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Rajasthan High Court - Jaipur

Suresh Chandra Choudhary vs State Of Raj And Ors on 27 September, 2012

Author: Mohammad Rafiq

Bench: Mohammad Rafiq

    

 
 
 

 IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR

ORDER
IN
1. S.B. Civil Writ Petition No.12864/2008

Rameshwar Prasad Prajapat Vs. State of Rajasthan and Others 

2. S.B. Civil Writ Petition No.12135/2008

Prahlad Avasthi and Others Vs. State of Rajasthan and Others 

3. S.B. Civil Writ Petition No.12141/2008

Brijesh Kumar and Another Vs. State of Rajasthan and Others 

4. S.B. Civil Writ Petition No.12367/2008

Laxman Singh Vs. State of Rajasthan 

5. S.B. Civil Writ Petition No.12373/2008

Devi Ram Vs. State of Rajasthan 

6. S.B. Civil Writ Petition No.12385/2008

Pehal Gram Seva Sahakari Samiti Vs. State of Rajasthan 

7. S.B. Civil Writ Petition No.12386/2008

Sheelgaon Gram Seva Sahkari Samiti Vs. State of Rajasthan

8. S.B. Civil Writ Petition No.12388/2008

Jagdev Singh Vs. State of Rajasthan

9. S.B. Civil Writ Petition No.12389/2008

Pati Ram Vs. State of Rajasthan and Others 

10. S.B. Civil Writ Petition No.12520/2008

Vinod Kumar Dhakad Vs. State of Rajasthan and Others 

11. S.B. Civil Writ Petition No.12521/2008

Brij Mohan Sharma Vs. State of Rajasthan and Others

12. S.B. Civil Writ Petition No.12857/2008

Bhanwar Lal Gurjar @ Bhura Lal Vs. State of Rajasthan and Others 

13. S.B. Civil Writ Petition No.12858/2008

Teju Ram Vs. State of Rajasthan and Others 

14. S.B. Civil Writ Petition No.12859/2008

Ramji Lal Sharma Vs. State of Rajasthan and Others 

15. S.B. Civil Writ Petition No.12860/2008

Birdi Chand Sharma Vs. State of Rajasthan and Others 

16. S.B. Civil Writ Petition No.12862/2008

Gopal Lal Choudhary Vs. State of Rajasthan and Others 

17. S.B. Civil Writ Petition No.12863/2008

Bhanwar Singh Vs. State of Rajasthan and Others 

18. S.B. Civil Writ Petition No.12865/2008

Ghanshyam Das Reigar Vs. State of Rajasthan and Others 

19. S.B. Civil Writ Petition No.12996/2008

Shankar Singh and Others Vs. State of Rajasthan and Others 

20. S.B. Civil Writ Petition No.13015/2008

Shree Pal Kumawat Vs. State of Rajasthan and Others 

21. S.B. Civil Writ Petition No.13016/2008

Suresh Chand Choudhary Vs. State of Rajasthan and Others 


22. S.B. Civil Writ Petition No.13017/2008

Gopal Lal Sharma Vs. State of Rajasthan and Others 

23. S.B. Civil Writ Petition No.13031/2008

Nathu Lal Pareek Vs. State of Rajasthan and Others 


24. S.B. Civil Writ Petition No.13083/2008

Prabhu Lal Daroga Vs. State of Rajasthan and Others 

25. S.B. Civil Writ Petition No.13098/2008

Lachcho Singh Vs. State of Rajasthan and Others 

26. S.B. Civil Writ Petition No.2213/2009

Dharamveer Singh Vs. State of Rajasthan and Others 

27. S.B. Civil Writ Petition No.11284/2008

Shiv Charan and Others Vs. State of Rajasthan and Others 

28. S.B. Civil Writ Petition No.11445/2008

Mahaveer Singh and Others Vs. State of Rajasthan and Others 

29. S.B. Civil Writ Petition No.12378/2008

Mahendra Singh Vs. State of Rajasthan 

30. S.B. Civil Writ Petition No.12488/2008

Bhoodhar Singh Vs. State of Rajasthan and Others 

31. S.B. Civil Writ Petition No.12489/2008

Charan Pal Singh Vs. State of Rajasthan and Others 

32. S.B. Civil Writ Petition No.12490/2008

Satyabhan Singh Dhakad Vs. State of Rajasthan and Others 

33. S.B. Civil Writ Petition No.12491/2008

Jai Ram Meena Vs. State of Rajasthan and Others 

34. S.B. Civil Writ Petition No.12492/2008

Daulat Singh Vs. State of Rajasthan and Others 


35. S.B. Civil Writ Petition No.12522/2008

Ram Ratan Vs. State of Rajasthan and Others 

36. S.B. Civil Writ Petition No.12523/2008

Mukesh Kumar Vs. State of Rajasthan and Others 

37. S.B. Civil Writ Petition No.12524/2008

Ramesh Chand Vs. State of Rajasthan and Others 

38. S.B. Civil Writ Petition No.12525/2008

Mohan Singh Saini Vs. State of Rajasthan and Others 

39. S.B. Civil Writ Petition No.12526/2008

Bane Singh Vs. State of Rajasthan and Others 

40. S.B. Civil Writ Petition No.12527/2008

Shanti Swaroop Vs. State of Rajasthan and Others 

41. S.B. Civil Writ Petition No.12528/2008

Rabindra Kumar Vs. State of Rajasthan and Others 

42. S.B. Civil Writ Petition No.14102/2008

Jugal Kishore Gour Vs. State of Rajasthan and Others 

43. S.B. Civil Writ Petition No.14103/2008

Om Prakash Sharma Vs. State of Rajasthan and Others 

44. S.B. Civil Writ Petition No.14104/2008

Mohan Lal Nagar Vs. State of Rajasthan and Others 

45. S.B. Civil Writ Petition No.14105/2008

Girraj Prasad Saini Vs. State of Rajasthan and Others 

46. S.B. Civil Writ Petition No.14106/2008

Vinod Kumar Pareta Vs. State of Rajasthan and Others 

47. S.B. Civil Writ Petition No.14107/2008

Lekhraj Malav Vs. State of Rajasthan and Others 

48. S.B. Civil Writ Petition No.2187/2009

Ram Singh Vs. State of Rajasthan and Others 

49. S.B. Civil Writ Petition No.2188/2009

Sandeep Kumar Vs. State of Rajasthan and Others 

50. S.B. Civil Writ Petition No.2189/2009

Satish Kumar Vs. State of Rajasthan and Others 

51. S.B. Civil Writ Petition No.2190/2009

Mahesh Kumar Vs. State of Rajasthan and Others 

52. S.B. Civil Writ Petition No.2191/2009

Rakesh Kumar Vs. State of Rajasthan and Others 

53. S.B. Civil Writ Petition No.2193/2009

Umrao Singh Vs. State of Rajasthan and Others 

54. S.B. Civil Writ Petition No.2194/2009

Navneet Kumar Vs. State of Rajasthan and Others 

55. S.B. Civil Writ Petition No.2195/2009

Ishwar Singh Vs. State of Rajasthan and Others 

56. S.B. Civil Writ Petition No.2196/2009

Vikram Singh Vs. State of Rajasthan and Others 

57. S.B. Civil Writ Petition No.2197/2009

Babu Lal Vs. State of Rajasthan and Others 

58. S.B. Civil Writ Petition No.2198/2009

Satya Prakash Vs. State of Rajasthan and Others 

59. S.B. Civil Writ Petition No.2199/2009

Chhagan Singh Vs. State of Rajasthan and Others 

60. S.B. Civil Writ Petition No.2200/2009

Tarachand Khichad Vs. State of Rajasthan and Others 

61. S.B. Civil Writ Petition No.2201/2009

Manash Kumar Vs. State of Rajasthan and Others 

62. S.B. Civil Writ Petition No.2202/2009

Virendra Kumar Saini Vs. State of Rajasthan and Others 

63. S.B. Civil Writ Petition No.2203/2009

Prabhu Dayal Vs. State of Rajasthan and Others 

64. S.B. Civil Writ Petition No.2204/2009

Mahendra Vs. State of Rajasthan and Others 

65. S.B. Civil Writ Petition No.2205/2009

Ashok Kumar Vs. State of Rajasthan and Others 

66. S.B. Civil Writ Petition No.2206/2009

Mahipal Singh Vs. State of Rajasthan and Others 

67. S.B. Civil Writ Petition No.2207/2009

Dinesh Kumar Vs. State of Rajasthan and Others 

68. S.B. Civil Writ Petition No.2208/2009

Pitram Vs. State of Rajasthan and Others 

69. S.B. Civil Writ Petition No.2209/2009

Narendra Vs. State of Rajasthan and Others 

70. S.B. Civil Writ Petition No.2210/2009

Rajesh Kumar Vs. State of Rajasthan and Others 

71. S.B. Civil Writ Petition No.2211/2009

Mangey Ram Vs. State of Rajasthan and Others 

72. S.B. Civil Writ Petition No.2212/2009

Shishram Saini Vs. State of Rajasthan and Others 


Date of Order ::: 27.09.2012


Present
Hon'ble Mr. Justice Mohammad Rafiq


Shri S.S. Rathore,
Shri Anil Kumar Garg,
Shri Shailesh Prakash Sharma,
Shri Akhil Simlote,
Shri R.P. Vijay,
Shri Rajvir Sharma, counsel for petitioners

Shri Ram Kumar Sharma and
Shri L.S. Shekhawat and
Shri K.S. Chandel, counsel for respondents
####

By the Court:-

These writ petitions have been filed by petitioners who are working with various Gram Sewa Sahakari Samiti Limited functioning under various District Central Cooperative Bank Limited. They have approached this court with the prayer that respondents be directed to screen and regularize them on the post of Sahayak Vyavasthapak/ Vyavasthapak held by them for long. Some of the petitioners have claimed further promotion. The Registrar, Cooperative Societies, Rajasthan, Jaipur, vide order dated 23.08.2008, has abolished service conditions of 2003 and issued new service conditions being Primary Agriculture Loan Cooperative Societies/Major Agriculture Multipurpose Cooperative Societies Employees, Selection, Appointment and Service Conditions, 2008, validity whereof is under challenge in these petitions. However, during the course of arguments, learned counsel for petitioners have given up challenge to validity of the Rules. What is their contention is that petitioners have been working with various cooperative societies for last 15 to 20 years and in some cases for a longer period. They should be therefore considered for screening and regularization in service in accordance with the Service Conditions of 2008 now framed by the Registrar in the objective and impartial manner. They should also be granted further promotion.

Learned counsel for the respondents, however, informed the court that substantial number of the petitioners have already been screened and regularized on the post of Sahayak Vyavasthapak and for some the process is going on.

Having regard to the fact that already steps have been taken by the respondents to scree and regularize those, who were working on the post of Sahayak Vyavasthapak for more than three years, the petitions are disposed of with following directions:-

(1) that the respondents if they have already not considered cases of petitioners for screening, shall now undertake that exercise and screen them, within three months from the date a copy of this order is served upon them;
(2) that if any of petitioners is adjudged not suitable, reasons therefor shall be communicated to him and it would be thereupon open to him to take appropriate remedy against such decision;
(3) that if any of petitioners feel dissatisfied with result of screening committee or decision taken by respondents, as to the posts on which they are claiming absorption, it shall be open to them to take appropriate remedy against the same before any legal forum;
(4) that if some petitioners have already been screened and are conveyed result thereof now, and if they feel aggrieved by their non-promotion to any higher post, they shall make a representation to the respondents within one month, which shall then be decided by respondents within three months thereafter.

All writ petitions accordingly stand disposed of.

(Mohammad Rafiq) J.

//Jaiman//132-203 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.

Giriraj Prasad Jaiman PS-cum-JW