Rajasthan High Court - Jaipur
Dhan Raj Mali And Anr vs State Of Raj & Ors on 17 January, 2011
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
S.B. Civil Writ Petition No.16997/2010 Date of Order ::: 17.01.2011 Present Hon'ble Mr. Justice Mohammad Rafiq, J. Shri Raj Kumar Kasana, Counsel for petitioners Shri S.N. Kumawat, Additional Advocate General for respondents
#### Learned counsel for petitioner cited judgment of this Court in Writ Petition No.9887/2010 Varun Sharma Vs. State of Rajasthan and Others, decided on 28.07.2010, and argued that petitioner was working as 'vidhyarthi-mitra' during academic session 2009-10 and now before end of academic session 2010-11 he is being sought to be removed. This Court in Varun Sharma (supra), following identical judgment dated 22.07.2010 passed in Writ Petition No.8966/2009 Prahlad Kumar Sharma Vs. State of Rajasthan and Others, directed respondents to continue all such 'vidhyarthi-mitra' even up-to end of academic session 2010-11. In compliance thereof, Principal Secretary to Government, passed an order on 18.06.2010.
Issue notice to respondents. Shri S.N. Kumawat, Additional Advocate General, accepts notices on behalf of respondents, therefore, notices need not be issued. Petitioner may serve requisite number of copies of writ petition on Shri S.N. Kumawat, Additional Advocate General, in course of day. Petitioner, who worked in academic-session 2009-10, would be, in meantime, continued till next date.
List on 19.01.2011 along with CW No.204/2011 (Mohammad Rafiq) J.
//Jaiman//