Rajasthan High Court - Jodhpur
Smt. Pinki vs State Of Rajasthan on 15 January, 2020
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ Petition No. 14964/2019
Kiran Kumari w/o shri Manishpal Singh, aged 34 years, resident
of Ragha Chhoti, Tehsil Rajgarh, District Churu.
----Petitioner
Versus
1. State Of Rajasthan through the Secretary, Department of
Medical & Health, Secretariat, Jaipur.
2. Additional Director (Administration), Medical & health
Services, Tilak Marg, jaipur.
3. Chief Medical & Health Officer, Ratangarh, District Churu.
4. Block Chief Medical & Health Officer, Rajgarh, District Churu.
5. Principal Secretary, Department of Rural Development and
Panchayati Raj., Rajasthan, Jaipur.
----Respondent
For Petitioner(s) : Mr. Manish Patel, Mr. R.C. Joshi
Mr. Vikas Bijarnia, Mr. Sushil Solanki
Mr. Shreekant Verma, Mr. Yashpal
Khileri, Mr. Rishabh Tayal, Mr. Tanwar
Singh, Mr. Manoj Bohra, Mr. N.R.
Budania, Mr. Jaidev Singh, Mr.
Mahaveer Vishnoi, Mr. Ripudaman
Singh, Mr. L.K. Ramdhari, Mr. Ramdev
Potaliya, Mr. Bhoop Singh Choudhary,
Mr. Akhilesh Rajpurohit, Mr. Ashok
Kumar Choudhary, Mr. Inderjeet
Yadav, Mr. Sitaram Beniwal, Mr. Om
Rajpurohit, Mr. Hapu Ram, Mr. S.K.
Dadhich, Mr. Jitendra Singh Bhaleria,
Mr. S.K. Punia, Mr. Suresh Kumar
Maru, Mr. Firoz Khan, Mr. Pawan
Singh, Mr. Hukam Singh, Mr. Moti
Singh, Mr. V.R. Choudhary, Mr. Yurvaj
Sonel
For Respondent(s) : Mr. Karan Singh Rajpurohit, AAG with
Mr. Shreyansh Mehta, Mr. Surender
Singh Rathore, Mr. Rajat Arora
Mr. Ankur Mathur
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JUSTICE DINESH MEHTA
Judgment
REPORTABLE : 15/01/2020
1. This group of writ petitions (enumerated in the Schedule
appended with the present order, which be treated an integral part
of this order) lay challenge to separate transfer order(s) issued on
one day i.e. 29.09.2019 by the Additional Director
(Administration), Medical & Health Services, Rajasthan Jaipur.
2. The essence of petitioners' contention is that the respondent
State, more particularly the Department of Medical & Health
Service, has no authority to transfer the petitioners, whose
services are governed by the Rajasthan Panchayati Raj
(Transferred Activities) Rules, 2011 (hereinafter after referred to
as "the Rules of 2011"). For the sake of convenience and clarity,
the relevant facts from Kiran Kumari's case (SB Civil Writ Petition
No.14964/2019) are taken into consideration.
2.1 It may be noted that the State Government issued a
circular/order dated 02.10.2010, whereby Sub-Centres, Primary
Health Centres (PHC) and Community Health Centres (CHC)
situated in various rural areas of Medical & Health Department,
including their staff were transferred to the Panachati Raj
Institutions.
2.2 According to such decision of the State, services of all such
employees (including the petitioners) were ordered to be governed
by the Rules of 2011. Consequently, their parent department
remains Medical & Health Department, but their other incidence of
service, including transfer are governed by the Rules of 2011.
2.3 Petitioner was afforded appointment on the post of Auxiliary
Nurse Midwifery (ANM) on 29.01.2016.
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2.4 The present bunch of writ petitions includes those persons
who have been transferred from one District to another and one
Panchayat Samiti to another Panchayat Samit, so also one Gram
Panchayat to other.
2.5 By way of the order dated 29.09.2019, respondent No.2 has
transferred the petitioner - Kiran Kumari from Community Health
Center Rajgarh, Churu to Sub-Center, Bhawta, Kuchaman City,
Nagaur - from one district to another.
3. Mr. Vikas Bijarnia, learned counsel leading the arguments in
this group of matters, at the outset submitted that after transfer
of petitioner's services to the Panchayati Raj Department,
petitioners' transfer can be made only in accordance with Rule 8 of
the Rules of 2011, which reads thus :-
"8. Transfer.- Transfer of such transferred
employees shall be made under the transfer policy
and directions issued by the State Government from
time to time, by :-
(i) the Administration and Establishment
Committee of the Panchayat Samiti concerned
within the same Panchayat Samit.
(ii) the District Establishment Committee of the
Zila Parishad concerned from one Panchayat
Samiti to another Panchayat Samiti within the
same District.
(iii) the department Concerned from one district
to another district with the consent of the
Panchayati Raj Department."
4. Having read the provisions of Rule 8 of the Rules of 2011,
learned counsel contended that transfer of an employee, from one
Gram Panchayat to another, can be effected by the Administration
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and Establishment Committee of Panchayat Samiti concerned; in
case of transfer from one Panchayat Samiti to another, it can be
done by District Establishment Committee of the Zila Parishad
concerned and in case of inter district transfer, the same can be
done by the department concerned i.e. Medical & Health
Department, of course with the consent of Panchayati Raj
Department.
5. Learned counsel contended that as per the mandate of Rule
8 of the Rules of 2011, transfer of an ANM or any employee for
that matter, governed by the Rules of 2011, in the contingencies
mentioned in (i) and (ii) of Rule 8 can be effected by the
Panchayati Raj Department and in the third contingency i.e. in
case of inter-district transfer, the same can be done by Medical &
Health Department, subject of course to consent of the Panchayati
Raj Department.
6. Inviting Court's attention towards transfer order, Mr. Bijarnia
pointed out that the same has been done by the Medical & Health
Department and thus, petitioner's transfer from District Churu to
Nagaur, which otherwise is governed by Rule 8 (iii) of the Rules of
2011, is illegal and deserves to be quashed as no consent of
Panchayati Raj Department has been obtained.
7. In a bid to lend support to his argument aforesaid, learned
counsel placed reliance on a series of judgments, more
particularly, judgment dated 14.11.2017 rendered in SB Civil Writ
Petition No.11862/2017 (Samleta Vs. State of Raj. & Ors.);
Division Bench judgment dated 11.10.2018 in DB Special Appeal
Writ No.736/2018 (State of Raj. & Ors. Vs. Samleta) - affirming
the Single Bench decision; judgment dated 28.05.2019 rendered
in SB Civil Writ Petition No.6917/2019 (Harish Chandra Katara Vs.
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State of Raj. & Ors.); judgment dated 12.11.2018 rendered in SB
Civil Writ Petition No.16963/2018 (Smt. Bimla Devi Vs. State of
Raj. & Ors.).
8. Navigating the Court through the judgments aforesaid,
learned counsel submitted that it has been consistent view of this
Court, that transfer of ANMs or any such employee governed by
the Rules of 2011, cannot be made by the parent department,
without the prior consent of the Panchayati Raj Department in
case of inter district transfer and in case of transfer within district,
it can be done only by the District Establishment Committee or
Administration and Establishment Committee, as the case may be.
9. Mr. K.S. Rajpurohit, learned Additional Advocate General
assisted by Mr. Shreyansh Mehta defending the impugned transfer
order(s) issued by the State Government placed before the Court
an order dated 16.06.2018 issued by the State Government,
whereby an in-principle decision has been taken that in case of
transfer, the consent of Panchayati Raj Department will not be
necessary. It was also argued that while taking such decision, a
general consent has been taken from the Panchayati Raj
Department in relation to all the transfers governed by Rule 8 of
the Rules of 2011, hence, no separate consent of the Panchayati
Raj Department is necessary in case of inter-district transfers.
10. It was further argued that in light of the said decision of the
State Government, it is no more necessary that transfer should be
effected by Administration & Establishment Committee or District
Establishment Committee of the Panchayati Raj Department in
case of transfers within the district.
11. Learned Additional Advocate General pointed out that the
order dated 16.06.2018 passed by the Chief Secretary, though in
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his administrative capacity has the equal effect, if not more to
Rule 8 in view of the power given to the State Government in the
body of Rule 8 of the Rules of 2011, permitting the State
Government to issue directions and guidelines.
12. He zealously read opening words of Rule 8, particularly the
expression "... ... ... under the transfer policy and directions issued
by the State Government from time to time, ...", and argued that
the order dated 16.06.2018 fills the gap between the rules and in
light of what has been provided in the order dated 16.06.2018, all
the transfers made by the State, subject matter of instant writ
petitions are valid and in accordance with law.
13. Having argued so, learned counsel for the respondents
submitted that the transfers in question have been made in public
interest and looking to the administrative exigencies, as it is the
Medical and Health Department, who is otherwise held responsible
or accountable for deficiency or lack of medical facilities and it is
the parent medical department, which can ascertain and adjudge
requirement or suitability of a particular employee. Resting his
arguments, he urged that since the transfers impugned were done
in public interest, interference with such orders be avoided,
keeping the public interest and public health as a paramount.
14. Heard.
15. A bare reading of Rule 8 of the Rules of 2011 leaves no room
for ambiguity that transfer of the employees, whose services have
been transferred to Panchayati Raj institution can be made by an
authority who is authorized to transfer such employee, as has
been clearly defined rather prescribed in the Rule 8 itself, viz. (i)
in case of transfer within Panchayat Samiti - Administration and
Establishment Committee of Panchayat Samiti, (ii) in case of
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transfer from one Panchayat Samiti to another Panchayat Samiti
within the same District - District Establishment Committee of the
Zila Parishad and (iii) in case of transfer from one District to
another or inter district transfer - department concerned with
consent of Panchayati Raj Department.
16. This Court is unable to accept the argument advanced by
learned counsel for the respondents that by virtue of order dated
16.06.2018, the State Government has given an in-principle
consent for transfer and has permitted transfers by the Medical &
Health Department in case of intra Panchayat Samiti and inter
Panchayat Samiti also.
17. Rules of 2011 have been framed under Article 309 of the
Constitution and they have statutory force. Any order or circular,
may it be passed by the Chief Secretary, cannot alter, obliterate or
override the provisions contained in the Rules. This Court hardly
finds any substance in the arguments of learned Additional
Advocate General that since the State legislature or rule making
authority cannot amend the Rules every of and on, as and when
required, executive order passed by the State Government can do
the same and such administrative order can be issued in public
interest and to meet the exigencies.
18. All the judgments cited by learned counsel for the petitioners
right from the judgment dated 14.11.2017 in case of Samleta
(supra) till the judgment dated 28.05.2019 in case of Harish
Chandra Katara (supra), have consistently held that Rule 8 of the
Rules of 2011 is sacrosanct and the State Government cannot
transfer its staff/employee dehors the provisions contained in Rule
8 of the Rules of 2011. Relevant portions of the judgments
aforesaid are being reproduced hereunder :-
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(i) (Samleta Vs. State of Rajasthan & Ors.) :
"3. concededly no such consent was taken. I note
that vide order dated 20.09.2017 it was directed that
joining of duties by the petitioner pursuant to impugned
transfer order dated 15.09.2017 at the place where she
has been transferred shall be subject to the decision of the
writ petition.
4. The respondents have not been able to show to
the Court as to why consent of the PanchayatiDepartment
is not warranted."
(ii) (State of Raj. & Ors. Vs. Samleta) :
"Sub-rule (ii) of Rule 8 of the Rajasthan Panchayati
Raj (Transfer Activities) Rules, 2011 clearly postulates that
when a person is transferred from one District to another,
there is a prerequisite condition of obtaining prior consent
of Panchayati Raj Department. In the present case, the
respondent is an employee of the Panchayati Raj
Institution and she has been transferred from one district
to another. Admittedly, no consent as per Rule 8 of the
Rules of 2011 was obtained from the Panchayati Raj
Department and therefore, her transfer is bad and in
violation of the provisions of Rule 8 of the Rules of 2011.
Even in the cases of transfer of surplus employees,
consent has to be obtained from the Panchayati Raj
Department.
In view of the above observations, we are not
inclined to interfere in the order passed by the learned
Single Judge.
The appeal is, therefore, dismissed."
(iii) (Smt. Bimla Devi Vs. State of Raj. & Ors.) :
"Sh. S.K. Gupta Additional Advocate General
appearing for the respondents submits that in each &
every matter consent as required under Rule 8 of the
Rules, 2011 is not necessary and submits that a circular
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dated 16.06.2018 was issued in this regard by the
Panchayati Raj Department.
After hearing counsel for the parties, the contention
advanced by the counsel for the petitioners holds
substance for the reasons; firstly according to Rule 8 of
the Rules, 2011 the consent is necessary to be obtained as
required from the Panchayati Raj. Department; secondly a
bare perusal of the order/circular dated 16.6.2018 clearly
shows that it holds that for transfer of an employee the
consent of the Panchayati Raj Department is not necessary
which is violative of Rule 8 of the Rules, 2011.
In that view of the matter, the writ petitions filed by
the petitioners deserve acceptance and the transfer orders
impugned herein deserve to be set aside.
Accordingly, the writ petitions are allowed and the
respective transfer orders impugned in the present
petitions are set aside. However, the respondent-State is
at liberty to pass order of transfer afresh, if exigency of
service so require, only after strict compliance of Rule 8 of
the Rules, 2011. Copy of the order be separately placed in
each file."
(iv) (Harish Chandra Katara Vs. State of Raj. &
Ors.) :
"Learned counsel appearing for the respondent
department placed reliance on the order dated 16.06.2018
(Annex.9 in SBCWP No.7212/2019), purportedly directing
under Rule 8 and ordering that the required consent of the
Panchayati Raj Department would not be required and
therefore, the plea raised by the petitioners in this regard
has no substance.
Learned counsel for the petitioners in SBCWP
No.7212/2019 submits that the circular dated 16.06.2018
relied on by the respondents being contrary to the express
provisions of Rule 8, the transfer orders without requisite
consent under Rule 8 has been set aside in Smt. Bimla
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Devi v. State of Rajasthan & Ors. ; SB Civil Writ Petition
No.16963/2018, decided on 12.11.2018 at Jaipur Bench.
.........
.........
In view of the express provision of Rule 8 as well as the judgment in the case of Bimla Devi (supra), wherein the circular sought to be relied on by the respondents has been taken into consideration, the action of the respondents in effecting transfers of the petitioners in SBCWP Nos.4214/2019 and 7212/2019 cannot be sustained. The order dated 08.03.2019 (Annex.2 in SBCWP No.4214/2019) and order dated 08.03.2019 (Annex.8 in SBCWP No.7212/2019), qua the petitioners are quashed and set aside."
19. State's endeavour to justify, rather defend impugned order(s) by submitting that these transfers have been made in public interest and that too by the Medical & Health Department, which is the best suited to ascertain the suitability of an employee considering the ground realities, also does not cut any ice.
20. It is settled preposition of law that if a statute or rule provides something to be done in a particular manner, such act is required to be done only as mandated by such rule. In the present case, Rule 8 is not only the fountain head of power to transfer but also a dividing line or road-map setting out clearly the authority and manner in which the transfers are to be effected.
21. This Court has no hesitation in holding that transfer of petitioners governed by the Rules of 2011 can be done only by the authorities/committees mentioned in clause (i), (ii) and (iii) of Rule 8 of the Rules of 2011. No authority or officer, howsoever high he may be placed in the bureaucratic hierarchy, can transfer an employee governed by the Rules of 2011, in violation of Rule 8. (Downloaded on 18/01/2020 at 08:32:39 PM)
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22. Argument of respondents that by virtue of order dated 16.06.2018 passed by the Chief Secretary, the Medical & Health Department has been authorized to transfer the employees of Panchayati Raj Department is untenable. In considered opinion of this Court, any executive order cannot over-take or take place of substantive Rules.
23. In unqualified opinion of this Court, the Rules of 2011 framed by the State Government under Article 309 of the Constitution are paramount. Much relied expression in Rule 8 "... ... ... under the transfer policy and directions issued by the State Government ... ... ..." are only to supplement the Rule. State's attempt to give a complete go by to the Rules in the garb of such expression is unsustainable.
24. The State Government can frame policy or issue directions only on those aspects, in relation to which, the Rules are silent. Any executive order of the State Government, which is contrary to the express provision of the Rules cannot get sanction of the Court. Such orders will have to concede, on all aspects wherever they come in conflict with the statutory Rules.
25. The order of the State Government dated 16.06.2018, if read carefully reveals that all the stipulations contained in order dated 16.06.2018 are contrary to express provisions contained in Rule 8.
(i) Para (v) requires the consent of parent Department i.e. Medical & Health Department in cases of transfer under Rule 8(i) and 8(ii);
the same clearly falls foul to Rule 8 (i) and 8 (ii);
(ii) (c) seeks to ratify such transfers affected, that too cannot be done - an act which is void ab-initio cannot be ratified and that too by the authority which has usurped the powers;
(iii) and direction given in (l) in relation to inter-district transfers. (Downloaded on 18/01/2020 at 08:32:39 PM)
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26. The order dated 16.06.2018 at best be read or construed to be a prior rather tacit approval of the Panchayati Raj Department. But in the opinion of this Court, even that is impermissible and unsustainable because Rule 8(iii) postulates consent of Panchayati Raj Department; whereas part (l) of the order goes on to say that in case of inter-district transfers, parent Department will not be required to take consent of Panchayati Raj Department.
27. In considered opinion of this Court, stipulation given in part
(l) of the order does violence with what is contained in para (iii) of Rule 8 and it is in direct conflict with Rule 8(iii) of the Rules of 2011.
28. The order dated 16.06.2018 issued by the Chief Secretary of the State does not go along with Rule 8 of the Rules of 2011 and thus, the same cannot be allowed to endure. Though there is no specific challenge to said order, but since it has been relied upon by the State as a shield to protect the order of transfers, the Government order dated 16.06.2018 same is hereby quashed.
29. As a natural corollary, the impugned transfer orders (dated 29.09.2019) issued by the Additional Director (Administration), Medical & Health Department, Rajasthan Jaipur are also quashed; writ petitions are allowed.
30. It is informed that the petitioners involved in the present bunch of writ petitions are protected by way of interim order(s) passed by this Court, the interim order(s) passed in these writ petitions, consequent to petitions being allowed, are made absolute.
31. At the request of learned Additional Advocate General, the orders of transfer dated 29.09.2019 shall be treated to have been cancelled only qua these petitioners or who are protected by (Downloaded on 18/01/2020 at 08:32:39 PM) (13 of 16) [CW-14964/2019] interim orders already passed. Whosoever has/have joined pursuant to the transfer order dated 29.09.2019, at the new place of positing, shall not be entitled for relief and they shall not be disturbed.
32. Needless to observe that if State in administrative exigencies wishes to transfer these petitioners, the same be done, needless to say, strictly in accordance with Rule 8 of the Rules of 2011.
33. Registry is directed to keep photostat copy of this order in each file, mentioned in the Schedule.
34. All interlocutory applications, including stay petitions stand disposed of.
(DINESH MEHTA),J 17-ArunV/-
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SCHEDULE
S.No. Civil Writ Petition No. Petitioner(s) Respondents
1. SB Civil Writ Petition No.14896/2019 Kiran Devi State of Raj. & Ors.
2. SB Civil Writ Petition No.14915/2019 Meera State of Raj. & Ors.
3. SB Civil Writ Petition No.14922/2019 Deepak Verma State of Raj. & Ors.
4. SB Civil Writ Petition No.15148/2019 Bimla Devi State of Raj. & Ors.
5. SB Civil Writ Petition No.15155/2019 Sohani Vishnoi State of Raj. & Ors.
6. SB Civil Writ Petition No.15157/2019 Giriraj Kumar State of Raj. & Ors.
7. SB Civil Writ Petition No.15160/2019 Vanita Saad State of Raj. & Ors.
8. SB Civil Writ Petition No.15181/2019 Durga Shankar Meena State of Raj. & Ors.
9. SB Civil Writ Petition No.15187/2019 Anil Kumar State of Raj. & Ors.
10. SB Civil Writ Petition No.15199/2019 Devi Singh State of Raj. & Ors.
11. SB Civil Writ Petition No.15246/2019 Sunil Kumar Ahari State of Raj. & Ors.
12. SB Civil Writ Petition No.15311/2019 Mohan Lal State of Raj. & Ors.
13. SB Civil Writ Petition No.15325/2019 Nirmala Kumari State of Raj. & Ors.
14. SB Civil Writ Petition No.15332/2019 Sunita State of Raj. & Ors.
15. SB Civil Writ Petition No.15354/2019 Smt. Sharmila State of Raj. & Ors.
16. SB Civil Writ Petition No.15360/2019 Manjula Patel State of Raj. & Ors.
17. SB Civil Writ Petition No.15365/2019 Rakesh Yadav State of Raj. & Ors.
18. SB Civil Writ Petition No.15373/2019 Rekha Malawat State of Raj. & Ors.
19. SB Civil Writ Petition No.15376/2019 Simmi Meena State of Raj. & Ors.
20. SB Civil Writ Petition No.15377/2019 Ranjeet Kour State of Raj. & Ors.
21. SB Civil Writ Petition No.15386/2019 Mahesh Kumar Benda State of Raj. & Ors.
22. SB Civil Writ Petition No.15388/2019 Baljeet Kaur State of Raj. & Ors.
23. SB Civil Writ Petition No.15393/2019 Roshani Devi State of Raj. & Ors.
24. SB Civil Writ Petition No.15404/2019 Kamla State of Raj. & Ors.
25. SB Civil Writ Petition No.15479/2019 Bhawani Shankar State of Raj. & Ors.
26. SB Civil Writ Petition No.15557/2019 Kamla State of Raj. & Ors.
27. SB Civil Writ Petition No.15566/2019 Rajkumar Dubey State of Raj. & Ors.
28. SB Civil Writ Petition No.15568/2019 Ram Kanya State of Raj. & Ors.
29. SB Civil Writ Petition No.15569/2019 Pramod Kumari State of Raj. & Ors.
30. SB Civil Writ Petition No.15575/2019 Suman State of Raj. & Ors.
31. SB Civil Writ Petition No.15582/2019 Sulochana Jyani State of Raj. & Ors.
32. SB Civil Writ Petition No.15594/2019 Sahnila State of Raj. & Ors.
33. SB Civil Writ Petition No.15601/2019 Smt. Pinki State of Raj. & Ors.
34. SB Civil Writ Petition No.15610/2019 Suman State of Raj. & Ors.
35. SB Civil Writ Petition No.15613/2019 Sulochana State of Raj. & Ors.
36. SB Civil Writ Petition No.15615/2019 Dr. Kailash Prajapat State of Raj. & Ors.
37. SB Civil Writ Petition No.15697/2019 Savita Chouhan State of Raj. & Ors.
38. SB Civil Writ Petition No.15698/2019 Dr. Gyanendra Joshi State of Raj. & Ors.
39. SB Civil Writ Petition No.15711/2019 Rajbala State of Raj. & Ors.
40. SB Civil Writ Petition No.15720/2019 Om Prakash Kumhar State of Raj. & Ors.
41. SB Civil Writ Petition No.15722/2019 Geeta State of Raj. & Ors.
42. SB Civil Writ Petition No.15727/2019 Mohan Lal Sonal State of Raj. & Ors.
43. SB Civil Writ Petition No.15736/2019 Rajveer Singh State of Raj. & Ors.
44. SB Civil Writ Petition No.15742/2019 Girija Chaturvedi State of Raj. & Ors.
45. SB Civil Writ Petition No.15743/2019 Kaushlya Choudhary State of Raj. & Ors.
46. SB Civil Writ Petition No.15745/2019 Nootan Kumar Bairwa State of Raj. & Ors.
47. SB Civil Writ Petition No.15754/2019 Sushma State of Raj. & Ors.
48. SB Civil Writ Petition No.15760/2019 Smt. Premlata Sargara State of Raj. & Ors.
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49. SB Civil Writ Petition No.15776/2019 Mohan Lal Kachhwaha State of Raj. & Ors.
50. SB Civil Writ Petition No.15802/2019 Rajesh Kumari State of Raj. & Ors.
51. SB Civil Writ Petition No.15857/2019 Saleem Mohammed State of Raj. & Ors.
52. SB Civil Writ Petition No.15872/2019 Satveer Kaur State of Raj. & Ors.
53. SB Civil Writ Petition No.15876/2019 Tarawati State of Raj. & Ors.
54. SB Civil Writ Petition No.15883/2019 Rajender Kumar Arora State of Raj. & Ors.
55. SB Civil Writ Petition No.15935/2019 Annamma Joseph State of Raj. & Ors.
56. SB Civil Writ Petition No.15969/2019 Khema Ram Bhakar State of Raj. & Ors.
57. SB Civil Writ Petition No.15988/2019 Manish Kumar Sharma State of Raj. & Ors.
58. SB Civil Writ Petition No.15995/2019 Raghu Bhagwan State of Raj. & Ors.
59. SB Civil Writ Petition No.16006/2019 Kaushalya State of Raj. & Ors.
60. SB Civil Writ Petition No.16009/2019 Sushila Devi State of Raj. & Ors.
61. SB Civil Writ Petition No.16013/2019 Smt. Alka Devi State of Raj. & Ors.
62. SB Civil Writ Petition No.16018/2019 Anju Devi State of Raj. & Ors.
63. SB Civil Writ Petition No.16062/2019 Jointa Ram Choudhary State of Raj. & Ors.
64. SB Civil Writ Petition No.16080/2019 Anita State of Raj. & Ors.
65. SB Civil Writ Petition No.16081/2019 Annamma K A State of Raj. & Ors.
66. SB Civil Writ Petition No.16082/2019 Dr. Ravi Nagar State of Raj. & Ors.
67. SB Civil Writ Petition No.16097/2019 Rosamma John State of Raj. & Ors.
68. SB Civil Writ Petition No.16107/2019 Mohini State of Raj. & Ors.
69. SB Civil Writ Petition No.16113/2019 Rajesh State of Raj. & Ors.
70. SB Civil Writ Petition No.16114/2019 Palwinder Kaur State of Raj. & Ors.
71. SB Civil Writ Petition No.16119/2019 Manju Dhanka State of Raj. & Ors.
72. SB Civil Writ Petition No.16130/2019 Saroj State of Raj. & Ors.
73. SB Civil Writ Petition No.16195/2019 Bhanwar Lal Choudhary State of Raj. & Ors.
74. SB Civil Writ Petition No.16197/2019 Kailash Salvi State of Raj. & Ors.
75. SB Civil Writ Petition No.16199/2019 Dr. PushpendraNath Vyas State of Raj. & Ors.
76. SB Civil Writ Petition No.16292/2019 Bhaskar Choudhary State of Raj. & Ors.
77. SB Civil Writ Petition No.16304/2019 Saroj State of Raj. & Ors.
78. SB Civil Writ Petition No.16307/2019 Dinesh Kumar State of Raj. & Ors.
79. SB Civil Writ Petition No.16319/2019 Mota Ram Choudhary State of Raj. & Ors.
80. SB Civil Writ Petition No.16320/2019 Geeta Devi Choudhary State of Raj. & Ors.
81. SB Civil Writ Petition No.16351/2019 Fareed Khan State of Raj. & Ors.
82. SB Civil Writ Petition No.16597/2019 Vandana Sehgal State of Raj. & Ors.
83. SB Civil Writ Petition No.16603/2019 Nand Lal Verma State of Raj. & Ors.
84. SB Civil Writ Petition No.16608/2019 Narpat Singh State of Raj. & Ors.
85. SB Civil Writ Petition No.16722/2019 Kuldeep Singh State of Raj. & Ors.
86. SB Civil Writ Petition No.16793/2019 Saraswati Patel State of Raj. & Ors.
87. SB Civil Writ Petition No.17024/2019 Smt. Jamna Maru State of Raj. & Ors.
88. SB Civil Writ Petition No.17359/2019 Ranju Ahir State of Raj. & Ors.
89. SB Civil Writ Petition No.17527/2019 Mani Lal Pargi State of Raj. & Ors.
90. SB Civil Writ Petition No.17680/2019 Heera Lal Dodiyar State of Raj. & Ors.
91. SB Civil Writ Petition No.17757/2019 Dr. Joya Rizwan State of Raj. & Ors.
92. SB Civil Writ Petition No.18263/2019 Shobha Borana State of Raj. & Ors.
93. SB Civil Writ Petition No.18414/2019 Parsee State of Raj. & Ors.
94. SB Civil Writ Petition No.100/2020 Manoj State of Raj. & Ors.
95. SB Civil Writ Petition No.15366/2019 Karni Singh Shekhwat State of Raj. & Ors.
96. SB Civil Writ Petition No.15574/2019 Madanlal State of Raj. & Ors.
97. SB Civil Writ Petition No.15757/2019 Manju Sheela State of Raj. & Ors.
98. SB Civil Writ Petition No.15766/2019 Bhateri Devi State of Raj. & Ors.
99. SB Civil Writ Petition No.15853/2019 Dr. Deepak Gogra State of Raj. & Ors.
100. SB Civil Writ Petition No.16541/2019 Yaswant Singh State of Raj. & Ors. (Downloaded on 18/01/2020 at 08:32:39 PM)
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101. SB Civil Writ Petition No.16588/2019 Smt. Neelam State of Raj. & Ors.
102. SB Civil Writ Petition No.16593/2019 Kirana State of Raj. & Ors.
103. SB Civil Writ Petition No.16598/2019 Jasvinder Singh State of Raj. & Ors.
104. SB Civil Writ Petition No.16872/2019 Saroj Bala State of Raj. & Ors.
105. SB Civil Writ Petition No.17066/2019 Dhara Singh Meena State of Raj. & Ors.
106. SB Civil Writ Petition No.17472/2019 Ram Niwas Meena State of Raj. & Ors.
107. SB Civil Writ Petition No.17566/2019 Manju Pargi State of Raj. & Ors.
108. SB Civil Writ Petition No.17594/2019 Jitendra Jetawat State of Raj. & Ors.
109. SB Civil Writ Petition No.18114/2019 Meghraj State of Raj. & Ors.
110. SB Civil Writ Petition No.18873/2019 Mukesh Mehta State of Raj. & Ors.
111. SB Civil Writ Petition No.17422/2019 Sangeeta Pargi State of Raj. & Ors.
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