Rajasthan High Court - Jaipur
Mahendra Kumar Yadav vs State Of Raj & Ors on 23 April, 2010
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH JAIPUR. O R D E R S.B. CIVIL WRIT PETITION NO.575/2010. Dhara Singh Gurjar Versus State & Ors. (& Cognate cases as per Schedule annexed) Date of Order ::: April 23, 2010. HON'BLE MR. JUSTICE MOHAMMAD RAFIQ For petitioners - Sarva Shri Ritesh Jain, Bhupender Pareek, Manish Sharma, Naveen Dhuwan, Vijay Pathak, DK Bhardwaj, Sajid Ali, Sanjay Kr.Sharma, Praveen Poswal, OP Jhunjhunwala, JK Gupta, RK Sharma, AS Shekhawat, Rambabu Sharma (Ist), Ajay Goyal, Dheeraj Tripathi, K.C. Sharma & Ramratan Meena, R.D. Meena, Tanveer Ahmed, Ashindra Gautam and Ram Pratap Saini. Shri SN Kumawat, AAG and for respondent RPSC. ****
All these petitions as per Schedule-A attached herewith since involve common question, hence at joint request, are being disposed of by present order.
Counsel for petitioners jointly submit that petitioners were engaged/appointed as Vidhyarthi Mitra on contract basis till the persons regularly selected by Rajasthan Public Service Commission (RPSC) and Departmental Promotion committee are made available.
However, services of persons who were similarly situated while working as Vidhyarthi Mitra were terminated by respondents. A bunch of 633 writ petitions (CWP-4652/2009 & cognate cases) were decided by this Court vide judgment dt.08/05/2009 with operative part ad infra:
(36) Accordingly, the writ petitions are disposed of as under:
I. During continuation of the work, as detailed out herein above the invocation of the last extension is arbitrary and illegal; and the consequential automatic termination orders of the petitioners are set aside.
II. The RPSC/DPC selected candidates/ employees are still not available and next academic session is about to start; even urgent temporary appointments under Rule 28 of the Rules of 1971 are not possible due to short span of one month and a half left to start with the process of admission and academic session, therefore, as per the aims and objects of the Scheme, respondents are directed to consider the cases of the petitioners for continuation in service till regularly selected candidates from RPSC/persons selected and recommended by the DPC for promotion are made available in the light of the above observations;
III. Even in case of appropriate order of continuation in service till regularly selected candidates from RPSC/DPC selected persons are available, the petitioners are not entitled for wages of the vacations, in other words, when the schools are closed.
IV. In case the regularly selected candidates from RPSC/persons selected and recommended by the DPC for promotion are made available, then the respondents can terminate services of the petitioners after preparation of the seniority list on the State level as per their date of appointment and merit assigned to them, by following the principle of 'last come first go' to the extent of availability of the selected candidates and while doing so, the respondents will keep the interest of the present students and prospective students in view.
Counsel submits that since issue raised in instant bunch of petitions stands decided by co-ordinate Bench of this Court vide judgment (supra), these petitions may also be decided in the light thereof.
Counsel for petitioners further submit that in the light of judgment (supra), the directions have been issued by the Department of Elementary Education, Govt. of Rajasthan vide letter dt.11/08/09 to the Director of Elementary Education Bikaner to permit all such persons working as Vidhyarthi Mitra in present academic session but their continuance will be subject to final outcome of special appeals having been preferred by respondents State against judgment dt.08/05/2009. Subsequently, the Joint Director (Training), Secondary Education, Rajasthan, Bikaner has also issued another circular on 17.9.09 to the same effect.
Some of the petitioners have raised their grievance that despite judgment dt. 08/05/09 of the Court and directions issued by State Government, they have not been permitted to work/discharge duties as Vidhyarthu Mitra.
However, it has not been disputed by Government Counsel about controversy involved herein being decided by this Court vide judgment dt.08/05/2009 alongwith directions (supra) - against which, their only defence is that special appeals (SA(W)-1237/2009 & 525/2009 besides other cognate appeals) have been preferred by respondents State and wherein vide order dt.16/12/09, the Division Bench ordered ad infra:
Since in the impugned judgment, a direction exists at para 36(IV) with regard to termination of Vidhyarthi Mitra on the basis of State level seniority list, though appointments were not made on State level list, therefore, operation of aforesaid para 36(IV) may be stayed because in absencde of termination, selected candidates cannot be appointed.
Looking to the submission made, operation of the direction in para 36(IV) of the impugned judgment shall remain stayed..
However, as regards contention of petitioners Government Counsel submits that directions have been issued by the department concerned, and District Education Officer/concerned officer will ensure that in the light of judgment dt.08/05/09 (supra), the petitioners may be permitted to join and discharge their duties as Vidhyarthi Mitra; but their continuance will be subject to final outcome of special appeals preferred by respondents State, which has not been objected by petitioners' Counsel, as well.
In the light of what has been observed in SBCWP No.4652/2009 vide judgment dt.8/5/2009 alongwith directions quoted (supra), all these writ petitions as per Schedule A attached herewith stand disposed of; and the District Education Officer/concerned officer will also ensure that in the light of judgment (supra), the petitioners shall be permitted to join and discharge their duties as Vidhyarthi Mitra; however, it would be subject to afore quoted stay order and final outcome of special appeals (SA(W)-1237/09 & 525/2009 besides cognate appeals) would be binding upon all the petitioners, as well. No costs.
(MOHAMMAD RAFIQ), J.
anil Schedule- Judgment dated 23/04/2010.in SBCWP No.575/2010
Dhara Singh Gurjar Vs. State & Ors.
& Cognate cases *** S.No. CWP Nos. / Name of Petitioners Versus State & Ors.
1. SBCWP No. 575/2010 : Dhara Singh Gurjar
2. SBCWP No.5428/2010 : Anju Sharma
3. SBCWP No.5436/2010 : Leela Devi Sadu & Anr.
4. SBCWP No.5535/2010 : Raja Ram Bairwa
5. SBCWP No.5387/2010 : Bhagwan Sahai Yadav
6. SBCWP No.5399/2010 : Niti Baheti
7. SBCWP No.5422/2010 : Ram Babu Lavwanshi & Anr.
8. SBCWP No.5408/2010 : Madan Mohan Sharma
9. SBCWP No.5296/2010 : Mahendra Kr.Yadav
10. SBCWP No.5384/2010 : Matin Mansuri
11. SBCWP No.5092/2010 : Ram Narayan Sharma
12. SBCWP No.2262/2010 : Smt.Deepati Joshi
13. SBCWP No. 846/2010 : Pankaj Kr.Chipa
14. SBCWP No.4972/2010 : Mahipal
15. SBCWP No.4966/2010 : Hamid & Anr.
16. SBCWP No.4960/2010 : Kamlesh Kr.Tak
17. SBCWP No.4953/2010 : Shyam Sunder Yogi
18. SBCWP No.4951/2010 : Krishna Chandra Yadav
19. SBCWP No.4952/2010 : Smt.Neenu Sharma
20. SBCWP No.3654/2010 : Smt.Suman Devi Kumawt
21. SBCWP No.4990/2010 : Ram Raj Sain
22. SBCWP No.4975/2010 : Dharmendra Singh & Anr.
23. SBCWP No.4974/2010 : Sandeep Kumar
24. SBCWP No.4973/2010 : Manoj Kumar
25. SBCWP No.5239/2010 : Ratan Lal Jat
26. SBCWP No.3139/2010 : Ashok Kr.Gurjar
27. SBCWP No.5218/2010 : Shivraj Singh & Anr.
28. SBCWP No.5423/2010 : Hari Ballabh Nagar
29. SBCWP No.5236/2010 : Durga Lal Aheer & Ors.
Versus State & Ors (MOHAMMAD RAFIQ), J.
anil