Rajasthan High Court - Jaipur
Smt Meera Devi Verma vs State Of Raj & Ors on 28 July, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan
Jaipur Bench
**
Civil Writ Petition No.9449/2010
Smt. Ranjana AgrawalVersus State & Ors.
(& Cognate cases enlisted in Schedule)
Date of Order ::: 28/07/2010
Hon'ble Mr. Justice Ajay Rastogi
For Petitioners :
Sarva Shri Akhil Simlote, Saransh Saini, Sunil Kr. Singodia,
Ram Pratap Saini, Vijay Poonia, Naveen Dhuwan,
Rajesh Sharma, RA Meena,Raj Kr. Goyal, Amit S.Shekhawat,
Sultan Singh, Arvind Sharma.
Mr. N.A. Naqvi, AAG, for respondents.
Since all these petitions as per Schedule appended herewith involve common question, hence at joint request, were heard together and are being disposed of by present order. Instant bunch of petitions relates to transfer of Teachers, who are member of Rajasthan Panchayati Raj Service Rules, 1996 and have been transferred under the Scheme of Rationalization introduced by the Government within same Panchayat Samiti from one institution to the other. It has been informed by counsel for the respondent-State Mr.N.A.Naqvi, AAG that in the light of judgment dt.13/07/2010 delivered at main seat Jodhpur in Badur Ram Khileri Vs. State & Ors (S.B.Civil Writ Petition-5784/2010 & 69 other connected writ petitions), State Government vide order dt.22/07/2010 has taken decision to withdraw such transfers of Primary School Teachers/petitioners who have been transferred within Panchayat Samiti. In the light of the decision taken by the respondent-State, (supra), instant writ petitions alongwith stay petitions as per Schedule appended herewith relating to transfer of petitioners within Panchayat Samiti by State Government, stand allowed and their respective transfers are hereby quashed & set aside and the respondent-State is directed that all such petitioners who are affected on being transferred within same Panchayat Samiti may now be restored to their respective position without any further delay. However, it will not preclude the respondents from passing fresh orders in the interest of administration if required in accordance with law. No order as to costs.
(Ajay Rastogi), J.
K.Khatri/p3/ 9449CW2010July28SmaniWthinPncht.doc Schedule to Judgment dt.28/07/2010 in CWP-9449/2010 & Cognate cases *** S.No. CWP/Stay Pet.Nos. / Name of Petitioners/ Versus 1.9449/2010 (2913/10) Smt. Ranjana Agrawal Versus State & Ors. 2.9970/2010 (3392/10) Tejvant Singh 3.9978/2010 (3398/10) Laxmi Narain Sharma 4.9987/2010 (3406/10) Bhagwati Singh 5.9988/2010 (3407/10) Saraswati Bijraniya 6.9989/2010 (3408/10) Krishan Singh 7.9998/2010 (3417/10) Shri Narayan 8.10026/2010 (3435/10) Sudha Sharma 9.10029/2010 (3438/10) Smt. Savitri 10.10043/2010 (3452/10) Smt. Sawitri Sharma 11.10049/2010 (3457/10) Rashmi Meena 12.10050/2010 (3458/10) Om Prakash Arya 13.10051/2010 (3459/10) Rajesh Malav 14.10052/2010 (3460/10) Chhitar Lal Mahavar 15.10053/2010 (3461/10) Mohan Lal Pareta 16.10054/2010 (3462/10) Ram Charan Verma 17.10055/2010 (3463/10) Kamlesh Pareta 18.10056/2010 (3464/10) Laxmi Chand Pareta 19.10086/2010 (3486/10) Onkar Mal 20.10087/2010 (3487/10) Saroj 21.10096/2010 (3495/10) Smt. Suman Lata 22.10097/2010 (3496/10) Baijnath Sharma & Ors 23.10098/2010 (3497/10) Asha Namdev 24.10099/2010 (3498/10) Vishnu Chand Gupta & Ors 25.10112/2010 (3523/10) Mohan Lal Sharma 26.10138/2010 (3543/10) Smt. Meera Devi Verma 27.10139/2010 (3544/10) Smt. Seema Pareek Versus State & Ors (Ajay Rastogi), J.
K.Khatri/p3/ 9449CW2010July28SmaniWthinPncht.doc