Rajasthan High Court - Jodhpur
Modaram Dewasi vs State Of Raj. & Ors on 9 November, 2013
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
S.B.CIVIL WRIT PETITION NO.7800/2010
Modaram Dewasi vs. State of Raj. & Ors.
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S.B.CIVIL WRIT PETITION NO.7800/2010
Modaram Dewasi vs. State of Raj. & Ors.
Date of Order : 09.11.2013
HON'BLE MR JUSTICE VIJAY BISHNOI
None present, for the petitioner Mr Prithvi Raj Singh, for respondents This writ petition has been filed by the petitioner against his illegal termination by oral order dated 12.07.2010.
The petitioner has contended in this writ petition that he had been working as Class-IV employee since 01.09.2007 under Sarv Shiksha Abhiyan, Barmer but now the respondents have discontinued his services despite a promise having been made by the respondents to reemploy him somewhere else in the Sarv Shiksha Abhiyan.
Mr. P.R.Singh has put in appearance on behalf of the respondents and contended that the petitioner has already been reemployed as Class-IV employee in Block Shiv, District Barmer in Sarv Shiksha Abhiyan vide order dated 30.07.2010 passed by the placment agency and he has already joined his duty in pursuance thereof.
None has appeared on behalf of the S.B.CIVIL WRIT PETITION NO.7800/2010 Modaram Dewasi vs. State of Raj. & Ors. 2 petitioner to dispute the fact of reemployment of the petitioner vide order dated 30.07.2010.
In such circumstances, when the petitioner has already been reemployed as per the promise made by the respondents, nothing survives in this writ petition. The writ petition is, therefore, dismissed.
Stay Petition No.11370/2010 also stands dismissed.
[VIJAY BISHNOI],J.
m.asif/-