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Rajasthan High Court - Jaipur

Mukesh Kumar Khateek And Ors vs State (Panchayati Raj Dep )Ors on 11 May, 2012

Author: Mn Bhandari

Bench: Mn Bhandari

    

 
 
 

 IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN 
 JAIPUR BENCH, JAIPUR
ORDER 
SB Civil Writ Petition No. 3520/2012
Rajesh Kumar Meena & ors Versus State of Rajasthan & ors

AND 
SB Civil Writ Petition No.4521/2012
Basant Bhidasra & ors  Versus State of Rajasthan & ors 
AND
S.B.Civil Writ Petition No.7122/2012
Dhana Ram Saini & anr versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7112 /2012
Mukesh Yadav & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7121 /2012
Ramkishan Sharma & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7113 /2012
Sohan Lal Bunkar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6919 /2012
Sarita & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No. 6923/2012
Kapil Jaiman & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6922 /2012
Anita Sharma & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No. 6920/2012
Shomana Jain versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No. 6989/2012
Mainpal Swami & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5360 /2012
Vikram Kumar Saini & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5361/2012
Sanju Kumari & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5356 /2012
Ramesh Meena & anr versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5357 /2012
Dharmendra Singh versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5384/2012
Ram Swaroop Yadav versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4705/2012
Kuldeep Sharma & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4728/2012
Rajesh Kumar Meena & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4748/2012
Ravindra Kumar Rajoriya & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4730/2012
Chandra Prakash Sharma & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4741/2012
Mahesh Chand Jat & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4704/2012
Sangeeta Jain versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4735/2012
Dinesh Kumar Meena & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4722/2012
Dilawar Singh & anr versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4122/2012
Suresh Kumar versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6435/2012
Vikash Kumar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7375/2012
Shankar Lal & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7374/2012
Avinash Agrawal & ors versus State of Rajasthan & ors 

AND
S.B.Civil Writ Petition No.7373/2012
Sharvan Kumar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7371/2012
Mukesh Kumar Joya & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7381/2012
Kishore Kumar Sharma & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7367/2012
Anita Sharma & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4805/2012
Rekha Bai & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4813/2012
Prerna Joshi & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5832/2012
Vijay Lata & anr versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5815/2012
Anita Kumari & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5835/2012
Vishnu Kumar Saini & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6815/2012
Sunita Beniwal & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6830/2012
Dinesh Kumar Gurjar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6811/2012
Rameen Bairwa & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6800/2012
Parveen versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6824/2012
Sumar Kumari & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6835/2012
Hans Ram Singh & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6820/2012
Vishnu Kumar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6839/2012
Dinesh Kumar Verma & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6818/2012
Jitendra Bhatra & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5924/2012
Sumit Kumar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5970/2012
Santosh Kumar Meena & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6949/2012
Satveer Singh & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6984/2012
Vikas Meena & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6951/2012
Sunita Kumar Lamba & anr versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6954/2012
Jitendra Kumar Basniwal & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6950/2012
Mahendra Kumar Bhadala & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6936/2012
Saroj Kumari & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6945/2012
Mahesh Kumar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6952/2012
Pankaj Kumar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6985/2012
Sarda Devi & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6585/2012
Anil Vyas versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6564/2012
Deep Mala Sharma & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6599/2012
Mahendra Gurjar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6566/2012
Ramkishor Gurjar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6570/2012
Rekha Kumari Saini & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6557/2012
Vinita Choudhary & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6563/2012
Saroj Mohanpuria & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6567/2012
Bheemraj Meena & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6568/2012
Suwa Lal versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4595/2012
Hajari Mal Meena & anr versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4596/2012
Shakti Singh Gurjar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4583/2012
Jagdish Prasad & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6562/2012
Asha Kumari & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5563/2012
Ravindra Singh & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5582/2012
Tejpal Choudhary & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5592/2012
Dinesh Kumar Sharma & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7452/2012
Jairam Gurjar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7111/2012
Uma Soni & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7451/2012
Mahendra Kumar Mahla & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7450/2012
Arjun Lal Yogi & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7449/2012
Kavita & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7448/2012
Pawan Kumar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7445/2012
Santosh Kumari & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7444/2012
Mukesh Kumar Sharma & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7443/2012
Jai Ram Dhobi & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7320/2012
Ramchandra Bunker & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7267/2012
Aradhana Gaur & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7266/2012
Lalit Kumar Khatik & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7265/2012
Vikram Singh Jakhar & ors versus State of Rajasthan & ors 



AND

S.B.Civil Writ Petition No.7262/2012
Krishan Kumar Yadav & anr versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7260/2012
Sandeep Kumar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7259/2012
Mahaveer Meena & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7223/2012
Mukat Lal Meena & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7011/2012
Indraj Meena versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7009/2012
Rajendra Prasad Meena versus State of Rajasthan & ors 

AND


S.B.Civil Writ Petition No.7013/2012
Rajesh Kumar versus State of Rajasthan & ors 


AND


S.B.Civil Writ Petition No.7008/2012
Suman Choudhary & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5081/2012
Dharmishtha Pathak & anr versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5082/2012
Rajiv Sharma & anr versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5004/2012
Lakhan Saini & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5031/2012
Bhawani Singh Choudhary & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6018/2012
Surender Kumar Paridwal & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6012/2012
Ram Narayan Malhotra & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5047/2012
Naresh Singh Bhati & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5043/2012
Rajnish Kumar Katara versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5041/2012
Madhulika Gupta & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6056/2012
Mahendra Kumar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6058/2012
Asha Kumar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6051/2012
Anand Kanwar Rathore versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6039/2012
Jyotsana Joshi & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6059/2012
Bhanwar Lal Pilaniyan & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6054/2012
Ram Lal & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6049/2012
Bhagwan Singh Saini & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6057/2012
Shaitan Singh Meena & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6061/2012
Rugha Ram Verma & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5055/2012
Dilip Singh & ors versus State of Rajasthan & ors 

AND


S.B.Civil Writ Petition No.5054/2012
Reena Choudhary & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6492/2012
Rakesh Kumar Palsania & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6459/2012
Avinash Kaur & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6477/2012
Ravi Shankar Koudhik & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6482/2012
Pritam Kumar Tak versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6490/2012
Ajam Khan & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6493/2012
Mahesh Chand & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6488/2012
Manish Kumar Sharma & anr versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6484/2012
Vinita Kumari & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6495/2012
Anita Bagariya versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6489/2012
Khusiram Meena & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6451/2012
Kishore Kumar Dariya & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6491/2012
Pushpa Kumari Bhardwaj & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6497/2012
Vandana Mishra & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6496/2012
Bhagwan Das Swami & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6466/2012
Sandeep Kumar Verma & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6456/2012
Kirana Maan & anr versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5699/2012
Leela Ram Meena & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5696/2012
Vishan Singh & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5682/2012
Ashish Kumar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5681/2012
Sangeeta Meena & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5675/2012
Niranjana Sharma & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5674/2012
Neetu Kumawat & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5673/2012
Vikram Kaloria & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4699/2012
Bhanu Kumawat & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4698/2012
Manju Fagaria versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4653/2012
Anil Kumar Bijarnia & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4654/2012
Jeetandra Meena & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4657/2012
Dayaram & anr versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4662/2012
Puran Singh Yadav & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4664/2012
Manikant versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4665/2012
Shivdayal Sharma & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4667/2012
Kavita Choudhary & anr versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4668/2012
Majoj Kumar Awasthi versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4669/2012
Umesh Chand & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4670/2012
Jogjeevan Yadav & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4671/2012
Priyavarte & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4672/2012
Dharmpal Gurjar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4693/2012
Smt Alka Saini & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4697/2012
Anju Pandey versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4696/2012
Narendar Byamal & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5187/2012
Chandra Prakash Yadav & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.7173/2012
Anita Palsania & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.5169/2012
Ashok Kumar Nimoria & anr  versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6189/2012
Ram Dulari versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6171/2012
Anjali Sharma & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6197/2012
Sunita Kumari & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6193/2012
Naresh Kumar Yadav & ors vs The Principal Secretary, Department of Rural Development & Panchayat Raj & ors 

AND
S.B.Civil Writ Petition No.6170/2012
Subhash Chand & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6167/2012
Rishikesh Meena & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6168/2012
MohanLal Yadav & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6176/2012
Manju versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6177/2012
Raghuveer Dayal & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6172/2012
Dinesh Kumar Bunkar & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.6179/2012
Mahendra Kumar Chahila & ors versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4169/2012
Pushpa Kanwar  Nathawat versus State of Rajasthan & ors 

AND

S.B.Civil Writ Petition No.4168/2012
Seema Agrawal  versus State of Rajasthan & ors 

AND
SB Civil Writ Petition No.5188/2012
Narendra Singh & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5199/2012
Vinod Kumar & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5194/2012
Rani Paliwal & anr versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5184/2012
Khusheeram Gurjar & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5195/2012
Arvind Singh Basendra & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5181/2012
Shrawan Kumar Bajroliya & anr  versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5182/2012
Girdhari Lal Jat & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5196/2012
Pramila Sharma & anr versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5176/2012
Rajesh Kumar & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5180/2012
Jitendra Kumar Ghoslya versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5197/2012
Ashok Kumar Yadav & anr versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5186/2012
Satish Kumar Verma & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5148/2012
Ram Kishore Saini versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5144/2012
Mahesh Kumar Meena & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5140/2012
Babu Lal Prrajapat & anr versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5142/2012
Manoj Kumar Jangid & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5139/2012
Bhageerath Lal Yadav & anr versus State of Rajasthan & ors
AND

SB Civil Writ Petition No.5138/2012
Babu Lal Saini versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5137/2012
Jai Prakash versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5136/2012
Munesh Kumar Meena versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5135/2012
Ram Raj Singh versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5134/2012
Ladu Singh Shekhawat & anr versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5150/2012
Dal Singh & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5155/2012
Suman Kumar & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5156/2012
Dinesh Kumar Sharma versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6142/2012
Ashok Kumar Sharma & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6143/2012
Vijay Laxmi & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6144/2012
Manju Choudhary & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6145/2012
Smt Kirti Sharma & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6146/2012
Sanjay Kumar & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6148/2012
Babu Lal Gurjar versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6150/2012
Manish Sharma & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6154/2012
Surendra Singh Tatarwal & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6156/2012
Kamlesh Bairwa & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6152/2012
Harui Om Shiv Gauttam & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6157/2012
Sulochana versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6160/2012
Urmila Kumari & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6161/2012
Alka Singh & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6162/2012
Shobraj Verma & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6163/2012
Shalu Sharma & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6164/2012
Sandeep Kansotia versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6165/2012
Jhabar Singh Tanwar & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4126/2012
Mahdendra Kumar Sharma versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5114/2012
Mahendra Kumar Chaturvedi & anr vs State of Rajasthan & ors
AND
SB Civil Writ Petition No.4128/2012
Banwari Lal versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5122/2012
Urmila Kumari versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6104/2012
Gajanand Sharma & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4125/2012
Prakash Kumar Yogi & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5124/2012
Dhura Ram versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4129/2012
Pramod Kumar Godara versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4124/2012
Sita Ram Mundotia &ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5121/2012
Laxman Singh versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5126/2012
Prem Prakash Meena & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5115/2012
Shiv Lahri Meena & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5127/2012
Bheem Singh & anr versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5131/2012
Sita Ram Yadav & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5130/2012
Maya Kharra versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4123/2012
Cheetar Lal Dhobi & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5123/2012
Laxman Singh versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5132/2012
Shilpa Singh & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4127/2012
Suresh Kumar & anr versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5125/2012
Mamta Kumari & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6109/2012
Priya Kumawat & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5101/2012
Pramila Dua versus State of Rajasthan & ors
AND
S.B.Civil Writ Petition  No.7185/2012
Pushpendra Kumar Anjana & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7184/2012
Ramesh Chand Meena & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7183/2012
Santosh Kumari Kavia Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7180/2012
Noor Jahan Bano & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7177/2012
Hemraj Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7176/2012
Shailesh Kumar Saini & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.1768/2012
Ashok Kumar Mahawar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7167/2012
Lokesh Kumar Basotiya & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7166/2012
Mangi Lal Lovevanshi & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7044/2012
Suman Yadav & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6776/2012
Dinesh Kumar  Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6778/2012
Babu Lal Verma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6784/2012
Anupam Sharma & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.6787/2012
Miss Meenakshi Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4362/2012
Niranjan Kumar Sharma Vs. State of Rajasthan & Ors.



AND

S.B.Civil Writ Petition  No.4390/2012
Mahesh Kumar Olkha Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.4343/2012
Man Singh & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4318/2012
Suresh Kumar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4386/2012
Subhash Kumar Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5387/2012
Mahendra Pavanda & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5385/2012
Mahendra Kumar Solankee & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5389/2012
Ravindra Kumar Meena Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5388/2012
Sangeeta Kumari Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.5386/2012
Ambika Sharma Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6382/2012
Hemendra Kumar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4710/2012
Hawa Singh & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.4725/2012
Virendra Bhardwaj Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4729/2012
Asha Ahdana & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4727/2012
Mamta Kumari Khedra & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4726/2012
Ms.Manju Yadav & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.4711/2012
Madan Singh & Anr. Vs. State of Rajasthan & Ors.

AND


S.B.Civil Writ Petition  No.4712/2012
Dhanraj Gujral Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4702/2012
Smt. Asha Sharma Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4709/2012
Sangeeta Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7372/2012
Sunita Bai Meena & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7188/2012
Prakash Chand Meena & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7431/2012 (D)
Shyam Singh & Anr. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7364/2012
Sunil Maan & Ors. Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.7388/2012
Sapna Kumari Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7384/2012
Priyanka Runthla & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7376/2012
Subhash Nehra & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7387/2012
Kavita Kumari & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7396/2012
Vikram Singh & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7395/2012
Ashok Kumar Beniwal & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7391/2012
Pankaj Kumar Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4801/2012
Vikash Kumar Sharma & Anr. Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.4812/2012
Mukesh Kumar Khateek & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4836/2012
Bhoopendra Kumar Sharma Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4807/2012
Yashpal Jat & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4811/2012
Sodan Ram Meena & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4819/2012
Rameshwar Prasad Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4821/2012
Chhattarpal Singh Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4800/2012
Dalveer Singh & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4837/2012
Kamlesh Kumar Moond & Anr. Vs. State of Rajasthan & Ors.\
AND

S.B.Civil Writ Petition  No.4820/2012
Smt. Prem Kumari & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4808/2012
Mahaveer Dadhich & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4967/2012
Vinod Kumar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4936/2012
Rakesh Kumar Sharma & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4989/2012
Ghanshyam Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4945/2012
Ms.Anita & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4964/2012
Murari Lal Swami & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4978/2012
Shiv Ram Raigar Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.4932/2012
Rachna Shukla & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4900/2012
Sarfraj Ayyub & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4993/2012
Rakesh Bangarwa & Ors. Vs. State of Rajasthan & Ors.

AND

S.B. Civil Writ Petition  No.4981/2012
Brij Mohan Mahla & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5961/2012
Hemraj Mali & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5912/2012
Asif Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5960/2012
Saroj Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6948/2012
Mahesh Kumar & Ors. Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.6946/2012
Jaipal Singh & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5083/2012
Balkrishan Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4593/2012
Reenu Kanwar Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4587/2012
Mordhwaj & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4597/2012
Bhagwan Sahay Gurjar Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4594/2012
Shankar Lal Yadav & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5572/2012
Ghanshyam Malakar & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4565/2012
Jogendra Singh & Ors. Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.4564/2012
Devendra Singh Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4582/2012
Kamla Devi Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5565/2012
Raju Lal Meena & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5566/2012
Sohan Lal & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5561/2012
Poonam & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5558/2012
Ramniwas & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5568/2012
Sumitra Kumari & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5573/2012
Mahendra Kumar Yadav & Ors. Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.5583/2012
Hemraj Verma & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5570/2012
Makkhan Lal Verma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5567/2012
Hajari Lal Regar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5580/2012
Banwari Lal Meena & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5557/2012
Jitendra Kumar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5560/2012
Sudesh Kumari Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5569/2012
Ganesh Kumar Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6561/2012
Arjun Lal Goswami & Ors. Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.6565/2012
Ms. Manju Lata Saran & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6558/2012
Nema Ram & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6571/2012
Raj Kumar & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7222/2012
Lal Chand Siyak & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7221/2012
Mohan Lal Kumhar Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7213/2012
Har Lal Saini & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7200/2012
Om Prakash Kumawat & Ors. Vs. State of Rajasthan & Ors.

AND


S.B.Civil Writ Petition  No.7195/2012
Babu Lal Saini & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7480/2012
Hari Shanker Kumawat & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7470/2012
Satyapal Yadav & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7468/2012
Anil Kumar Meena & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7462/2012
Rajkumar Verma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7463/2012
Neelu Godara & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7460/2012
Ashok Kumar Dhabai & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7459/2012
Saroj Kumari Bajroliya & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7458/2012
Bhawna Pareek Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7457/2012
Akhil Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7455/2012
Sushila Kuri & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7454/2012
Anita & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7453/2012
Deepbala Choudhary & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6836/2012
Neki Ram Lakhiwal & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6817/2012
Rajesh Kumar Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6802/2012
Saroj Kumari & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6803/2012
Rajesh Kumar Yogi & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6840/2012
Ms. Sangeeta Choudhary & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6822/2012
Smt. Mamta Sharma & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.6804/2012
Rajendra Prasad & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6850/2012
Vinod Kumar & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7018/2012
Harphool Singh Choudhary & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7023/2012
Pinky Kumari & Ors. 
Vs. 
The Principal Secretary, Department of Rural Development & Panchayati Raj, Jaipur & Ors.

AND

S.B.Civil Writ Petition  No.7019/2012
Kaushal Mohanpuria & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7014/2012
Dinesh Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7017/2012
Rameshwari Kumari & Anr. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7022/2012
Rajiv Kapuria & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7020/2012
Sushila Mawaliya & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5966/2012
Mukesh Kumar Kumawat & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.5952/2012
Ashok Kumar Saini & Ors. Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.5959/2012
Ram Kumar Singh & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5967/2012
Ashok Kumar Maharhniya & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5905/2012
Seema Jain & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5904/2012
Neetika Rathore Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5943/2012
Anju Meena & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5973/2012
Sohani & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5923/2012
Dharmendra Kumar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4986/2012
Santosh Kumar Meena & Ors. Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.4983/2012
Bacchu Singh Meena & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4976/2012
Surendra Kumar Jangid & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4975/2012
Rekha Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5056/2012
Meera Bai Saini & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5042/2012
Renu Singhal & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5046/2012
Anju Kumar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5038/2012
Ram Singh Meena & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5044/2012
Sunita Kumari Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.5045/2012
Subhash Chandra Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5050/2012
Mamta Yadav & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7035/2012
Rohitash Kumar Saini & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5483/2012
Mukesh Kumar Choudhary & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4482/2012
Vikram Singh & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4459/2012
Vikram Singh & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4456/2012
Mukesh Kumar Mawaliya & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5456/2012
Vijay Laxmi & Ors. Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.5490/2012
Ramhari Meena & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5452/2012
Ritesh Kumar Sharma Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6468/2012
Yogendra Ram Dayma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6455/2012
Krishna Kumar Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6454/2012
Mukesh Kumar Saini & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.4016/2012
Laxmi Narayan Vyas & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7518/2012
Ajay Kumar Kaswan & Anr. Vs. State of Rajasthan & Ors.

AND


S.B.Civil Writ Petition  No.7600/2012 (D)
Sonali Meena & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7589/2012 (D)
Ashok Kumar Paliwal & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7305/2012
Kush Kumar Kumawat & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7313/2012
Sarda Devi & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7329/2012
Daleep Singh & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7331/2012
Manish Kumar Sharma Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7314/2012
Vinita Yadav & Ors. Vs. State of Rajasthan & Ors.

AND


S.B.Civil Writ Petition  No.7312/2012
Ramesh Kumar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7311/2012
Sonu Kanwar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7582/2012
Ashok Kumar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5893/2012
Sushila Bijya & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5894/2012
Mukesh Kumar Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7530/2012
Mukesh Uday & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7531/2012
Rakesh Kumar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7533/2012
Roopnarayan Choudhary Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7534/2012
Devendra Singh Hada & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7535/2012
Sonia Agrawal & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7536/2012
Dilip Kumar & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7537/2012
Mohan Singh & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7538/2012
Kamlesh Ola & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7552/2012
Anita Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7553/2012
Mithlesh Kumar Jat & Ors. Vs. State of Rajasthan & Ors.

AND


S.B.Civil Writ Petition  No.7554/2012
Ms. Sangeeta Kumawat & Ors. 
Vs. 
The Principal Secretary, Depart of Rural Development and Panchayati Raj, Jaipur 

AND

S.B.Civil Writ Petition  No.7555/2012
Seema Yogi & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7556/2012
Vishnu Kumar Sharma & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7557/2012
Raghuveer Singh & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7566/2012
Archana Chaturvedi & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition No.7568/2012
Supendra Kumari & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7576/2012
Mukesh Kumar Saini Vs. State of Rajasthan & Ors.

AND


S.B.Civil Writ Petition  No.7577/2012
Pushplata Kumari Meena & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7579/2012
Sunil Kumar Sharma & Ors. 
Vs. 
The Principal Secretary, Depart of Rural Development and Panchayati Raj, Jaipur 


AND

S.B.Civil Writ Petition  No.7580/2012
Basant Choudhary & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7581/2012
Meenu Meena Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7583/2012
Pramila Devi & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7584/2012
Priyanka & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7585/2012
Ramdev Meena & Ors. Vs. State of Rajasthan & Ors.



AND

S.B.Civil Writ Petition  No.4435/2012
Chandra Prakash  Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4436/2012
Brijendra Singh & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4430/2012
Vijendra Singh & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.4431/2012
Shobha Agnihotri & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4448/2012
Bhagwan Sahai Tiwari & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6419/2012
Parmeshwar Lal Verma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6440/2012
Smt. Arti Sharma Vs. State of Rajasthan & Ors.

AND


S.B.Civil Writ Petition  No.6422/2012
Mukesh Kumar Chejara & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5424/2012
Shrikant Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5440/2012
Ram Mohan Jatav Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5437/2012
Rajesh Kumar Choudhary & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5409/2012
Ajay Kumar Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4432/2012
Kiran Manda & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5443/2012
Nemaram & Anr. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.5404/2012
Prem Narayan Meena & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6424/2012
Jagdish Prasad Dhakarwal & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5428/2012
Renuka Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4425/2012
Rameshwar Dayal Meena Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4429/2012
Vikram Singh Meena & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4437/2012
Lokendra Singh & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5429/2012
Rakesh Kumar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5447/2012
Manju Kumari Jat & Ors. Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.5418/2012
Sumitra Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5415/2012
Satyendra Meena Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5403/2012
Meena Dharmawat Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5426/2012
Prakash Chand Teli & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5414/2012
Sushila Meena Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6437/2012
Rinku Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5407/2012
Bhawani Singh Gurjar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4760/2012
Vinita & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4759/2012
Vijaypal & Ors. Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.6796/2012
Sunita Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6763/2012
Mukesh Kumar Mali & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6756/2012
Kuldeep & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5764/2012
Salochana Yadav & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5752/2012
Kamal Ram & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6755/2012
Pawan Kumar Rolaniya & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6765/2012
Mohamad Irphan & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6751/2012
Bhawani Singh & Ors. Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.4794/2012
Banwari Lal Samota & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4799/2012
Veena Sharma & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4796/2012
Deepak Kumar Jat & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4783/2012
Satveer Singh & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4754/2012
Sandeep Kumar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4795/2012
Kailash Chandra Sharma Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6656/2012
Renu Soni & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.4856/2012
Sonam Choudhary & Ors. Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.6871/2012
Vivek Kumar Sharma Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6870/2012
Pyare Lal & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6868/2012
Pramod Kumar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6859/2012
Sitaram Bijarnia & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.6863/2012
Deepak Kumar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7527/2012
Jagdish Prasad Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5462/2012
Shakuntala Devi Sharma & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7526/2012
Ramraj Prajapat & Ors. Vs. State of Rajasthan & Ors.
AND

S.B.Civil Writ Petition  No.7525/2012
Kedar Prasad Sonkiya & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7524/2012
Puranram & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7512/2012
Ashok Kumar Poonia & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7511/2012
Vikram Singh Meena & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7510/2012
Satya Narayan & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7509/2012
Priyanka Choudhary & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7508/2012
Mukesh Kumar Pareek & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7502/2012
Gayatri  Sharma  & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7043/2012
Sharda Kumari Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7189/2012
Chandra Prakash Gupta & Anr. 
Vs.
The Principal Secretary, Department of Rural Development & Panchayat Raj, Jaipur & Ors. 

AND

S.B.Civil Writ Petition  No.7175/2012
Mukesh Kumar & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7170/2012
Sohan Lal Saini & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7187/2012
Dimple Sharma & Ors. Vs. State of Rajasthan & Ors.

AND


S.B.Civil Writ Petition  No.7186/2012
Kamlesh Dhobi & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7179/2012
Prem Singh & Ors. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.7182/2012
Sardar Mal & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.7191/2012
Amarbala Sharma & Anr. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.6643/2012
Hanuman Prasad & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.6661/2012
Manoj Kumar & Yadav &  Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.6347/2012
Shimbhudayal Bairwa & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.5617/2012
Ravi Kumar Sharma & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.6613/2012
Naresh Kumar Harijan & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.6517/2012
Suresh Kumar Gurjar & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.4514/2012
Ram Gopal & Anr. Vs. State of Rajasthan & Ors.

AND

S.B.Civil Writ Petition  No.5538/2012
Manoj Kumar & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.6956/2012
Naveen Kumar Gupta & Ors. Vs. State of Rajasthan & Ors.


AND

S.B.Civil Writ Petition  No.6990/2012
Anjana Dev Vs. State of Rajasthan & Ors.
AND
SB Civil Writ Petition No.6327/2012
Dayaram Gurjar & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6346/2012
Raghuveer Singh Gurjar & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6316/2012
Babulal Yogi & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6322/2012
Ghanshyam Meel & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6320/2012
Jeetendra Kumar Dhakad & anr versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.6324/2012
Devendra Singh & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5343/2012
Smt Ritu Vijay versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5336/2012
Nemi Chand & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5383/2012
Radhey Shyam Saini & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5323/2012
Brijendra Kumar Moond & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5379/2012
Rajendra Kumar Saini & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5370/2012
Jagdeep & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.5369/2012
Sanwar Mal Yadav & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4300/2012
Shalindra Kumar & ors versus State of Rajasthan & anr 
AND
SB Civil Writ Petition No.4358/2012
Jagdish Prasad Jat versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4359/2012
Nand Kishor versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4361/2012
Subhash Kumar Bhaskar versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4301/2012
Praveen Kumar & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4302/2012
Nathu Ram Meena & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4303/2012
Chet Ram Somra & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4360/2012
Susheela Lora versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4389/2012
Dinesh Chand & ors versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4368/2012
Diksha Sharma & anr versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4363/2012
Anita Pareek versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4364/2012
Rakesh Kumar Bhagasara versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4365/2012
Kumari Bali versus State of Rajasthan & ors
AND
SB Civil Writ Petition No.4263/2012
Avdesh Sharma & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4287/2012
Pawan Kumar Sharma & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5275/2012
Renu & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5274/2012
Manmohan Singh Dhayal versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5283/2012
Nitesh Kumar & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5282/2012
Rakesh Gadhwal & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5264/2012
Sarita Kumari & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5267/2012
Bihari Lal Meel & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5262/2012
Jagmal Singh & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5280/2012
Keshar Deo & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6251/2012
Dilip Singh & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6277/2012
Richhpal Singh Dhayal & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6285/2012
Kailash Chand Choudhary & anr versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6292/2012
Smt Videshwari & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6274/2012
Smt Mamta Kumari  Atal & anr versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6253/2012
Bhanwari Devi & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6270/2012
Radhey Shyam & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6286/2012
Rakesh Kumar & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6256/2012
Ramavtar Meena & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6278/2012
Dilkhus Khan & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6290/2012
Tara Chand & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6257/2012
Rakesh Kumar Sharma & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6299/2012
Damodar Prasad Jangid & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6291/2012
Sumitra Choudhary & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6268/2012
Mukesh & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6288/2012
Satveer Sungh & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6258/2012
Rajendra Kumar Meena versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6276/2012
Sharmila versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.7002/2012
Chhoti Devi & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5246/2012
Basant Kuma & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.7004/2012
Sarojini versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.7091/2012
Champeshwar Sharma & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.7067/2012
Pushkar Lal Morya & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.7089/2012
Saroj Kumari & anr versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.7081/2012
Pushpa Meena & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6085/2012
Sunita Devi & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5087/2012
Pradhan Choudhary & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.7092/2012
Prameshwar Lal & ors versus State of Rajasthan & ors

 
AND
SB Civil Writ Petition No.6083/2012
Rakesh Kumar Bunkar & ors versus State of Rajasthan & ors 
AND

SB Civil Writ Petition No.6067/2012
Neelam & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.7003/2012
Hargyan versus State of Rajasthan & ors 

AND
SB Civil Writ Petition No.5096/2012
Dilip Kumar Meena & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.7073/2012
Radheshyam & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6819/2012
Jeetesh Kumar Meena & ors Versus State Of Rajasthan & ors

AND
SB Civil Writ Petition No.6075/2012
Suman Saini & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7279/2012
Virendar Singh Dhukia & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7254/2012
Pinky Godara Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6841/2012
Sudhira Kumari Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6805/2012
Rajendra Kumar & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6829/2012
Rashmi Shekhawat Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6825/2012
Rajesh Kumar & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6827/2012
Suresh Kumar Saini & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6837/2012
Rakshit Sharma Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7133/2012
Ramavtar Laxkar & Anr Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7142/2012
Mukesh Kumar Yadav & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7141/2012
Kamal Singh & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7139/2012
Anju Kumari Dhaka & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7140/2012
Kailash Chandar & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7144/2012
Sunita Kumari Meena & anr Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7138/2012
Sanwar Mal & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7136/2012
Nathu Lal Mahwar Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7224/2012
Anita Beniwal & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7274/2012
Sharwan Singh & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7273/2012
Sharwan Kumar Kumawat & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7261/2012
Vijerndra Singh & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7258/2012
Murli Manohar Samria & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7276/2012
Tasleem Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7270/2012
Mukesh Meel & anr Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7289/2012
Manoj Kumar & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7278/2012
 Vikas Kaler & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7282/2012
Omprakash Yadav & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7257/2012
Manoj Kumawat & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7281/2012
Meena Kumari & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7280/2012
Anita Kumari & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7105/2012
Ramawtar Soni & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7109/2012
Pinky Kumari Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7110/2012
Neelam Sharma Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7115/2012
Neelam Dudu & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.7132/2012
Vijay Kumar Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6909/2012
Sunil Kumar Nirwan & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6917/2012
Shyopal Ram & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6918/2012
Pradhan Gujar & anr Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6226/2012
Ram Swaroop Dangi & Ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6212/2012
Gajanand Jangid & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6221/2012
Shreechand & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5230/2012
Sanwar Mal & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6247/2012
Naveen Kumar Jhingonia & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5217/2012
Vimla Baloliya & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5212/2012
Vijay Harijan & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5200/2012
Smt. Mamta Shekhawat Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4212/2012
Durga Prasad Saini Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4241/2012
Ramawatar Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5222/2012
Mukesh Kumar Gujar & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5219/2012
Sunita Kumari & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6215/2012
Jai Ram Morodia & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6218/2012
Mangla Ram Meena & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6228/2012
Shrwan Kumar Yadav Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5208/2012
Sanjay Kumar Meena & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6239/2012
Ramawtar Sharma & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6248/2012
Kailash Chand Jajoriya & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6232/2012
Santra Kumari Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5227/2012
Jeetendra Kumar Meena & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5234/2012
Sanjay Kumar Meena & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5238/2012
Meenakshi Sharma Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5237/2012
Rajesh Kumar Bajia & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4433/2012
Digambar Dayal Katara & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4411/2012
Manisha Pathak Bhatt Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4414/2012
Sakshi Sharma Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4427/2012
Samiksha Bhatt Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4413/2012
Mahesh Chand Meena & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4423/2012
Anil Kumar Yadav & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4416/2012
Umesh Kumar & orsVersus State Of Rajasthan & ors
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SB Civil Writ Petition No.4434/2012
Sitaram Beniwal & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.4445/2012
Chitra Shrama & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4412/2012
Vishram Singh Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5400/2012
Krishan Kumar Yadav & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4440/2012
Biharilal Raiger & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5427/2012
Rajesh Kumar Yadav & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5423/2012
Dharam Singh Kumar & anr Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5408/2012
Om Prakash Kumawat & anr Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.5405/2012
Rajendra Kumar & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.5420/2012
Kalyan Sahay Meena & anr Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.5413/2012
Mahesh Kumar Rawat & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.5431/2012
Mukesh Kumar Gurjar & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.5425/2012
Manoj Kumar Jain & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.5419/2012
Anita Kumari & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.5402/2012
Chittar Lal Meena & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.5611/2012
Sher singh Tanwar & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.5613/2012
Mamta Kumari & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.5618/2012
Nirma Kumari & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.5629/2012
Sunita Kumawat & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.5630/2012
Ashok Kumar Choudhary & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.5633/2012
Sohan Lal Jangid & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.5635/2012
Swati Joshi & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.5639/2012
Meena Devra & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.5647/2012
Ravindra Singh Nehra & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.6636/2012
Sunita Kumari & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.6600/2012
Mangala Ram Jat & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6603/2012
Sohani & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.6605/2012
Govind Singh Dewal & ors Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.6606/2012
Manju Kumari Matwa Versus State Of Rajasthan & ors
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SB Civil Writ Petition No.6608/2012
Suresh Kumar Barodia & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6611/2012
Ghanshyam Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6617/2012
Kamla Soni & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6619/2012
Jeetendra Singh Dagur Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6620/2012
Vinod Kumar Saini & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6621/2012
Dinesh Kumar & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6627/2012
Nawal Kishor Sharma & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6629/2012
Amar Chand & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6633/2012
Menka Kumara Sharma Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6641/2012
Rakesh Kumar & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6639/2012
Rajani Aiswal Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6642/2012
Suresh Kumar Guarjar & ors Versus State Of Rajasthan & ors
AND
S.B. Civil Writ Petition No. 6287/2012
Hanuman Prasad Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No.7100/2012
Udaibhan and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No.7127/2012
Doli Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No.7120/2012
Meena Kumari and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No.7103/2012
Smt. Anita and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No.7101/2012
mamta Katta and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 6375/2012
Jai Singh Narnouliya and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 6356/2012
Ashok Kumar Kumawat and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 6353/2012
Birbal Singh and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 6372/2012
Asha Verma and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 5355/2012
Dalchand Jat and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 5378/2012
Amit Sharma and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 4721/2012
Suman Poonia and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 4706/2012
Sadhana Sharma and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 4724/2012
Vikram Singh and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 4720/2012
Rakesh Kumar and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 4707/2012
Shankar lal Sharma and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 4736/2012
Hemant Kumar Saini and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 4718/2012
Abdhesh Kumar and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 4747/2012
Sunil Kumar and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 7390/2012
Maya Saini and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 7383/2012
Savitri and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 7382/2012
Mala Ram Rawat and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 7380/2012
Narendra Bhargav and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 7379/2012
Subhash Chandra and others Vs. State of Rajasthan and others
AND
S.B. Civil Writ Petition No. 7377/2012
Jai Singh Kapooria and others Vs. State of Rajasthan and others
AND
SB Civil Writ Petition No.5433/2012
Alpana Sharma & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5430/2012
Gograj Meena & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5422/2012
Laxman Prasad Meena & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4496/2012
Nirmala Kumari Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5478/2012
Manisha Verma & anr Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5477/2012
Santosh Kumar & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5476/2012
Bhoop Singh & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.6467/2012
Sharwan Kumar Saini & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4476/2012
Sarita & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5451/2012
Rakesh Kumar Meena & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4454/2012
Jugram Gurjar & anr Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4457/2012
Deep Chand Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4458/2012
 Mukesh Kumar Meena & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4495/2012
Lalita Kumar Saini & anr Versus State Of Rajasthan & anr
AND
SB Civil Writ Petition No.5482/2012
Suman Kumari & anr Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5479/2012
Mukesh Kumar Saini & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5457/2012
Rekha Yadav Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.4452/2012
Om Prakash Dhakar & anr Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5481/2012
Pukhraj Meena & ors Versus State Of Rajasthan & ors
AND
SB Civil Writ Petition No.5473/2012
Sunita Kumari & anr versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6494/2012
Mukesh Kumar Verma & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6864/2012
Ramnarayan Jat & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5206/2012
Dharmendra Kumar Sonalkey versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5247/2012
Murari Lal Dhoriwal & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5226/2012
Vijay Laxmi Sharma & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5220/2012
Sitaram Harijan & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5214/2012
Naval Kishor Gurjar & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5211/2012
Rakesh Kumar & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4244/2012
Ajay Kumar Yadav & anr versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5249/2012
Anita Kumari & anr versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5215/2012
Pawan Kumar Garhwal & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6223/2012
Smt Lalita Singhadiya & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6219/2012
Sunita & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6224/2012
Sumer Singh & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6246/2012
Samita Soni versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6245/2012
Mohan Lal Yadav & anr versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5236/2012
Neetu Singh Baghela & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5235/2012
Ramdhn Singh Bareth & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6227/2012
Suresh Kumar Kumawat & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6234/2012
Suresh Kumar Yadav & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6216/2012
Kirana Kumari & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6225/2012
Manoj Kumar & anr versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4210/2012
Sushila Kumar Yadav versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5225/2012
Subhash Chander & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4242/2012
Renu Sharma versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5223/2012
Deepak Nehra & ors versus  State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5216/2012
Surendra Kumar Sharma & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4240/2012
Mina Kumari versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4211/2012
Khema Ram Mitharwal versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4217/2012
Surendra Kumar Saini & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.5248/2012
Yogesh Kumar Sharma & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4641/2012
Jagdish Prasad & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4633/2012
Priyanka & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4632/2012
Surendra Kumar sharma & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4630/2012
Sunita Yadav versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4629/2012
Manju & anr versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4628/2012
Manju Devi Jakhar & anr versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4627/2012
Vimlesh Kumari & anr versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4626/2012
Pravendra Kumar Katara & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4625/2012
Dinesh Kumar Yadav & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4624/2012
Vikas Sharma versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4623/2012
Banshi Lal Simar & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4622/2012
Dharmendar & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4621/2012
Shiv shankar Sharma & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4620/2012
Rahul Kumar & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4619/2012
Aarti & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4618/2012
Kapil Kumar Sharma versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4617/2012
Balveer Singh & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.6677/2012
Purushottam Sharma & ors versus State of Rajasthan & ors 
AND
SB Civil Writ Petition No.4603/2012
Renu Tomar & ors versus State of Rajasthan & ors 
11.5.2012
HON'BLE MR. JUSTICE MN BHANDARI
Mr Anshuman Saxena 
Mr Vigyan Shah
Mr Ram Pratap Saini
Mr Raghunandan Sharma 
Mr RD Meena
Mr Vivek Choudhary 
Mr NS Dhakar 
Mr Amit Jindal
Mr Ajay Goyal
Mr Jitendra Kumar Sharma
Mr Surendra Meel
Mr Chain Singh Rathore
Mr Sandeep Garssa
Mr PC Sharma
Mr Rajendra Prasad 
Mr KC Surela
Mr Manoj Sharma
Mr Poonam Chand Bhandari
Mr Ravi Meena
Mr Pradeep Mathur
Mr GK Sharma 
Mr Shrey Gaharana 
Mr Rajendra Sharma
Mr Ashok Sharma
Mr Kuldeep Sharma
Mr Moharpal Meena
Mr SR Soni
Mr Gajanand Yadav
Mr Hemraj Gaur
Mr Praveen Sharma
Mr Sanjay Khedar
Mr Sita Ram Samota
Mr Devendra Sharma
Mr Neeraj Sharma
Mr Nawal Singh Sikarwar
Mr Ramavtar Bochalya 
Mr Om Prakash Kharra
Mr Lokesh Parihar
Mr Neeraj Joshi
Mr Mohan Choudhary
Mr TC Sharma
Mr Sunil Kumar Jain 
Mr Om Veer Singh Saini 
Mr Yogesh Sharma
Mr Surendra Singh
Mr CS Katara
Mr RS Bhardwaj
Mr Sunil Yadav
Mr Kamlesh Pareek
Mr RR Sharma
Mr BS Chhaba
Mr RDS Naruka
Mr SK Saini
Mr Amit Singh Shekhawat
Mr RK Saini
Mr Anil Kumar
Mr Narpat Singh Shekhawat
Mr Rajesh Chaturvedi
Mr Prem Prakash Bunkar
Mr AK Sharma
Mr RA Verma
Mr Amardeep Atwal
Mr Sumer Singh
Mr Aatish Jain
Mr Mukesh Bijarnia
Mr Suresh Kumar
Mr KK Bhinda
Mr AK Bhamboo
Mr Pawan Kumar Sharma
Mr Rajeev Sogarwal
Mr Poonam Chand Sharma
Mr BR Vashishtha
Mr Mahendra Kuldeep 
Mr Sunil Yadav
Mr Jitendra Mitruka
Mr Dharmveer Barala
Mr NK Tiwari
Mr Vishesh Gupta
Mr Hari Kishan Saini 
Mr Banwari Sharma 	  for petitioners

Mr SN Kumawat, Additional Advocate General  for the State
Mr Shantanu Sharma  for NCTE.
Mr SP Sharma, Sr Adv with Mr Sandeep Singh Shekhawat
Mr Laxmikant Sharma  for applicants  intervenors

BY THE COURT:

Reportable Under the Rajasthan Panchayati Raj Act of 1994 and Rajasthan Panchayati Raj Rules of 1996 (for short 'the Act of 1994' and 'the Rules of 1996'), advertisements were issued by various Zila Parishad for the post of Teacher Gr III. All the petitioners applied for the post, however, apprehending rejection of their candidature, these writ petitions have been filed.

Learned counsel for petitioners submit that elementary education is now a fundamental right in view of the amendment in the Constitution of India. The Right of Children to Free and Compulsory Education Act, 2009 (for short 'the Act of 2009') was enacted by the Union of India after the amendment in the Constitution to achieve object of free and compulsory education to all children at the age of six to fourteen years. Section 23(1) of the Act of 2009 empowers Central Government to authorise academic authority to lay down minimum qualification.

The Central Government issued a Notification on 5.4.2010 authorising National Council of Teacher Education (for short 'the NCTE') to prescribe requisite qualification. The NCTE issued Notification on 23.8.2010 to provide requisite qualification at different levels. It was then amended vide Notification dated 29.7.2011.

The present matters pertain to selection and appointment of Teachers at Level-I i.e. for students of classes I to V. As per para (3) of the Notification issued by the NCTE, candidates holding qualification of BEd apart from 50% marks at the level BA/ B.Sc etc were made also eligible for appointment upto 1.1.2012 with a condition to possess requisite qualification or take special training within a period of six months thereupon. The respondent State Government failed to carry out mandate of the Act of 2009 and Notification issued under section 23 of the aforesaid Act by initiating process of selection on or prior to 1.1.2012, thereby, minimum qualification prescribed in para (3) is made redundant. The candidates like petitioners holding qualification of BEd with Teacher Eligibility Test (for short 'the TET') would not be eligible for appointment as Teacher at Level-I. Section 25 of the Act of 2009 directs to ensure pupil-teacher ratio whereas, section 34 provides for constitution of State Advisory Council for advising State Government on implementation of provisions of the Act of 2009. Section 35 is for issuance of directions by the Central Government to the appropriate Government and local authority for implementation of provisions of the Act.

Rule 18 of The Right of Children to Free and Compulsory Education Rules, 2010 (for short 'the Rules of 2010') provide for minimum qualifications and relaxation.Thus as per rule 18 of the Rules of 2010, the State Government should have relaxed minimum qualification looking to delay in initiation of process of selection of Teacher at Level-I. A reference of the proviso to section 23(2) of the Act of 2009 is also given to indicate that the teachers who do not possess minimum qualification as laid down under sub-section (1) of section 23 of the Act of 2009, may acquire minimum qualifications within a period of five years. If petitioners are not in possession of required qualification then they should be governed by the proviso and not only to treat them eligible but to give them further period of five years to possess requisite qualification. Accordingly, petitioners' case is covered by the proviso to section 23(2) of the Act of 2009. This is more so when the Rajasthan Panchayati Raj Rules, 1996 (for short 'the Rules of 1996') were amended vide Notification dated 11.5.2011. As per the amended Rules, the qualification for teacher at level-I and II would be as provided by the NCTE pursuant to section 23(1) of the Act of 2009. In the aforesaid background also, section 23 of the Act of 2009 comes in picture along with proviso to section 23(2) of the Act of 2009.

It is further urged that all the candidates possessing qualification of BEd were allowed to appear in the TET for Teacher at Level-I and II. The test was held pursuant to advertisement in the month of March, 2011 followed by declaration of result on 28.8.2011. Once a candidate holding qualification of BEd was allowed to appear in the TET, that too, for the post of Teacher at level-I then should not be rendered ineligible only for the reason that selection to the post could not be held on or prior to 1.1.2012. If the respondents had no intention to hold selection on or prior to 1.1.2012 then appearance of the petitioners in TET remains nothing but an empty formality for the post of Teacher at Level-I. The TET was held for making them eligible for the post of Teacher Level-I thus to make it logical, the respondents should have alternatively taken guidelines/ directions from the NCTE/ Government of India for relaxing cut off date of 1.1.2012 or for advancing it so that one time relaxation is given to BEd degree holders for their appearance on the post of Teacher at Level-I in the State of Rajasthan. The respondents' failed to act as per section 35 of the Act of 2009 and Rule 18 of the Rules of 2010. This is more so when petitioners are ready to undergo training of six months after their appointment as is given in the Notification dated 23.8.2010.

Learned counsel further made a reference of rule 29 of the Rules of 2010 to indicate that if there was an ambiguity in the mind of the respondents then necessary guidelines should have been taken from the Government of India. This is more so when in few States, the cut off date of 1.1.2012 has been relaxed. Presently, 41000 posts have been advertised for the post of Teacher Gr III by various Zila Parishads in the State of Rajasthan. This shows that pupil-teacher ratio was not maintained as per the mandate of section 25 of the Act of 2009 otherwise 41000 posts would not have been advertised by the respondents for all the Zila Parishads in the State.

Looking to the above, petitioners may be treated eligible for appointment to the post of Teacher Gr III (at level-I) as they are having qualification of BEd with TET. For the aforesaid purpose, if need be, NCTE and the State Government may be given appropriate directions to relax cut off date of 1.1.2012 or any other appropriate directions as this court may deem just and proper in the facts and circumstances of the case.

Learned Additional Advocate General Mr SN Kumawat, on the other hand, contested the matter. It is submitted that the Act of 2009 came into effect from 26.8.2009. As per section 23 of the Act of 2009, NCTE is authorised and issued Notification to provide requisite qualification. As per qualification provided by the Notification dated 23.8.2010, a candidate is eligible for appointment to the post of Teacher Level-I as per qualification prescribed in para 1 of the Notification. Para 3 of the said Notification provides BEd degree holders to be eligible for the post of Teacher level I upto 1.1.2012 and not beyond it.

The Zila Parishads issued advertisements on 24.2.2012 for the post of Teachers. It was after same litigation regarding requirement of qualification of TET and interim order passed by this court. It was even due to clarification sought and given by the Government of India. Thus, Zila Parishads had no intention to delay recruitment, rather, it has been conducted at the first available occasion. The Government of Rajasthan even sought clarification from NCTE in regard to eligibility of BEd degree holders after 1.1.2012 but it was answered in negative. The State Government thus tried to get clarification on the issue raised by the petitioners but opinion thereupon is adverse to the petitioners.

The State Government amended Rajasthan Panchayati Raj Rules vide its Notification dated 11.5.2011 As per Notification, required qualification for Teacher level-I is as prescribed by the NCTE under section 23 (1) of the Act of 2009. The NCTE provided minimum qualification, thus State Government has kept the same qualification under its legislative domain and amended the Rules of 1996 thus cannot flout it. This court may not grant prayer contrary to the Rules as while exercising jurisdiction under Article 226 of the Constitution of India, can declare any provision of law to be unconstitutional if its validity is challenged however, if validity of the rules is not under challenge then directions can be in conformity to the provisions and cannot be sought contrary to it. Reference of the judgment of the Hon'ble Supreme Court in the case of State of J & K & anr versus Ajay Dogra, reported in AIR 2011 SC 1830 is given. Therein, petitioner sought relaxation in standard of physical condition specified in the advertisement. The advertisement was in reference to the statutory provisions. The validity of the Rules or prescription of such condition was not challenged. The appeal preferred by the State was allowed by setting aside order of the Division Bench of J & K High Court.

Learned AAG further submits that interpretation of section 23 of the Act of 2009 has not been taken correctly by the petitioners. Section 23(1) of the Act of 2009 provides that any person possessing such minimum qualification, as laid down by an academic authority, authorised by the Central Government would be eligible for appointment. In view of the mandate of aforesaid provisions, no person is eligible for appointment unless possesses qualification as prescribed by academic authority. The academic authority in the present matter is NCTE which issued Notification to provide qualification on 23.8.2010. Sub-section (2) of section 23 of the Act of 2009 provides for relaxation in qualification but applies only in two circumstances; (i) Where a State does not have adequate institutions offering courses or training in teacher education and (ii ) teachers possessing minimum qualifications as laid down under sub-section (1) are not available in sufficient number. In the aforesaid two circumstances, the Central Government is given powers to relax minimum qualification by issuing a Notification but in no case beyond a period of five years.

In view of sub-section (2) of section 23 of the Act of 2009, relaxation in minimum qualification for five years is not automatic on two eventualities but on exercise of process by the Central Government. The proviso to section 23(2) of the Act of 2009 has to be read with main provision. The proviso is applicable for those teachers, who, at the commencement of the Act of 2009, are not in possession of minimum qualification as laid down, then to possess qualification within a period of five years. It is applicable to the existing teachers. The language of the proviso is different than interpreted by the learned counsel for petitioners. If interpretation taken by the petitioners is accepted to treat every person to be eligible for five years then there was no need to have sub-section 2 of section 23 of the Act of 2009 to give authority to the Central Government to relax qualification for maximum period of five years in two eventualities given therein. The aforesaid provision is required to be looked into in reference to rule 18 of the Rules of 2010 also. The aforesaid rule is akin to the provision of section 23(2) of the Act of 2009. It again provides that if adequate number of institutions or teachers are not available then relaxation can be granted. The case in hand is not of that nature. It is not a case of the petitioners that adequate number of institutions to provide courses or training are not available in the State of Rajasthan or that adequate number of candidates with required qualification are short. In the aforesaid background, the plea raised by learned counsel for petitioners is not tenable for relaxation of qualification.

Referring to sections 25, 34 and 35 of the Act of 2009, it is submitted that none of the petitioners have raised plea to indicate that pupil-teacher ratio has not been maintained in the State of Rajasthan as per section 25. The argument has been raised without factual matrix.

So far as section 35 of the Act of 2009 is concerned, language does not indicate that State Government should seek guidelines from the Government of India or from any other authority. The State Government yet sought clarification from the NCTE followed by reply vide its letter dated 10.5.2012. Therein, NCTE has refused to grant relaxation, rather cut off date of 1.1.2012 is to be adhered to as it was fixed after due deliberations. It is clearly mentioned that a person with BEd qualification would be eligible for appointment upto 1.1.2012 and such person would be ineligible for appointment after that for the post of Teacher at Level-I. The Rajasthan Panchayati Raj Rules of 1996 were also amended to make it in consonance with the Act of 2009 and, accordingly, qualification provided pursuant to section 23(1) is applicable for recruitment pursuant to the advertisement in reference. The respondents are having more than 41000 eligible candidates for consideration thus State is neither short of educational institutions nor required strength of candidates. In the aforesaid background, neither section 23 of the Act of 2009 comes in picture nor rule 18 of the Rules of 2010.

Coming to other argument as regard to TET, it is submitted that upto 1.1.2012 candidates like petitioners were eligible for appointment at level-I thus they could not have been debarred from TET. All candidates holding qualification of B.Ed were accordingly allowed to appear in TET but, merely for that reason they cannot be treated eligible for recruitment contrary to the Notification dated 23.8.2010 issued by the NCTE and as per amended rules of 1996.

It is lastly contended that reference of some action by the State of UP for relaxation has been given by learned counsel for petitioners while making oral arguments, however, it is not coming out from pleadings and no document has been placed on record for the aforesaid purpose. The State Government is having authority under Schedule VII of the Constitution to regulate and legislate the subject. The State of Rajasthan under its legislative competence, amended Rajasthan Panchayati Raj Rules to provide minimum qualification for Teacher level-I and II. It is as prescribed by the NCTE. The petitioners are not in possession of requisite qualification which is provided in para (1) of the Notification for the post of Teacher Level-I thus action of the respondents cannot be said to be illegal. A reference of the judgment of the Hon'ble Apex Court in the case of Kailash Chandra Harijan versus State of Rajathan & ors, reported RLR 2006 (1) 665 has been given to show that as per judgment therein and also of the Hon'ble Apex Court in the case of Yogesh Kumar versus State of NCT, Delhi, reported in (2003) 3 SCC 548, BSTC is taken as basic qualification at the elementary level i.e. for classes I to V. In the light of arguments advanced, the writ petitions deserve to be dismissed and interim orders passed by this court deserve to be vacated.

Learned counsel for NCTE has adopted the arguments of learned Additional Advocate General. It is submitted that basic qualification for Teacher at Level-I is as laid down in para (1) of the Notification dated 23.8.2010. para (3) provides for exception upto 1.1.2012 only.

I have heard learned counsel for the parties and perused the record.

By virtue of an amendment in the Constitution, elementary education is now a fundamental right. To provide free and compulsory education, the Act of 2009 was brought by the Union of India. Section 23 of the said Act is for qualification and conditions of service of teachers. The NCTE is authorised to lay down minimum qualification, which issued Notification on 23.8.2010 and 29.7.2011. The State Government amended Panchayati Raj Rules of 1996 vide Notification dated 11.5.2011. Thus qualification of teachers is governed by Central and State legislation.

These writ petitions have been filed as petitioners are not treated eligible for appointment to the post of Teacher level-I. It is precisely due to cut off date provided for those candidates holding qualification of BEd. The qualification aforesaid was provided by the NCTE on authorisation by the Central Government vide its Notification dated 5.4.2010. It is under section 23 (1) of the Act of 2009. For ready reference, section 23 of the Act of 2009 is quoted hereunder -

23. Qualification for appointment and terms and conditions of service of teachers. -

(1)Any person possessing such minimum qualifications, as laid down by an academic authority, authorised by the Central Government, by notification, shall be eligible for appointment as a teacher.

(2) Where a State does not have adequate institutions offering courses or training in teacher education, or teachers possessing minimum qualifications as laid down under sub-section (1) are not available in sufficient numbers, the Central Government may, if it deems necessary, by notification, relax the minimum qualifications required for appointment as a teacher, for such period, not exceeding five years, as may be specified in that notification:

Provided that a teacher who, at the commencement of this Act, does not possess minimum qualifications as laid down under sub-section (1), shall acquire such minimum qualifications within a period of five years. (3) The salary and allowances payable to, and the terms and conditions of service of, teacher shall be such as may prescribed.

Perusal of section 23 reveals that minimum qualification for teachers would be laid down by the academic authority authorised by the Central Government. In view of the aforesaid provision, the NCTE was authorised to provide minimum qualification which issued Notification on 23.8.2010. The minimum qualification for teachers at level-I for classes I to V is provided in para (1) and (3) of the said Notification which is quoted hereunder for ready reference -

(1)1 Minimum Qualifications :-

(i)Classes I V

(a) Senior Secondary (or its equivalent) with at least 50% marks and 2 year Diploma in Elementary Education (by whatever name known) OR Senior Secondary (or its equivalent) with at least 45% marks and 2 year Diploma in Elementary Education (by whatever name known), in accordance with the NCTE (Recognition Norms and Procedure), Regulations, 2002.

OR Senior Secondary (or its equivalent) with at least 50% marks and 4-year Bachelor of Elementary Education (B.El.Ed.) OR Senior Secondary (or its equivalent) with at least 50% marks and 2-year Diploma in Education (Special Education) AND

(b) Pass in the Teacher Eligibility Test (TET), to be conducted by the appropriate Government in accordance with the Guidelines framed by the NCTE for the purpose.

(ii)Classes VI VIII

(a) B.A. / B.Sc. and 2 - year Diploma in Elementary Education (by whatever name known) OR B.A. / B.Sc. with at least 50% marks and 1 year Bachelor in Education (B.Ed.) OR B.A. / B.Sc. with at least 45% marks and 1 year Bachelor in Education (B.Ed.), in accordance with the NCTE (Recognition Norms and Procedure) Regulations issued from time to time in this regard OR Senior Secondary (or its equivalent) with at least 50% marks and 4 year Bachelor in Elementary Education (B.El.Ed.) OR Senior Secondary (or its equivalent) with at least 50% marks and 4-year B.A./ B.Sc.Ed. or B.A.Ed. / B.Sc.Ed.

OR B.A. / B.Sc.with at least 50% marks and 1 year B.Ed. (Special Education) AND

(b) Pass in Teacher Eligibility Test (TET), to be conducted by the appropriate Government in accordance with the Guidelines framed by the NCTE for the purpose.

(3) Training to be undergone A person -

(a) with B.A. / B.Sc. with at least 50% marks and B.Ed. qualification shall also be eligible for appointment for class I to V upto 1st January, 2012, provided he undergoes, after appointment, an NCTE recognised six month special programme in elementary education.

(b) with D.Ed. (Special Education) or B Ed.(Special Education) qualification shall undergo, after appointment, an NCTE recognised six month programme in elementary education.

Perusal of paras quoted above reveals that para (1) lays down basic qualification for Level-I, which does not includes qualification of B.Ed. Para (3) provides that candidate holding qualification of B.Ed. would also be eligible for Level-I upto 1.1.2012. Keeping in mind cut off date of 1.1.2012, the respondents are treating all the petitioners holding qualification of BEd to be ineligible now as they are not in possession of requisite qualification as provided under para (1) of the Notification dated 23.8.2010. The cut off date provided in para (3) for B.Ed. holders, is not under challenge in any of the writ petitions. This is more so when by amendment in the Rajasthan Panchayati Raj Rules of 1996, State Government laid down qualification as prescribed by the NCTE under section 23(1) of the Act of 2009. The amended Rules of 1996 are also not under challenge. The only prayer is to give relaxation in the qualification looking to the delay in holding selection. It should have been conducted prior to 1.1.2012. I am of the opinion that this court cannot be prayed for a direction contrary to the statutory provisions. The amendment in the Panchayati Raj Rules was brought vide Notification dated 11.5.2011 and is not under challenge. The qualification as provided in the aforesaid Notification is quoted hereunder -

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The respondent State is bound by their own Rules and direction contrary to statutory provisions cannot be issued unless held unconstitutional.

Reference of section 23(2) of the Act of 2009 and rule 18 of the Rules of 2010 is relevant because relaxation in minimum qualification can be under the circumstances given therein i.e. if adequate number of institutions offering courses or training in teacher education are not there or adequate number of candidates with minimum qualifications are not available. Both the circumstances do not exist in the State of Rajasthan. In the aforesaid background, this court cannot issue direction to relax the qualification when it does not fall within the purview if section 23(2) of the Act of 2009 and Rule 10 of the Rules of 2010. For the aforesaid purpose, reference of the judgment of the Hon'ble Supreme Court in the case of State of J & K (supra) is relevant. Paras 14, 15 and 20 to 24 of the said judgment are quoted hereunder -

14. A perusal of the writ petitions would prove and establish that the only prayer made in those writ petitions was to grant relaxation to the criteria and standard of physical conditions prescribed for and required to be fulfilled. In aforesaid writ petitions, neither the validity of Rule 176 with regard to physical conditions were challenged nor such conditions 9 prescribed in the advertisement were challenged on the ground of its validity contending inter alia that there is no nexus of the said conditions with the object sought to be achieved. We find that the physical conditions prescribed in the advertisement are in consonance with Rule 176 of the Police Rules which are statutory Rules. No where in the pleadings, it is stated that such conditions prescribed are illegal or invalid. Constitutional validity of the aforesaid Rule was never challenged in any of the writ petitions.

15. The High Court, however, without there being any pleading in that regard went beyond the pleadings and held that such physical conditions laid down are bad and arbitrary as what has been prescribed have no nexus with the object sought to be achieved.

20. This Court while upholding the aforesaid contentions held in paragraph 16 thus (Para 15 of AIR SCW) :-

16. Having heard the learned counsel on both sides for the different contending parties, we are of the view that the impugned judgment of the High Court needs to be interfered with. As already observed, there was no challenge to the Rules in the writ petition. The learned Single Judge was, therefore, justified in applying the Rules and upholding the selection process 13 made by the State authorities. It was wholly unjustified on the part of the Division Bench to have interfered with the selection process on the basis of the criteria which were not laid down in the Rules and that too on an erroneous appreciation of the Rules. The High Court failed to see that the Rules made no distinction, whatsoever, between degree-holders and diploma-holders at the stage of recruitment for the purpose of minimum qualifications. In other words, no distinction was made between the two categories at the stage of recruitment, but a greater weightage was given to the degree- holders in the post-recruitment period in the form of a higher starting pay and also lesser number of years of service requirement for qualifying for promotion to the higher post. We agree with the contention expressed by the learned counsel for the appellants that there was sufficient inbuilt balance maintained between the two categories of candidates and the impugned judgment of the High Court completely throws the Rules out of balance. What the executive did not think fit to do by prescription in the Rules, could not have been done by a judicial fiat.

21. The qualifications to be possessed by the applicants have been prescribed in the Rules and also in the advertisement for the reason that some of them are required to be posted at high altitude and therefore they are required to have proper physique so as to be able to be posted to those places.

22. In our considered opinion, the ratio of the aforesaid decisions of this Court are squarely applicable to the facts of the present case. There was no challenge to the constitutional validity of Rule 176 of the Police Rules so far as it relates to prescribing physical conditions regarding the height and the chest. The stipulations in the advertisement regarding standard of physical condition was also not challenged in the Writ Petition. The High Court was not justified in going into the validity of the aforesaid criterion in absence of any such challenge. The High Court also has not specifically declared the Rule prescribing minimum height standard and chest standard ultra vires and, therefore, so long as that Rule exists in the statute book, no such direction as issued by the High Court could be issued. Consequently, the directions issued by the High Court in the present case are required to be set aside.

23. We, therefore, hold that the High Court was not justified to decide the validity of the aforesaid Rule and the advertisement without there being any challenge to the same. We also hold that it was not appropriate for the High Court to set aside the said conditions which are mandatory in nature.

24. Considering the aforesaid facts and circumstances of the case and in the light of the settled principles of law of this Court, we allow these appeals and set aside the judgments and orders passed by the High Court both by the Division Bench and by the Single Judge and dismiss the writ petitions.

This court can very well struck down legal provisions if found to be unconstitutional but if the Act and Rules are not challenged, it cannot pass directions contrary to the statutory provisions. The validity of Rajasthan Panchayati Raj Rules as amended is not under challenge and otherwise validity of rule can be examined by the Division Bench only.

An argument has also been raised that petitioners were allowed to appear in the TET for Teacher Level-I. The result of which was declared on 28.8.2011. Petitioners have qualified TET for becoming eligible for appointment to the post of Teacher level-I. According to the petitioners, once they were allowed to appear in the TET for Level-I, cannot be treated ineligible for selection. The argument aforesaid seems to be attractive but cannot be accepted. The crucial date of 1.1.2012 came in there for eligibility and validity thereof is not under challenge. In the aforesaid circumstances, even if there is hardship to the petitioners yet directions to treat them to be eligible would then be in violation of Rajasthan Panchayati Raj Rules as amended and quoted above.

In the aforesaid background, mere appearance of the petitioners in TET in the month of March, 2011 followed by result on 28.8.2011 cannot make them eligible contrary to the provisions.

So far as reference of sections 25, 34 and 35 of the Act of 2009 is concerned, again, there is no direction or mandate on State Government to seek guidelines or instructions from NCTE or from Central Government, yet, learned Additional Advocate General has shown a letter sent to the NCTE to seek clarification and reply thereupon vide their letter dated 10.5.2012. A specific reference of sub-para (iii) and para 2 is given. The aforesaid is quite relevant to the issue thus quoted hereunder for ready reference -

(iii) On the issue of persons with B.Ed qualifications being considered eligible for classes I to V, it may be mentioned that this provision was a temporary measure and after due deliberations in the Council, a decision was taken to allow the B.Ed as an eligible qualification for appointment as a teacher upto a specified period i.e. upto 01.01.2012. However, in order to ensure that persons with B.Ed qualification are equipped and prepared to teach in class I to V, it has been provided that such persons after appointment shall have to undergo a six month special course on elementary education.

2. In the light of the above Notification, persons with B.Ed qualification were eligible for appointment as teacher for class I to V only upto 1st January, 2012 and they would not be eligible for appointment in class I to V after that date.

Perusal of the clarification given by the NCTE, relaxation for B.Ed. holders was given as a temporary measure with cut off date of 1.1.2012, after due deliberations. The NCTE has clarified that a candidate in possession of qualification of BEd would not be eligible for appointment for Level-I after 1.1.2012. In the aforesaid back, even if argument of the learned counsel for petitioners in reference to section 35 is accepted, a clarification has already been given by the NCTE which is now the competent authority to provide minimum qualification for teachers and accepted by the State Government in view of amendment in the Panchayati Raj Rules of 1996. In the light of aforesaid argument in reference to sections 25, 34 and 35 cannot be accepted.

The question now comes for interpretation to proviso to section 23 (2) of the Act of 2009. To consider the aforesaid argument, it would be relevant to first refer to the mandate of section 23 of the Act. It provides that a person possess such minimum qualification as laid down by the academic authority, authorised by the Central Government by Notification, alone would be eligible for appointment as a teacher. Sub-section 2 of section 23 however gives authority to the Central Government to relax qualification for a maximum period of five years, however, such powers can be exercised only when a State is not having sufficient institutions to provide required course or training in teacher education or in case of non-availability of teachers with minimum qualification. The relaxation is not automatic therein but it can be granted by the Central Government by issuing a Notification. Both the circumstances do not exist herein to direct the Central Government to issue Notification to grant relaxation.

Now the proviso is required to be looked into in reference to the main provision inasmuch as the proviso cannot nullify main provision. The proviso is applicable in those cases where teachers, at the commencement of the Act of 2009, do not possess minimum qualifications thus should acquire qualification within a period of five years. The proviso does not lay down or makes a reference of relaxation in appointment. When proviso does not make a mention about relaxation of five years for appointment then how it can be applied in the present case. If the interpretation given by learned counsel for petitioners is accepted then all the petitioners/ candidates who are not in possession of requisite qualifications have to be treated eligible and can possess qualification within a period of five years, then there was no purpose to have sub-section (2) of section 23 of the Act of 2009 authorising Central Government to relax qualification for five years in two eventualities. The interpretation should be as per object and without making other provisions to be redundant.

In the light of the discussion made above, proviso to sub section (2) of section 23 of the Act of 2009 is of no help to the petitioners, rather, it does not make them eligible for appointment to the post of teacher level-I for a period of five years. Thus aforesaid argument of learned counsel for petitioners cannot be accepted.

So far as the issue in reference to other States namely State of UP and any other State other than the State of Rajasthan is concerned, facts and documents are not before this court thus oral argument cannot be accepted. Even if it is assumed that some State has given relaxation in qualification, the State of Rajasthan is not bound by such an act as they are governed by their own Rules.

It is also seen by this court that the Rajasthan Panchayati Raj Rules, 1996 have also been amended vide Notification dated 11.5.2011 which mandates requirement of qualification as provided by NCTE pursuant to section 23 (1) of the Act of 2009. The Notification of the NCTE so as the Rules of 1996 are not under challenge before me thus this court cannot give direction contrary to statutory provisions so as to make them redundant. The issue of required qualification at the level of elementary education was declared by the Hon'ble Apex Court in the case of Yogesh Kumar (supra) holding that B.Ed. holders are not eligible for appointment. Relevant paras 4, 5 and 8 of the said judgment are quoted hereunder -

4. The second contention advanced is that BEd qualification should be treated as higher qualification than TTC because primary teachers recruited on TTC qualification can get promotion as teachers to teach higher classes and BEd is the prescribed qualification for higher classes.

5. The Division Bench of the Delhi High Court in the impugned judgment has dealt with the above two arguments in great detail. In our considered opinion, it has rightly come to the conclusion that BEd qualification, although a well-recognised qualification in the field of teaching and education being not prescribed in the advertisement, only some of the BEd candidates who took a chance to apply for the post cannot be given entry in the field of selection. We also find that the High Court rightly came to the conclusion that teacher training imparted to teachers for BEd course equips them for teaching higher classes. A specialized training given to teachers for teaching small children at primary level cannot be compared with training given for awarding BEd degree. Merely because primary teachers can also earn promotion to the post of teachers to teach higher classes and for which BEd is the prescribed qualification, it cannot be held that BEd is a higher qualification than TTC. Looking to the different nature of TTC qualification, the High Court rightly held that it is not comparable with BEd degree qualification and the latter cannot be treated as higher qualification to the former.

8. This last argument advanced also does not impress us at all. Recruitment to public services should be held strictly in accordance with the terms of advertisement and the recruitment rules, if any. Deviation from the rules allows entry to ineligible persons and deprives many others who could have competed for the post. Merely because in the past some deviation and departure was made in considering the BEd candidates and we are told that was so done because of the paucity of TTC candidates, we cannot allow a patent illegality to continue. The recruitment authorities were well aware that candidates with qualification of TTC and BEd are available yet they chose to restrict entry for appointment only to TTC-pass candidates. It is open to the recruiting authorities to evolve a policy of recruitment and to decide the source from which the recruitment is to be made. So far as BEd qualification is concerned, in the connected appeals (CAs Nos. 1726-28 of 2001) arising from Kerala which are heard with this appeal, we have already taken the view that BEd qualification cannot be treated as a qualification higher than TTC because the nature of the training imparted for grant of certificate and for degree is totally different and between them there is no parity whatsoever. It is projected before us that presently more candidates available for recruitment to primary school are from BEd category and very few from TTC category. Whether for the aforesaid reasons, BEd qualification can also be prescribed for primary teachers is a question to be considered by the authorities concerned but we cannot consider BEd candidates for the present vacancies advertised as eligible. In our view, the Division Bench of the Delhi High Court was fully justified in coming to the conclusion that BEd candidates were rightly excluded by the authorities from selection and appointment as primary teachers. We make it clear that we are not called upon to express any opinion on any BEd candidates appointed as primary teachers pursuant to advertisements in the past and our decision is confined only to the advertisement which was under challenge before the High Court and in this appeal.

The last issue is regarding delay in holding selection by the State Government. It is submitted that the Act of 2009 came in effect on 26.8.2009 followed by a Notification by NCTE to provide minimum qualification on 23.8.2010 but further Notification was issued on 29.7.2011 thus should have conducted selections immediately thereafter. I find that result of TET was declared on 28.8.2011 thus first available occasion to hold selection came thereafter only as NCTE issued one Notification on 29.7.2011 and the Rajasthan Panchayati Raj Rules, 1996 were amended on 11.5.2011 thus it is not a case of gross delay. The ideal situation would have been if selection could have been before 1.1.2012 as after the aforesaid date, candidates holding qualification of B.Ed. and qualified TET would not be eligible for appointment to the post of teacher level-I. The fact however remains that cut off date of 1.1.2012 has not been challenged, more so when as per amended Rules of 1996 under which selections are held provides so, in view of applicability of NCTE Notification. Thus date aforesaid is coming as per statutory rules and are not under challenge hence no directions can be issued against the legal provisions.

In view of the discussion made above, I am unable to accept pleas taken by the learned counsel for petitioners. In the result, all these writ petitions are dismissed, however, if any of the petitioners intend to challenge validity of the Notification or Rules, he/she would be free to do so because this judgment has been rendered without touching validity of the Rules/ Notification.

In view of dismissal of the writ petitions, stay applications also stand dismissed.

(MN BHANDARI), J.

bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.

(BN Sharma) PS-cum-JW