Rajasthan High Court - Jaipur
Khushbu Sharma And Ors vs State Of Raj & Ors on 4 April, 2011
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan Jaipur Bench **
Civil Writ Petition No.4559/2011 Khushbu Sharma & Ors Versus State & Ors Date of Order ::: 04/04/2011 Hon'ble Mr. Justice Ajay Rastogi Mr. Ram Pratap Saini, petitioners Counsel inter-alia submits that petitioners are continuously working as Vidhyarthi Mitra on contract basis but the respondents are now persuading to fill bond to continue upto the end of academic session. Counsel submits that in identical CWWP-15888/2010 (Raj Kumar & Ors Vs. State) while issuing notices interim order has been passed on 08/12/2010 and in CWP-2401/2011 on 25/02/2011. Issue notice of writ & stay petition along with a copy of this order to respondents as to why the petition may not be finally disposed of at admission stage. Notices may be given Dasti, as prayed. PF & notices may be filed within seven days, failing which stay order shall stand vacated without reference to the Court. Two sets of paper book of the petition be additionally served upon Shri SN Kumawat, Addl. Adv. General who may seek instructions and file counter, if desired. A receipt of the notices be filed in the Registry and on its filing, the Office to show name of Shri SN Kumawat, AAG in the cause list. In the meanwhile, respondents are restrained from taking any prejudicial action against petitioners on account of non-fulfillment of bond (supra) till further orders. List after service alongwith cognate cases (CWP15888/2010 & 2401/2011).
(Ajay Rastogi), J.
K.Khatri/p2/ 4559W2011Apr4Pjdcl-BondVMtrCopySNK.doc