Kanaram Choudhary & Ors vs Union Of India & Ors on 18 January, 2010

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Rajasthan High Court - Jodhpur

Kanaram Choudhary & Ors vs Union Of India & Ors on 18 January, 2010

Bench: Prakash Tatia

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1.    S.B. CIVIL WRIT PETITION NO.3821/2009
      SATYA NARAYAN & ORS. VS. STATE OF RAJ. & ORS.

2.    S.B. CIVIL WRIT PETITION NO.410/2010
      PURKHA RAM. VS. UOI & ORS.

3.    S.B. CIVIL WRIT PETITION NO.411/2010
      DHANNA RAM. VS. UOI & ORS

4.    S.B. CIVIL WRIT PETITION NO.412/2010
      SAHI RAM. VS. UOI & ORS.

5.    S.B. CIVIL WRIT PETITION NO.413/2010
      HARDAS RAM. VS. UOI & ORS.

6.    S.B. CIVIL WRIT PETITION NO.414/2010
      KUMBHA RAM VS. UOI & ORS.

7.    S.B. CIVIL WRIT PETITION NO.415/2010
      RAMU RAM VS. UOI & ORS.

8.    S.B. CIVIL WRIT PETITION NO.416/2010
      JAG RAM VS. UOI & ORS.

9.    S.B. CIVIL WRIT PETITION NO.420/2010
      SAWAI SINGH & ORS. VS. UOI & ORS.

10.   S.B. CIVIL WRIT PETITION NO.4406/2009
      RAM RATAN BHAKAL. VS. UOI & ORS.

11.   S.B. CIVIL WRIT PETITION NO.9222/2009
      DILIP SINGH & ORS. VS. UOI & ORS.

12.   S.B. CIVIL WRIT PETITION NO.8921/2009
      KARNA RAM CHOUDHARY & ORS. VS. UOI & ORS.

13.   S.B. CIVIL WRIT PETITION NO.8327/2009
      SHRAWAN RAM & ORS. VS. UOI & ORS.


Date of order : 18.1.2010
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              HON'BLE MR. PRAKASH TATIA, J.

Sarva Shri Manoj Bhandari, Sukesh Bhati, Tanwar Singh and Manoj Purohit for the petitioner(s). Mr. RL Jangid, Addl. Advocate General for the respondent State.

Mr.VK Mathur, for the respondent-UOI <><><> Since learned Addl. Advocate General Sh. RL Jangid and learned Sr.CGSC Sh. VK Mathur have put in appearance for all the respondents in connected matters and they have been decided finally, therefore, the service is complete and at the request of learned counsel for the respondents, these writ petitions are decided in the light of 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 the petitioners are allowed to continue on the respective posts till the scheme of Lok Talim (or scheme in any other name) is implemented. The petitioner(s) shall 3 be entitled for continuity in service, but not entitled to fix remuneration for intervening period in case the scheme of Lok Talim (or in any other name) is implemented.

[PRAKASH TATIA], J.

cpgoyal/s phophaliya.

S.B. CIVIL WRIT PETITION NO.

Date of order : 18.1.2010 HON'BLE MR. PRAKASH TATIA, J.

Sarva Shri Manoj Bhandari, Sukesh Bhati, Tanwar Singh and Manoj Purohit for the petitioner(s). Mr. RL Jangid, Addl. Advocate General for the respondent State.

Mr.VK Mathur, for the respondent-UOI <><><> In the result, this writ petition is allowed [see separate judgment in S.B. CIVIL WRIT PETITION NO.3821/2009 SATYA NARAYAN & ORS. VS. STATE OF RAJASTHAN & ORS.] decided today itself.

By order Court Master.

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Rajasthan High Court - Jodhpur