Rajasthan High Court - Jodhpur
Ramesh Kumar vs State Of Raj. & Ors on 19 March, 2010
Author: Prakash Tatia
Bench: Prakash Tatia
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
:::
JUDGMENT
1 SBCWP NO.8387/2009 TARSEM SINGH & ORS STATE & ORS 2 SBCWP NO.9173/2009 SANDROOP STATE & ORS 3 SBCWP NO.9177/2009 CHAMPA LAL STATE & ORS 4 SBCWP NO.9635/2009 DEVI SINGH STATE & ORS 5 SBCWP NO.9636/2009 PARVEEN SINGH MAHECHA STATE & ORS 6 SBCWP NO.9966/2009 RAMESH KUMAR STATE & ORS 7 SBCWP NO.11062/2009 LAXMAN RAM & ORS. STATE & ORS 8 SBCWP NO.38/2010 SAVITA RAJPUROHIT STATE & ORS SATISH KUMAR GAUR & 9 SBCWP NO.76/2010 ORS STATE & ORS 10 SBCWP NO.310/2010 JETHU SINGH & ORS STATE & ORS 11 SBCWP NO.678/2010 DEELIP KUMAR JAIN & ORS STATE & ORS 12 SBCWP NO.763/2010 SMT. BHAWNA DAVE STATE & ORS 13 SBCWP NO.831/2010 BHARAT BHUSHAN SHARMA STATE & ORS 14 SBCWP NO.878/2010 RAMA VYAS & ANR. STATE & ORS 15 SBCWP NO.1167/2010 PRAHLAD AMETA STATE & ORS SMT. VIDHYA JINGAR & 16 SBCWP NO.1270/2010 ANR. STATE & ORS 17 SBCWP NO.1369/2010 SMT. RAJNI STATE & ORS SMT. SAVITA SHEKHAWAT & 18 SBCWP NO.1636/2010 ORS STATE & ORS 19 SBCWP NO.1640/2010 BANSI LAL & ORS STATE & ORS 20 SBCWP NO.1659/2010 KESHAV LAL SEVAK STATE & ORS 21 SBCWP NO.1707/2010 RADHE SHYAM & ANR STATE & ORS 22 SBCWP NO.1882/2010 RAJ KANWAR STATE & ORS 23 SBCWP NO.2157/2010 SHANTI & ORS STATE & ORS 24 SBCWP NO.2207/2010 MADAN SINGH STATE & ORS 25 SBCWP NO.2346/2010 BIRBAL RAM STATE & ORS 26 SBCWP NO.2351/2010 RANJEET JAKHAR STATE & ORS 27 SBCWP NO.2523/2010 SUKHJINDER SINGH & ORS STATE & ORS 28 SBCWP NO.2555/2010 MANOJ JINGER STATE & ORS 29 SBCWP NO.2556/2010 SATYAPAL SINGH STATE & ORS 30 SBCWP NO.2557/2010 MANOHER SHANKER AHIR STATE & ORS 31 SBCWP NO.2558/2010 RANJEET SINGH STATE & ORS 32 SBCWP NO.2594/2010 ARJUN RAM STATE & ORS 33 SBCWP NO.2595/2010 SHYAM LAL JAT STATE & ORS 34 SBCWP NO.2609/2010 RAMESH KUMAR & ORS STATE & ORS 35 SBCWP NO.2612/2010 VEENA SHARMA & ANR. STATE & ORS SURESH KUMAR DEPAL & 36 SBCWP NO.2613/2010 ANR. STATE & ORS 37 SBCWP NO.24/2010 VINITA PATEL STATE & ORS 38 SBCWP NO.221/2010 LADU RAM & ORS. STATE & ORS 39 SBCWP NO.311/2010 SUMITRA GEHLOT & ORS STATE & ORS PANKAJ KUMAR UPADHYAY 40 SBCWP NO.465/2010 & ORS. STATE & ORS 41 SBCWP NO.658/2010 RAVINDER SINGH & ORS STATE & ORS 42 SBCWP NO.1413/2010 NAND LAL KHATIK & ANR. STATE & ORS 43 SBCWP NO.1737/2010 NARAYAN RAM STATE & ORS 44 SBCWP NO.1814/2010 DEVA RAM BISHNOI & ORS STATE & ORS KAMLESH KUMAR ARWAL & 45 SBCWP NO.2057/2010 ORS STATE & ORS 46 SBCWP NO.2079/2010 JITENDRA KUMAR GARG STATE & ORS RAMESHWAR LAL REGAR & 47 SBCWP NO.2553/2010 ORS. STATE & ORS 48 SBCWP NO.2701/2010 VIJAY PAL GODARA STATE & ORS PAWAN KUMAR GAUR & 49 SBCWP NO.2707/2010 ANR. STATE & ORS 50 SBCWP NO.2758/2010 RAJNI POMAL STATE & ORS 2 51 SBCWP NO.2759/2010 BABU LAL STATE & ORS 52 SBCWP NO.2760/2010 INDU DAVE STATE & ORS OM PRAKASH BENIWAL & 53 SBCWP NO.446/2010 ORS STATE & ORS 54 SBCWP NO.2158/2010 RAVI KUMAR BHATI & ANR STATE & ORS 55 SBCWP NO.1028/2010 PRAVEEN SHARMA & ORS STATE & ORS 56 SBCWP NO.1512/2010 SHIKSHA TRIPATHI & ORS STATE & ORS 57 SBCWP NO.1970/2010 SHYAM SUNDER & ORS STATE & ORS AMRIT LAL CHATURVEDI & 58 SBCWP NO.538/2010 ORS STATE & ORS 59 SBCWP NO.2781/2010 MOTI LAL PARIHAR & ORS STATE & ORS Date of order : 19.3.2010 HON'BLE MR. PRAKASH TATIA, J.
S/Sh.IJ Yadav, CS Rajpurohit, Bhanupratap Singh, Bharat Devasi, RC Joshi, NS Rajpurohit, PR Mehta, BL Choudhary, Avinash Acharaya, NR Choudhary, AD Charan, Pappu Sangawa, DK Godara, Madan Lal Purohit, Ashwini Swami, KC Choudhary, Rakesh Mathoria, Balvindra Singh, BL Chauhan, HR Chawla, IR Choudhary, PRS Udawat, RS Choudhary, Manoj Purohit, BN Kalla, Sanker Lal Sukhwal, VR Choudhary, Shreeram Choudhary, Ramesh Purohit, S Rajpurohit, PP Choudhary, Ajay Vyas, DS Deora, Sandeep Saruparia and Narpat Singh for the petitioner(s).
Mr. RL Jangid, Addl. Advocate General with Mr. Rajesh Bhati, Asstt to AAG. for the respondent State.
<><><> The learned counsel for the parties submit that part of Condition No.4 has been stayed by the Division Bench of the Rajasthan High Court Bench, Jaipur, however, that will not affect the fate of these writ petitions and both the counsel submit that similar directions, subject to the effect of the interim order as passed by the Division Bench of the Jaipur Bench of the High Court, may be passed in these matters also.
In view of the above reasons, all these writ petitions are disposed of in the light of the directions issued in the 3 S.B.Civil Writ Petition No. 2579/09 Devendra Kumar & ors. v. State and connected matters decided vide judgment dated 15.5.2009 and in the light of the decision given in S.B.Civil Writ Petition No.4652/09 and connected matters decided on 8.5.2009 with further clarification that the petitioners may satisfy the competent authority, who may be District Education Officer or the Block Elementary Education Officer about the genuineness of the documents as well as continuity of their working in the year 2008- 2009.
The directions given in the above writ petitions are incorporated in these writ petitions which are as under:-
I. During continuation of the work, as detailed out hereinabove, the invocation of the last extension is arbitrary and illegal; and the consequential automatic termination orders of the petitioners are set aside.
II. The RPSC/DPC selected candidates/employees are still not available and next academic sessions is about to start; even urgent temporary appointments under Rule 28 of the Rules of 1971 are not possible due to short span of one month and a half left to start with the process of admission and academic session, therefore, as per the aims and objects of the Scheme, respondents are directed to consider the cases of the petitioners for continuation in service till regularly selected candidates from RPSC/persons selected and recommended by the DPC for promotion are made available in the light of the above observations;
III. Even in case of appropriate order of continuation in service till regularly selected candidates from RPSC/DPC selected persons are available, the petitioners are not entitled for wages of the vacations, in other words, when the schools are closed.4
IV. In case the regularly selected candidates from RPSC/persons selected and recommended by the DPC for promotion are made available, then the respondents can terminate services of the petitioners after preparation of the seniority list on the State level as per their date of appointment and merit assigned to them, by following the principle of 'last come first go' to the extent of availability of the selected candidates and while doing so, the respondents will keep the interest of the present students and prospective students in view."
It is further made clear that the portion which has been stayed by the Division Bench of this Court shall remain stayed in the light of the order of the Division Bench and that is about the preparation of the seniority list at State level .
The learned counsel appearing for the petitioners are also directed to submit the court fee of Rs.25/- for each of the petitioners in case it is a joint writ petition and certified copy of this order may be issued to the petitioners only subject to payment of this Court fee.
[PRAKASH TATIA], J.
mlt/cpgoyal 5 S.B. CIVIL WRIT PETITION NO._______/20 Date of order : 19.3.2010 HON'BLE MR. PRAKASH TATIA, J.
S/Sh.IJ Yadav, CS Rajpurohit, Bhanupratap Singh, Bharat Devasi, RC Joshi, NS Rajpurohit, PR Mehta, BL Choudhary, Avinash Acharaya, NR Choudhary, AD Charan, Pappu Sangawa, DK Godara, Madan Lal Purohit, Ashwini Swami, KC Choudhary, Rakesh Mathoria, Balvindra Singh, BL Chauhan, HR Chawla, IR Choudhary, PRS Udawat, RS Choudhary, Manoj Purohit, BN Kalla, Sanker Lal Sukhwal, VR Choudhary, Shreeram Choudhary, Ramesh Purohit, S Rajpurohit, PP Choudhary, Ajay Vyas, DS Deora, Sandeep Saruparia and Narpat Singh .
Mr. RL Jangid, Addl. Advocate General with Mr.Rajesh Bhati , Asstt to AAG, for the respondent State.
<><><> This writ petition is disposed of. [see separate judgment in S.B. CIVIL WRIT PETITION NO.8387/2009
-Tarsem Singh & Ors. Vs. State & Ors.] decided today itself.
By order Court master.