Rajasthan High Court - Jodhpur
Satar Khan & Ors vs State Of Raj. & Ors on 9 October, 2009
Author: Prakash Tatia
Bench: Prakash Tatia
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
JUDGMENT
(1) SB Civil Writ Petition No. 8705/2009
Mawa Ram & ors. vs. State of Raj. & ors.
(2) SB Civil Writ Petition No. 8286/2009
Renu vs. State of Raj. & ors.
(3) SB Civil Writ Petition No. 8304/2009
Surendra Singh vs. State of Raj. & ors.
& anr.
(4) SB Civil Writ Petition No. 8345/2009
Azeem Khan vs. State of Raj. & ors.
(5) SB Civil Writ Petition No. 8692/2009
Smt. Savita Devi vs. State of Raj. & ors.
& ors.
(6) SB Civil Writ Petition No. 9138/2009
Sharmila & ors. vs. State of Raj. & ors.
(7) SB Civil Writ Petition No. 9380/2009
Nitesh Kumar vs. State of Raj. & ors.
(8) SB Civil Writ Petition No.9381/2009
kewal Ram Meghwal vs. State of Raj. & ors.
& ors.
(9) SB Civil Writ Petition No.9391/2009
Smt. Santosh Swami vs. State of Raj. & ors.
2
(10) SB Civil Writ Petition No. 9398/2009
Rana Ram & anr.. vs. State of Raj. & ors.
(11) SB Civil Writ Petition No.9412/2009
Vandana Ninama vs. State of Raj. & ors.
& anr.
(12) SB Civil Writ Petition No. 9425/2009
Satyam Soni vs. State of Raj. & ors.
(13) SB Civil Writ Petition No.9429/2009
Manohar Jediya vs. State of Raj. & ors.
& ors.
(14) SB Civil Writ Petition No.9457/2009
Ashok Kumar Prajapt vs. State of Raj. & ors.
(15) SB Civil Writ Petition No. 9498/2009
Mohalal & ors. vs. State of Raj. & ors.
(16) SB Civil Writ Petition No.9510/2009
Prakash Chand vs. State of Raj. & ors.
& ors.
(17) SB Civil Writ Petition No. 9512/2009
Chatra Ram & anr. vs. State of Raj. & ors.
(18) SB Civil Writ Petition No.9517/2009
Dalpat Raj Choudhary vs. State of Raj. & ors.
(19) SB Civil Writ Petition No. 9525/2009
Abhishek Gupta & ors. vs. State of Raj. & ors.
(20) SB Civil Writ Petition No. 9533/2009
Bhagwat Singh &ors. vs. State of Raj. & ors.
3
(21) SB Civil Writ Petition No. 9534/2009
Gaina Ram Bhakar. vs. State of Raj. & ors.
(22) SB Civil Writ Petition No. 9535/2009
Prem Prakash vs. State of Raj. & ors.
(23) SB Civil Writ Petition No. 8936/2009
Om Prakash Moond vs. State of Raj. & ors.
(24) SB Civil Writ Petition No. 9681/2009
Kamlesh Kumar vs. State of Raj. & ors.
& anr.
(25) SB Civil Writ Petition No. 9682 /2009
Panna Ram Jat vs. State of Raj. & ors.
(26) SB Civil Writ Petition No. 9683/2009
Aaba Ram & ors. vs. State of Raj. & ors.
(27) SB Civil Writ Petition No. 9685/2009
Sagar & anr. vs. State of Raj. & ors.
(28) SB Civil Writ Petition No. 9698/2009
Satar Khan & ors. vs. State of Raj. & ors.
(29) SB Civil Writ Petition No.9291/2009
Ganu Khan vs. State of Raj. & ors.
(30) SB Civil Writ Petition No.9555/2009
Shera Ram & ors.. vs. State of Raj. & ors.
(31) SB Civil Writ Petition No.9575/2009
Ratna Ram &ors. vs. State of Raj. & ors.
(32) SB Civil Writ Petition No.9578/2009
Mahaveeer Sharma vs. State of Raj. & ors.
(33) SB Civil Writ Petition No. 9600/2009
Prithvi Singh & ors. vs. State of Raj. & ors.
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(34) SB Civil Writ Petition No. 9603/2009
Imali vs. State of Raj. & ors.
(35) SB Civil Writ Petition No. 9604/2009
Devi Lal vs. State of Raj. & ors.
(36) SB Civil Writ Petition No. 9610/2009
Jog Raj & ors. vs. State of Raj. & ors.
(37) SB Civil Writ Petition No. 9658/2009
Salma Banu & ors. vs. State of Raj. & ors.
(38) SB Civil Writ Petition No. 9659/2009
Kesari Chand & ors. vs. State of Raj. & ors.
(39) SB Civil Writ Petition No. 9660/2009
Kheev Singh vs. State of Raj. & ors.
(40) SB Civil Writ Petition No. 9420/2009
Smt. Pushpa Sharma vs. State of Raj. & ors.
& ors.
(41) SB Civil Writ Petition No. 8281/2009
Kapuraram & ors. vs. State of Raj. & ors.
(42) SB Civil Writ Petition No.8298/2009
Kewal Krishan vs. State of Raj. & ors.
& anr.
(43) SB Civil Writ Petition No.9147/2009
Achala Ram vs. State of Raj. & ors.
(44) SB Civil Writ Petition No.9220/2009
Magha Ram vs. State of Raj. & ors.
(45) SB Civil Writ Petition No.8511/2009
Jeevatram Ahari vs. State of Raj. & ors.
5
(46) SB Civil Writ Petition No. 8555/2009
Smt. Kiran vs. State of Raj. & ors.
under Article 226 of the Constitution of India.
Date of Order:- 9.10.2009
PRESENT
HON'BLE MR. JUSTICE PRAKASH TATIA.
Servashri PS Chundawat, Rakesh Matoria, RK Charan,
Rajesh Chaudhary, SS Jodha, BS Doora, CS Rajpurohit,LN
Mathur,KS Gill, Mahendra Prajapt, RP Singaria, BN Kalla, NL
Joshi, NA Rajpurohit, RS Choudhary, Arjun Purohit, VR
Choudhary, Awar Dan Charan, Digvijay Singh, Rajesh
Panwar, NR Budania, Mahendra Prajapat,KC
Choudhary,Bharat Devasi,Sushil Bishnoi,RS Charan, HR
Chawla, AK Choudhary, Jog Singh, Kan Singh Oad, Ajitabh
Acharya, Deepak Nehra, SK Choudhary, Inder Jeet Yadav,
Jamata Ram Patel, Manish Dadhich and KS Gill for the
petitioner.
Mr. RL Jangid, Addl. Advocate General.
BY THE COURT:
The learned counsel for the petitioner(s) is directed to supply two sets of copies of the writi petition to the learned Addl. Advocate General who is appearing in similar other 6 connected matters.
Interim order was passed in S.B.Civil Writ Petition No. 9009/2009- Bhika Ram Choudhary & ors. vs. State of Rajasthan & ors. along with other 49 connected writ petition on 18.9.2009, but the learned Addl. Advocate General stated that all matters can be decided as large number of writ petitions have already been decided by this Court and these writ petitions may also be decided in the light of the directions given in SB Civil Writ Petitio No. 9009/2009- Bhika Ram Choudhary & ors. vs. state of Raj. & ors. and other connected matters.
In view of the above, the present writ petitions are also disposed of in the light of the order passed by this Court on 18.9.2009 and it is ordered that the petitioner(s) shall not be terminated and shall be continued till the regularly selected candidates by regular board of recruitment are made available. The petitioner(s) shall not be entitled for wages relating to the period of vacations and on availability of the selected candidates by regular board of recruitment, may that be, by direct recruitment or by weay 7 of promotion, it shall be open for the respondents to terminate the services of the Vidhyathi Mitra by adhering the principles of "last come first go", by determining seniority of the petitioner(s) at State level.
The learned counsel appearing for the petitioner(s) are also directed to submit the court fee of Rs.25/- for each of the petitioners in case it is a joint writ petition and certified copy of this order may be issued to the petitioner(s) only subject to payment of this Court fee.
(PRAKASH TATIA),J.
mlt.
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SB Civil Writ Petition No. /2009
Date of Order:- 9.10.2009
HON'BLE MR. JUSTICE PRAKASH TATIA.
Servashri PS Chundawat, Rakesh Matoria, RK Charan, Rajesh Chaudhary, SS Jodha, BS Doora, CS Rajpurohit,LN Mathur,KS Gill, Mahendra Prajapt, RP Singaria, BN Kalla, NL Joshi, NA Rajpurohit, RS Choudhary, Arjun Purohit, VR Choudhary, Awar Dan Charan, Digvijay Singh, Rajesh Panwar, NR Budania, Mahendra Prajapat,KC Choudhary,Bharat Devasi,Sushil Bishnoi,RS Charan, HR Chawla, AK Choudhary, Jog Singh, Kan Singh Oad, Ajitabh Acharya, Deepak Nehra, SK Choudhary, Inder Jeet Yadav, Jamata Ram Patel, Manish Dadhich and KS Gill for the petitioner.
Mr. RL Jangid, Addl. Advocate General.
...
The writ petition is disposed of. See separate order in S.B.Civil Writ Petition No.8705/09- Mawa Ram & ors. vs. State of Raj. & ors.
By Order, Court Master, Court NO.5