Rajasthan High Court - Jodhpur
Ram Singh Chouhan vs State & Ors on 22 February, 2010
Author: Prakash Tatia
Bench: Prakash Tatia
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
::::
JUDGMENT
STATE OF RAJ. & 1 SBCWP NO.1199/2010 BEGRAJ Vs. ORS. STATE OF RAJ. & 2 SBCWP NO.1200/2010 DHARAMPAL ARYA Vs. ORS. STATE OF RAJ. & 3 SBCWP NO.1233/2010 DILIP KUMAR JAIN Vs. ORS. NIRMAL SINGH STATE OF RAJ. & 4 SBCWP NO.1234/2010 BHATI Vs. ORS. KHEMRAJ DIWEDI & STATE OF RAJ. & 5 SBCWP NO.1235/2010 ANR. Vs. ORS. VISHNU DAN STATE OF RAJ. & 6 SBCWP NO.1240/2010 CHARAN Vs. ORS. STATE OF RAJ. & 7 SBCWP NO.1241/2010 DEVI LAL SHARMA Vs. ORS. STATE OF RAJ. & 8 SBCWP NO.1242/2010 SATYA NARAYAN Vs. ORS. STATE OF RAJ. & 9 SBCWP NO.1251/2010 GOVIND SINGH Vs. ORS. STATE OF RAJ. & 10 SBCWP NO.1252/2010 RACHPAL NAYAK Vs. ORS. STATE OF RAJ. & 11 SBCWP NO.1253/2010 AMIN KHAN Vs. ORS. RAM KISHORE STATE OF RAJ. & 12 SBCWP NO.1255/2010 SHARMA Vs. ORS. SMT. KAVITA STATE OF RAJ. & 13 SBCWP NO.1317/2010 BANSAL Vs. ORS. JITENDRA KUMAR STATE OF RAJ. & 14 SBCWP NO.1318/2010 AGGARWAL Vs. ORS. SMT. MADHU STATE OF RAJ. & 15 SBCWP NO.1324/2010 SHEKHAWAT Vs. ORS. JAYDEEP KUMAR STATE OF RAJ. & 16 SBCWP NO.1325/2010 LOHAR Vs. ORS. STATE OF RAJ. & 17 SBCWP NO.1327/2010 SACHAIN GORWA Vs. ORS. STATE OF RAJ. & 18 SBCWP NO.1328/2010 RAJESH SANADHYA Vs. ORS.
STATE OF RAJ. & 19 SBCWP NO.1338/2010 LADU RAM & ORS. Vs. ORS. NARENDRA KUMAR STATE OF RAJ. & 20 SBCWP NO.1373/2010 DELU & ANR Vs. ORS. STATE OF RAJ. & 21 SBCWP NO.1375/2010 SHIV VISHNU Vs. ORS. STATE OF RAJ. & 22 SBCWP NO.1376/2010 AMRA RAM Vs. ORS. STATE OF RAJ. & 23 SBCWP NO.1382/2010 ASHUTOSH JOSHI Vs. ORS. SMT. HEMLATA STATE OF RAJ. & 24 SBCWP NO.1383/2010 VAISHNAV & ORS. Vs. ORS. STATE OF RAJ. & 25 SBCWP NO.1385/2010 SANTLAL & ORS Vs. ORS. SUDESH KUMAR STATE OF RAJ. & 26 SBCWP NO.1387/2010 MARODIYA Vs. ORS. SHAILESH KUMAR STATE OF RAJ. & 27 SBCWP NO.1403/2010 PANDYA Vs. ORS. STATE OF RAJ. & 28 SBCWP NO.1415/2010 BHAGWATI SINGH Vs. ORS. STATE OF RAJ. & 29 SBCWP NO.1416/2010 KAN SINGH Vs. ORS. 2 KAN SINGH STATE OF RAJ. & 30 SBCWP NO.1417/2010 RATHORE Vs. ORS. CHAMPA LAL 31 SBCWP NO.1422/2010 SUTHAR Vs. STATE OF RAJ. & ORS.
SMT. LEENA STATE OF RAJ. & 32 SBCWP NO.1423/2010 CHANDRAS Vs. ORS. PADAM SINGH STATE OF RAJ. & 33 SBCWP NO.1424/2010 RATHORE Vs. ORS. LOON SINGH STATE OF RAJ. & 34 SBCWP NO.1425/2010 PARMAR Vs. ORS. STATE OF RAJ. & 35 SBCWP NO.1426/2010 MANGI LAL Vs. ANR 36 SBCWP NO.1427/2010 MALA RAM Vs. STATE OF RAJ & ORS. STATE OF RAJ. & 37 SBCWP NO.1428/2010 THANA RAM Vs. ANR STATE OF RAJ. & 38 SBCWP NO.1429/2010 RAKESH KUMAR Vs. ORS. STATE OF RAJ. & 39 SBCWP NO.1482/2010 DAYA BHATT & ORS. Vs. ORS. THE STATE OF RAJ. & 40 SBCWP NO.1584/2010 SHAMBHU LAL Vs. ORS. STATE OF RAJ. & 41 SBCWP NO.1700/2010 SITA RAM SHARMA Vs. ORS. KESHAR SINGH STATE OF RAJ. & 42 SBCWP NO.1725/2010 DEORA Vs. ORS. SHAITAN SINGH STATE OF RAJ. & 43 SBCWP NO.1738/2010 SOLANKI Vs. ORS. HUKMA RAM STATE OF RAJ. & 44 SBCWP NO.1744/2010 GINVAR & ANR. Vs. ORS. MOHAMMED NOOR STATE OF RAJ. &
45 SBCWP NO.1748/2010 DESWALI (PATHAN) Vs. ORS.
STATE OF RAJ. &
46 SBCWP NO.1143/2010 JYOTI JOSHI Vs. ANR
RAJKUMARI STATE OF RAJ. &
47 SBCWP NO.1144/2010 PUROHIT Vs. ANR
SANJEEV KUMAR STATE OF RAJ. &
48 SBCWP NO.1145/2010 CHOUDHARY Vs. ANR
CHELA RAM STATE OF RAJ. &
49 SBCWP NO.1269/2010 CHOUDHARY & ANR. Vs. ORS.
STATE OF RAJ. & 50 SBCWP NO.1289/2010 SMT. URMILA SAHU Vs. ORS.
JAIPRAKASH STATE OF RAJ. & 51 SBCWP NO.1312/2010 OJHAIYA Vs. ORS. STATE OF RAJ. & 52 SBCWP NO.1313/2010 RAJU SINGH & ORS. Vs. ORS. STATE OF RAJ. & 53 SBCWP NO.1329/2010 VIVEK KUMAR VYAS Vs. ORS. STATE OF RAJ. & 54 SBCWP NO.1347/2010 PRAHLAD SONI Vs. ORS. LAXMAN SINGH & STATE OF RAJ. & 55 SBCWP NO.1384/2010 ORS Vs. ORS. STATE OF RAJ. & 56 SBCWP NO.1388/2010 SHANTI BUNKAR Vs. ORS. STATE OF RAJ. & 57 SBCWP NO.1394/2010 SMT.ANJANA JOSHI Vs. ORS. PRAVEEN KUMAR STATE OF RAJ. & 58 SBCWP NO.1401/2010 RAJPAL Vs. ORS. STATE OF RAJ. & 59 SBCWP NO.1402/2010 ANURADHA & ORS. Vs. ORS. STATE OF RAJ. & 60 SBCWP NO.1404/2010 RATAN LAL Vs. ORS. STATE OF RAJ. & 61 SBCWP NO.1405/2010 NEENA SHARMA Vs. ORS. STATE OF RAJ. & 62 SBCWP NO.1406/2010 SUNITA BAVEJA Vs. ORS. STATE OF RAJ. & 63 SBCWP NO.1407/2010 JAISA RAM Vs. ORS. 3 PRADEEP KUMAR STATE OF RAJ. & 64 SBCWP NO.1430/2010 KILANIYA Vs. ORS. 65 SBCWP NO.1666/2010 BINDU SHARMA Vs. STATE & ANR BHANA RAM STATE OF RAJ. & 66 SBCWP NO.1706/2010 MEGHWAL Vs. ORS. STATE OF RAJ. & 67 SBCWP NO.1732/2010 HADMAN RAM Vs. ORS. CHANDRESH STATE OF RAJ. & 68 SBCWP NO.1735/2010 KUMAR JAIN Vs. ORS. JAGDISHCHANDRA STATE OF RAJ. & 69 SBCWP NO.1746/2010 YADAV Vs. ORS. STATE OF RAJ. & 70 SBCWP NO.1747/2010 OM SINGH Vs. ORS. STATE OF RAJ. & 71 SBCWP NO.1762/2010 ANANDLAL Vs. ORS. STATE OF RAJ. & 72 SBCWP NO.1765/2010 KAMLESH GOYAL Vs. ORS. SANJAY KUMAR 73 SBCWP NO.2701/2009 PANDYA Vs. STATE OF RAJ. & ORS SHYAM LAL STATE OF RAJ. & 74 SBCWP NO.4451/2009 MEGHWAL Vs. ORS ANIL KUMAR STATE OF RAJ. & 75 SBCWP NO.962/2010 BHARGWA Vs. ORS. RAJENDRA PRASAD STATE OF RAJ. & 76 SBCWP NO.963/2010 SWAMI Vs. ORS. STATE OF RAJ. & 77 SBCWP NO.1216/2010 CHUNNI LAL Vs. ORS. STATE OF RAJ. & 78 SBCWP NO.1535/2010 HANUMAN RAM Vs. ORS. DASHRATH SINGH 79 SBCWP NO.6444/2008 SOLANKI Vs. STATE & ANR DURGA SINGH 80 SBCWP NO.6619/2008 RATHORE Vs. STATE & ORS MANOHARLAL 81 SBCWP NO.6727/2008 SHRIMALI Vs. STATE & ORS 82 SBCWP NO.6754/2008 KALU SINGH Vs. STATE & ORS SHAITAN SINGH 83 SBCWP NO.6878/2008 RATHORE Vs. STATE & ORS 84 SBCWP NO.6903/2008 BANWARI LAL Vs. STATE & ORS 85 SBCWP NO.8118/2008 SUBHASH CHANDRA Vs. STATE & ORS 86 SBCWP NO.8500/2008 MADHU SWAMI Vs. STATE & ORS 87 SBCWP NO.9508/2008 SHAITAN DAN Vs. STATE & ORS 88 SBCWP NO.9539/2008 PRAKASH Vs. STATE & ORS 89 SBCWP NO.9735/2008 SMT. VEENA JAJRA Vs. STATE & ORS RAM SINGH 90 SBCWP NO.9984/2008 CHOUHAN Vs. STATE & ORS BHUPENDRA 91 SBCWP NO.382/2009 CHOUDHARY Vs. STATE OF RAJ. & ORS PAWAN KUMAR 92 SBCWP NO.816/2009 SUTHAR Vs. STATE & ORS STATE OF RAJ. & 93 SBCWP NO.1237/2009 SMT. NIDHI PALIWAL Vs. ORS. SMT. SUNITA 94 SBCWP NO.4157/2009 GODARA Vs. STATE OF RAJ. & ORS DEVENDRA KUMAR STATE OF RAJ. & 95 SBCWP NO.7434/2009 & ORS. Vs. ORS GOVIND RAM STATE OF RAJ. & 96 SBCWP NO.9088/2009 MEENA Vs. ORS. RAKMESHWAR STATE OF RAJ. & 97 SBCWP NO.9085/2009 MEENA Vs. ORS. SHIV CHARAN 98 SBCWP NO.8036/2008 SHARMA Vs. STATE & ANR 99 SBCWP NO.9868/2008 NARESH KUMAR Vs. STATE & ORS STATE OF RAJ. & 100 SBCWP NO.0745/2009 SATYAVEER SINGH Vs. ANR. 4 STATE OF RAJ. & 101 SBCWP NO.0746/2009 ANNA RAM Vs. ANR. SANWER MAL & STATE OF RAJ. & 102 SBCWP NO.0750/2009 ANR. Vs. ANR. 103 SBCWP NO.9949/2009 RAJA RAM Vs. STATE & ORS PRAVEEN KUMAR 104 SBCWP NO.10626/2009 CHOBISA Vs. STATE OF RAJ. & ORS. KUMARI JULAKHA STATE OF RAJ. & 105 SBCWP NO.1646/2010 BANO Vs. ORS. STATE OF RAJ. & 106 SBCWP NO.1821/2010 ANAND SINGH Vs. ORS ARJUN LAL STATE OF RAJ. & 107 SBCWP NO.1843/2010 CHOUDHARY Vs. ORS NAVNEET KUMAR STATE OF RAJ. & 108 SBCWP NO.1344/2010 CHITTORA Vs. ORS. STATE OF RAJ. & 109 SBCWP NO.1353/2010 RAVINDRA KAUSHIK Vs. ORS. STATE OF RAJ. & 110 SBCWP NO.1355/2010 PURAN MAL & ANR. Vs. ORS. STATE OF RAJ. & 111 SBCWP NO.1616/2010 RAM KISHAN Vs. ORS. 112 SBCWP NO.586/2009 JITENDRA SINGH Vs. STATE & ANR. BHAGWANT DAN 113 SBCWP NO.6530/2008 RATNU Vs. STATE & ORS 114 SBCWP NO.8137/2008 SMT. RAJ KUMARI Vs. STATE & ORS SANJAY PUROHIT & 115 SBCWP NO.8458/2008 ORS. Vs. STATE & ORS Date of Order : 22.2.2010
HON'BLE MR. PRAKASH TATIA, J.
S/Sh. RS Choudhary, Vinay Jain, DLR Vyas, SP Sharma, RN Upadhyay, Kuldeep Mathur, Rameshwar Dave, Manish Vyas, VN Kalla, JVS Deora, Bharat Srimali, PR Mehta, Arjun Purohit, DL Mothsra, MS Bhati, BB Singh, Deepak Nehra, Mukesh Rajpurohit, Vineet Dave, Rakesh Arora, MS Godara, DK Godara, Gopal Acharya, Ajay Vyas, Pintu Pareek, RC Joshi, JP Swami, VK Sharma, HS Sidhu, HR Choudhary, GJ Gupta, RP Singharia, Mahendra Trivedi, Rohitash Singh, Vineet Sanadhya, LK Purohit, Ramesh Purohit, Ashwini Swami, Vinod Purohit, RK Charan and PS Chundawat, for the petitioners. Mr.RL Jangid, Addl. Advocate General with Mr.Rajesh Bhati and Mr.Nimesh Suthar for the respondent-State.
<><><> Learned counsel for the petitioners submitted that the controversy involved in these writ petitions has already been decided by the Coordinate Bench of this Court vide judgment dated 27.1.2010 delivered in SBCWP No.8497/2008 - 5 Manglaram & Ors. Vs. State of Rajasthan & Ors. which was decided with other connected writ petitions. It is submitted by learned counsel for the petitioners that the present writ petitions may also be decided in the light of the decision dated 27.1.2010 and same directions may be issued.
Learned counsel for the State submitted that there are several objections which are (i) the person who gave birth to child after cut off date and who had two children already is not an eligible candidate, (ii) some of the candidates were lacking experience, (iii) some of the candidates were over age and (iv) some of the candidates claimed benefit on the basis of their experience of working as Prerak. So far as other cases are concerned, the similar directions can be issued in the light of the decision given in judgment dated 27.1.2010.
After the decision in the case of Mangla Ram (supra) the objections raised by the petitioners above have been considered in SBCWP No.5657/2008-Shakti Singh Yadav Vs. State & Ors and connected 90 matters decided on 8.2.2010 and the writ petitions have been disposed of.
In the light of the above, these writ petitions are also disposed of in terms of the following directions and it is made clear that petitioners may be free to submit the representation within the time granted by the judgment dated 27.1.2010:
"(i) Respondents are directed to first prepare list of writ petitioners whose applications were received by the respondents in respective districts, and who were not called for interview for the reasons that there was 6 summer break resulting in discontinuance of experience for five years, or experience certificate has not been verified, may be called for interview and this exercise be completed within two months; and simultaneously, petitioners may also contact the office of the concerned authority; and
(ii) such of petitioners who are not found to be eligible for any other reason, may be assigned and communicated to each of them, to which if he feels aggrieved, will be free to avail of remedy under the law.
(iii) After completion of exercise referred to in para
(i) &(ii) (supra), further process be initiated for finalizing merit list of respective districts and such petitioners may be considered for appointment if find place in order of merit in their respective district against advertised vacancies including those duly revised by subsequent corrigendum to advertisement dated 31.5.2008, within a period of three months thereafter in accordance with Rules, 2008 and in the light of judgments of this court (supra).
[PRAKASH TATIA], J.
mlt/s.phophalia/cpgoyal 7 S.B. CIVIL WRIT PETITION NO.
Date of Order : 22.2.2010 HON'BLE MR. PRAKASH TATIA, J.
S/Sh. RS Choudhary, Vinay Jain, DLR Vyas, SP Sharma, RN Upadhyay, Kuldeep Mathur, Rameshwar Dave, Manish Vyas, VN Kalla, JVS Deora, Bharat Srimali, PR Mehta, Arjun Purohit, DL Mothsra, MS Bhati, BB Singh, Deepak Nehra, Mukesh Rajpurohit, Vineet Dave, Rakesh Arora, MS Godara, DK Godara, Gopal Acharya, Ajay Vyas, Pintu Pareek, RC Joshi, JP Swami, VK Sharma, HS Sidhu, HR Choudhary, GJ Gupta, RP Singharia, Mahendra Trivedi, Rohitash Singh, Vineet Sanadhya, LK Purohit, Ramesh Purohit, Ashwini Swami, Vinod Purohit, RK Charan and PS Chundawat, for the petitioners. Mr.RL Jangid, Addl. Advocate General with Mr.Rajesh Bhati and Mr.Nimesh Suthar for the respondent-State.
<><><> This writ petition is disposed of. [see separate judgment in SBCWP No.1199/2010 - Begraj. Vs. State of Raj. & Ors., decided today itself, i.e., 22.2.2010.
By order Court Master.