Rajasthan High Court - Jodhpur
Pappu Lal Kumawat & Ors vs Stat E & Ors on 20 May, 2009
Author: Prakash Tatia
Bench: Prakash Tatia
S.B. Civil Writ Petition No.3818 /09
Madan Gopal & ors. vs. State of Raj. & ors.
& connected writ petitions.
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
JUDGMENT
S.B. Civil Writ Petition MADAN GOPAL & ORS Vs. STATE OF
1
No. 3818/2009 RAJ. & ORS
S.B. Civil Writ Petition GANESH PUROHIT& ORS Vs. STATE
2
No. 4117/2009 OF RAJ. & ORS
S.B. Civil Writ Petition SHANKAR LAL RAWAL Vs. STATE &
3
No. 4252/2009 ORS.
S.B. Civil Writ Petition RAJENDRA JAIN & ORS Vs. STATE OF
4
No. 4376/2009 RAJ. & ORS.
S.B. Civil Writ Petition SANTOSH & ORS Vs. STATE OF RAJ.
5
No. 4391/2009 & ORS.
S.B. Civil Writ Petition SAHI RAM & ANR Vs. STATE OF RAJ.
6
No. 4393/2009 & ORS.
S.B. Civil Writ Petition SUSHILA & ORS Vs. STATE OF RAJ.
7
No. 4398/2009 & ORS
S.B. Civil Writ Petition BABU LAL MEENA & ORS Vs. STATE
8
No. 4411/2009 OF RAJ. & ORS
S.B. Civil Writ Petition BHANWAR LAL & ORS Vs. STATE OF
9
No. 4432/2009 RAJ. & ORS
S.B. Civil Writ Petition RAMILA BEN Vs. STATE OF RAJ. &
10
No. 4438/2009 ORS
S.B. Civil Writ Petition MAMTA RANI & ORS Vs. STATE OF
11
No. 4445/2009 RAJ. & ORS
S.B. Civil Writ Petition AJA RAM & ORS Vs. STATE OF RAJ.
12
No. 4457/2009 & ORS
S.B. Civil Writ Petition No.3818 /09
Madan Gopal & ors. vs. State of Raj. & ors.
& connected writ petitions.
2
S.B. Civil Writ Petition GURPREET KAUR & ORS Vs. STATE
13
No. 4473/2009 OF RAJ. & ORS
S.B. Civil Writ Petition NARENDRA KUMAR & ORS Vs. STATE
14
No. 4490/2009 OF RAJ. & ORS
S.B. Civil Writ Petition UMA RAM & ORS Vs. STATE OF RAJ.
15
No. 4515/2009 & ORS
S.B. Civil Writ Petition SMT. SAROJ RAWAT & ORS Vs.
16
No. 4534/2009 STATE OF RAJ. & ORS
S.B. Civil Writ Petition NARESH CHANDRA AMETA & ORS
17
No. 4608/2009 Vs. STATE OF RAJ. & ORS
S.B. Civil Writ Petition PRAKASH SANKHLA & ORS Vs. STATE
18
No. 4998/2009 OF RAJ. & ORS.
S.B. Civil Writ Petition SAKA RAM & ORS Vs. STATE OF
19
No. 5021/2009 RAJ. & ORS.
S.B. Civil Writ Petition LAXMI PALIWAL & ANR Vs. STATE OF
20
No. 5064/2009 RAJ. & ORS
S.B. Civil Writ Petition SMT.MADHU SOMVANSHI & ORS. Vs.
21
No. 5078/2009 STAT E & ORS
S.B. Civil Writ Petition DHARMA RAM & ORS. Vs. STAT E &
22
No. 5080/2009 ORS
S.B. Civil Writ Petition
23 GALBA RAM & ORS. Vs. STAT E & ORS
No. 5083/2009
S.B. Civil Writ Petition RAJVEER SINGH CHOUHAN & ORS. Vs.
24
No. 5088/2009 STAT E & ORS
S.B. Civil Writ Petition
25 NARPAT RAM Vs. STAT E & ORS
No. 5089/2009
S.B. Civil Writ Petition LAXMI NARAYAN RAJPUROHIT & ORS.
26
No. 5096/2009 Vs. STAT E & ORS
S.B. Civil Writ Petition No.3818 /09
Madan Gopal & ors. vs. State of Raj. & ors.
& connected writ petitions.
3
S.B. Civil Writ Petition
27 HARI SINGH & ANR. Vs. STATE & ORS.
No. 5104/2009
S.B. Civil Writ Petition HARI SHANKAR MANMIYA & ORS Vs.
28
No. 2986/2009 STATE OF RAJ. & ORS
S.B. Civil Writ Petition NAKHATA RAM & ANR Vs. STATE OF
29
No. 3795/2009 RAJ. & ORS
S.B. Civil Writ Petition KRISHAN KUMAR & ORS Vs. STATE OF
30
No. 4070/2009 RAJ. & ORS
S.B. Civil Writ Petition SMT. TAJ KANWAR & ORS Vs. STATE
31
No. 4074/2009 OF RAJ. & ORS
S.B. Civil Writ Petition BHANWAR LAL Vs. STATE OF RAJ. &
32 No. 4145/2009 ORS
S.B. Civil Writ Petition SHYAM NATH & ORS Vs. STATE OF
33
No. 4146/2009 RAJ. & ORS
S.B. Civil Writ Petition IQBAL KHAN RANGREJ & ORS Vs.
34
No. 4382/2009 STATE OF RAJ. & ORS.
S.B. Civil Writ Petition BABU LAL BAWARI & ORS. Vs. STAT E &
35
No. 5133/2009 ORS
S.B. Civil Writ Petition
36 PRAHLAD SINGH Vs. STAT E & ORS
No. 5134/2009
S.B. Civil Writ Petition RAMESH KUMAR GARASIYA & ORS. Vs.
37
No. 5143/2009 STAT E & ORS
S.B. Civil Writ Petition
38 RANI Vs. STAT E & ORS
No. 5146/2009
S.B. Civil Writ Petition PAPPU LAL KUMAWAT & ORS Vs. STAT
39
No. 5152/2009 E & ORS
S.B. Civil Writ Petition SAVITA KUMAWAT & ORS. Vs. STAT E
40
No. 5154/2009 & ORS
S.B. Civil Writ Petition No.3818 /09
Madan Gopal & ors. vs. State of Raj. & ors.
& connected writ petitions.
4
S.B. Civil Writ Petition
41 UDAI LAL GANAWA Vs. STAT E & ORS
No. 5157/2009
Date of Order:- May 20 ,2009.
PRESENT
HON'BLE MR. JUSTICE PRAKASH TATIA.
Servashri PP Choudhary, TR Choudhary, PS Chundawat,
Sandeep Saruparia, Rajesh Choudhary, DL Rawla, CP
Trivedi, Sabir Khan, MS Godara, Dheer Singh, Sandeep
Saruparia, SS Bishnoi, BS Deora, DL Rawla, Manoj Purohit,
KC Choudhary, PP Choudhary, RN Upadhyay, PR Mehta, AR
Gorara, SKM Vyas, Sandeep Saruparia, VR Choudhary, BN
Kalla, NR Choudhary, RS Saluja, Sajjan Singh,, PS
Chundawat, LD Khatri, RS Sandhu, PS Chundawat, VR
Choudhary, AD Charan, SL Sukhwal, BS Deora, SD Vyas,
Ravi Bhansali, Manoj Purohit, BN Kalla,for the petitioners.
Mr. RL Jangid,, Addl. Advocate General with Mr.Rajesh Bhati
for the respondent-the State.
BY THE COURT:
In view of the judgment of this Court delivered in S.B.Civil Writ Petition No.2579/09-Devendra Kumar & ors. v. The State & ors. and 502 connected matters decided on 15.5.2009 and in view of the judgment delivered by the Jaipur Bench of this Court in S.B.Civil Writ Petition No.4652/09 and connected 632 writ petitions dated S.B. Civil Writ Petition No.3818 /09 Madan Gopal & ors. vs. State of Raj. & ors.
& connected writ petitions.
5 8.5.2009, these writ petitions are also allowed in the following terms:-
I. During continuation of the work, as detailed out hereinabove, the invocation of the last extension is arbitrary and illegal; and the consequential automatic termination orders of the petitioners are set aside.
II. The RPSC/DPC selected candidates/employees are still not available and next academic sessions is about to start; even urgent temporary appointments under Rule 28 of the Rules of 1971 are not possible due to short span of one month and a half left to start with the process of admission and academic session, therefore, as per the aims and objects of the Scheme, respondents are directed to consider the cases of the petitioners for continuation in service till regularly selected candidates from RPSC/persons selected and recommended by the DPC for promotion are made available in the light of the above observations;
S.B. Civil Writ Petition No.3818 /09 Madan Gopal & ors. vs. State of Raj. & ors.
& connected writ petitions.6
III. Even in case of appropriate order of continuation in service till regularly selected candidates from RPSC/DPC selected persons are available, the petitioners are not entitled for wages of the vacations, in other words, when the schools are closed.
IV. In case the regularly selected candidates from RPSC/persons selected and recommended by the DPC for promotion are made available, then the respondents can terminate services of the petitioners after preparation of the seniority list on the State level as per their date of appointment and merit assigned to them, by following the principle of 'last come first go' to the extent of availability of the selected candidates and while doing so, the respondents will keep the interest of the present students and prospective students in view."
(PRAKASH TATIA),J.
aarti