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[Cites 1, Cited by 13]

Rajasthan High Court - Jodhpur

Daja Ram vs State Of Raj. & Ors on 6 July, 2009

Author: Prakash Tatia

Bench: Prakash Tatia

                                              SBCWP No.6058/2009
                              Jagdish Prasad. Vs. State of Raj. & Ors
                            alongwith other connected GNM matters.

                           -1-


 IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                          :::
                          ORDER

1. S.B. Civil Writ Petition No.6058/2009 Jagdish Prasad vs. State of Rajasthan and ors.

2. S.B. Civil Writ Petition No.6059/2009 Lalu Ram. vs. State of Rajasthan and ors.

3. S.B. Civil Writ Petition No.6071/2009 Rajendra. vs. State of Rajasthan and ors.

4. S.B. Civil Writ Petition No.6113/2009 Smt. Kiran Kanwar Rathore. vs. State of Rajasthan and ors.

5. S.B. Civil Writ Petition No.6114/2009 Surendra Mundel vs. State of Raj. and ors.

6. S.B. Civil Writ Petition No.6115/2009 Pratibha Bapedia vs. State of Raj. and ors.

7. S.B. Civil Writ Petition No.6116/2009 Roopa Ram. vs. State of Rajasthan and ors.

8. S.B. Civil Writ Petition No.6118/2009 Danwar Ram Mehela vs. State of Raj. and ors.

9. S.B. Civil Writ Petition No.6119/2009 Ramswaroop Kameriya vs. State of Raj. and ors.

SBCWP No.6058/2009

Jagdish Prasad. Vs. State of Raj. & Ors alongwith other connected GNM matters.

-2-

10. S.B. Civil Writ Petition No.6120/2009 Rajendra Kumar. vs. State of Raj. and ors.

11. S.B. Civil Writ Petition No.6150/2009 Dinesh Kumar. vs. State of Rajasthan and ors.

12. S.B. Civil Writ Petition No.6151/2009 Devender Kumar & Ors. vs. State of Rajasthan and ors.

13. S.B. Civil Writ Petition No.6154/2009 Himanshu Mathur & Ors. vs. State of Raj.& ors.

14. S.B. Civil Writ Petition No.6180/2009 Pukhraj. vs. State of Rajasthan and ors.

15. S.B. Civil Writ Petition No.6181/2009 Mohan Lal Choudhary. vs. State of Raj. & ors.

16. S.B. Civil Writ Petition No.6182/2009 Abhinav Pandya. vs. State of Raj.& ors.

17. S.B. Civil Writ Petition No.6208/2009 Daja Ram. vs. State of Rajasthan and ors.

18. S.B. Civil Writ Petition No.5700/2009 Dinesh Singh Mahecha vs. State of Raj. & ors.

19. S.B. Civil Writ Petition No.5701/2009 Mohan Singh Rajpurohit. vs. State of Raj. and ors.

20. S.B. Civil Writ Petition No.5702/2009 Ashok Kumar. vs. State of Raj. & ors.

SBCWP No.6058/2009

Jagdish Prasad. Vs. State of Raj. & Ors alongwith other connected GNM matters.

-3-

21. S.B. Civil Writ Petition No.5703/2009 Mukan Singh Rajpurohit. vs. State of Raj. and ors.

22. S.B. Civil Writ Petition No.5704/2009 Om Prakash. vs. State of Raj. & ors.

23. S.B. Civil Writ Petition No.5705/2009 Prakash Chand Gaur. vs. State of Raj. & ors.

24. S.B. Civil Writ Petition No.5706/2009 Bhanu Pratap Singh. vs. State of Raj. & ors.

25. S.B. Civil Writ Petition No.5707/2009 Swaroop Singh Bhati. vs. State of Raj. & ors.

26. S.B. Civil Writ Petition No.5708/2009 Arjun Singh. vs. State of Raj. & ors.

27. S.B. Civil Writ Petition No.5721/2009 Jagpal Singh Rajgur. vs. State of Raj. and ors.

28. S.B. Civil Writ Petition No.5730/2009 Smt.Manju Sharma. vs. State of Raj. & ors. 

DATE OF ORDER           ::                     6.7.2009

                     PRESENT
          HON'BLE MR. PRAKASH TATIA, J.

S/Sh. SS Rajpurohit, Rajesh Choudhary, RS Choudhary, RC Joshi, Roshan Lal, JVS Deora, Mukesh Rajpurohit and Sunil Ranwa.

SBCWP No.6058/2009

Jagdish Prasad. Vs. State of Raj. & Ors alongwith other connected GNM matters.

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Mr.RL Jangid, Addl. Advocate General. Mr.YP Khileri, Dy. GA.

<><><> At the request of learned counsel for the parties, these writ petitions are finally decided at this stage in view of the fact that this Court has already decided the same controversy in its decision dated 28.5.2009 rendered in Smt. Randeep Kaur vs. State of Rajasthan and others (S.B. Civil Writ Petition No.1244/2009) and other connected matters. Following was the observations and directions of this Court :-

"In view of the above observations, these writ petitions are disposed of in the light of the decision given in SBCWP No.4298/2008 and connected writ petitions decided by the judgment dated 15th May, 2009 with the direction to the State Government to see that all meritorious persons whose names are in the select list already prepared or who are entitled to be placed at proper place in the merit list, they be given their due place in the merit list upon submitting a proper representation by concerned aspirant to SBCWP No.6058/2009 Jagdish Prasad. Vs. State of Raj. & Ors alongwith other connected GNM matters.
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the State Government within a period of 15 days from today and the representation may be considered and result may be communicated to the said aspirant. The effect of this order will not be reopening of all cases wherein the candidates who were declared selected in any list have not join the duties in time and abandon their claims and against those vacancies there was no order for extension of the joining period passed by the competent authority like order dated 18th May, 2009, copy of which has been placed on record in SBCWP No.1244/2009 then the persons who abandoned their claims by their own shall not be entitled to any benefit because of the judgment passed in the writ petitions of the petitioners. Since all the writ petitions are being disposed of, therefore, the petitioners who are working on the post by virtue of interim order passed by this Court shall not be entitled to continue on the post after their name are not found in the Statewise merit list to be prepared after considering the representation of the petitioners."

Accordingly, these writ petitions are also disposed of in terms of the directions issued by SBCWP No.6058/2009 Jagdish Prasad. Vs. State of Raj. & Ors alongwith other connected GNM matters.

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this Court in Smt.Randeep Kaur's case (supra). Needless to say that in terms of the directions issued as aforesaid, the petitioners shall be entitled to submit proper representation to the State Government within a period of two weeks from the date of this order (and if representation has already been submitted, then that be considered), for inclusion of their names at the appropriate place in the Statewise merit list prepared for the appointment on the post of GNM.

It is made clear that the benefit of this order shall be extended only to those petitioners who have applied for the appointment on the post of GNM in pursuance of advertisements dated 4.5.2008 and 8.8.2007.

(PRAKASH TATIA), J.

S.Phophaliya/-