Rajasthan High Court - Jodhpur
Ranjeet Singh & Anr vs Union Of India & Ors on 16 December, 2009
Author: Prakash Tatia
Bench: Prakash Tatia
1
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
:::
JUDGMENT
S.NO WRIT PETITION NO PARTIES NAME 1 2753/2009 DERAJ SINGH UNION OF INDIA & ORS.
2 2754/2009 MOOL SINGH UNION OF INDIA & ORS.
3 2755/2009 BHEEM SINGH UNION OF INDIA & ORS.
4 2757/2009 DHARMENDRA SHARMA UNION OF INDIA & ORS.
5 2758/2009 BHEEMA RAM UNION OF INDIA & ORS.
6 2763/2009 JHABAR SINGH UNION OF INDIA & ORS.
7 2764/2009 TEJ SINGH UNION OF INDIA & ORS.
8 2765/2009 JASSA RAM UNION OF INDIA & ORS.
9 2766/2009 MADAN SINGH UNION OF INDIA & ORS.
10 2767/2009 SWAROOP SINGH UNION OF INDIA & ORS.
11 2769/2009 SHAKOOR KHAN UNION OF INDIA & ORS.
12 2717/2009 PUKHRAJ UNION OF INDIA & ORS 2 13 2719/2009 PANCHARAM UNION OF INDIA & ORS 14 2750/2009 JAG MAL SINGH UNION OF INDIA & ORS.
15 2751/2009 BHOM SINGH UNION OF INDIA & ORS.
16 2756/2009 MANOJ KUMAR CHHIPA UNION OF INDIA & ORS.
17 2768/2009 KHETA RAM UNION OF INDIA & ORS.
18 2793/2009 MANOJ KUMAR UNION OF INDIA & ORS.
19 2794/2009 SABEER KHAN UNION OF INDIA & ORS 20 2795/2009 CHUTRA RAM UNION OF INDIA & ORS 21 2798/2009 GANPATRAM BHATI UNION OF INDIA & ORS 22 2806/2009 ACHAL SINGH UNION OF INDIA & ORS 23 2807/2009 MANOHAR SINGH UNION OF INDIA & ORS 24 2808/2009 BABU RAM UNION OF INDIA & ORS 25 2809/2009 MOOLA RAM UNION OF INDIA & ORS 26 2810/2009 MAGA RAM UNION OF INDIA & ORS 3 27 2811/2009 PRAYAG SINGH UNION OF INDIA & ORS 28 2812/2009 KHANGAR SINGH UNION OF INDIA & ORS 29 2813/2009 BAJRANG DAS UNION OF INDIA & ORS 30 2824/2009 MUNNA LAL PAREEK UNION OF INDIA & ORS 31 2826/2009 MUKUT BIHARI UNION OF INDIA & ORS 32 2830/2009 SAMPAT RAJ UNION OF INDIA & ORS 33 2832/2009 CHOTU RAM UNION OF INDIA & ORS 34 2833/2009 OM PRAKASH UNION OF INDIA & ORS 35 2835/2009 DEDA RAM MEGHWAL UNION OF INDIA & ORS 36 2837/2009 SHIV JI RAM UNION OF INDIA & ORS 37 2989/2009 IDANRAM UNION OF INDIA & ORS 38 2990/2009 DINESH NAI UNION OF INDIA & ORS 39 2991/2009 BHOM RAJ SHARMA UNION OF INDIA & ORS 40 2992/2009 PAPPA RAM UNION OF INDIA & ORS 4 41 2993/2009 GANGA RAM UNION OF INDIA & ORS 42 2998/2009 BRIJ LAL UNION OF INDIA AND ORS. 43 2999/2009 POKER RAM UNION OF INDIA & ORS 44 3004/2009 CHAMPA RAM UNION OF INDIA & ORS 45 3006/2009 JAGRAM UNION OF INDIA & ORS 46 4407/2009 UMA DEVI & ORS UNION OF INDIA & ORS.
47 4430/2009 PADMA JAIN & ORS UNION OF INDIA & ORS 48 2797/2009 BANSHI LAL UNION OF INDIA & ORS 49 11699/2009 ROSHNI KUMARI & ORS UNION OF INDIA & ORS 50 11701/2009 KALU MAIDA & ORS UNION OF INDIA AND ORS. 51 3251/2009 SATYA VEER SINGH UNION OF INDIA & ORS 52 6522/2009 RICHHAPAL SINGH & ORS UNION OF INDIA & ORS 53 10144/2009 RAM JEEWAN & ORS UNION OF INDIA & ORS 54 9539/2009 RANJEET SINGH & ORS UNION OF INDIA & ORS.
55 7626/2009 RAJU RAM & ORS 5 UNION OF INDIA & ORS Date of order : 16.12.2009 HON'BLE MR. PRAKASH TATIA, J. S/SH. Manoj Bohara, NR Choudhary, Sukesh Bhati, Firoz Khan, RS Gill, Ravindra Acharaya and RS Choudhary for the petitioner(s).
Mr. RL Jangid, Addl. Advocate General for the respondent State.
Mr. VK Mathur, for the respondent-UOI <><><> The learned counsel for the petitioner(s) as well as the learned counsels for the State and Union of India submit that the issue raised in these writ petitions has already been answered in the judgment of this Court delivered in S.B.Civil Writ Petition No.2718/2009 - Prem Prakash Vs. UOI & Ors. decided on 21.11.2009 alongwith other connected matters.
In view of the above, the present writ petitions are also allowed and petitioner(s) is/are allowed to continue on the respective post(s) till the scheme of Lok Talim (or scheme in any other name) is implemented. The petitioner
(s) shall be entitled for continuity in service, but not entitled 6 to fix remuneration for intervening period in case the scheme of Lok Talim (or in any other name) is implemented.
[PRAKASH TATIA], J.
bharti/sphophlia/-
7
S.B. CIVIL WRIT PETITION NO._______/2009 Date of order : 16.12.2009 HON'BLE MR. PRAKASH TATIA, J. S/SH. Manoj Bohara, NR Choudhary, Sukesh Bhati, Firoz Khan, RS Gill, Ravindra Acharaya and RS Choudhary for the petitioner(s).
Mr. RL Jangid, Addl. Advocate General for the respondent State.
Mr. VK Mathur, for the respondent-UOI <><><> This writ petition is allowed [ see separate judgment in SBCWP No.2753/2009- Deraj Singh Vs. UOI & Ors] decided today itself.
By orders Court master.