Rajasthan High Court - Jodhpur
Vikash Modi vs State Of Raj. & Ors on 20 July, 2009
Author: Prakash Tatia
Bench: Prakash Tatia
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1. S.B.Civil Writ Petition No.7020/2009
Devendra Kumar Vs. State of Rajasthan & Ors.
2. S.B.Civil Writ Petition No.6898/2009
Ummed Singh Vs. State of Rajasthan & Ors.
3. S.B.Civil Writ Petition No.7030/2009
Ku. Chetna Kumari Vs. State of Rajasthan & Ors.
4. S.B.Civil Writ Petition No.7023/2009
Ramesh Chand Sharma Vs. State of Rajasthan & Ors.
5. S.B.Civil Writ Petition No.7022/2009
Vikas Modi Vs. State of Rajasthan & Ors.
6. S.B.Civil Writ Petition No.7021/2009
Gopesh Pareek & anr. Vs. State of Rajasthan & Ors.
7. S.B.Civil Writ Petition No.7003/2009
Sanjeev Kumar Vs. State of Rajasthan & Ors.
8. S.B.Civil Writ Petition No.6988/2009
Bhanwar Lal Nayak Vs. State of Rajasthan & Ors.
9. S.B.Civil Writ Petition No.6989/2009
Moda Ram & Anr. Vs. State of Rajasthan & Ors.
10. S.B.Civil Writ Petition No.6990/2009
Leela Dhar Sharma Vs. State of Rajasthan & Ors.
11. S.B.Civil Writ Petition No.6991/2009
Raghuveer Singh Rajawat Vs. State of Rajasthan & Ors.
12. S.B.Civil Writ Petition No.6992/2009
Madan Lal Gadwal Vs. State of Rajasthan & Ors.
13. S.B.Civil Writ Petition No.6993/2009
Shyam Lal Kumawat Vs. State of Rajasthan & Ors.
14. S.B.Civil Writ Petition No.6994/2009
Om Prakash Khatik Vs. State of Rajasthan & Ors.
15. S.B.Civil Writ Petition No.6995/2009
Ram Prakash Vs. State of Rajasthan & Ors.
16. S.B.Civil Writ Petition No.6996/2009
Dhanna Ram Vs. State of Rajasthan & Ors.
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17. S.B.Civil Writ Petition No.6997/2009
Shiv Lal Prajapat & Ors. Vs. State of Rajasthan & Ors.
18. S.B.Civil Writ Petition No.6969/2009
Ram Rakh Godara & Anr. Vs. State of Rajasthan & Ors.
19. S.B.Civil Writ Petition No.04276/2009
Omkar Ram Vs. State of Rajasthan & Ors.
20. S.B.Civil Writ Petition No.6981/2009
Yogendra Singh Vs. State of Rajasthan & Ors.
21. S.B.Civil Writ Petition No.6982/2009
Vidhya Ram Vs. State of Rajasthan & Ors.
22. S.B.Civil Writ Petition No.6983/2009
Amita Bariya Vs. State of Rajasthan & Ors.
23. S.B.Civil Writ Petition No.6984/2009
Amit Kumar Jangid Vs. State of Rajasthan & Ors.
24. S.B.Civil Writ Petition No.6985/2009
Brijesh Kumar Vs. State of Rajasthan & Ors.
25. S.B.Civil Writ Petition No.6929/2009
Ram Chandra Jat Vs. State of Rajasthan & Ors.
26. S.B.Civil Writ Petition No.6930/2009
Santosh Sanghwa Vs. State of Rajasthan & Ors.
27. S.B.Civil Writ Petition No.6928/2009
Sushil Kumar Vs. State of Rajasthan & Ors.
28. S.B.Civil Writ Petition No.7015/2009
Prem Kumar Vs. State of Rajasthan & Ors.
29. S.B.Civil Writ Petition No.6933/2009
Dalbag Singh Saini Vs. State of Rajasthan & Ors.
30. S.B.Civil Writ Petition No.6932/2009
Shyopat Ram Vs. State of Rajasthan & Ors.
DATE OF ORDER: 20.7.2009
HON'BLE MR. PRAKASH TATIA, J.
3 S/Sh. RS Choudhary, SK Pooniya, HR Chawala, DS Dev, KS Yadav and Vijay Jain, for the petitioner(s).
<><><> Heard learned counsel for the petitioner(s). Several orders were passed in identical fact and situation and one of the order was passed in SBCWP No.4550/2009-Raj Bala Vs. State of Rajasthan & Ors., on 6.5.2009. In those matters, the contention of the petitioner(s) was that while making appointment to the post of Teacher Grade-III, the respondents have not adhered the preference desired by his/her/their for his/her/their posting. It was also contended that the person(s) who stood at lower pedestal than petitioner(s) were employed at the place of their choice but the same treatment was not extended to the petitioner(s). This Court observed that though the posting as per preference cannot be claimed as a right, however, the same being asked by the respondents themselves in the application form, it is expected from them to adhere the same as far as possible. In view of the above reasons, the writ petitions were disposed of by this Court directing the respondents to consider the representation of the petitioner(s) claiming posting as per preference given by the candidate(s).
Following the decision referred above, it is ordered that 4 petitioner(s) may submit the representation to the concerned authority within a period of one month from today. The authority concerned now may consider the representation of the petitioner
(s) seeking his/her/their posting as per preference given by the petitioner(s) and the State Government will be free to take into account the delay while considering the petitioner's representation and if the petitioner(s) yet can be given relief then also the petitioner(s) may be given relief and may pass appropriate order.
(PRAKASH TATIA), J.
c.p.goyal/-
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S.B. Civil Writ Petition No.____/2009 DATE OF ORDER: 20.7.2009 HON'BLE MR. PRAKASH TATIA, J.
S/Sh. RS Choudhary, SK Pooniya, HR Chawala, DS Dev, KS Yadav and Vijay Jain, for the petitioner(s).
<><><> This writ petition is disposed of (See separate judgment in S.B.Civil Writ Petition No.7020/2009-Devendra Kumar Vs. State of Rajasthan & Ors.) decided today i.e., 20.7.2009.
By order Court master Court NO.5.