Rajasthan High Court - Jodhpur
Gumana Ram vs State Of Raj. & Ors on 4 January, 2010
Author: Prakash Tatia
Bench: Prakash Tatia
1
IN THE HIGH COURT OF JUDICATAURE FOR RAJASTHAN
AT JODHPUR.
ORDER.
S.B. CIVIL WRIT PETITION GUMANA RAM
NO.5777/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION GOPA RAM
NO.5778/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION PUSHPA CHOUDHARY
NO.5779/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION PARMENDAR KUMAR GODARA
NO.5780/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION OM PRAKASH MALI
NO.5781/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION HIMMAT KUMAR
NO.5782/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION MAGA RAM CHOUDHARY
NO.5783/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION BABU LAL
NO.5784/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION BAGTA RAM
NO.5785/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION OM PRAKASH
NO.5787/2009 Vs. STATE OF RAJ. & ORS.
S.B. CIVIL WRIT PETITION SHOKAT KHAN
NO.5789/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION RAM LAL GODARA
NO.5791/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION RATANA RAM
NO.5792/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION LADHU RAM
NO.5793/2009 Vs. STATE OF RAJ. & ORS
2
S.B. CIVIL WRIT PETITION UMA SHANKAR HUDA
NO.5794/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION KISANA RAM
NO.5795/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION NAINA RAM
NO.5796/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION JEEVAN SINGH
NO.5797/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION RAN SINGH RAO
NO.5798/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION KISHORE RAM
NO.5799/2009 Vs. STATE OF RAJ. & ORS.
S.B. CIVIL WRIT PETITION MAHENDRA RAM
NO.5800/2009 Vs. STATE OF RAJ. & ORS.
S.B. CIVIL WRIT PETITION CHANDANA RAM SIYAG
NO.5801/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION BHERA RAM
NO.5802/2009 Vs. STATE OF RAJ. & ORS
BAJRANG SINGH DHARMAWAT &
S.B. CIVIL WRIT PETITION
ORS.
NO.5808/2009
Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION SMT. MOHNI
NO.6853/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION DILIP KUMAR
NO.6854/2009 Vs. STATE OF RAJ. & ORS
S.B. CIVIL WRIT PETITION LEKH RAM
NO.6855/2009 Vs. STATE OF RAJ. & ORS
under Article 226 & 227 of the Constitution of India.
Date of Order: January 04, 2010.
PRESENT
3
HON'BLE MR. PRAKASH TATIA, J.
Servashri Shivnath Singh Rajpurohit, Rajesh Choudhary,
R.S. Choudhary, Sanjeev Johari, Hanuman Singh Choudhary
and J.D.Singh Bhati for the petitioners.
Mr.Yashpal Khileri for the respondents.
BY THE COURT:
The learned counsel for the parties submit that in the light of the decision of this Court delivered in S.B.Civil Writ Petition No. 1224/2009-Smt. Gandeep Kaur v. State of Raj. & ors. and other connected writ petition decided vide judgment dated 28.5.2009, these writ petition may also be disposed of.
The learned counsel for the parties submit that the petitioners may be allowed to submit their representation to the State.
Accordingly these writ petitions are also disposed of and it is ordered that the petitioners may submit their representation within a period of 15 days from today and the petitioners' representation will be considered by the 4 respondents and if the petitioners are found eligible for appointment in the light of the aforesaid decision, the respondents may pass appropriate order giving appointment to the petitioners on the post of GNM. The exercise may be completed within a period of two months from the date of receipt of copy of this order. It is made clear that the respondents shall keep in mind the observations made by this Court in the various judgments referred in the judgment dated 28.5.2009 as well as the observations made in the judgment dated 28.5.2009 itself.
( PRAKASH TATIA),J.
mlt.