Rajasthan High Court - Jodhpur
Ranjeet Singh & Ors vs State Of Raj. & Ors on 6 July, 2009
Author: Prakash Tatia
Bench: Prakash Tatia
S.B. Civil Writ Petition No.6304/09
Suman Kanwar Charan & ors.
vs.
The State of Raj. & ors.
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
JUDGMENT
S.B. Civil Writ Petition SUMAN KANWAR CHARAN & ORS.
1
No.6304/2009 Vs. STATE OF RAJ. & ORS
S.B. Civil Writ Petition No. SAMPAT KUMARI & ORS Vs. STATE
2
6359/2009 OF RAJASTHAN & ORS
S.B. Civil Writ Petition No. JYOTI & ORS. Vs. STATE OF RAJ. &
3
4364/2009 ORS
S.B. Civil Writ Petition No. BABU RAM Vs. STATE OF RAJ. &
4
5593/2009 ORS
S.B. Civil Writ Petition No. REKHA LAHOTI & ANR Vs. STATE
5
6127/2009 OF RAJ. & ORS.
S.B. Civil Writ Petition No. NAINA RAM Vs. STATE OF RAJ. &
6
6246/2009 ORS
S.B. Civil Writ Petition No. SMT. JIGYASA SHARMA Vs. STATE
7
6247/2009 OF RAJ. & ANR
S.B. Civil Writ Petition POONAM KUMARI SEVAK & ORS Vs.
8
No.6248/2009 STATE OF RAJ. & ORS.
S.B. Civil Writ Petition No. KANDARP KRISHNA UDAWAT Vs.
9
6250/2009 STATE OF RAJ. & ANR.
S.B. Civil Writ Petition No. DARSHAN KAUR & ORS Vs. STATE
10
6289/2009 OF RAJ. & ORS.
S.B. Civil Writ Petition No. RAJENDRA SINGH & ORS Vs.
11
6301/2009 STATE OF RAJ. & ORS.
S.B. Civil Writ Petition No.6304/09
Suman Kanwar Charan & ors.
vs.
The State of Raj. & ors.
2
S.B. Civil Writ Petition No. SUKHA RAM Vs. STATE OF RAJ. &
12
6302/2009 ORS.
S.B. Civil Writ Petition No. SUSHILA SHARMA & ORS Vs. STATE
13
6315/2009 OF RAJ. & ANR.
S.B. Civil Writ Petition No. NARPAT KUMAR Vs. STATE OF
14
6322/2009 RAJ. & ORS
S.B. Civil Writ Petition No. SOHAN LAL & ORS Vs. STATE OF
15
6331/2009 RAJ. & ORS.
S.B. Civil Writ Petition BALESHWAR NINAMA & ORS. Vs.
16
No.6346/2009 STATE OF RAJ. & ORS.
S.B. Civil Writ Petition No. RANJEET SINGH & ORS. Vs. STATE
17
6355/2009 OF RAJ. & ORS.
S.B. Civil Writ Petition No. BIRBAL RAM & ORS. Vs. STATE OF
18
6361/2009 RAJ. & ORS.
S.B. Civil Writ Petition No. SMT. URMILA JANGID & ORS. Vs.
19
6363/2009 STATE OF RAJ. & ORS.
S.B. Civil Writ Petition No. KUM. DHANESHWARI RATHORE &
20
6380/2009 ANR. Vs. STATE OF RAJ. & ORS.
S.B. Civil Writ Petition No. DEEPAK JANI & ORS. Vs. STATE OF
21
6367/2009 RAJ. & ORS
S.B. Civil Writ Petition No. GOVA RAM RATHORE Vs. STATE
22
6375/2009 OF RAJ. & ORS.
S.B. Civil Writ Petition No. PENPO DEVI & ORS. Vs. STATE OF
23
6382/2009 RAJ. & ORS.
S.B. Civil Writ Petition No. RAJU RAM Vs. STATE OF RAJ. &
24
6383/2009 ORS
S.B. Civil Writ Petition No. RAM CHANDRA & ORS. Vs. STATE
25
3051/2009 OF RAJ. & ORS.
S.B. Civil Writ Petition No.6304/09
Suman Kanwar Charan & ors.
vs.
The State of Raj. & ors.
3
S.B.CIVIL Writ Petition BHANWAR LAL & ORS. VS. THE
26
NO. 6314/09 STATE OF RAJASTHAN & ORS.
Date of Order:- July 06 ,2009.
PRESENT
HON'BLE MR. JUSTICE PRAKASH TATIA.
Servashri Sajjan Singh, JK Bhaiya, sandeep Saruuparia,
sukesh bhati, IR Chouahary, VS Choudhary, MR Choudhary,
Shree Kant Verma, RS Saluja, SS Nirban, ps chundawat,
Rajendra S. Chundawat, MR choudhary, BS Bhalasria,
Deelip Kawadia, RS Mankad, Amit Mehta, PardhumanSingh,
Sanjay Vyas, RS Charan, Awar Dan Charan, Anurag Shukla,
Arjun Purohit, DS Gaur, Roshan Lal, RJ Punia, Satyadev
Singh Charan, RK Bhatnagar, Jemant Jain, Shambhoo
Singh, Bharat Singh, MS Godara, BS Deora, Bhushan Singh
Charan,MK Dudy. GS Bhati, Manish Dadhich, Vinit Kumar
Mathur, Rishabh Sancheti for the petitioners.
Mr. RL Jangid, Addl. Advocate General with Mr.Rajesh Bhati
for the respondent-the State.
BY THE COURT:
Learned counsel for the petitioners are directed to supply two sets of copy of the memo of writ petition to Shri R.L. Jangid, Addl. Advocate General, who has already put in S.B. Civil Writ Petition No.6304/09 Suman Kanwar Charan & ors.
vs. The State of Raj. & ors.
4 appearance on behalf of the respondents in other 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 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 S.B. Civil Writ Petition No.6304/09 Suman Kanwar Charan & ors.
vs. The State of Raj. & ors.
5 (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.
mlt.