Kishan Lal Meghwal & Ors vs State Of Raj. & Ors on 8 July, 2009

[Cites 0, Cited by 10]

Rajasthan High Court - Jodhpur

Kishan Lal Meghwal & Ors vs State Of Raj. & Ors on 8 July, 2009

Bench: Prakash Tatia

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1.     S.B. CIVIL WRIT PETIION NO.5592/2009
       Anita Sen & Ors Vs. State of Rajasthan & Ors.

2.     S.B. CIVIL WRIT PETIION NO.6287/2009
       Madan Singh Vs. State of Rajasthan & Ors.

3.     S.B. CIVIL WRIT PETIION NO.6337/2009
      Manohar Singh India & Anr . Vs. State of Rajasthan & Ors.

4.     S.B. CIVIL WRIT PETIION NO.6348/2009
       Sharwan Kumar & Ors Vs. tate of Rajasthan & Ors.

5.     S.B. CIVIL WRIT PETIION NO.6370/2009
       Bhagwan Singh . Vs. State & Ors.

6.     S.B. CIVIL WRIT PETIION NO.6385/2009
       Ku. Laxmi & Anr. Vs. State of Rajasthan & Ors.

7.     S.B. CIVIL WRIT PETIION NO.6386/2009
      Virendra Singh & Ors. Vs. State of Rajasthan & Ors.

8.     S.B. CIVIL WRIT PETIION NO.6388/2009
       Saurabh Singh & Ors. Vs. State of Rajasthan & Ors.

9.     S.B. CIVIL WRIT PETIION NO.6389/2009
       Shiv Singh Balia Vs. State of Rajasthan & Ors.

10.    S.B. CIVIL WRIT PETIION NO.6431/2009
       Mohd. Aslam Vs. State of Rajasthan & Ors.

11.    S.B. CIVIL WRIT PETIION NO.6433/2009
       Kishan Lal Meghwal & Ors. Vs. State of Rajasthan &
       Ors.

12     S.B. CIVIL WRIT PETIION NO.6434/2009
       Khuman Singh & Ors. Vs. State of Rajasthan & Ors.

13.    S.B. CIVIL WRIT PETIION NO.6435/2009
       Chander Prakash & Ors Vs. State of Rajasthan & Ors.

14.    S.B. CIVIL WRIT PETIION NO.6438/2009
       Shanker Lal Katara & Ors Vs. State of Rajasthan &
       Ors.

15.    S.B. CIVIL WRIT PETIION NO.6439/2009
       Gayad Singh & Ors. Vs. State of Rajasthan & Ors.

16.    S.B. CIVIL WRIT PETIION NO.6445/2009
       Om Prakash Swami & Ors. Vs. State of Rajasthan &
       Ors.
                               2


     17.   S.B. CIVIL WRIT PETIION NO.6449/2009
           Antim Sharma & Ors. Vs. State of Rajasthan & Ors.


     18.   S.B. CIVIL WRIT PETIION NO.6451/2009
           Sita Ram Meena Vs. State of Rajasthan & Ors.

     19.   S.B. CIVIL WRIT PETIION NO.6452/2009
           Kana Ram & Anr. Vs. State of Rajasthan & Ors.

     20.   S.B. CIVIL WRIT PETIION NO.5584/2009
           Mamta Shrimali & Ors. Vs. State of Rajasthan & Ors.




DATE OF ORDER :                              8.7.2009

             HON'BLE MR. PRAKASH TATIA.

S/Sh. Laxmi Narayan Maruti, Pardhuman Singh, Sanjay
Vyas, Ramesh Purohit, OP Bishnoi, Ajitabh Acharaya, Kan
Singh, BN Kalla, VN Kalla, DS Bhati, PS Chundawat, HR
Chawla, Kailash Khatri VR Choudhary, KC Choudhary, AD
Charan, PR Mehta, Ms. Aruna Negi, Ravindra Singh, Manoj
Purohit, Arujun Purohit, DS Gaur, Gopal Acharaya and T.
Gupta, for the petitioners.

Mr. RL Jangid, Addl. Advocate General.
                         <><><>

     Learned counsel for the petitioners are directed to

supply two sets of copyies     the memo of writ petition to

learned Addl. Advocate General Sh. RL Jangid, who is

appearing in all the connected matters.
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                 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

                   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.

cpgoyal/-

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SBCWP No.________/2009 DATE OF ORDER : 8.7.2009 HON'BLE MR. PRAKASH TATIA.

S/Sh. Laxmi Narayan Maruti, Pardhuman Singh, Sanjay Vyas, Ramesh Purohit, OP Bishnoi, Ajitabh Acharaya, Kan Singh, BN Kalla, VN Kalla, DS Bhati, PS Chundawat, HR Chawla, Kailash Khatri VR Choudhary, KC Choudhary, AD Charan, PR Mehta, Ms. Aruna Negi, Ravindra Singh, Manoj Purohit, Arujun Purohit, DS Gaur, Gopal Acharaya and T. Gupta, for the petitioners.

Mr. RL Jangid, Addl. Advocate General.

<><><> This writ petition is disposed of (see separate order in SBCWP No.5592/2009 - Anita Sen & Ors. Vs. State of Rajasthan & Ors.), decided today itself i.e., 8.7.2009.

by order Court Master Court no.5.

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