Rajasthan High Court - Jodhpur
Sunil Kumar Panchal vs State Of Rajasthan & Ors on 19 May, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5405 / 2017
Sunil Kumar Panchal S/o Shri Ramesh Chandra, Aged About 26
Years, R/o Village & Post Paderi, Via Arthuna, Tehsil Gari, District
Banswara (Raj.) At Present Working As Teacher G-III At Govt.
Primary School Ghaneva Chhota (Sundrav), Block Anandpuri,
Distt. Banswara.
----Petitioner
Versus
1. State of Rajasthan Through the Secretary, Rural Development
and Panchayati Raj Department, Government of Rajasthan,
Secretariat, Jaipur.
2. State of Rajasthan Through the Secretary,, Department of
Rajasthan Government of Rajasthan, Jaipur, Rajasthan
3. Director, Elementary Education, Bikaner
4. District Elementary Education,, Banswara.
5. Chief Executive Officer, Zila Parishad, Banswara, Rajasthan.
6. Chairman,, District Establishment Committee, Zila Prishad,
Banswara, Rajasthan.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. BS Deora
For Respondent(s) : Mr. SS Ladrecha AAG with Mr. Vikas
Choudhary.
_____________________________________________________
JUSTICE DINESH MEHTA
Judgment / Order
19/05/2017
Counsel for the rival parties are ad idem that the controversy
involved in the present case is covered by the order passed today,
in a bunch of cases, led by SBCWP No. 4031/2017 (Sandeep
Kumar Bishnoi & Ors. Vs. State of Raj. & Ors.).
In view of the above, the writ petition is allowed in terms of
(2 of 2)
[CW-5405/2017]
the judgment aforesaid and the respondents are directed to
undertake the exercise of confirming the petitioner(s) as
contemplated under Rule 27-B of the Rajasthan Service Rules,
1958. The needful be done within a period of three months from
today.
No order as to cost.
(DINESH MEHTA), J.
