Rajasthan High Court - Jodhpur
Manish Kumar Sevda vs State Of Raj. & Anr on 22 July, 2009
Author: Prakash Tatia
Bench: Prakash Tatia
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1. S.B.Civil Writ Petition No.7148/2009
Sukhram Sharma & Ors. Vs. State of Rajasthan & Ors.
2. S.B.Civil Writ Petition No.7176/2009
Chaina Ram Vs. State of Rajasthan & Ors.
3. S.B.Civil Writ Petition No.7180/2009
Shiv Kumar & Anr. Vs. State of Rajasthan & Ors.
4. S.B.Civil Writ Petition No.7183/2009
Saroj Choudhary Vs. State of Rajasthan & Ors.
5. S.B.Civil Writ Petition No.7085/2009
Jyoti Sharma & Anr. Vs. State of Rajasthan & Ors.
6. S.B.Civil Writ Petition No.7086/2009
Muna Ram & anr. Vs. State of Rajasthan & Ors.
7. S.B.Civil Writ Petition No.7280/2009
Prakash Dutt Sharma Vs. State of Rajasthan & Ors.
8. S.B.Civil Writ Petition No.7253/2009
Surja Ram Vs. State of Rajasthan & Ors.
9. S.B.Civil Writ Petition No.7254/2009
Ram Niwas Huda Vs. State of Rajasthan & Ors.
10. S.B.Civil Writ Petition No.7245/2009
Manish Kumar Sevda Vs. State of Rajasthan & Ors.
11. S.B.Civil Writ Petition No.7246/2009
Manoj Kumar Joshi Vs. State of Rajasthan & Ors.
12. S.B.Civil Writ Petition No.7247/2009
Raj Karan Sharma Vs. State of Rajasthan & Ors.
13. S.B.Civil Writ Petition No.7248/2009
Mohd. Ayub Vs. State of Rajasthan & Ors.
14. S.B.Civil Writ Petition No.7249/2009
Bal Mukund Sharma Vs. State of Rajasthan & Ors.
15. S.B.Civil Writ Petition No.7250/2009
Santosh Vs. State of Rajasthan & Ors.
16. S.B.Civil Writ Petition No.7251/2009
Kamlesh Kumar Joshi Vs. State of Rajasthan & Ors.
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17. S.B.Civil Writ Petition No.7252/2009
Jeevan Lal Sharma Vs. State of Rajasthan & Ors.
18. S.B.Civil Writ Petition No.7008/2009
Narendra Singh Vs. State of Rajasthan & Ors.
19. S.B.Civil Writ Petition No.7009/2009
Sushila Vs. State of Rajasthan & Ors.
20. S.B.Civil Writ Petition No.7010/2009
Rajendra Singh Vs. State of Rajasthan & Ors.
21. S.B.Civil Writ Petition No.7011/2009
Devkinandan Swami Vs. State of Rajasthan & Ors.
22. S.B.Civil Writ Petition No.7007/2009
Narendra Singh Vs. State of Rajasthan & Ors.
DATE OF ORDER: 22.7.2009
HON'BLE MR. PRAKASH TATIA, J.
S/Sh. Ravindra Singh, Shamsher Singh, SR Godara, DS Dev, KS Yadav, HR Chawala, RN Buguliya, Sajjan Singh, Vinay Chhipa and DL Rawala, for the petitioner(s).
<><><> Heard learned counsel for the petitioner(s). Several orders were passed in identical fact and situation and one of the order was passed in SBCWP No.4550/2009-Raj Bala Vs. State of Rajasthan & Ors., on 6.5.2009. In those matters, the contention of the petitioner(s) was that while making appointment to the post of Teacher Grade-III, the respondents have not adhered the preference desired by his/her/their for his/her/their posting. It was also contended 3 that the person(s) who stood at lower pedestal than petitioner(s) were employed at the place of their choice but the same treatment was not extended to the petitioner(s). This Court observed that though the posting as per preference cannot be claimed as a right, however, the same being asked by the respondents themselves in the application form, it is expected from them to adhere the same as far as possible. In view of the above reasons, the writ petitions were disposed of by this Court directing the respondents to consider the representation of the petitioner(s) claiming posting as per preference given by the candidate(s).
Following the decision referred above, it is ordered that petitioner(s) may submit the representation to the concerned authority within a period of one month from today. The authority concerned now may consider the representation of the petitioner
(s) seeking his/her/their posting as per preference given by the petitioner(s) and the State Government will be free to take into account the delay while considering the petitioner's representation and if the petitioner(s) yet can be given relief then also the petitioner(s) may be given relief and may pass appropriate order.
(PRAKASH TATIA), J.
c.p.goyal/-
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S.B. Civil Writ Petition No.____/2009 DATE OF ORDER: 22.7.2009 HON'BLE MR. PRAKASH TATIA, J.
S/Sh. Ravindra Singh, Shamsher Singh, SR Godara, DS Dev, KS Yadav, HR Chawala, RN Buguliya, Sajjan Singh, Vinay Chhipa and DL Rawala, for the petitioner(s).
<><><> This writ petition is disposed of (See separate judgment in S.B.Civil Writ Petition No.7148/2009-Sukhram Sharma & Ors. Vs. State of Rajasthan & Ors.) decided today i.e., 22.7.2009.
By order Court master Court NO.5.