Rajasthan High Court - Jaipur
Mangla Ram Bishnoi &Ors vs State Of Raj And Ors on 6 January, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan
Jaipur Bench
**
Civil Writ Petition No.8023/2009
Mangla Ram Bishnoi Versus State & Ors
Date of Order ::: 06/01/10
Hon'ble Mr. Justice Ajay Rastogi
Mr. Anoop Dhand, for petitioner.
Mr. SN Kumawat, AAG for respondents
Mr. Sajid Ali, for Mr. P.Singh, for respondents Interim order dt.13/07/09 was modified after hearing Counsel for the parties including added respondents-4 to 23 vide order dt.11/12/09 in the light whereof, application (No.51131/dt.09/12/09) filed by added respondents-4 to 23 U/Art.226(3) of the Constitution stands disposed of.
Application (No.51560/dt.11/12/09) has been filed by applicants (Rajkumar Sharma & 33 Others) U/Art.226 of the Constitution for their impleadment as respondents in instant petition with the grievance that they were selected in the process initiated by respondent-PSC for the post of Sub-Inspector (Police) but because of interim order dt. 13/07/09 they have not been considered for appointment.
It has been informed that earlier there was an absolute stay passed by this Court on 13/07/09 whereby respondents were restrained from making appointments on the post of Sub-Inspector (Police); however, after hearing Counsel for the parties on the application U/Art. 226(3) filed by respondent-PSC, this Court vide order dt.11/12/09 modified absolute stay order dt.13/07/09 and ordered that three posts of Sub-Inspector (Police) for petitioners be kept vacant till disposal of the writ petition; and respondents were allowed to proceed in the matter for selection and appointment and that will obviously be subject to the final outcome of the petition. Taking note whereof, since this Court has already permitted the respondents to proceed in the matter for selection & appointment, present grievance raised by applicants for their impleadment on account of change in circumstances does not survive. Accordingly, application(No.51560/dt.11/12/09) stands rejected.
Counsel for petitioners submits that there are certain other cognate matters.
List on 18/01/10 alongwith cognate matters (CW-8088/09, 10767/09 & 9906/09).
(Ajay Rastogi), J.
K.Khatri/p2/ 8023CW96-Jn6-Adj.doc