Jala Ram & Anr vs State Of Raj. & Ors on 22 July, 2009

[Cites 0, Cited by 9]

Rajasthan High Court - Jodhpur

Jala Ram & Anr vs State Of Raj. & Ors on 22 July, 2009

Bench: Prakash Tatia

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1.    S.B. CIVIL WRIT PETIION NO.6699/2009
      Ramdev & Ors. Vs. State of Rajasthan & Ors.

2.    S.B. CIVIL WRIT PETIION NO.7005/2009
      Dharmendra Jakhar & Ors Vs. State of Rajasthan & Ors.

3.    S.B. CIVIL WRIT PETIION NO.7006/2009
      Manohar Singh Garasiya & Ors. Vs. State of Rajasthan &
      Ors.
4.    S.B. CIVIL WRIT PETIION NO.7017/2009
      Satnam Singh & Ors. Vs. tate of Rajasthan & Ors.

5.    S.B. CIVIL WRIT PETIION NO.7037/2009
      Ganpat Lal Vs. State & Ors.

6.    S.B. CIVIL WRIT PETIION NO.7172/2009
      Padma Ram & Ors Vs. State of Rajasthan & Ors.

7.    S.B. CIVIL WRIT PETIION NO.7209/2009
      Ugam Singh Vs. State of Rajasthan & Ors.

8.    S.B. CIVIL WRIT PETIION NO.7213/2009
      Amba Ram & Anr. Vs. State of Rajasthan & Ors.

9.    S.B. CIVIL WRIT PETIION NO.7219/2009
      Bheru Lal Meghwal & Ors. Vs. State of Rajasthan & Ors.

10.   S.B. CIVIL WRIT PETIION NO.7223/2009
      Chetan Giri vs. State of Rajasthan & Ors.

11.   S.B. CIVIL WRIT PETIION NO.7228/2009
      Anita Aggarwal Vs. State of Rajasthan & Ors.

12.   S.B. CIVIL WRIT PETIION NO.7229/2009
      Rajesh Kumar & Ors. Vs. State of Rajasthan & Ors.

13.   S.B. CIVIL WRIT PETIION NO.7230/2009
      Sharwan Singh Vs. State of Rajasthan & Ors.

14.   S.B. CIVIL WRIT PETIION NO.7240/2009
      Swai Singh & Ors. Vs. State of Rajasthan & Ors.

15.   S.B. CIVIL WRIT PETIION NO.7244/2009
      Jala Ram & Anr. Vs. State of Rajasthan & Ors.

16.   S.B. CIVIL WRIT PETIION NO.7255/2009
      Manoj Kumar & Anr. Vs. State of Rajasthan & Ors.

17.   S.B. CIVIL WRIT PETIION NO.7256/2009
      Kavita Rani & Ors Vs. State of Rajasthan & Ors.

18.   S.B. CIVIL WRIT PETIION NO.7265/2009
      Aasha Soni & Ors Vs. State of Rajasthan & Ors.

19.   S.B. CIVIL WRIT PETIION NO.7268/2009
      Sangram Singh & Ors. Vs. State of Rajasthan & Ors.
                                 2


     20.   S.B. CIVIL WRIT PETIION NO.7278/2009
           Bhanwara Ram & Ors Vs. State of Rajasthan & Ors.

     21.   S.B. CIVIL WRIT PETIION NO.7279/2009
           Narendra Singh & Ors. Vs. State of Rajasthan & Ors.

DATE OF ORDER :                                 22.7.2009


             HON'BLE MR. PRAKASH TATIA.


S/Sh.    Ramesh Panwar, Laxman Panwar, AR Godara,
Surendra Singh, MB Mewara, DS Gharsana, Mahendra
Prjapat, Deepak Nehra, Vipul Singhvi, Anuj Sahlot, JVS
Deora, PRS Udawat, Kuldeep Purohit, BN Ram, Kailash
Narayan Mathur, LN Mathur, DK Joshi, A. Rajpurohit, PS
Chundawat, RS Chundawat, JS Choudhary, Pradeep
Choudhary, DL Rawala, BB Singh, HP Rakawat, Govind
Suthar, MR Choudhary and JP Bhardawaj, for the petitioner
(s)

Mr. RL Jangid, Addl. Advocate General.

                           <><><>



     Learned counsel for the petitioner(s) submitted that

they have supplied copy of the memo of writ petition to

learned Addl. Advocate General Sh. RL Jangid, who is

appearing in all the connected matters.

     The writ petitions have been heard and decided today

itself because of the reason that several similar writ

petitions have already been disposed of and one of which is

SBCWP No.3835/2009 - Kanwar Lal & Ors. Vs. State of

Rajasthan & Ors., decided on 19th May, 2009.

     Accordingly, these writ petitions are also disposed of in
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            terms of the judgment referred above with following order:-

                 (1)The   automatic     termination     orders     of     the

                   petitioner/s are set aside. The respondents are

                   directed to continue the petitioner/s in service till

                   regularly selected candidates by regular mode of

                   recruitment are made available.

                 (2)The petitioner/s shall not be entitled for wages

                   relating to the period of vacations; and

                 (3)On availability of the selected candidates by regular

                   mode   of   recruitment,   may     that   be   by    direct

                   recruitment or by way of promotion, it shall be open

                   for the respondents to terminate the Vidhyarthi

                   Mitras by adhering the principles of "last come first

                   go", by determining their seniority at State level.



                                                 (PRAKASH TATIA),J.

cpgoyal/-

S.B. CIVIL WRIT PETIION NO._______/2009 DATE OF ORDER : 22.7.2009 HON'BLE MR. PRAKASH TATIA.

S/Sh. Ramesh Panwar, Laxman Panwar, AR Godara, Surendra Singh, MB Mewara, DS Gharsana, Mahendra Prjapat, Deepak Nehra, Vipul Singhvi, Anuj Sahlot, JVS Deora, PRS Udawat, Kuldeep Purohit, BN Ram, Kailash Narayan Mathur, LN Mathur, DK Joshi, A. Rajpurohit, PS Chundawat, RS Chundawat, JS Choudhary, Pradeep Choudhary, DL Rawala, BB Singh, HP Rakawat, Govind Suthar, MR Choudhary and JP Bhardawaj, for the petitioner

(s) Mr. RL Jangid, Addl. Advocate General.

<><><> This writ petition is disposed of (see separate order in S.B. CIVIL WRIT PETIION NO.4540/2009- S.B. CIVIL WRIT PETIION NO.6699/2009- Ramdev & Ors. Vs. State of Rajasthan & Ors.) decided today itself i.e., 22.7.2009.

By order Court Master Court no.5.

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