publication in the newspapers having wider circulation and also display on their office notice ...and employment news bulletins; and then consider the case of all candidates who have applied. If this procedure is adopted, fair play would be sub served. The equality of opportunity in the matter of employment would be available to all eligible candidates.
(Emphasis added) (See also: Arun Tewari and Ors. v. Zila Mansavi Shikshak Sangh and Ors. MANU/SC/0926/1998 : AIR 1998 SC 331; and Kishore K. Pati v. Distt. Inspector of Schools, Midnapur and Ors. : (2000) 9 SCC 405).
12. The principles to be adopted in the matter of public appointments have been formulated by this Court in M.P. State Coop. Bank Ltd., Bhopal v. Nanuram Yadav and Ors.
MANU/SC/3761/2007 : (2007) 8 SCC 264 as under:
(1) The appointments made without following the appropriate procedure under the rules/government circulars and without advertisement or inviting applications from the open market would amount to breach of Articles 14 and 16 of the Constitution of India.
(2) xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx (3) xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx (Downloaded on 25/11/2021 at 09:31:32 PM) (73 of 96) [CW-3540/2020] (4) Those who come by back-door should go through that door.
13. A similar view has been reiterated by the Constitution Bench of this Court in Secretary, State of Karnataka and Ors. v. Umadevi and Ors. MANU/SC/1918/2006 : AIR 2006 SC 1806, observing that any appointment made in violation of the Statutory Rules as also in violation of Articles 14 and 16 of the Constitution would be a nullity. "Adherence to Articles 14 and 16 of the Constitution is a must in the process of public employment".
14. In State of Orissa and Anr. v. Mamata Mohanty MANU/SC/0110/2011 : (2011) 3 SCC 436, this Court dealt with the constitutional principle of providing equality of opportunity to all which mandatorily requires that vacancy must be notified in advance meaning thereby that information of the recruitment must be disseminated in a reasonable manner in public domain ensuring maximum participation of all eligible candidates; thereby the right of equal opportunity is effectuated. The Court held as under:
Therefore, it is a settled legal proposition that no person can be appointed even on a temporary or ad hoc basis without inviting applications from all eligible candidates. If any appointment is made by merely inviting names from the employment exchange or putting a note on the notice board, etc. that will not meet the requirement of Articles 14 and 16 of the Constitution. Such a course violates the mandates of Articles 14 and 16 of the Constitution of India as it deprives the candidates who are eligible for the post, from being considered. A person employed in violation of these provisions is not entitled to any relief including salary. For a valid and legal appointment mandatory compliance with the said constitutional requirement is to be fulfilled. The equality clause enshrined in Article 16 requires that every such appointment be made by an open advertisement as to enable all eligible persons to compete on merit.(Downloaded on 25/11/2021 at 09:31:32 PM)
(74 of 96) [CW-3540/2020]
17. xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx In State of U.P. and Ors. v. U.P. State Law Officers Association and Ors. MANU/SC/1583/1994 : AIR 1994 SC 1654, this Court while dealing with the back-door entries in public appointment observed as under:
"xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx xxxxx From the inception some engagements and contracts may be the product of the operation of the spoils system. There need be no legal anxiety to save them.
(Emphasis added)"
37. Thus, by now it is well settled that in an appointment made in violation of recruitment rules, the same cannot be treated to be regular. From the materials on record, it is evident that the appointment to the post of LDC, involved herein, was to be made on contractual basis from open market. There was no advertisement made inviting application from eligible candidates for consideration of their candidature for appointment on contractual basis. The appointment of the petitioner was dehors the procedure much less a back door entry. Whether any active part is played by the petitioner or not has nothing to do with the appointment which was made contrary to the directions made by the State Government to appoint LDC on contract basis from open market in accordance with the provisions of Act of 1970.
39. For the reasons and discussions hereinabove, the writ application lacks in merit and therefore, deserves to be dismissed."
A coordinate bench of this Court has, in case of Dharmendra Singh & Ors. vs. State of Raj. & Anr.-2015 (3) RLW 2221 (Raj.), while dealing with an identical situation wherein the petitioners were appointed on contract basis through a placement agency and were claiming not to be replaced by another set of contractual employees/placement agency, held as under: (Downloaded on 25/11/2021 at 09:31:32 PM)
(75 of 96) [CW-3540/2020] "13. In the instant case, the petitioners were never employed by the respondent-college, but were employed by the respondent-placement agency which agency was engaged by the respondent-college on contractual basis. Hence it could not be said that the petitioners were appointed by the respondent-college on contractual basis. That apart, even as per the aforesaid legal position, the persons employed on contractual basis would not have any right over the posts and their services would come to an end with the end of the contract. The Constitutional Bench of the Apex Court in the said decision of the Secretary, State of Karnataka vs. Uma Devi (supra) had also while considering the earlier judgments observed inter alia that the appointments made without following the due process or the rules did not confer any right on the appointees and the courts cannot direct their absorption or regularisation, or re-engagement or making them permanent, and that any decision running counter to the said decision (i.e. of Uma Devi by the Constitutional Bench) would stand denuded of their status as precedents. In view of the specific mandate given by the Apex Court in the said decision of Uma Devi, the petitioners cannot seek relief to continue them or to treat them as the direct employees of the respondent-college, relying upon the decisions of the Single Bench of this court.
14. The engagement of the petitioners by the placement agency do not confer any right on the petitioners much less the right to be treated as the direct employees of the respondent-college. It is also very pertinent to note that the respondent M/s. Rajendra Sharma who had engaged the petitioners and who was the earlier placement agency engaged by the respondent-college has also refused to continue the contract with the respondent-college, and under the circumstances, the respondent-college has no alternative but to engage the new placement agency by way of stopgap arrangement till the regular posts are filled up by the regular recruitment process. It cannot be gainsaid that the (Downloaded on 25/11/2021 at 09:31:32 PM) (76 of 96) [CW-3540/2020] respondent-college being Government College should fill up the posts by regular employment after following the due process of law, and it should not continue to engage the placement agencies on contractual basis, nonetheless the petitioners cannot as a matter of right demand their continuation or permanence of employment with the respondent-college as sought in the present petitions. Though much reliance has been placed by the petitioners on the decision of the Single Bench of this court in the case of Sunil Kumar vs. State of Raj. (supra), whereby the court had compelled the placement agency that might be engaged by the respondent-college, to continue the petitioners, the said decision loses its significance in view of the legal position settled by the Apex Court in case of Secretary, State of Karnataka vs. Uma Devi and Ors. (supra) and other decisions. The Apex Court in case of Gridco Ltd. and Anr. vs. Sadananda Doloi and Ors. (supra) has also reiterated that the termination of contractual employment in accordance with the terms of the contract is permissible and the employee could not claim any protection against such termination, even when one of the contracting parties happens to be the State. It has been observed in Para 26 as under:-
"26. A conspectus of the pronouncements of this court and the development of law over the past few decades thus show that there has been a notable shift from the stated legal position settled in earlier decisions, that termination of a contractual employment in accordance with the terms of the contract was permissible and the employee could claim no protection against such termination even when one of the contracting parties happened to be the State. Remedy for a breach of a contractual condition was also by way of civil action for damages/compensation. With the development of law relating to judicial review of administrative actions, a writ Court can now examine the validity of a termination order passed by public authority. It is no longer open to the authority passing the order to argue that its action (Downloaded on 25/11/2021 at 09:31:32 PM) (77 of 96) [CW-3540/2020] being in the realm of contract is not open to judicial review. A writ Court is entitled to judicially review the action and determine whether there was any illegality, perversity, unreasonableness, unfairness or irrationality that would vitiate the action, no matter the action is in the realm of contract. Having said that we must add that judicial review cannot extend to the Court acting as an appellate authority sitting in judgment over the decision. The Court cannot sit in the arm chair of the Administrator to decide whether a more reasonable decision or course of action could have been taken in the circumstances. So long as the action taken by the authority is not shown to be vitiated by the infirmities referred to above and so long as the action is not demonstrably in outrageous defiance of logic, the writ Court would do well to respect the decision under challenge."
15. In view of the above stated factual and legal position, the court does not find any merits in any of the writ petitions, and rather finds that the petitioners had misused the process of law by filing the petitions one after the other suppressing material facts, and therefore the petitions deserve to be dismissed with cost, which is quantified at Rs. 5,000/- per petition. All the writ petition stand dismissed with costs accordingly. The costs shall be paid to the respondent No. 3- college Dharmendra Singh & Others vs. State of Raj. and others."
The special appeal preferred against the judgement in the case of Dharmendra Singh and Ors., bearing no. D.B. SAW No.97/2015 and other connected matters, came to be dismissed by a Division Bench of this Court vide its judgement dated 5.2.2016.
A panoramic view of the aforesaid judgements of the Hon'ble Supreme Court as also of this Court makes the position clear that a (Downloaded on 25/11/2021 at 09:31:32 PM) (78 of 96) [CW-3540/2020] contractual employee appointed without facing a fair/transparent mode of selection, has no right to continue and the principle that no contractual employee can be replaced by another contractual employee, does not come to his rescue. Indisputably, in the case in hand, the petitioners were hired by the placement agency without following any such fair/transparent procedure of selection and hence, they have no right to continue in service.
Reliance placed by the petitioners on the judgement in the case of Mohd. Abdul Kadir & Anr. (supra) does not help them inasmuch as therein the scheme under which the appellants were employed, not through a placement agency, was in force for five decades and they were working on adhoc or temporary basis for decades.
Similarly, in the case of Jagdish Prasad Yadav & Ors. (supra), a coordinate bench of this Court has reiterated the general/broad principle that one set of contractual employees cannot be replaced by another set of contractual employees. The facts do not reveal as to whether the petitioners therein were engaged after following the transparent process of selection or not.
The judgement of this Court in the case of Shiv Charan Meena (supra) does not help the petitioners having been rendered in the different facts and circumstances. Therein, the services of the petitioner, who was working as contractual employees for last about six years, were replaced by another contractual employee. Therefore, on the general legal principle that one contractual employee cannot be replaced by another contractual employee, the writ petition was allowed.
(Downloaded on 25/11/2021 at 09:31:32 PM)
(79 of 96) [CW-3540/2020] In the case of Pankaj Kumar Upadhaya & Ors. vs. State of Raj. & Ors., S.B. Civil Writ Petition No.953/2017 vide judgement dated 20.03.2017, a coordinate bench of this Court directed the respondents therein not to replace the petitioners engaged by the State officials on contract basis by another set of contractual employees either through direct recruitment or through placement agency. In that case also, the question as to whether the engagement of the petitioners was after following the fair recruitment process or not, was not considered.
In case of Mooli Devi Choudhary & Ors. vs. State of Raj. & Ors., 2010 (4) WLC (Raj.) 334, a coordinate bench of this Court held the engagement of petitioners-teachers under Sarva Shiksha Abhiyan, a project launched by the Government of India for achievement of Universalization of Elementary Education within the time frame as mandated by the 86th Amendment to the Constitution and/or Kasturba Gandhi Balika Vidhyalaya, the scheme for setting up residential school at Upper Primary School for girls belonging predominantly to the Scheduled Caste / Scheduled Tribes/ OBC and minority communities respectively, through placement agency to be unconstitutional and refused to acknowledge such teachers as the employees of the private placement agencies in absence of any enactment by the State Government to engage such employees through private placement agency. However, in the present case, as already held, the petitioners were engaged by the official respondents through placement agency under the provisions of the RTPP Act and hence, the petitioners cannot be extended benefit of the judgement in case of Mooli Devi Choudhary & Ors. (supra). (Downloaded on 25/11/2021 at 09:31:32 PM)
(80 of 96) [CW-3540/2020] There is another important aspect of the matter. In the backdrop of Circular dated 11.7.2018 issued by the State Government through Finance Department, the procurement agency, i.e., the respondents issued NIT culminating into an agreement dated 28.8.2018 entered into in between the procurement agency and the respondent no.4, the lowest bidder.
Certain terms of the agreement which are important for decision of the controversy in hand, are being quoted hereunder:
"8. The functional control over the deliverables provided by the second party will rest with ICDS and the disciplinary/administrative/Technical control will be with the second party.
19. The second party has to ensure that the deliverables/personnel hired for service points shall not claim any benefit/compensation/absorption/regularization of services from/in this office under the provision of Industrial Disputes Act, 1947 or Contract Labour (Regulation & Abolition) Act, 1970.
21. If the First party finds that any of the deliverables has committed serious misconduct or has been charged with having committed a criminal action, or shall the first party determine the second party deliverable have engaged in corrupt, fraudulent, collusive, coercive or obstructive practice while performing the Services, the second party shall, at the procurers written request, provide a replacement.
23. The first party may require the second party to dismiss or remove from the work place, any deliverables, provided by the second party, who may be incompetent or for his/her/their misconduct and the second party shall forthwith comply with such requirements. The second party shall replace immediately any of its deliverable, if they are unaccepted to this office because of security risk, incompetence, conflict of interest and breach of (Downloaded on 25/11/2021 at 09:31:32 PM) (81 of 96) [CW-3540/2020] confidentiality or improper conduct upon receiving written notice from office.
III GENERAL:
1. The duration of the assignment would be till 29 th August, 2019. Further, this contract shall automatically come to end unless it is renewed in writing. The ICDS Directorate reserves the rights to increase the contract period as per the RTPP Act & Rules on same terms and conditions, which not more than three months as per RTPP Act and Rule on same remuneration and fee charges.
13. That on the expiry of the agreement, the second party will withdraw all its personnel and clear their accounts by paying them all their legal dues. In case of any dispute on account of the termination of employment or non-
employment by the personnel of the second party, it shall be the entire responsibility of the second party to pay and settle the same."
A holistic view of the agreement, especially the aforesaid terms and conditions, leaves no room for doubt that the entire administrative and disciplinary control over the manpower provided by the service provider rests with it only and not with the official respondents and on expiry of the agreement, the personnel engaged by service provider will have no right to continue in the services irrespective of life of the scheme.
Petitioners were issued appointment orders by the service provider in the months of September/October, 2018. Some of the relevant conditions in the appointment letter dated 4.10.2018 of the petitioner Rohitash Verma, which are common in all the appointment orders, are as under:
"1. As the project work awarded to us by our clients is only for a certain period, your assignment with us initially (Downloaded on 25/11/2021 at 09:31:32 PM) (82 of 96) [CW-3540/2020] will be from- Oct 2018 to 29 th August 2019. If however, the project work is extended, your association with us may be extended for such further period as may be decided by us, hence this contract of employment by no means be treated or construed to be of permanent in nature granting thereby to you a status of permanent employee of the company.
3. Your job is subject to selection & transfer thereby to other establishments (place of work) as a part of rotation of duties or for administrative or other reasons. Any refusal to accept such transfer and report to the new place of duty shall be considered as gross misconduct and dealt with accordingly including termination of service.
4. You should give advance notice of at least one month before leaving the job, however rights of company are reserved to terminate your service with immediate effect without notice in the event of any complaint from the department about your non-acceptable performance/misconduct or lapses on duty or any indiscipline, dishonest activity by you."
Thus, it is apparent that services of the petitioners were hired by the service provider on contract basis and its life was commensurate with the life of the agreement, of course, subject to satisfactory performance. The petitioners have accepted the terms of the appointment order fully conscious of the same with open eyes and hence, doctrine of election estops them from claiming exemption after availing benefit under it. The Hon'ble Apex Court has, in case of Dhanjit Singh Sandhu (supra), held as under:
"22. The doctrine of "approbate and reprobate" is only a species of estoppel, it implies only to the conduct of parties. As in the case of estoppel it cannot operate against the provisions of a statute. (vide C.I.T. vs. Mr. P. Firm Muar, AIR 1965 SC 1216).(Downloaded on 25/11/2021 at 09:31:32 PM)
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23. It is settled proposition of law that once an order has been passed, it is complied with, accepted by the other party and derived the benefit out of it, he cannot challenge it on any ground. (Vide Maharashtra State Road Transport Corporation vs. Balwant Regular Motor Service, Amravati & Ors., AIR 1969 SC 329). In R.N. Gosain vs. Yashpal Dhir, (1992) 4 SCC 683, this Court has observed as under:-
"10.Law does not permit a person to both approbate and reprobate. This principle is based on the doctrine of election which postulates that no party can accept and reject the same instrument and that "a person cannot say at one time that a transaction is valid and thereby obtain some advantage, to which he could only be entitled on the footing that it is valid, and then turn round and say it is void for the purpose of securing some other advantage."
24. This Court in Sri Babu Ram vs. Sri Indra Pal Singh (Dead) by LRs., (1998) 6 SCC 358, and P.R. Deshpande vs. Maruti Balram Haibatti, (1998) 6 SCC 507, Court has observed that:
"8. The doctrine of election is based on the rule of estoppel- the principle that one cannot approbate and reprobate inheres in it. The doctrine of estoppel by election is one of the species of estoppel in pais (or equitable estoppel) which is a rule in equity. By that law, a person may be precluded by his actions or conduct or silence when it is his duty to speak, from asserting a right which he otherwise would have had."
25. The Supreme Court in Rajasthan State Industrial Development and Investment Corporation and Anr. vs. Diamond and Gem Development Corporation Ltd. and Anr., (2013) 5 SCC 470, made an observation that a party cannot be permitted to "blow hot and cold", "fast and (Downloaded on 25/11/2021 at 09:31:32 PM) (84 of 96) [CW-3540/2020] loose" or "approbate and reprobate". Where one knowingly accepts the benefits of a contract or conveyance or an order, is estopped to deny the validity or binding effect on him of such contract or conveyance or order. This rule is applied to do equity, however, it must not be applied in a manner as to violate the principles of right and good conscience.
26. It is evident that the doctrine of election is based on the rule of estoppel, the principle that one cannot approbate and reprobate is inherent in it. The doctrine of estoppel by election is one among the species of estoppel in pais (or equitable estoppel), which is a rule of equity. By this law, a person may be precluded, by way of his actions, or conduct, or silence when it is his duty to speak, from asserting a right which he would have otherwise had." Further, the petitioners have not assailed the validity or legality of either the agreement dated 28.8.2018/24.7.2020 or the appointment letters issued by the placement agency in their favour in absence whereof, even otherwise also, they cannot be held entitled for the relief claimed.
The petitioners' services have been hired for implementation of NNM floated by the Government of India with a salutary object to achieve improvement in nutritional status of children from 0-6 years, pregnant women, and lactating mothers in a time bound manner. As is revealed from the letter of the Government of India dated 18.12.2017 (Annexure-1), it is an externally aided project and is funded by government budgetary support (50%) with its further bifurcation in the ratio of 60:40 in between the Centre and the State and rest 50% by IDRD and other MDB. The State Government is the implementing agency. In view of the limited (Downloaded on 25/11/2021 at 09:31:32 PM) (85 of 96) [CW-3540/2020] budgetary provision and the laud object behind the scheme, this Court finds substance in the submission of the learned Advocate General that the State Government took a conscious policy decision to have manpower through placement agency as it could not afford to have major portion of the budget consumed towards salary component. Further, under the provisions of the RTPP Act, 2012, the State Government is empowered to hire the manpower service through a placement agency. It is well settled legal position that an employer has exclusive domain in the matters relating to inter alia prescribing the source/mode of recruitment and unless it is tainted with malafide or is arbitrary per se, the scope of judicial interference is very limited. Their Lordships of the Hon'ble Apex Court in Union of India & Ors. vs. Pushpa Rani & Ors.-(2008) 9 SCC 242, held as under:
"37. Before parting with this aspect of the case, we consider it necessary to reiterate the settled legal position that matters relating to creation and abolition of posts, formation and structuring/restructuring of cadres, prescribing the source/mode of recruitment and qualifications, criteria of selection, evaluation of service records of the employees fall within the exclusive domain of the employer. What steps should be taken for improving efficiency of the administration is also the preserve of the employer. The power of judicial review can be exercised in such matters only if it is shown that the action of the employer is contrary to any constitutional or statutory provision or is patently arbitrary or is vitiated due to mala fides. The Court cannot sit in appeal over the judgment of the employer and ordain that a particular post be filled by direct recruitment or promotion or by transfer. The Court has no role in determining the methodology of recruitment or laying down the criteria of selection. It is also not open the Court to make comparative (Downloaded on 25/11/2021 at 09:31:32 PM) (86 of 96) [CW-3540/2020] evaluation of the merit of the candidates. The Court cannot suggest the manner in which the employer should structure or restructure the cadres for the purpose of improving efficiency of administration."
Allegation of mala fide in engaging petitioners through a placement agency is completely missing herein and as already observed, such mechanism is permissible under the RTPP Act. So, this Court finds no illegality in engaging services of the petitioners through placement agency. A coordinate bench of this Court has, in the case of, Bhuvnesh Gautam (supra), while dealing with an identical situation wherein the petitioners were engaged by the official respondents through placement agency on contract basis, held as under:
"21. While such a principle has been laid down to be correct, still the question arises whether original employment on contract has been given in accordance with law or not i.e. whether the selection process was adopted in consonance with transparency and fair play before making appointments on contract basis. The appointments made through placement agency resulted in candidates having been appointed by back door method who have been appointed without undergoing any selection. The administration and functioning of any State entity, if allowed to be handed by such employees, would result in causing administrative chaos and non-governance as they have no accountability. Sooner, or later we may end up every appointment being made on contract basis and encourage situation where the people may start bidding for the posts in the State Government or its instrumentalities which would result in nothing but encouragement of corruption. Such concept would demolish the very basis of our Indian Constitution system.(Downloaded on 25/11/2021 at 09:31:32 PM)
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23. At the same time, in view of what has been stated hereinabove, the RSLDC is restrained from engaging the persons for its various projects, through placement agency or service providers or any other nomenclature which it may so assign."
However, a Division Bench of this Court has, in D.B. Special Appeal (Writ) No.822/2019 and other connected matters preferred by the State Government, stayed the judgement dated 28.2.2019 to the extent it restrains the State Government from engaging the manpower through placement agency. In view of the matter being subjudice before a division bench of this Court, this Court would not like to dwell deeper into the issue. However, as already observed, this Court finds no illegality in the mechanism adopted by the official respondents for hiring manpower for implementing NNM through a placement agency which is, otherwise also permissible under the RTPP Act.
Their Lordships of the Hon'ble Supreme Court, in the case of K.K. Suresh & Anr. vs. Food Corporation of India & Ors.-(2018) 17 SCC 641, held as under:
"3. The appellants claiming to be working as clerical staff filed writ petitions against Food Corporation of India-FCI (Respondent 1 herein) in the Kerala High Court and prayed therein that their services be regularized on their respective posts on which they were working since 1997 in the set-up of FCI. In other words, the appellants (petitioners therein) claimed a relief of regularization of their services in the set-up of FCI as regular employees of the FCI.
4. Respondent 1 (FCI) contested the writ petitions inter alia on the ground that the appellants are not the employees of FCI and nor were they ever appointed by the FCI in their set up but they (appellants) were appointed as clerical staff by (Downloaded on 25/11/2021 at 09:31:32 PM) (88 of 96) [CW-3540/2020] one Co-Operative Society called "FCI Head Load Workers Co- Operative Society". It was, therefore, contended that in the absence of any kind of relationship of the employer and the employee between the appellants and FCI, a relief of either absorption or regularization in the services of FCI does not arise and nor any relief of this nature can be granted to the appellants against FCI.
5. The Single Judge of the High Court, by order dated 16.01.2002, dismissed the appellants' writ petitions. The appellants felt aggrieved and filed intra-court appeals before the Division Bench. By impugned order, the Division Bench dismissed the appeals and affirmed the order of the Single Judge, which has given rise to filing of these appeals by special leave by the unsuccessful writ petitioners.
6. Having heard the learned counsel for the parties and on perusal of the record of the case, we find no merit in these appeals. In our considered opinion, the writ Court and the Division Bench were right in dismissing the appellants' writ petitions and we do not find any reason to differ with the view taken by the two Courts below.
7. In the first place, the appellants failed to adduce any evidence to prove existence of any relationship between them and FCI; second, when the documents on record showed that the appellants were appointed by FCI Head Load Workers Co- Operative Society but not by FCI then obviously the remedy of the appellants, if at all, in relation to their any service dispute was against the said Society being their employer but not against FCI; third, FCI was able to prove with the aid of evidence that the appellants were in the employment of the said Society whereas the appellants were not able to prove with the aid of any documents that they were appointed by FCI and how and on what basis they claimed to be in the employment of FCI except to make an averment in the writ petitions in that behalf. It was, in our opinion, not sufficient to grant any relief to the appellants."(Downloaded on 25/11/2021 at 09:31:32 PM)
(89 of 96) [CW-3540/2020] In view thereof, this Court is not persuaded to accept the contention of the learned counsel for the petitioners that they be treated as employees of the State Government.
Contention of the learned counsel for petitioners that since they are essential component in implementation of the NNM by the State Government, the placement agency has been hired only to create an artificial barrier in between them and the principal employer, deserves to be rejected. It is nobody's case that the NNM is perennial in nature. As already observed, the scheme has limited budget, 50% of which is to be funded by the non-government agencies. In the backdrop of the RTPP Act and circular dated 11.7.2018 issued by the Finance Department, the Government of Rajasthan, the official respondents took a policy decision to hire manpower through placement agency. The petitioners have nowhere challenged the competence of the State Government in hiring the manpower through placement agency. This Court does not find from the material on record the policy decision of the State Government to be suffering from the vice of arbitrariness/illegality warranting interference under its writ jurisdiction. Even otherwise also, it is settled proposition of law that the question as to whether manpower is hired through a contractor as a camouflage or whether the State Government happens to be principal employer, cannot be entertained by this Court in writ jurisdiction and it has to be established before an industrial adjudicator.
A Constitution Bench of the Hon'ble Apex Court in the case of Steel Authority of India & Ors. vs. National Union Waterfront Workers & Ors.-(2001) 7 SCC 1 held as under:(Downloaded on 25/11/2021 at 09:31:32 PM)
(90 of 96) [CW-3540/2020] "125.xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx the industrial adjudicator will have to consider the question whether the contractor has been interposed either on the ground of having undertaken to produce any given result for the establishment or for supply of contract labour for work of the establishment under a genuine contract or is a mere ruse/camouflage to evade compliance of various beneficial legislations so as to deprive the workers of the benefit thereunder. If the contract is found to be not genuine but a mere camouflage, the so-called contract labour will have to be treated as employees of the principal employer who shall be directed to regularise the services of the contract labour in the concerned establishment subject to the conditions as may be specified by it for that purpose in the light of para 6 hereunder."
"126. We have used the expression industrial adjudicator by design as determination of the questions afore-mentioned requires inquiry into disputed questions of facts which cannot conveniently be made by High Courts in exercise of jurisdiction under Article 226 of the Constitution. Therefore, in such cases the appropriate authority to go into those issues will be industrial tribunal/court whose determination will be amenable to judicial review."
Relying on the aforesaid judgement, in the case of A.P. SRTC & Ors. (supra), their Lordships held as under:
"11. xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx In view of the principles laid down in Steel Authority, the High Court could not have directed absorption of respondents who were held to be contract labour, by assuming that the contract labour system was only a camouflage and that there was a direct relationship of employer and employee between the corporation and the respondents xxxxxxxxxxxxxxxxxxxxxxxxxxxxxx."(Downloaded on 25/11/2021 at 09:31:32 PM)
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12. xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx The only remedy of respondents, as noticed above, is to approach the Industrial Tribunal for declaring that the contract labour system under which they were employed was a camouflage and therefore, they were, in fact, direct employees of the Corporation and for consequential relief xxxxxxxxxxxxxxxxxxxxxxxxxxxxx."
Submission of the learned counsel for the petitioners that since their appointment orders were subject to confirmation by the official respondents, they should be treated as government employees, does not merit acceptance. The contention is based on the letter dated 5.10.2018 issued by the respondent no.2 whereby the respondent no.5, the Deputy Directors, Women and Child Development Department have been directed to verify Bio Data of the manpower in the light of their educational qualification.
The NIT issued by the official respondent no.2 for procurement of manpower services contains essential qualifications for various posts. The agreement requires the service provider to hire services of qualified personnel only. Though, the appointment of the petitioners by the service provider was not subject to confirmation by the official respondents, but, it does not denude them from ascertaining that the manpower so provided by the placement agency possesses the minimum eligibility laid down under the NIT rather, it was their obligation and such verification, by no stretch of imagination, can be reckoned as appointment subject to confirmation by the official respondents.
The judgement in the case of Dr. Janet Jeyapaul (supra), is of no help to the petitioner in the facts and circumstances of this (Downloaded on 25/11/2021 at 09:31:32 PM) (92 of 96) [CW-3540/2020] case. Their Lordships, in that case laid down twin test to cover an authority under Article 12, i.e., whether it is discharging any public function or public duty and if so, whether it is actually engaged in any public function or/and performing any such duty. The emphasis is always on activity undertaken and the nature of the duty imposed on such authority. Therein, the university was deemed to be subject to writ jurisdiction because it was performing function of imparting education to the children which is mostly been treated as public function or the duty and secondly, it was a deemed university under Section 3 of the University Grants Commission Act, 1956 and was bound by the provisions contained therein. Herein, the placement agency has supplied the manpower in terms of the agreement executed in between it and the official respondents. Undeniably, the placement agency can also supply manpower to private sector also. The petitioners have failed to lay down any factual foundation to show that the private respondent is discharging any public function or public duty. Mere facilitation of the manpower to the State, cannot be reckoned as discharging any public function/duty so as to cover it under 'other authority' within Article 12.
In the conspectus of the aforesaid discussion, this Court is of the view that the petitioners have failed to establish any legal right to continue in service irrespective of change of placement agency or to claim their status as government employee or to claim the salary directly from the Government as also any corresponding legal obligation of the official respondents to continue them as their employees irrespective of change of placement agency. It is trite law that in absence of establishment of the legal right in favour of (Downloaded on 25/11/2021 at 09:31:32 PM) (93 of 96) [CW-3540/2020] the petitioners and corresponding legal obligation of the State, no mandamus can be issued. A three-Judges Bench has, in the case of the Bihar Eastern Gangetic Fishermen Cooperative Society Ltd. vs. Sipahi Singh & Ors.-(1977) 4 SCC 145, held as under:
"Re : Contention No. 3 :-This contention is also well founded and must prevail. There, is abundant authority in favour of the proposition that a writ of mandamus can be granted only in a case where there is a statutory duty imposed upon the officer concerned and there is a failure on the part of that officer to discharge the statutory obligation. The chief function of a writ is to compel performance of public duties prescribed by statute and to keep subordinate tribunals and officers exercising public functions within the limit of their jurisdiction. It follows, therefore, that in order that mandamus may issue to compel the authorities to do something, it must be shown that there is a statute which imposes a legal duty and the aggrieved party has a legal right under the statute to enforce its performance. (See Lekhraj Satramdas, Lalvani v. Deputy Custodian-cum-Managing Officer & Ors.-AIR 1966 SC 334, Dr. Rai Shivendra Bahadur v. The Governing Body of the Nalanda College-AIR 1962 SC 1210 and Dr. Umakant Saran v. State of Bihar & Ors.-AIR 1973 SC 964. In the instant case, it has not been shown by respondent No. 1 that there is any statute or rule having the force of law which casts a duty on respondents 2 to 4 which they failed to perform. All that is sought to be enforced is an obligation flowing from a contract which, as already indicated, is also, not binding and enforceable, Accordingly, we are clearly of the opinion that respondent No. 1 was not entitled to apply for grant of a writ of mandamus under Article 226 of the Constitution and the High Court was not competent to issue the same."(Downloaded on 25/11/2021 at 09:31:32 PM)
(94 of 96) [CW-3540/2020] Similarly, another three-Judges Bench, in the case of Director of Settlements, A.P. & Ors. vs. M.R. Apparao & Anr.-(2002) 4 SCC 638, proceeded to held as under:
"17.Coming to the third question, which is more important from the point of consideration of High Court's power for issuance of mandamus, it appears that the constitution empowers the High Court to issue writs, directions or orders in the nature of habeas corpus, mandamus, prohibition, quo warranto and certiorari for the enforcement of any of the rights conferred by Part III and for any other purpose under Article 226 of the Constitution of India. It is, therefore essentially, a power upon the High Court for issuance of high prerogative writs for enforcement of fundamental rights as well as non-fundamental or ordinary legal rights, which may come within the expression 'for any other purpose'. The powers of the High Courts under Article 226 though are discretionary and no limits can be placed upon their discretion, it must be exercised along recognised lines and subject to certain self-imposed limitations. The expression 'for any other purpose' in Article 226, makes the jurisdiction of the High Courts more extensive but yet the Court must exercise the same with certain restraints and within some parameters. One of the conditions for exercising power under Article 226 for issuance of a mandamus is that the Court must come to the conclusion that the aggrieved person has a legal right, which entitles him to any of the rights and that such right has been infringed. In other words, existence of a legal right of a citizen and performance of any corresponding legal duty by the State or any public authority, could be enforced by issuance of a writ of mandamus. "Mandamus"
means a command. It differs from the writs of prohibition or certiorari in its demand for some activity on the part of the body or person to whom it is addressed. Mandamus is a command issued to direct any person, corporation, inferior Courts or Government, requiring him or them to do some particular thing therein specified which appertains to his or (Downloaded on 25/11/2021 at 09:31:32 PM) (95 of 96) [CW-3540/2020] their office and is in the nature of a public duty. A mandamus is available against any public authority including administrative and local bodies, and it would lie to any person who is under a duty imposed by statute or by the common law to do a particular act. In order to obtain a writ or order in the nature of mandamus, the applicant has to satisfy that he has a legal right to the performance of a legal duty by the party against whom the mandamus is sought and such right must be subsisting on the date of the petition.{Kalyan Singh vs. State of U.P., AIR 1962 SC 1183}. The duty that may be enjoined by mandamus may be one imposed by the Constitution, a statute, common law or by rules or orders having the force of law. When the aforesaid principle are applied to the case in hand, the so-called right of the respondents, depending upon the conclusion that the amendment Act is constitutionally invalid and, therefore, the right to get interim payment will continue till the final decision of the Board of Revenue cannot be sustained when the Supreme Court itself has upheld the constitutional validity of the amendment Act in Venkatagiri's case on 4th of February, 1986 in Civil Appeal No. 398 & 1385 of 1972 and further declared in the said appeal that interim payments are payable till determination is made by the Director under Section 39(1). The High Court in exercise of power of issuance of mandamus could not have said anything contrary to that on the ground that the earlier judgment in favour of the respondents became final, not being challenged. The impugned mandamus issued by the Division Bench of the Andhra Pradesh High Court in the teeth of the declaration made by the Supreme Court as to the constitutionality of the amendment Act would be an exercise of power and jurisdiction when the respondents did not have the subsisting legally enforceable right under the very Act itself. In the aforesaid circumstances, we have no hesitation to come to the conclusion that the High Court committed serious error in issuing the mandamus in question for enforcement of the so- called right which never subsisted on the date, the Court (Downloaded on 25/11/2021 at 09:31:32 PM) (96 of 96) [CW-3540/2020] issued the mandamus in view of the decision of this Court in Venkatagiri's case. In our view, therefore, the said conclusion of the High Court must be held to be erroneous." The upshot of the aforesaid discussion is that the petitions are devoid of merit and deserve to be dismissed.
The petitions are dismissed accordingly.
(MAHENDAR KUMAR GOYAL),J RAVI SHARMA /39 (Downloaded on 25/11/2021 at 09:31:32 PM) Powered by TCPDF (www.tcpdf.org)