Rajasthan High Court - Jaipur
Pragati Wife Of Sh. Ravi Daughter Of Shri ... vs The State Of Rajasthan on 15 February, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 234/2019
Pragati Wife Of Sh. Ravi Daughter Of Shri Jitendra Kumar, Aged
About 20 Years, Resident Of A-25 Dayanand Khadda Basti,
Adarsh Nagar, Jaipur (Rajasthan).
----Petitioner
Versus
1. The State Of Rajasthan, Through Director And Joint
Secretary, Local Self Government Department, Jaipur
(Rajasthan).
2. The Commissioner, Jaipur Municipal Council, Jaipur
(Rajasthan).
3. Deputy Commissioner, Moti Doongri Zone, Jaipur
Municipal Council, Jaipur (Rajasthan).
----Respondents
Connected With S.B. Civil Writs No. 263/2019 Anjali Mahar Daughter Of Nemichand Mahar, Aged About 19 Years, Resident Of 42, Gurjaro Ki Bagichi, Indra Bajar, Jaipur (Rajasthan.)
----Petitioner Versus
1. The State Of Rajasthan, Through Director And Joint Secretary, Local Self Government Department, Jaipur (Rajasthan)
2. The Commissioner, Jaipur Municipal Council, Jaipur (Rajasthan)
3. Deputy Commissioner, Moti Dungari Zone, Jaipur Municipal Council, Jaipur (Rajasthan)
----Respondents S.B. Civil Writs No. 337/2019 Seema Devi Wife Of Sh. Heera Lal, Daughter Of Shri Matadin, Aged About 27 Years, Resident Of 19, Narayan Nagkar, Dadi Ka Phatak, Bainad Road, Jhotwara, Jaipur (Rajasthan).
----Petitioner Versus (D.B. SAW/1577/2019 and 6 more have been filed in this matter. Please refer the same for further orders) (Downloaded on 06/06/2021 at 01:38:10 AM) (2 of 5) [CW-234/2019]
1. The State Of Rajasthan, Through Director And Joint Secretary, Local Self Government Department, Jaipur (Rajasthan)
2. The Commissioner, Jaipur Municipal Council, Jaipur (Rajasthan)
3. Deputy Commissioner, Moti Doongri Zone, Jaipur Municipal Council, Jaipur (Rajasthan)
----Respondents S.B. Civil Writs No. 347/2019 Jyoti Harijan Daughter Of Shri Munna, Aged About 22 Years, Resident Of Kund Mohalla, Harijan Basti, Mahuwa, District- Dausa (Rajasthan)
----Petitioner Versus
1. The State Of Rajasthan, Through Director And Joint Secretary, Local Self Government Department, Jaipur (Rajasthan)
2. The Commissioner, Jaipur Municipal Council, Jaipur (Rajasthan)
3. Deputy Commissioner, Moti Doongri Zone, Jaipur Municipal Council, Jaipur (Rajasthan)
----Respondents S.B. Civil Writs No. 368/2019 Gudiya Wife Of Sh. Omprakash, Daughter Of Shri Madan Lal Tamboli, Aged About 25 Years, Resident Of House No. 74, Harijan Basti, Hida Ki Mori, Jaipur (Rajasthan)
----Petitioner Versus
1. The State Of Rajasthan, Through Director And Joint Secretary, Local Self Government Department, Jaipur (Rajasthan)
2. The Commissioner, Jaipur Municipal Council, Jaipur (Rajasthan)
3. Deputy Commissioner, Moti Doongri Zone, Jaipur Municipal Council, Jaipur (Rajasthan)
----Respondents S.B. Civil Writs No. 466/2019 Poonam Sarwan D/o Gopal, Aged About 23 Years, R/o New Shiv (D.B. SAW/1577/2019 and 6 more have been filed in this matter. Please refer the same for further orders) (Downloaded on 06/06/2021 at 01:38:10 AM) (3 of 5) [CW-234/2019] Colony, Tarkash Bagichi Pahad, Ajmer.
----Petitioner Versus
1. The State Of Rajasthan, Through Principal Secretary, Department Of Local Bodies, Rajasthan, Secretariat, Jaipur.
2. The Director-Cum-Ex-Officio Joint Secretary, Local Self Govt. G-3, Rajmahal Palace Residential Area, Civil Phatak, 22 Godown, Jaipur.
3. Commissioner, Municipal Corporation, Jaipur.
4. Dy. Commissioner, Moti Doongari Zone, Municipal Corporation, Jaipur.
----Respondents S.B. Civil Writs No. 513/2019
1. Monkia S/o Shri Nand Nal Saini, Aged About 34 Years, R/o Namutya Ka Bas, Bandikui Jagir Bandikui District Dausa.
2. Rachna Devi W/o Sghri Govind Kumhar, Aged About 30 Years, R/o Plot No. 93, Road No. 7, 22 Godown Kacchi Basti, Jaipur.
3. Nitish Kumar S/o Rajendra Kumar, Aged About 22 Years, R/o Mahariya Bus Stand, Gram Post Jassapur, Tehsil Khetri District Jhunjhunu.
----Petitioners Versus
1. State Of Rajasthan, Through Principal Secretary To The Government, Local Self Government Department, Government Of Rajasthan, Jaipur.
2. Municipal Corporation, Lal Kothi Jaipur Through Its Commissioner.
3. Deputy Commissioner, Moti Dungri Zone, Municipal Corporation Jaipur.
----Respondents For Petitioner(s) : Ms. Pragati, Ms. Ajali Mahar, Ms. Seema Devi, Ms. Jyoti Harijan, Ms.Gudia, Ms. Poonam Sarwan, Ms. Monika (present in persons).
(D.B. SAW/1577/2019 and 6 more have been filed in this matter. Please refer the same for further orders) (Downloaded on 06/06/2021 at 01:38:10 AM) (4 of 5) [CW-234/2019] For Respondent(s) : Mr. Ved Prakash Meena J.L.O. & Mr. Matadeen Sharma Sr. A.O. HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 15/02/2019 The matter comes up after notice, replies have been filed.
All the petitioners are working on the post of Sweeper having been appointed after being selected through lottery system. Their services were terminated without giving them any notice on the ground that they were appointed on the post of different category.
Respondents have filed their reply.
However, it remains admitted that the advertisement did not bifurcate posts between SC/ST candidates and there is no procedure to identify as to who were appointed against SC post and who were appointed against ST post as no separate cut off has been laid down. From the reply, it is also admitted that the fault has occurred at the level of the Municipal Corporation, but as far as the posts are concerned, they are still lying with the corporation. The work of Sweeper is common and there is no such identifiable mark to recognize whether an individual Sweeper was appointed against SC/ST post.
It is to be noticed that in absence of any candidate of ST Category, the appointments for the post of Sweeper could not have been left vacant. No other claim of ST candidate has come forward. For the fault of the respondents, petitioners cannot be deprived of their valuable right to continue in employment. It is also noticed that principles of natural justice have not been (D.B. SAW/1577/2019 and 6 more have been filed in this matter. Please refer the same for further orders) (Downloaded on 06/06/2021 at 01:38:10 AM) (5 of 5) [CW-234/2019] followed and no opportunity of hearing was provided to the petitioners before passing of impugned order.
Accordingly, the order dated 27.12.2018 is held to be illegal and unjustified and the same is quashed and set aside with directions to the respondents to reinstate the petitioner with continuity of service.
The writ petition stands allowed. No cost.
(SANJEEV PRAKASH SHARMA),J Seema/165-171 (D.B. SAW/1577/2019 and 6 more have been filed in this matter. Please refer the same for further orders) (Downloaded on 06/06/2021 at 01:38:10 AM) Powered by TCPDF (www.tcpdf.org)