Rajasthan High Court - Jaipur
Mukut Bihari Sharma &Ors vs State Of Rajasthan&Ors on 22 February, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan
Jaipur Bench
**
Civil Writ Petition No.9601/2009
Smt. Rakesh Mathur & Anr Versus State & Ors.
(& Cognate cases enlisted in Schedule)
Date of Order ::: 22/02/10
Hon'ble Mr. Justice Ajay Rastogi
For Petitioners :
Sarva Shri Anoop Dhand, Tanveer Ahmed, SK Gupta, Rajeev Surana,
Ram Pratap Saini, CM Verma, RA Verma, Gopal Gupta, CL Saini,
CP Sharma, Om Veer S.Saini, Rajesh Kala, RK Kasana, Vinod Gupta
Sudesh Kasana ,Naveen Dhuwan, Vinod Kr. Sharma, Prahlad Sharma,
Manish Sharma, Vijay Pathak, Ashok Yadav, Suresh Kumar, Sajid Ali,
Amit S.Shekhawat, Imran Khan, Bharat Yadav, Jeetenra Kr. Sharma,
Subhash Sharma, Dharmendra Barala, BD Sharma, Yogesh Sharma,
YK Sharma, Sunil Jain, Narendra Tewari, Brijesh Bhardwaj, RD Meena,
Prakash Thakuria, Ashok Kr. Shahdapuri, AR Meena, Girish Khandelwal,
Hridayesh Singh, Hemant Gajraj, Mahendra Sharma, Ganesh Kr. Sharma,
Sumer Singh, Praveen Poiswal, Sudesh Basanl, Pushpendra P.Singh & NawalS.Sikarwar
Mr. SN Kumawat, AAG and for respondent PSC
Mr. Ganesh Meena, Govt. Counsel for respondents
Since all these petitions as per Schedule appended herewith involve common question, hence at joint request, were heard together and are being disposed of by present order.
Grievance of the petitioners is that 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. 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 Vidhyarthi Mitra.
Counsel jointly submit that the issue raised in instant petitions has been examined by this Court vide judgment dt.15/02/2010 in Kokila Sharma & Ors. Vs. State (CWP-8969/2009 & cognate cases, wherein this Court took note of judgment dt.08/05/2009 in a bunch of 633 writ petitions (CWP-4652/2009 & cognate cases) and so also stay order dt.16/12/09 passed by Division Bench in SA(W)-1237/2009 & 525/2009, and finally observed ad infra:
In the light of what has been observed in CWP-4652/2009 vide judgment dt.08/05/2009 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. However, Government Counsel submit that necessary facts have not been made available by the petitioners. But this fact could not have been controverted that the petitions relate to termination of persons having been engaged/appointed as Vidharthi Mitra on contract basis till persons regularly selected by RPSC & DPC are made available. As regards judgment (supra), it has not been disputed by Government Counsel about controversy being decided by the Court. This Court has already taken note of directions issued by Department of Elementary Education Government of Rajasthan vide letter dt.11/08/09 permitting all such persons working as Vidhyarthi Mitra in present academic session but their continuance will be subject to final outcome of special appeals (SA(W)-1237/2009 & 525/2009) preferred by the respondents State against judgment dt. 08/05/2009. Individual merit of writ petitioners has not been examined by this Court. In the light of what has been observed (supra) vide judgment dt.15/02/2010 in CWP-8969/2009 (Kokila Sharma & Ors Vs. State & Ors), instant writ petitions as per Schedule appended herewith stand disposed of. No costs.
(Ajay Rastogi), J.
K.Khatri/p5/ 9601CW09-Fb22-Vidharthi-2nd-lot.doc Schedule to Judgment in CWP-9601/2009 & Cognate cases *** S.No. CWP Nos. / Name of Petitioners/Versus State & Ors 1.9601/2009 Smt. Rakesh Mathur & Anr Versus State & Ors. 2.9658/2009 Om Prakash & (38) Ors 3.9787/2009 Hari Mohan Panchal 4.748/2010 Pawan Sharma 5.10108/2009 Shyam Lal Meena 6.10111/2009 Hukam Singh Gurjar & Anr.
7.10143/2009 Neelu Kanwar Shekhawat & Anr. 8.10165/2009 Chhitarmal Jat 9.11299/2009 Surednra S.Salodiya & (4) Ors. 10.11326/2009 Kiran Kumari Tailor & Anr 11.11551/2009 Sharwan Kumar 12.11611/2009 Hate Singh & Anr 13.11653/2009 Shiv Kumar Gautam 14.11993/2009 Chand Mal Meena & (3) Ors.
15.12455/2009 Mahesh Kr. Mali & (3) Ors.
16.12472/2009 Ramkesh & Anr.
17.12982/2009 Dharampal Choudhary 18.13111/2009 Shivani Vijay & Anr.
19.13258/2009 Umesh Kr.Joshi 20.13272/2009 Ashadevi Dhakad 21.13274/2009 Madhu Bala Duharia 22.13277/2009 Satish Kumar & (2) Ors.
23.13280/2009 Prahlad Meghwal 24.13288/2009 Mohanlal Verma 25.13290/2009 Shunil Kr. Agrawal 26.13297/2009 Arjun Lal 27.13306/2009 Gauri Shankar Sharma & (2) Ors 28.13315/2009 Manoj Kumar Sharma & Anr 29.13333/2009 Guddi Bai Meena & (2) Ors.
30.13338/2009 Maruram Saini 31.13344/2009 Haruto Lal Raigar 32.13349/2009 Banwari Lal Meena 33.13352/2009 Sanwarmal Kumawat & (2) Ors. 34.13359/2009 Samser Khan & (3) Ors 35.13361/2009 Ms Akansha Jain 36.13362/2009 Smt. Pinki Kumawat 37.13380/2009 Jagdish Pd. Sharma 38.13391/2009 Vijesh Kr.Sharma 39.13392/2009 Ramesh Chand Balai 40.13454/2009 Satpal Singh 41.13474/2009 Ashok S. Bhati & (4) Ors.
42.13489/2009 Purhsottam & (2) Ors.
43.13558/2009 Rekhan Pareek 44.13565/2009 Ravindra Kr. Garg 45.13579/2009 Rakesh Kr. Sharma & Anr 46.13596/2009 Tara Chand Kumhar 47.13974/2009 Prem Shankar Swami 48.13975/2009 Mohan Lal Sharma & Anr 49.13977/2009 Gopal Ram Meghwal & Anr 50.14302/2009 Mahesh Chand Jat & Anr 51.14305/2009 Ranveer Sutaliya & (2) Ors. 52.14313/2009 Rajpal Yadav & Anr 53.14337/2009 Roshan Kumari 54.14464/2009 Smt. Anu Kanwar 55.14502/2009 Ramroop Meena & & Anr 56.14528/2009 Kumari Salini Gautam 57.14532/2009 Ajab Kanwar 58.14553/2009 Yogesh Kr. Sharma & Anr 59.14594/2009 Lokesh Kr.Sharma 60.14995/2009 Amar Chand Kumawat & Anr 61.14997/2009 Tejpal Tailor 62.15336/2009 Mukut Bihari Sharma & Ors. 63.15452/2009 Rachna Kumari & Anr 64.15459/2009 Rampal Kumawat 65.15461/2009 Deependra Kr Kahar & (2) Ors 66.15463/2009 Lab Chand Regair & (4) Ors. 67.15472/2009 Brij Mohan Meena 68.15540/2009 Minakashi Kumawat 69.15545/2009 Vikram S. Rajpoot & Anr 70.15582/2009 Rampal Nagar 71.15888/2009 Jitendra Pal Singh 72.551/2010 Bhuvnesh Kr. Nekela &Anr 73.675/2010 Lalita Meena & (7) Ors.
74.920/2010 Ashok Kr.Sharma & (2) Ors.
75.1336/2010 Reena Kumari Meena 76.1548/2010 Rajendra Kr. Lodha & (5) Ors 77.1550/2010 Danish Mohd.
78.1562/2010 Mahesh Kr. Satolia & (3) Ors. 79.1566/2010 Jitendra Kr. Sharma 80.1567/2010 Babu Lal Sharma 81.1592/2010 Smt. Sarita Sharma & Anr 82.1655/2010 Paras Ram Singh & Anr 83.1669/2010 Indira Jain & Anr 84.1687/2010 Mahesh Kr. Meena 85.1694/2010 Kiran Chauhan & (10) Ors.
86.15802/2009 Ramesh Chand Meena Versus State & Ors (Ajay Rastogi), J.
K.Khatri/p5/ 9601CW09-Fb22-Vidharthi-2nd-lot.do