Rajasthan High Court - Jodhpur
Renu Kiran vs State Of Raj. & Ors on 17 July, 2009
Author: Prakash Tatia
Bench: Prakash Tatia
1
1. S.B. CIVIL WRIT PETITION NO.6832/2009
Pata Ram Meena. Vs. State of Rajasthan & Ors.
2. S.B. CIVIL WRIT PETITION NO.6841/2009
Miss Santosh & Anr. Vs. State of Rajasthan & Ors.
3. S.B. CIVIL WRIT PETITION NO.6850/2009
Deva Ram & Ors. Vs. State of Rajasthan & Ors.
4. S.B. CIVIL WRIT PETITION NO.6803/2009
Prema Ram & Anr. Vs. State of Rajasthan & Ors.
5. S.B. CIVIL WRIT PETITION NO.6844/2009
Pradeep Kumar Joshi & Anr. Vs. State of Rajasthan & Ors.
6. S.B. CIVIL WRIT PETITION NO.6846/2009
Rushtam Ali & Anr. Vs. State of Rajasthan & Ors.
7. S.B. CIVIL WRIT PETITION NO.6847/2009
Bhanwar Lal & Ors. Vs. State of Rajasthan & Ors.
8. S.B. CIVIL WRIT PETITION NO.6825/2009
Saroj Puri & Ors. Vs. State of Rajasthan & Ors.
9. S.B. CIVIL WRIT PETITION NO.6875/2009
Bagda Ram & Ors. Vs. State of Rajasthan & Ors.
10. S.B. CIVIL WRIT PETITION NO.6905/2009
Mohan Dan. Vs. State of Rajasthan & Ors.
11. S.B. CIVIL WRIT PETITION NO.6851/2009
Ugam Singh & Ors. Vs. State of Rajasthan & Ors.
12 S.B. CIVIL WRIT PETITION NO.6920/2009
Smt. Parwati Mali & Ors. Vs. State of Rajasthan & Ors.
13. S.B. CIVIL WRIT PETITION NO.6908/2009
Manmohan Singh & Ors. Vs. State of Rajasthan & Ors.
14. S.B. CIVIL WRIT PETITION NO.6669/2009
Gajraj Singh. Vs. State of Rajasthan & Ors.
15. S.B. CIVIL WRIT PETITION NO.6738/2009
Kana Ram & Ors. Vs. State of Rajasthan & Ors.
16. S.B. CIVIL WRIT PETITION NO.6772/2009
Roopa Ram & Ors. Vs. State of Rajasthan & Ors.
17. S.B. CIVIL WRIT PETITION NO.6773/2009
Harji Ram & Ors. Vs. State of Rajasthan & Ors.
18. S.B. CIVIL WRIT PETITION NO.6907/2009
Renu Kiran. Vs. State of Rajasthan & Ors.
2
DATE OF ORDER : 17.7.2009
HON'BLE MR. PRAKASH TATIA.
S/Sh. Mahendra Prajapat, Narendra Rajpurohit, Praduman
Singh, Gopal Acharya, VN Kalla, BS Kohinoor, MS Godara,
VR Choudhary, SS Rathore, SS Charan, PS Chundawat,
Sabir Khan, CS Rajpurohit, RD Potalia, PR Mehta, Roshan
Lal and Rakesh Matoria for the petitioners.
Mr. RL Jangid, Addl. Advocate General.
<><><>
Learned counsel for the petitioners are directed to
supply two sets of copies the memo of writ petition to
learned Addl. Advocate General Sh. RL Jangid, who is
appearing in all the connected matters.
The writ petitions have been heard and decided today
itself because of the reason that several similar writ
petitions have already been disposed of and one of which is
SBCWP No.3835/2009 - Kanwar Lal & Ors. Vs. State of
Rajasthan & Ors., decided on 19th May, 2009.
Accordingly, these writ petitions are also disposed of in
terms of the judgment referred above with following order:-
(1)The automatic termination orders of the
petitioner/s are set aside. The respondents are
directed to continue the petitioner/s in service till
3
regularly selected candidates by regular mode of
recruitment are made available.
(2)The petitioner/s shall not be entitled for wages
relating to the period of vacations; and
(3)On availability of the selected candidates by regular
mode of recruitment, may that be by direct
recruitment or by way of promotion, it shall be open
for the respondents to terminate the Vidhyarthi
Mitras by adhering the principles of "last come first
go", by determining their seniority at State level.
(PRAKASH TATIA),J.
S.Phophaliya/-