Rajasthan High Court - Jaipur
Babu Lal Dhakar And Ors vs State Education Departmentors ... on 18 February, 2025
Author: Sameer Jain
Bench: Sameer Jain
[2025:RJ-JP:8099]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5372/2012
1. Babu Lal Dhakar S/o Shri Gopal Lal, Village Shamiya, Post
Khod, Tehsil Pachpahar, Distt. Jhalalwar Raj.
2. Naresh Kumar Meena S/o Shri Dhanna Lal Meena, Village
Kalanala, Post Dabeta, Tehsil Nainwa, Distt. Bundi Raj.
3. Sanjay Kumar S/o Meena S/o Shri Jagdish Prasad Meena,
Village Simalkhedi, Post Sojpur, Tehsil Khanpur, Distt. Jhalawar
Raj.
4. Murli Manohar Meena S/o Shri Jagdish Prasad Meena, Village
Simalkhedi, Post Sojpur, Tehsil Khanpur, Distt. Jhalawar Raj.
5. Purushottam Meena S/o Shri Jagdish Prasad Meena, Village
Simalkhedi, Post Sojpur, Tehsil Khanpur, Distt. Jhalawar Raj.
6. Shivcharan Vijay S/o Shri Radhey Shyam Vijay, H.no. 2/24,
Ganesh Talab, Dadabri, Tehsil Ladpura, Kota Raj.
7. Kamla Kumari D/o Shri Thanwar Das, 3/48, Ganesh Talab,
Basant Bihar, Kota Raj.
8. Sudhender Kumar Vyas S/o Late Suraj Suraj Mal Vyas, 1256-
Ab, Basant Vihar, Kota Raj.
9. Kalu Lal Meena S/o Shri Nahar Singh, Village Ganeshpura, Post
Naya Gaon, Jharbalpura, Tehsil-Distt. Bundi Raj.
10. Ravi Kumar Meena S/o Shri Jalam Singh Meena, Village Post
Sarsiya, Tehsil Jahajpur, Distt. Bhilwara Raj.
11. Shankar Lal Meena S/o Shri Ram Dayal, Village Ishwar Nagar,
Post Sugar Mill, Tehsil K. Aatan, Distt. Bundi Raj.
12. Yogender Kumar Sharma S/o Shri Nand Kishore Sharma,
Kailashpuri, Baleta Road, Kunhadi, Kota.
13. Shri Om Prakash Nagar S/o Shri Banshi Lal Nagar, Vandp
Mandawara, Tehsil Deegod, Distt. Kota Raj.
14. Anjani Nandan Jangid S/o Shri Brij Mohan Jangid, Near Middle
School, V/p Itawa Distt. Kota Raj.
15. Banwari Lal Mehra S/o Shri Ram Gopal Mehra, D-203, Shri
Nath Puram, Kota Raj.
16. Neetu Arya S/o Shri Kailash Chandra, Guru Nanak Colony,
Bundi Raj.
17. Raj Kumar Sharma S/o Shri Purushottam Sharma,
Manshapuran , Hanuman Ji Ke Pass, Shivpura, Kota Raj.
18. Om Prakash Sharma S/o Shri Brij Mohan Sharma, Panchwati
Nagar, Nanta Road, Kota Raj.
19. Sabir Khan S/o Shri Anwar Ali, 141-B, Waqf Nagar, P.o.
Dadabari, Kota Raj.
20. Mahaveer Prasad Nagar S/o Shri Badri Lal Nagar, Shitala Pada,
Retipada, Sangod, Distt. Kota Raj.
21. Vinod Jain S/o Shri Rajmal Jain, Shitala Pada, Retipada,
Sangod, Distt. Kota Raj.
22. Bhupendra Singh Hada S/o Shri Bhanwar Singh Hada, H.no. 3-
F-18, Dadabari Extn. Kota Raj.
23. Pramod Kachhawa S/o Shri Jagdish Chandra Kachhawa, H.no.
25/32, Kachhawa, Sadan Sangam Restaurant, Gumanpura,
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Kota Raj.
24. Durga Shankar Nagar S/o Shri Sharvan Lal Nagar, Vandp
Dhuled Via, Kanwas Distt. Kota Raj.
25. Gyanesh Kumar Malav S/o Shri Ram Chandra Malav, H.no.
474, Sector-7, Kesupura Kota Raj.
26. Shiv Datt Sharma S/o Shri Gopal Das, Village Kesara, Tehsil
Nadbai, Distt. Bharatpur Raj.
27. Yogesh Kumar Gurjar S/o Shri Bhimsingh Gurjar, Vandp Paota,
Tehsil Mehwa, Distt. Dausa Raj.
28. Himmat Singh S/o Shri Nihal Singh, Village Ajanheda, Post
Kalsada, Tehsil Vair, Bharatpur Raj.
29. Niranjan Lal Sharma S/o Shri Jagdish Prasad Sharma, Village
Mundari, Post Mahu, Tehsil Hindaun City, Distt. Karauli Raj.
30. Manoj Kumar Shukla S/o Shri Ramswaroop Shukla, Village
Batada, Post Langara, Tehsil Mandrail, Distt. Karauli Raj.
31. Deshraj Singh S/o Shri Kalyan Singh, Village Ajanheda, Post
Kalsada, Tehsil Vair, Distt. Bharatpur Raj.
32. Balkrishan Sharma S/o Shri Jagdish Prasad Sharma, Village
Mundari, Post Mahu, Tehsil Hindaun, Distt. Karauli Raj.
33. Tekchand Sharma S/o Shri Gangasharan Sharma, Vandp
Baleta, Via, Malakheda, Distt. Alwar Raj.
34. Bhawani Shankar Jaiman S/o Shri Ramavtar Jaiman, Vandp
Sankarwada, Tehsil Todabhim, Distt. Karauli Raj.
35. Rajesh Kumar Bhardwaj S/o Shri Ramadhar Sharma, Vandp
Mundia, Tehsil Todabhim, Distt. Karauli Raj.
36. Jitendra Singh Gurjar S/o Shri Bhimsingh Gurjar, Vandp Paota,
Tehsil Mahwa, Distt Dausa Raj.
37. Lokesh Kumar Meena S/o Shri Devi, Vandp Sapotara, Tehsil
Sapotara, Distt. Karauli Raj.
38. Ramavtar Singh Gurjar S/o Shri Shivram, Opp. Power House,
Mandawar Road, Mahuwa, Tehsil Mahawa, Distt. Dausa Raj.
39. Manju Lata Sharma S/o Shri Ramesh Chand Sharma, Village
Mundari, Post Mahu, Tehsil Hindaun, Distt. Karauli Raj.
40. Vishnu Prasad Sharma S/o Shri Ramesh Chand Sharma,
Village Mundari, Post Mahu, Tehsil Hindaun, Distt. Karauli Raj.
41. Gokul Meena S/o Shri Lhore Bhaiya Meena, Village Post Kased,
Tehsil Sapotara, Distt. Karauli Raj.
42. Gajendra Singh S/o Shri Ramlal, Near Chungi Naka, Nadbai
Road, Nagar Distt. Bharatpur Raj.
43. Phool Chand Sharma S/o Shri Om Prakash, Kesara, Post
Talchera, Tehsil Nadbai, Distt. Bharatpur Raj.
44. Rakesh Kumar Gurjar S/o Shri Ganesh Lal Gurjar, Vand
Mundiya, Tehsil Todabhim Distt. Karauli Raj.
45. Rama Sharma D/o Shri Mohan Lal Sharma, 72, Pushpanjali
Colony, Tonk Phatak, Gandhi Nagar, Jaipur Raj.
46. Shobharam Tanwar S/o Shri Ram Bahadur, Village Dhwaja
Mauroli, Post Jaspura, Tehsil Bayana, Bharatpur Raj.
47. Dropadi Gurjar D/o Shri Hari Singh Gurjar, Village Dhwaja
Mauroli, Post Jaspura, Tehsil Bayana, Bharatpur Raj.
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48. Hanuman Singh Gurjar S/o Shri Dharam Singh Gurjar, Village
Dubbi, Post Mahaveer Ji, Tehsil Hindaun City, Ditt. Karauli Raj.
49. Archana Kumari D/o Shri Raman Lal Goyal, Vandp Veir, Distt.
Bharatpur Raj.
----Petitioners
Versus
1. State Of Rajasthan Through Principal Secretary, Education
Department, Govt. Secretariat, Jaipur Raj.
2. The Director, Secondary Education, Bikaner Raj.
3. The Secretary, Rajasthan Public Service Commission RPSC,
Ghooghara Ghati, Ajmer Raj.
----Respondents
For Petitioner(s) : Mr. Tanveer Ahamad
For Respondent(s) : Ms. Namita Parihar, Dy. G. C.
Mr. M. F. Baig
HON'BLE MR. JUSTICE SAMEER JAIN
Judgment
18/02/2025
1. At the outset, learned counsel appearing for the respondents
have submitted that the present petition is filed assailing an/a advertisement/selection/recruitment process initiated in the year 2011 wherein the petitioner(s) has/have applied for the post of Teacher Grade-II.
2. Subsequently, it is apprised that ever since issuance of the said advertisement/recruitment process much water has flown and as on date the impugned selection process is already over with all its consequential appointments being granted/made. Nevertheless, a subsequent fresh advertisement/selection process was also initiated and culminated. Thence, it can be deduced that as on date, no vacant seats/posts are available.
3. Lastly, it is apprised that the present lis/identical lis is no more res integra and is already adjudicated vide judgment dated 13.02.2025 passed in SBCWP No. 2706/2000 titled as Om (Downloaded on 01/03/2025 at 12:17:23 AM) [2025:RJ-JP:8099] (4 of 4) [CW-5372/2012] Prakash Ghiya Vs. State of Raj. & Ors. Therefore, the said ratio can be made applicable to the present petition also.
4. Learned counsel appearing for the petitioner(s) is unable to refute the aforementioned contentions or substantiate the availability of seats/ survival of the lis in hand.
5. In pursuance of the contentions noted insofar, this Court deems it apposite to place reliance upon the ratio encapsulated in State of Orissa & Anr. v. Raj Kishore Nanda & Ors. reported in (2010) 6 SCC 777, Girdhar Kumar Dadhich Vs. State of Rajasthan reported in (2009) 2 SCC 706, Union of India v. B. Valluvan reported in (2006) 8 SCC 686 and Raj Rishi Mehra & Ors. Vs. State of Punjab & Anr. reported in (2013) 12 SCC 243, and the circulars issued by the Government of Rajasthan, Department of Personnel dated 19.07.2001 bearing No. F.7(2)/DOP/A-2/81 Pt. and Øekad i-7 ¼2½ dkfeZd@d&2@81 ikVZ dated 13.01.2016 passed by jktLFkku ljdkj dkfeZd ¼d&2½ foHkkx, whereby it is made unambiguous that qua the selection process for any public service examination, the waiting/reserved list lapses after a span of six months from the date of its issuance, and if appointments are already made, then no judicial interference can be made at a belated stage.
6. Accordingly, the present petition is dismissed in light of ratio passed in Om Prakash Ghiya (supra) which shall be treated as a part and parcel of the present judgment. Pending applications, if any, shall stand disposed of.
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