Rajasthan High Court - Jodhpur
State & Ors vs Devendra Kumar & Ors on 7 December, 2010
Author: Arun Mishra
Bench: Arun Mishra
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
1 D.B.CIVIL SPECIAL APPEAL (W) NO. 574/2010
STATE & ORS Vs. SARLA DEVI GAUR
2 D.B.CIVIL SPECIAL APPEAL (W) NO. 721/2009
STATE OF RAJ. & ORS. Vs. MAHENDRA SINGH & ORS
3 D.B.CIVIL SPECIAL APPEAL (W) NO. 722/2009
STATE OF RAJ. & ORS. Vs. NARANA RAM
4 D.B.CIVIL SPECIAL APPEAL (W) NO. 565/2010
STATE OF RAJ. & ORS. Vs. RAGUVEER SINGH & ORS
5 D.B.CIVIL SPECIAL APPEAL (W) NO. 566/2010
STATE OF RAJ. & ORS. Vs. RAJESH KUMAR NIMAWAT & ANR
6 D.B.CIVIL SPECIAL APPEAL (W) NO. 567/2010
STATE OF RAJ. & ORS. Vs. VEER PAL & ORS.
7 D.B.CIVIL SPECIAL APPEAL (W) NO. 568/2010
STATE OF RAJ. & ORS. Vs. HARI RAM
8 D.B.CIVIL SPECIAL APPEAL (W) NO. 569/2010
STATE OF RAJ. & ORS. Vs. SANJU KUMAWAT & ORS
9 D.B.CIVIL SPECIAL APPEAL (W) NO. 570/2010
STATE OF RAJ. & ORS. Vs. GOPAL SINGH
10 D.B.CIVIL SPECIAL APPEAL (W) NO. 571/2010
STATE OF RAJ. & ORS. Vs. UMMED SINGH RATHORE & ORS
11 D.B.CIVIL SPECIAL APPEAL (W) NO. 572/2010
STATE OF RAJ. & ORS. Vs. MANOHAR SINGH INDA & ANR
12 D.B.CIVIL SPECIAL APPEAL (W) NO. 575/2010
STATE OF RAJ. & ORS. Vs. HANUMAN RAM & ORS
13 D.B.CIVIL SPECIAL APPEAL (W) NO. 576/2010
STATE OF RAJ. & ORS. Vs. RAKESH KUMAR PARASAR
14 D.B.CIVIL SPECIAL APPEAL (W) NO. 577/2010
STATE OF RAJ. & ORS. Vs. OMA RAM CHOUDHARY & ORS.
15 D.B.CIVIL SPECIAL APPEAL (W) NO. 579/2010
STATE OF RAJ. & ORS. Vs. LIKHMA RAM & ORS
16 D.B.CIVIL SPECIAL APPEAL (W) NO. 580/2010
STATE OF RAJ. & ORS. Vs. HAJA RAM
17 D.B.CIVIL SPECIAL APPEAL (W) NO. 581/2010
STATE OF RAJ. & ORS. Vs. RAJESH VASITA & ORS
2
18 D.B.CIVIL SPECIAL APPEAL (W) NO. 582/2010
STATE OF RAJ. & ORS. Vs. GOPARAM & ORS.
19 D.B.CIVIL SPECIAL APPEAL (W) NO. 649/2010
STATE OF RAJ. & ORS. Vs. SURENDRA KUMAR & ORS
20 D.B.CIVIL SPECIAL APPEAL (W) NO. 07599/2009
STATE OF RAJ. & ORS. Vs. DHARAM CHAND SUWALKA
21 D.B.CIVIL SPECIAL APPEAL (W) NO. 719/2009
STATE OF RAJ. & ORS. Vs. BHERA RAM & ORS
22 D.B.CIVIL SPECIAL APPEAL (W) NO. 05119/2009
STATE OF RAJ. & ORS. Vs. BHANWAR LAL
23 D.B.CIVIL SPECIAL APPEAL (W) NO. 05120/2009
STATE OF RAJ. & ORS. Vs. KAILASH KUMAR & ORS
24 D.B.CIVIL SPECIAL APPEAL (W) NO. 05121/2009
STATE OF RAJ. & ORS. Vs. SURESH CHANDRA KHATIK
25 D.B.CIVIL SPECIAL APPEAL (W) NO. 05138/2009
STATE OF RAJ. & ORS. Vs. BHERA RAM BISHNOI
26 D.B.CIVIL SPECIAL APPEAL (W) NO. 05139/2009
STATE OF RAJ. & ORS. Vs. DINESH KUMAR & ORS.
27 D.B.CIVIL SPECIAL APPEAL (W) NO. 05198/2009
STATE OF RAJ. & ORS. Vs. DINESH KUMAR SUMAN & ORS.
28 D.B.CIVIL SPECIAL APPEAL (W) NO. 05200/2009
STATE OF RAJ. & ORS. Vs. MUKHTYAR SINGH & ORS
29 D.B.CIVIL SPECIAL APPEAL (W) NO. 05209/2009
STATE OF RAJ. & ORS. Vs. NEMI CHAND JOSHI
30 D.B.CIVIL SPECIAL APPEAL (W) NO. 05210/2009
STATE OF RAJ. & ORS. Vs. VINOD SINGH & ORS
31 D.B.CIVIL SPECIAL APPEAL (W) NO. 05212/2009
STATE OF RAJ. & ORS. Vs. SMT. JYOTI SEN & ORS
32 D.B.CIVIL SPECIAL APPEAL (W) NO. 05213/2009
STATE OF RAJ. & ORS. Vs. BHAGWAN DAN
33 D.B.CIVIL SPECIAL APPEAL (W) NO. 05214/2009
STATE OF RAJ. & ORS. Vs. LALIT SHARMA
34 D.B.CIVIL SPECIAL APPEAL (W) NO. 05215/2009
STATE OF RAJ. & ORS. Vs. ARJUN SINGH
35 D.B.CIVIL SPECIAL APPEAL (W) NO. 05221/2009
STATE OF RAJ. & ORS. Vs. HANUMAN RAM & ORS
3
36 D.B.CIVIL SPECIAL APPEAL (W) NO. 05222/2009
STATE OF RAJ. & ORS. Vs. GANESH SINGH & ORS.
37 D.B.CIVIL SPECIAL APPEAL (W) NO. 05227/2009
STATE OF RAJ. & ORS. Vs. MUKESH KUMAR & LAKHARA
38 D.B.CIVIL SPECIAL APPEAL (W) NO. 05228/2009
STATE OF RAJ. & ORS. Vs. SANKALCHAND CHITARA & ANR
39 D.B.CIVIL SPECIAL APPEAL (W) NO. 05229/2009
STATE OF RAJ. & ORS. Vs. SHRWAN RAM & ORS.
40 D.B.CIVIL SPECIAL APPEAL (W) NO. 05230/2009
STATE OF RAJ. & ORS. Vs. SOHAN LAL & ORS
41 D.B.CIVIL SPECIAL APPEAL (W) NO. 05232/2009
STATE OF RAJ. & ORS. Vs. REKHA VAISHNAV & ORS
42 D.B.CIVIL SPECIAL APPEAL (W) NO. 05233/2009
STATE OF RAJ. & ORS. Vs. SURESH KUMAR SINWAR
43 D.B.CIVIL SPECIAL APPEAL (W) NO. 05234/2009
STATE OF RAJ. & ORS. Vs. MANJU DEVI
44 D.B.CIVIL SPECIAL APPEAL (W) NO. 05313/2009
STATE OF RAJ. & ORS. Vs. ASHUTOSH ARHA & ANR
45 D.B.CIVIL SPECIAL APPEAL (W) NO. 05314/2009
STATE OF RAJ. & ORS. Vs. RAMESH CHANDRA MEENA & ORS
46 D.B.CIVIL SPECIAL APPEAL (W) NO. 05337/2009
STATE OF RAJ. & ORS. Vs. SAWAI RAM & ORS.
47 D.B.CIVIL SPECIAL APPEAL (W) NO. 05338/2009
STATE OF RAJ. & ORS. Vs. JAVA RAM
48 D.B.CIVIL SPECIAL APPEAL (W) NO. 05345/2009
STATE OF RAJ. & ORS. Vs. SMT. SUMITRA DEVI & ORS
49 D.B.CIVIL SPECIAL APPEAL (W) NO. 05381/2009
STATE OF RAJ. & ORS. Vs. MANISH KUMAR DADHICH & ORS
50 D.B.CIVIL SPECIAL APPEAL (W) NO. 05382/2009
STATE OF RAJ. & ORS. Vs. CHAMPA LAL
51 D.B.CIVIL SPECIAL APPEAL (W) NO. 05391/2009
STATE OF RAJ. & ORS. Vs. VANA RAM CHOUDHARY
52 D.B.CIVIL SPECIAL APPEAL (W) NO. 05418/2009
STATE OF RAJ. & ORS. Vs. PRAHLAD KUMAR TELI & ORS
53 D.B.CIVIL SPECIAL APPEAL (W) NO. 05460/2009
STATE OF RAJ. & ORS. Vs. SUJA RAM
4
54 D.B.CIVIL SPECIAL APPEAL (W) NO. 05461/2009
STATE OF RAJ. & ORS. Vs. GORDHAN LAL & ORS
55 D.B.CIVIL SPECIAL APPEAL (W) NO. 05463/2009
STATE OF RAJ. & ORS. Vs. HEERA SING & ORS.
56 D.B.CIVIL SPECIAL APPEAL (W) NO. 05467/2009
STATE OF RAJ. & ORS. Vs. DEVENDRA KUMAR & ORS
57 D.B.CIVIL SPECIAL APPEAL (W) NO. 05486/2009
STATE OF RAJ. & ORS. Vs. RAJENDRA KUMAR RAGHAWAT & ORS
58 D.B.CIVIL SPECIAL APPEAL (W) NO. 05489/2009
STATE OF RAJ. & ORS. Vs. CHANDAN SINGH
59 D.B.CIVIL SPECIAL APPEAL (W) NO. 05494/2009
STATE OF RAJ. & ORS. Vs. HAMEERA RAM
60 D.B.CIVIL SPECIAL APPEAL (W) NO. 05495/2009
STATE OF RAJ. & ORS. Vs. SMT. INDRA & ORS.
61 D.B.CIVIL SPECIAL APPEAL (W) NO. 05496/2009
STATE OF RAJ. & ORS. Vs. GOPI LAL & ANR.
62 D.B.CIVIL SPECIAL APPEAL (W) NO. 05499/2009
STATE OF RAJ. & ORS. Vs. BANSI LAL
63 D.B.CIVIL SPECIAL APPEAL (W) NO. 05501/2009
STATE OF RAJ. & ORS. Vs. NAZIR KHAN & ORS
64 D.B.CIVIL SPECIAL APPEAL (W) NO. 05502/2009
STATE OF RAJ. & ORS. Vs. NARAYAN RAM
65 D.B.CIVIL SPECIAL APPEAL (W) NO. 05504/2009
STATE OF RAJ. & ORS. Vs. DALPAT SINGH & ORS.
66 D.B.CIVIL SPECIAL APPEAL (W) NO. 05516/2009
STATE OF RAJ. & ORS. Vs. BUTA RAM
67 D.B.CIVIL SPECIAL APPEAL (W) NO. 05519/2009
STATE OF RAJ. & ORS. Vs. DILAWAR SINGH
68 D.B.CIVIL SPECIAL APPEAL (W) NO. 05520/2009
STATE OF RAJ. & ORS. Vs. ANUPRIYA VYAS & ORS
69 D.B.CIVIL SPECIAL APPEAL (W) NO. 05526/2009
STATE OF RAJ. & ORS. Vs. SATYA NARAYAN SHARMA
70 D.B.CIVIL SPECIAL APPEAL (W) NO. 05527/2009
STATE OF RAJ. & ORS. Vs. VIKRAM SINGH PANWAR & ORS.
71 D.B.CIVIL SPECIAL APPEAL (W) NO. 05548/2009
STATE OF RAJ. & ORS. Vs. LAL SINGH YADAV & ORS.
5
72 D.B.CIVIL SPECIAL APPEAL (W) NO. 05581/2009
STATE OF RAJ. & ORS. Vs. DEVA RAM BALAI & ORS
73 D.B.CIVIL SPECIAL APPEAL (W) NO. 05582/2009
STATE OF RAJ. & ORS. Vs. M.S. KIRAN SHARMA & ORS.
74 D.B.CIVIL SPECIAL APPEAL (W) NO. 05583/2009
STATE OF RAJ. & ORS. Vs. SHIVDAS VAISHNAV & ORS
75 D.B.CIVIL SPECIAL APPEAL (W) NO. 05630/2009
STATE OF RAJ. & ORS. Vs. ASHOK KUMAR PANWAR
76 D.B.CIVIL SPECIAL APPEAL (W) NO. 05647/2009
STATE OF RAJ. & ORS. Vs. RANA RAM
77 D.B.CIVIL SPECIAL APPEAL (W) NO. 05663/2009
STATE OF RAJ. & ORS. Vs. MANGILAL VERMA & ORS
78 D.B.CIVIL SPECIAL APPEAL (W) NO. 05807/2009
STATE OF RAJ. & ORS. Vs. MADAN SINGH & ORS
79 D.B.CIVIL SPECIAL APPEAL (W) NO. 05808/2009
STATE OF RAJ. & ORS. Vs. ASHU DAN & ORS
80 D.B.CIVIL SPECIAL APPEAL (W) NO. 05818/2009
STATE OF RAJ. & ORS. Vs. SANTOSH BHASKAR AND ORS.
81 D.B.CIVIL SPECIAL APPEAL (W) NO. 05820/2009
STATE OF RAJ. & ORS. Vs. ANIL KUMAR BARESA & ORS
82 D.B.CIVIL SPECIAL APPEAL (W) NO. 05836/2009
STATE OF RAJ. & ORS. Vs. RAMESH SHILU & ORS
83 D.B.CIVIL SPECIAL APPEAL (W) NO. 05838/2009
STATE OF RAJ. & ORS. Vs. POONAM CHAND SOLANKI & ANR
84 D.B.CIVIL SPECIAL APPEAL (W) NO. 05848/2009
STATE OF RAJ. & ORS. Vs. PRADEEP KUMAR & ORS
85 D.B.CIVIL SPECIAL APPEAL (W) NO. 05849/2009
STATE OF RAJ. & ORS. Vs. NAND KISHORE DAVE & ORS
86 D.B.CIVIL SPECIAL APPEAL (W) NO. 05853/2009
STATE OF RAJ. & ORS. Vs. SANDEEP SWAMI & ORS.
87 D.B.CIVIL SPECIAL APPEAL (W) NO. 05854/2009
STATE OF RAJ. & ORS. Vs. SHIV LAL JAT & ORS
88 D.B.CIVIL SPECIAL APPEAL (W) NO. 05886/2009
STATE OF RAJ. & ORS. Vs. MANA RAM & ORS
89 D.B.CIVIL SPECIAL APPEAL (W) NO. 05888/2009
STATE OF RAJ. & ORS. Vs. AKHLAKH MOHAMMED & ORS
6
90 D.B.CIVIL SPECIAL APPEAL (W) NO. 05916/2009
STATE OF RAJ. & ORS. Vs. BALVEER BANGRA
91 D.B.CIVIL SPECIAL APPEAL (W) NO. 05918/2009
STATE OF RAJ. & ORS. Vs. VINOD VYAS & ORS.
92 D.B.CIVIL SPECIAL APPEAL (W) NO. 05927/2009
STATE OF RAJ. & ORS. Vs. PEMA RAM & ORS
93 D.B.CIVIL SPECIAL APPEAL (W) NO. 06108/2009
STATE OF RAJ. & ORS. Vs. CHANDAR BISHNOI & ORS
94 D.B.CIVIL SPECIAL APPEAL (W) NO. 06109/2009
STATE OF RAJ. & ORS. Vs. AJAY KUMAR MALI
95 D.B.CIVIL SPECIAL APPEAL (W) NO. 06112/2009
STATE OF RAJ. & ORS. Vs. RUGNATH RAM & ORS
96 D.B.CIVIL SPECIAL APPEAL (W) NO. 06114/2009
STATE OF RAJ. & ORS. Vs. SHIV SHANKAR SUTHAR & ORS
97 D.B.CIVIL SPECIAL APPEAL (W) NO. 06115/2009
STATE OF RAJ. & ORS. Vs. NAVEEN KUMAR & ORS
98 D.B.CIVIL SPECIAL APPEAL (W) NO. 06116/2009
STATE OF RAJ. & ORS. Vs. RAMNIWAS SHARMA & ORS
99 D.B.CIVIL SPECIAL APPEAL (W) NO. 06156/2009
STATE OF RAJ. & ORS. Vs. ATAI KHAN & ORS
100 D.B.CIVIL SPECIAL APPEAL (W) NO. 06168/2009
STATE OF RAJ. & ORS. Vs. LALIT KUMAR
101 D.B.CIVIL SPECIAL APPEAL (W) NO. 06169/2009
STATE OF RAJ. & ORS. Vs. MAHIRAM VISHNOI & ORS
102 D.B.CIVIL SPECIAL APPEAL (W) NO. 06170/2009
STATE OF RAJ. & ORS. Vs. DINESH KUMAR GAUTAM & ORS
103 D.B.CIVIL SPECIAL APPEAL (W) NO. 06171/2009
STATE OF RAJ. & ORS. Vs. GENDMAL MENARIA & ORS.
104 D.B.CIVIL SPECIAL APPEAL (W) NO. 06172/2009
STATE OF RAJ. & ORS. Vs. BHURJEE & ORS
105 D.B.CIVIL SPECIAL APPEAL (W) NO. 06188/2009
STATE OF RAJ. & ORS. Vs. SAHDEV RAM & ORS
106 D.B.CIVIL SPECIAL APPEAL (W) NO. 06189/2009
STATE OF RAJ. & ORS. Vs. ASHOK KUMAR & ORS
107 D.B.CIVIL SPECIAL APPEAL (W) NO. 06190/2009
STATE OF RAJ. & ORS. Vs. SMT. ANSHU MATHUR @ ANSHU SRIVA.&
ORS.
7
108 D.B.CIVIL SPECIAL APPEAL (W) NO. 06191/2009
STATE OF RAJ. & ORS. Vs. DEEWAN SINGH
109 D.B.CIVIL SPECIAL APPEAL (W) NO. 06192/2009
STATE OF RAJ. & ORS. Vs. SMT. SUA
110 D.B.CIVIL SPECIAL APPEAL (W) NO. 06193/2009
STATE OF RAJ. & ORS. Vs. BALDEVB VYAS
111 D.B.CIVIL SPECIAL APPEAL (W) NO. 06194/2009
STATE OF RAJ. & ORS. Vs. VINOD SINGH & ORS
112 D.B.CIVIL SPECIAL APPEAL (W) NO. 06195/2009
STATE OF RAJ. & ORS. Vs. SMT. MAINA KANWAR & ORS
113 D.B.CIVIL SPECIAL APPEAL (W) NO. 06196/2009
STATE OF RAJ. & ORS. Vs. PREM RAJ LAKHARA & ORS
114 D.B.CIVIL SPECIAL APPEAL (W) NO. 06197/2009
STATE OF RAJ. & ORS. Vs. MAG SINGH
115 D.B.CIVIL SPECIAL APPEAL (W) NO. 06212/2009
STATE OF RAJ. & ORS. Vs. OM PRAKASH BISHNOI & ORS
116 D.B.CIVIL SPECIAL APPEAL (W) NO. 06240/2009
STATE OF RAJ. & ORS. Vs. BHANWAR LAL PALIWAL
117 D.B.CIVIL SPECIAL APPEAL (W) NO. 06247/2009
STATE OF RAJ. & ORS. Vs. RAJKUMAR & ORS.
118 D.B.CIVIL SPECIAL APPEAL (W) NO. 06255/2009
STATE OF RAJ. & ORS. Vs. GAUTAMCHAND & ORS.
119 D.B.CIVIL SPECIAL APPEAL (W) NO. 06260/2009
STATE OF RAJ. & ORS. Vs. DINESH CHANDRA LABANA & ORS
120 D.B.CIVIL SPECIAL APPEAL (W) NO. 06519/2009
STATE OF RAJ. & ORS. Vs. NARESH CHANDRA AMETA & ORS
121 D.B.CIVIL SPECIAL APPEAL (W) NO. 06521/2009
STATE OF RAJ. & ORS. Vs. PUKH RAJ AND ANR,
122 D.B.CIVIL SPECIAL APPEAL (W) NO. 06523/2009
STATE OF RAJ. & ORS. Vs. NEMI CHAND
123 D.B.CIVIL SPECIAL APPEAL (W) NO. 06655/2009
STATE OF RAJ. & ORS. Vs. SUNITA KUMARI & ORS.
124 D.B.CIVIL SPECIAL APPEAL (W) NO. 06657/2009
STATE OF RAJ. & ORS. Vs. BHOPAL SINGH RAO & ANR
125 D.B.CIVIL SPECIAL APPEAL (W) NO. 06712/2009
STATE OF RAJ. & ORS. Vs. KAILASH KUMAR & ORS
8
126 D.B.CIVIL SPECIAL APPEAL (W) NO. 06714/2009
STATE OF RAJ. & ORS. Vs. NATHU RAM PRAJAPAT & ORS.
127 D.B.CIVIL SPECIAL APPEAL (W) NO. 06719/2009
STATE OF RAJ. & ORS. Vs. ASHOK DADHICH & ORS
128 D.B.CIVIL SPECIAL APPEAL (W) NO. 06735/2009
STATE OF RAJ. & ORS. Vs. HARI PRASAD VYAS & ORS
129 D.B.CIVIL SPECIAL APPEAL (W) NO. 06736/2009
STATE OF RAJ. & ORS. Vs. NARPAT RAM
130 D.B.CIVIL SPECIAL APPEAL (W) NO. 06738/2009
STATE OF RAJ. & ORS. Vs. PRABHU DAN CHARAN & ORS.
131 D.B.CIVIL SPECIAL APPEAL (W) NO. 06739/2009
STATE OF RAJ. & ORS. Vs. PRAKASH CHANDRA LOOR & ANR.
132 D.B.CIVIL SPECIAL APPEAL (W) NO. 06744/2009
STATE OF RAJ. & ORS. Vs. BALVEER SINGH & ORS
133 D.B.CIVIL SPECIAL APPEAL (W) NO. 06745/2009
STATE OF RAJ. & ORS. Vs. ROOPA RAM & ORS.
134 D.B.CIVIL SPECIAL APPEAL (W) NO. 06746/2009
STATE OF RAJ. & ORS. Vs. BHINWA RAM & ORS
135 D.B.CIVIL SPECIAL APPEAL (W) NO. 06747/2009
STATE OF RAJ. & ORS. Vs. SMT. KIRAN & ORS
136 D.B.CIVIL SPECIAL APPEAL (W) NO. 06995/2009
STATE OF RAJ. & ORS. Vs. MANJU DEVI & ORS.
137 D.B.CIVIL SPECIAL APPEAL (W) NO. 07073/2009
STATE OF RAJ. & ORS. Vs. VISHAL RAM
138 D.B.CIVIL SPECIAL APPEAL (W) NO. 07076/2009
STATE OF RAJ. & ORS. Vs. KUMARI JETHI
139 D.B.CIVIL SPECIAL APPEAL (W) NO. 07077/2009
STATE OF RAJ. & ORS. Vs. GANESH RAM & ORS
140 D.B.CIVIL SPECIAL APPEAL (W) NO. 07079/2009
STATE OF RAJ. & ORS. Vs. BABU LAL & ORS
141 D.B.CIVIL SPECIAL APPEAL (W) NO. 07094/2009
STATE OF RAJ. & ORS. Vs. SMT. MANJU KUMARI JAIN & ANR.
142 D.B.CIVIL SPECIAL APPEAL (W) NO. 07102/2009
STATE OF RAJ. & ORS. Vs. MAHENDRA CHANDEL & ORS.
143 D.B.CIVIL SPECIAL APPEAL (W) NO. 07103/2009
STATE OF RAJ. & ORS. Vs. KHIRAJ SINGH & ORS.
144 D.B.CIVIL SPECIAL APPEAL (W) NO. 07104/2009
9
STATE OF RAJ. & ORS. Vs. JOG RAJ SUTHAR & ANR
145 D.B.CIVIL SPECIAL APPEAL (W) NO. 07106/2009
STATE OF RAJ. & ORS. Vs. ANITA CHOUHAN & ORS.
146 D.B.CIVIL SPECIAL APPEAL (W) NO. 07110/2009
STATE OF RAJ. & ORS. Vs. SURESH KUMAR GODARA & ANR
147 D.B.CIVIL SPECIAL APPEAL (W) NO. 07111/2009
STATE OF RAJ. & ORS. Vs. RAKESH KUMAR SHARMA & ORS
148 D.B.CIVIL SPECIAL APPEAL (W) NO. 07112/2009
STATE OF RAJ. & ORS. Vs. RATAN & ORS.
149 D.B.CIVIL SPECIAL APPEAL (W) NO. 07118/2009
STATE OF RAJ. & ORS. Vs. MOOL SINGH & ORS
150 D.B.CIVIL SPECIAL APPEAL (W) NO. 07119/2009
STATE OF RAJ. & ORS. Vs. DURGA PRASAD
151 D.B.CIVIL SPECIAL APPEAL (W) NO. 07120/2009
STATE OF RAJ. & ORS. Vs. DEEPA RAM
152 D.B.CIVIL SPECIAL APPEAL (W) NO. 07121/2009
STATE OF RAJ. & ORS. Vs. CHANDRA MUKESH MEENA & ANR
153 D.B.CIVIL SPECIAL APPEAL (W) NO. 07131/2009
STATE OF RAJ. & ORS. Vs. OMA RAM & ORS
154 D.B.CIVIL SPECIAL APPEAL (W) NO. 07132/2009
STATE OF RAJ. & ORS. Vs. MADAN SINGH & ORS.
155 D.B.CIVIL SPECIAL APPEAL (W) NO. 07148/2009
STATE OF RAJ. & ORS. Vs. CHANDAN MAL LOHAR & ORS.
156 D.B.CIVIL SPECIAL APPEAL (W) NO. 07245/2009
STATE OF RAJ. & ORS. Vs. KANHAIYA LAL BERWA & ORS
157 D.B.CIVIL SPECIAL APPEAL (W) NO. 07246/2009
STATE OF RAJ. & ORS. Vs. NARAYAN SINGH & ORS
158 D.B.CIVIL SPECIAL APPEAL (W) NO. 07247/2009
STATE OF RAJ. & ORS. Vs. SHARWAN RAM BENIWAL & ORS.
159 D.B.CIVIL SPECIAL APPEAL (W) NO. 07257/2009
STATE OF RAJ. & ORS. Vs. SANJAY SHARMA & ORS
160 D.B.CIVIL SPECIAL APPEAL (W) NO. 07258/2009
STATE OF RAJ. & ORS. Vs. SHANKER LAL PARMAR & ORS
161 D.B.CIVIL SPECIAL APPEAL (W) NO. 07259/2009
STATE OF RAJ. & ORS. Vs. VIJAY KUMAR BISHNOI & ORS
10
162 D.B.CIVIL SPECIAL APPEAL (W) NO. 07266/2009
STATE OF RAJ. & ORS. Vs. BAHADUR SINGH & ORS
163 D.B.CIVIL SPECIAL APPEAL (W) NO. 07268/2009
STATE OF RAJ. & ORS. Vs. NEMA RAM & ORS
164 D.B.CIVIL SPECIAL APPEAL (W) NO. 07308/2009
STATE OF RAJ. & ORS. Vs. SURAJMAL BHAGORA & ORS.
165 D.B.CIVIL SPECIAL APPEAL (W) NO. 07309/2009
STATE OF RAJ. & ORS. Vs. ANIS AHMED MANSURI & ANR.
166 D.B.CIVIL SPECIAL APPEAL (W) NO. 07310/2009
STATE OF RAJ. & ORS. Vs. MUKESH KUMAR DAVE & ORS
167 D.B.CIVIL SPECIAL APPEAL (W) NO. 07342/2009
STATE OF RAJ. & ORS. Vs. SHIV RAJ GOUR & ORS.
168 D.B.CIVIL SPECIAL APPEAL (W) NO. 07352/2009
STATE OF RAJ. & ORS. Vs. GOPAL GURJAR
169 D.B.CIVIL SPECIAL APPEAL (W) NO. 07353/2009
STATE OF RAJ. & ORS. Vs. ABDUL SATTAR
170 D.B.CIVIL SPECIAL APPEAL (W) NO. 07569/2009
STATE OF RAJ. & ORS. Vs. POPAT LAL
171 D.B.CIVIL SPECIAL APPEAL (W) NO. 07570/2009
STATE OF RAJ. & ORS. Vs. SURENDRA KUMAR & ORS
172 D.B.CIVIL SPECIAL APPEAL (W) NO. 07597/2009
STATE OF RAJ. & ORS. Vs. BHANWAR SINGH
173 D.B.CIVIL SPECIAL APPEAL (W) NO. 07601/2009
STATE OF RAJ. & ORS. Vs. SURESHPURI GOSWAMI &ORS
174 D.B.CIVIL SPECIAL APPEAL (W) NO. 07602/2009
STATE OF RAJ. & ORS. Vs. VIVEK AMETA
175 D.B.CIVIL SPECIAL APPEAL (W) NO. 07660/2009
STATE OF RAJ. & ORS. Vs. BALDEV RAM & ORS
176 D.B.CIVIL SPECIAL APPEAL (W) NO. 07662/2009
STATE OF RAJ. & ORS. Vs. PARKASH CHANDRA SHARMA & ANR
177 D.B.CIVIL SPECIAL APPEAL (W) NO. 07663/2009
STATE OF RAJ. & ORS. Vs. OM PRAKASH
178 D.B.CIVIL SPECIAL APPEAL (W) NO. 07666/2009
STATE OF RAJ. & ORS. Vs. CHAMPA LAL SONI & ORS
179 D.B.CIVIL SPECIAL APPEAL (W) NO. 07668/2009
STATE OF RAJ. & ORS. Vs. ASHA KUMARI & ORS
11
180 D.B.CIVIL SPECIAL APPEAL (W) NO. 07691/2009
STATE OF RAJ. & ORS. Vs. DASHRATH CHARAN & ORS.
181 D.B.CIVIL SPECIAL APPEAL (W) NO. 07692/2009
STATE OF RAJ. & ORS. Vs. RAJENDRA VERMA & ORS.
182 D.B.CIVIL SPECIAL APPEAL (W) NO. 07694/2009
STATE OF RAJ. & ORS. Vs. JAGDISH & ORS.
183 D.B.CIVIL SPECIAL APPEAL (W) NO. 07695/2009
STATE OF RAJ. & ORS. Vs. PUSHPA CHOUHAN & ORS.
184 D.B.CIVIL SPECIAL APPEAL (W) NO. 07696/2009
STATE OF RAJ. & ORS. Vs. RAJA RAM
185 D.B.CIVIL SPECIAL APPEAL (W) NO. 07697/2009
STATE OF RAJ. & ORS. Vs. RODI LAL
186 D.B.CIVIL SPECIAL APPEAL (W) NO. 07698/2009
STATE OF RAJ. & ORS. Vs. CHAMPA LAL MEGHWAL & ORS
187 D.B.CIVIL SPECIAL APPEAL (W) NO. 07699/2009
STATE OF RAJ. & ORS. Vs. JAGDISH CHANDRA GURJAR & ORS
188 D.B.CIVIL SPECIAL APPEAL (W) NO. 07701/2009
STATE OF RAJ. & ORS. Vs. HANUMAN RAM AND ORS.
189 D.B.CIVIL SPECIAL APPEAL (W) NO. 07702/2009
STATE OF RAJ. & ORS. Vs. SMT. SANTOSH PAREEK
190 D.B.CIVIL SPECIAL APPEAL (W) NO. 07703/2009
STATE OF RAJ. & ORS. Vs. SHAKTI DAN CHARAN & ORS
191 D.B.CIVIL SPECIAL APPEAL (W) NO. 07704/2009
STATE OF RAJ. & ORS. Vs. VINOD KUMAR & ORS
192 D.B.CIVIL SPECIAL APPEAL (W) NO. 07714/2009
STATE OF RAJ. & ORS. Vs. LAXMI LAL KHATIK & ORS
193 D.B.CIVIL SPECIAL APPEAL (W) NO. 07715/2009
STATE OF RAJ. & ORS. Vs. KHUSHPAL SINGH & ORS
194 D.B.CIVIL SPECIAL APPEAL (W) NO. 07717/2009
STATE OF RAJ. & ORS. Vs. YAMUNA SHANKER & ORS
195 D.B.CIVIL SPECIAL APPEAL (W) NO. 07718/2009
STATE OF RAJ. & ORS. Vs. KUNDAN SINGH & ORS.
196 D.B.CIVIL SPECIAL APPEAL (W) NO. 07719/2009
STATE OF RAJ. & ORS. Vs. CHANDRA SHEKHAR PUROHIT & ORS
197 D.B.CIVIL SPECIAL APPEAL (W) NO. 07721/2009
STATE OF RAJ. & ORS. Vs. SATA RAM & ORS
12
198 D.B.CIVIL SPECIAL APPEAL (W) NO. 07722/2009
STATE OF RAJ. & ORS. Vs. AJA RAM & ORS
199 D.B.CIVIL SPECIAL APPEAL (W) NO. 07723/2009
STATE OF RAJ. & ORS. Vs. RAMLAL GAMAR & ORS
200 D.B.CIVIL SPECIAL APPEAL (W) NO. 07724/2009
STATE OF RAJ. & ORS. Vs. GOVIND LAL & ORS
201 D.B.CIVIL SPECIAL APPEAL (W) NO. 07725/2009
STATE OF RAJ. & ORS. Vs. MOTI SINGH
202 D.B.CIVIL SPECIAL APPEAL (W) NO. 07726/2009
STATE OF RAJ. & ORS. Vs. MADAN SINGH
203 D.B.CIVIL SPECIAL APPEAL (W) NO. 07727/2009
STATE OF RAJ. & ORS. Vs. BHARAT SINGH & ORS.
204 D.B.CIVIL SPECIAL APPEAL (W) NO. 07728/2009
STATE OF RAJ. & ORS. Vs. DEVKARAN MAHIYAN & ORS.
205 D.B.CIVIL SPECIAL APPEAL (W) NO. 07739/2009
STATE OF RAJ. & ORS. Vs. DHARMA RAM & ORS
206 D.B.CIVIL SPECIAL APPEAL (W) NO. 07794/2009
STATE OF RAJ. & ORS. Vs. RAJ KUMAR SHARMA & ORS
207 D.B.CIVIL SPECIAL APPEAL (W) NO. 07815/2009
STATE OF RAJ. & ORS. Vs. HARMAN GHANCHI
208 D.B.CIVIL SPECIAL APPEAL (W) NO. 07821/2009
STATE OF RAJ. & ORS. Vs. KANARAM & ORS
209 D.B.CIVIL SPECIAL APPEAL (W) NO. 07824/2009
STATE OF RAJ. & ORS. Vs. HEM RAJ MEGHWANSHI & ORS
210 D.B.CIVIL SPECIAL APPEAL (W) NO. 07825/2009
STATE OF RAJ. & ORS. Vs. ABHAY SINGH & ORS
211 D.B.CIVIL SPECIAL APPEAL (W) NO. 07828/2009
STATE OF RAJ. & ORS. Vs. LOKESH PURBIA
212 D.B.CIVIL SPECIAL APPEAL (W) NO. 07829/2009
STATE OF RAJ. & ORS. Vs. BHOM SINGH
213 D.B.CIVIL SPECIAL APPEAL (W) NO. 07872/2009
STATE OF RAJ. & ORS. Vs. DINESH SINGARIA & ORS
214 D.B.CIVIL SPECIAL APPEAL (W) NO. 07874/2009
STATE OF RAJ. & ORS. Vs. NANULAL BUJH & ORS.
215 D.B.CIVIL SPECIAL APPEAL (W) NO. 07875/2009
STATE OF RAJ. & ORS. Vs. SANJAY KUMAR SHARMA & ORS
13
216 D.B.CIVIL SPECIAL APPEAL (W) NO. 07883/2009
STATE OF RAJ. & ORS. Vs. SOHAN LAL MEGHWAL & ORS.
217 D.B.CIVIL SPECIAL APPEAL (W) NO. 07884/2009
STATE OF RAJ. & ORS. Vs. SHNTI CHOUDHARY & ORS
218 D.B.CIVIL SPECIAL APPEAL (W) NO. 07885/2009
STATE OF RAJ. & ORS. Vs. DHARMA RAM & ORS
219 D.B.CIVIL SPECIAL APPEAL (W) NO. 07888/2009
STATE OF RAJ. & ORS. Vs. JAGDISH & ORS.
220 D.B.CIVIL SPECIAL APPEAL (W) NO. 07889/2009
STATE OF RAJ. & ORS. Vs. KHARTHA RAM & ORS
221 D.B.CIVIL SPECIAL APPEAL (W) NO. 07890/2009
STATE OF RAJ. & ORS. Vs. DINESH KUMAR & ORS
222 D.B.CIVIL SPECIAL APPEAL (W) NO. 07891/2009
STATE OF RAJ. & ORS. Vs. KEVA RAM & ORS
223 D.B.CIVIL SPECIAL APPEAL (W) NO. 07901/2009
STATE OF RAJ. & ORS. Vs. SUKHDAV SINGH & ORS
224 D.B.CIVIL SPECIAL APPEAL (W) NO. 07902/2009
STATE OF RAJ. & ORS. Vs. PRAVEEN KUMAR VYAS & ORS
225 D.B.CIVIL SPECIAL APPEAL (W) NO. 07903/2009
STATE OF RAJ. & ORS. Vs. PUSHPA KUMARI
226 D.B.CIVIL SPECIAL APPEAL (W) NO. 07912/2009
STATE OF RAJ. & ORS. Vs. BHANWAR LAL & ORS
227 D.B.CIVIL SPECIAL APPEAL (W) NO. 07913/2009
STATE OF RAJ. & ORS. Vs. DINESH KUMAR SEN & ORS
228 D.B.CIVIL SPECIAL APPEAL (W) NO. 07914/2009
STATE OF RAJ. & ORS. Vs. DINESH KUMAR SHARMA
229 D.B.CIVIL SPECIAL APPEAL (W) NO. 01438/2010
STATE OF RAJ. & ORS. Vs. ASHOK SINGH
230 D.B.CIVIL SPECIAL APPEAL (W) NO. 01439/2010
STATE OF RAJ. & ORS. Vs. LALA RAM CHOUDHARY & ORS.
231 D.B.CIVIL SPECIAL APPEAL (W) NO. 01444/2010
STATE OF RAJ. & ORS. Vs. MS. SUMITRA & ORS
232 D.B.CIVIL SPECIAL APPEAL (W) NO. 01445/2010
STATE OF RAJ. & ORS. Vs. MADAN LAL & ORS
233 D.B.CIVIL SPECIAL APPEAL (W) NO. 01446/2010
STATE OF RAJ. & ORS. Vs. GAJENDRA SINGH & ORS
14
234 D.B.CIVIL SPECIAL APPEAL (W) NO. 01447/2010
STATE OF RAJ. & ORS. Vs. GAMANDA RAM & ORS
235 D.B.CIVIL SPECIAL APPEAL (W) NO. 01448/2010
STATE OF RAJ. & ORS. Vs. NATWAR LAL & ORS.
236 D.B.CIVIL SPECIAL APPEAL (W) NO. 01449/2010
STATE OF RAJ. & ORS. Vs. BHANWARI DEVI & ORS
237 D.B.CIVIL SPECIAL APPEAL (W) NO. 01469/2010
STATE OF RAJ. & ORS. Vs. BHEEM DAN & ORS
238 D.B.CIVIL SPECIAL APPEAL (W) NO. 01470/2010
STATE OF RAJ. & ORS. Vs. KANTA KUMARI AMETA & ANR.
239 D.B.CIVIL SPECIAL APPEAL (W) NO. 01471/2010
STATE OF RAJ. & ORS. Vs. HEENA PARMAR & ORS
240 D.B.CIVIL SPECIAL APPEAL (W) NO. 01472/2010
STATE OF RAJ. & ORS. Vs. BRIJ LAL JAKHAR & ORS
241 D.B.CIVIL SPECIAL APPEAL (W) NO. 01473/2010
STATE OF RAJ. & ORS. Vs. VIKRAM SINGH
242 D.B.CIVIL SPECIAL APPEAL (W) NO. 01474/2010
STATE OF RAJ. & ORS. Vs. DEVENDRA KUMAR SHARMA & ORS.
243 D.B.CIVIL SPECIAL APPEAL (W) NO. 01489/2010
STATE OF RAJ. & ORS. Vs. VEER SINGH MAIDA & ORS
244 D.B.CIVIL SPECIAL APPEAL (W) NO. 01490/2010
STATE OF RAJ. & ORS. Vs. HANUMANT RATHORE & ORS
245 D.B.CIVIL SPECIAL APPEAL (W) NO. 01491/2010
STATE OF RAJ. & ORS. Vs. PRITI TELAG
246 D.B.CIVIL SPECIAL APPEAL (W) NO. 01492/2010
STATE OF RAJ. & ORS. Vs. VANA RAM & ORS.
247 D.B.CIVIL SPECIAL APPEAL (W) NO. 01493/2010
STATE OF RAJ. & ORS. Vs. GHEWAR SINGH & ORS
248 D.B.CIVIL SPECIAL APPEAL (W) NO. 01507/2010
STATE OF RAJ. & ORS. Vs. KANNA SINGH
249 D.B.CIVIL SPECIAL APPEAL (W) NO. 01508/2010
STATE OF RAJ. & ORS. Vs. NARAYAN SINGH & ORS
250 D.B.CIVIL SPECIAL APPEAL (W) NO. 01509/2010
STATE OF RAJ. & ORS. Vs. RAJENDRA CHOUDHARY & ANR
251 D.B.CIVIL SPECIAL APPEAL (W) NO. 01512/2010
STATE OF RAJ. & ORS. Vs. MADAN LAL PARIHAR & ORS
15
252 D.B.CIVIL SPECIAL APPEAL (W) NO. 01533/2010
STATE OF RAJ. & ORS. Vs. SMT. SAROJ RAWAT & ORS
253 D.B.CIVIL SPECIAL APPEAL (W) NO. 01534/2010
STATE OF RAJ. & ORS. Vs. LADU LAL KHATIK & ORS
254 D.B.CIVIL SPECIAL APPEAL (W) NO. 01535/2010
STATE OF RAJ. & ORS. Vs. KISTURA RAM CHOUDHARY
255 D.B.CIVIL SPECIAL APPEAL (W) NO. 01536/2010
STATE OF RAJ. & ORS. Vs. GHANSHYAM KUMAR VYAS & ORS
256 D.B.CIVIL SPECIAL APPEAL (W) NO. 01537/2010
STATE OF RAJ. & ORS. Vs. RAMESH CHANDRA PATIDAR
257 D.B.CIVIL SPECIAL APPEAL (W) NO. 01538/2010
STATE OF RAJ. & ORS. Vs. NARENDRA KUMAR & ORS
258 D.B.CIVIL SPECIAL APPEAL (W) NO. 01589/2010
STATE OF RAJ. & ORS. Vs. MANJU DEVI
259 D.B.CIVIL SPECIAL APPEAL (W) NO. 01590/2010
STATE OF RAJ. & ORS. Vs. MEGHA RAM & ANR
260 D.B.CIVIL SPECIAL APPEAL (W) NO. 01601/2010
STATE OF RAJ. & ORS. Vs. UDAI SINGH & ORS
261 D.B.CIVIL SPECIAL APPEAL (W) NO. 01707/2010
STATE OF RAJ. & ORS. Vs. KAVITA
262 D.B.CIVIL SPECIAL APPEAL (W) NO. 01708/2010
STATE OF RAJ. & ORS. Vs. MAHENDRA SINGH & ORS
263 D.B.CIVIL SPECIAL APPEAL (W) NO. 01709/2010
STATE OF RAJ. & ORS. Vs. JAGDISH & ORS
264 D.B.CIVIL SPECIAL APPEAL (W) NO. 01722/2010
STATE OF RAJ. & ORS. Vs. DEEPAK SINGH & ORS.
265 D.B.CIVIL SPECIAL APPEAL (W) NO. 01723/2010
STATE OF RAJ. & ORS. Vs. SANGRAM SINGH CHUNDAWAT & ORS.
266 D.B.CIVIL SPECIAL APPEAL (W) NO. 01724/2010
STATE OF RAJ. & ORS. Vs. LAXMAN LAL BHIL & ORS
267 D.B.CIVIL SPECIAL APPEAL (W) NO. 01725/2010
STATE OF RAJ. & ORS. Vs. SMT. NEENA MALIK
268 D.B.CIVIL SPECIAL APPEAL (W) NO. 01947/2010
STATE OF RAJ. & ORS. Vs. SUNITA BHAT
269 D.B.CIVIL SPECIAL APPEAL (W) NO. 01948/2010
STATE OF RAJ. & ORS. Vs. MANOJ KUMAR
270 D.B.CIVIL SPECIAL APPEAL (W) NO. 01949/2010
STATE OF RAJ. & ORS. Vs. SMT. SUNITA RANI
16
271 D.B.CIVIL SPECIAL APPEAL (W) NO. 01953/2010
STATE OF RAJ. & ORS. Vs. MOENDEEN MANSURI & ANR.
272 D.B.CIVIL SPECIAL APPEAL (W) NO. 01955/2010
STATE OF RAJ. & ORS. Vs. MANGU SINGH & ORS.
273 D.B.CIVIL SPECIAL APPEAL (W) NO. 01959/2010
STATE OF RAJ. & ORS. Vs. MAHESH KHOJA & ORS.
274 D.B.CIVIL SPECIAL APPEAL (W) NO. 01970/2010
STATE OF RAJ. & ORS. Vs. RAJ KUMAR TOLAMBIA & ORS.
275 D.B.CIVIL SPECIAL APPEAL (W) NO. 02001/2010
STATE OF RAJ. & ORS. Vs. SHYOCHAND GIR & ORS
276 D.B.CIVIL SPECIAL APPEAL (W) NO. 02078/2010
STATE OF RAJ. & ORS. Vs. SHANKERLAL KATARA & ORS
277 D.B.CIVIL SPECIAL APPEAL (W) NO. 02140/2010
STATE OF RAJ. & ORS. Vs. KOMAL DEVI & ORS
278 D.B.CIVIL SPECIAL APPEAL (W) NO. 02141/2010
STATE OF RAJ. & ORS. Vs. MAHENDER SINGH
279 D.B.CIVIL SPECIAL APPEAL (W) NO. 02142/2010
STATE OF RAJ. & ORS. Vs. SMT. POOJA PAREEK
280 D.B.CIVIL SPECIAL APPEAL (W) NO. 02143/2010
STATE OF RAJ. & ORS. Vs. SURESH KUMAR BHATI & ORS
281 D.B.CIVIL SPECIAL APPEAL (W) NO. 02144/2010
STATE OF RAJ. & ORS. Vs. SAMEER BHATT & ORS.
282 D.B.CIVIL SPECIAL APPEAL (W) NO. 02157/2010
STATE OF RAJ. & ORS. Vs. ALKA JAIN & ORS.
283 D.B.CIVIL SPECIAL APPEAL (W) NO. 02158/2010
STATE OF RAJ. & ORS. Vs. MADAN GOPAL & ORS
284 D.B.CIVIL SPECIAL APPEAL (W) NO. 02199/2010
STATE OF RAJ. & ORS. Vs. GURJENDRA SINGH & ANR
285 D.B.CIVIL SPECIAL APPEAL (W) NO. 02200/2010
STATE OF RAJ. & ORS. Vs. ANITA DEORA & ORS
286 D.B.CIVIL SPECIAL APPEAL (W) NO. 02338/2010
STATE OF RAJ. & ORS. Vs. MADHUSUDAN SUKHWAL
287 D.B.CIVIL SPECIAL APPEAL (W) NO. 02339/2010
STATE OF RAJ. & ORS. Vs. MANOHAR LAL BISHNOI &ORS.
288 D.B.CIVIL SPECIAL APPEAL (W) NO. 02340/2010
STATE OF RAJ. & ORS. Vs. PURSHOTTAM LAL SHARMA & ORS.
17
289 D.B.CIVIL SPECIAL APPEAL (W) NO. 02365/2010
STATE OF RAJ. & ORS. Vs. BHAGWAT SINGH & ORS
290 D.B.CIVIL SPECIAL APPEAL (W) NO. 02366/2010
STATE OF RAJ. & ORS. Vs. HARI SHANKAR MANMIYA & ORS
291 D.B.CIVIL SPECIAL APPEAL (W) NO. 02388/2010
STATE OF RAJ. & ORS. Vs. DILIP KUMAR
292 D.B.CIVIL SPECIAL APPEAL (W) NO. 02400/2010
STATE OF RAJ. & ORS. Vs. BHAWANI SHANKAR SHARMA & ORS
293 D.B.CIVIL SPECIAL APPEAL (W) NO. 02401/2010
STATE OF RAJ. & ORS. Vs. MOHAN SINGH CHUNDAWAT & ORS.
294 D.B.CIVIL SPECIAL APPEAL (W) NO. 02414/2010
STATE OF RAJ. & ORS. Vs. MATHURA LAL GURJER & ORS
295 D.B.CIVIL SPECIAL APPEAL (W) NO. 02418/2010
STATE OF RAJ. & ORS. Vs. MEENA
296 D.B.CIVIL SPECIAL APPEAL (W) NO. 02419/2010
STATE OF RAJ. & ORS. Vs. RAKESH & ORS
297 D.B.CIVIL SPECIAL APPEAL (W) NO. 02422/2010
STATE OF RAJ. & ORS. Vs. GAUTAMCHAND DAIYA & ORS
298 D.B.CIVIL SPECIAL APPEAL (W) NO. 02460/2010
STATE OF RAJ. & ORS. Vs. MRS. ANAMIKA PAREEK
299 D.B.CIVIL SPECIAL APPEAL (W) NO. 02461/2010
STATE OF RAJ. & ORS. Vs. SANGEETA MENARIA & ORS
300 D.B.CIVIL SPECIAL APPEAL (W) NO. 02937/2010
STATE OF RAJ. & ORS. Vs. JAI NARAYAN & ORS
301 D.B.CIVIL SPECIAL APPEAL (W) NO. 02938/2010
STATE OF RAJ. & ORS. Vs. NARENDER VEER SINGH & ORS
302 D.B.CIVIL SPECIAL APPEAL (W) NO. 05498/2009
STATE OF RAJ. & ORS. Vs. KIRAN DEVI & ORS
303 D.B.CIVIL SPECIAL APPEAL (W) NO. 07716/2009
STATE OF RAJ. & ORS. Vs. TIKURAM & ORS
304 D.B.CIVIL SPECIAL APPEAL (W) NO. 02462/2010
STATE OF RAJ. & ORS. Vs. PRAVEEN SINGH & ORS
305 D.B.CIVIL SPECIAL APPEAL (W) NO. 05213/2010
STATE OF RAJ. & ORS. Vs. PANNA RAM JAT
306 D.B.CIVIL SPECIAL APPEAL (W) NO. 05214/2010
STATE OF RAJ. & ORS. Vs. KAMLESH KUMAR & ANR.
18
307 D.B.CIVIL SPECIAL APPEAL (W) NO. 05215/2010
STATE OF RAJ. & ORS. Vs. SMT. RENU HINGAD & ORS
308 D.B.CIVIL SPECIAL APPEAL (W) NO. 05235/2010
STATE OF RAJ. & ORS. Vs. REWAT SINGH & ORS
309 D.B.CIVIL SPECIAL APPEAL (W) NO. 05241/2010
STATE OF RAJ. & ORS. Vs. CHETAN RAM KARWASRA & ANR
310 D.B.CIVIL SPECIAL APPEAL (W) NO. 05242/2010
STATE OF RAJ. & ORS. Vs. SITA RAM & ORS
311 D.B.CIVIL SPECIAL APPEAL (W) NO. 05243/2010
STATE OF RAJ. & ORS. Vs. MONIKA CHOUDHARY & ORS
312 D.B.CIVIL SPECIAL APPEAL (W) NO. 05244/2010
STATE OF RAJ. & ORS. Vs. KARAN SINGH & ORS
313 D.B.CIVIL SPECIAL APPEAL (W) NO. 05245/2010
STATE OF RAJ. & ORS. Vs. PARAS RAM
314 D.B.CIVIL SPECIAL APPEAL (W) NO. 05246/2010
STATE OF RAJ. & ORS. Vs. MAHESH KUMAR JOSHI & ORS
315 D.B.CIVIL SPECIAL APPEAL (W) NO. 05247/2010
STATE OF RAJ. & ORS. Vs. SMT. PRIYANKA SAIN & ORS
316 D.B.CIVIL SPECIAL APPEAL (W) NO. 05248/2010
STATE OF RAJ. & ORS. Vs. JITENDRA SINGH & ORS
317 D.B.CIVIL SPECIAL APPEAL (W) NO. 05249/2010
STATE OF RAJ. & ORS. Vs. NARENDRA SINGH & ORS
318 D.B.CIVIL SPECIAL APPEAL (W) NO.06485/2010
STATE OF RAJ. & ORS. Vs. OM PRAKASH
319 D.B.CIVIL SPECIAL APPEAL (W) NO. 06486/2010
STATE OF RAJ. & ORS. Vs. VINOD KUMAR MAIDA & ORS
320 D.B.CIVIL SPECIAL APPEAL (W) NO. 06493/2010
STATE OF RAJ. & ORS. Vs. SMT. SUMAN & ANR.
321 D.B.CIVIL SPECIAL APPEAL (W) NO. 06498/2010
STATE OF RAJ. & ORS. Vs. BABU RAM CHOUDHARY & ORS
322 D.B.CIVIL SPECIAL APPEAL (W) NO. 06564/2010
STATE OF RAJ. & ORS. Vs. SATYA PRAKASH BALAI & ORS
323 D.B.CIVIL SPECIAL APPEAL (W) NO. 06565/2010
STATE OF RAJ. & ORS. Vs. AMBA LAL
324 D.B.CIVIL SPECIAL APPEAL (W) NO. 06570/2010
STATE OF RAJ. & ORS. Vs. CHARAN JEET KOUR & ORS
19
325 D.B.CIVIL SPECIAL APPEAL (W) NO. 06571/2010
STATE OF RAJ. & ORS. Vs. ARJUN RAM
326 D.B.CIVIL SPECIAL APPEAL (W) NO. 06573/2010
STATE OF RAJ. & ORS. Vs. CHAMPA LAL
327 D.B.CIVIL SPECIAL APPEAL (W) NO. 06574/2010
STATE OF RAJ. & ORS. Vs. VIDYA SURAGI
328 D.B.CIVIL SPECIAL APPEAL (W) NO. 06575/2010
STATE OF RAJ. & ORS. Vs. BHIKA RAM
329 D.B.CIVIL SPECIAL APPEAL (W) NO. 06576/2010
STATE OF RAJ. & ORS. Vs. MAHESH KUMAR & ANR.
330 D.B.CIVIL SPECIAL APPEAL (W) NO. 06580/2010
STATE OF RAJ. & ORS. Vs. KEHRA RAM & ORS
331 D.B.CIVIL SPECIAL APPEAL (W) NO. 06585/2010
STATE OF RAJ. & ORS. Vs. PREM RAJ
332 D.B.CIVIL SPECIAL APPEAL (W) NO. 06658/2010
STATE OF RAJ. & ORS. Vs. RAJESH GHOTI & ORS.
DATE OF JUDGMENT :: 07-12-2010
PRESENT
HON'BLE THE CHIEF JUSTICE MR. ARUN MISHRA
HON'BLE MR. JUSTICE KAILASH CHANDRA JOSHI
Mr. R.L. Jangid, Additional Advocate General for the appellants. Mr. R.S. Chundawat, Mr. Sumer Singh Rathore, Mr. S.S. Jodha, Mr. Ramesh Purohit, for the respondents.
These intra-court appeals have been preferred as against the decision rendered by the Single Bench in bunch of 503 writ applications decided by a common order on 15.5.2009. Single Bench of this Court has followed the decision rendered by the Single Bench in Sarita Vs. State of Rajasthan (2010 (1) RLW 275 (Raj.)) in which direction was issued to continue Vidhyarthi Mitras (teachers) till regularly selected candidates are available.
20
The facts in short are that the respondents were appointed as Vidhyarthi Mitras. The Scheme was framed by the State of Rajasthan initially on 7.9.2006 mentioning that there were large number of vacant posts and it was not possible to fill up the vacancies by the prescribed mode of selection by the Rajasthan Public Service Commission nor it was possible to hold Departmental Promotion Committee. Consequently in the interest of education, its availability, and continuance of education, it was considered appropriate to frame a scheme called as "Vidhyarthi Mitra Yojana". The appointments were to be made on fixed amount, however, the appointments were made on contract basis for the particular academic session. The petitioners had been appointed as Vidhyarthi Mitras under similar circular dated 2.6.2008. There were 6000 vacancies of Lecturers, 5000 vacancies of Senior teachers and 1250 vacancies of Teacher Gr. III. The scheme was approved by the Finance Department vide circular dated 09.01.2007. The appointments which were made, were to be continued till 29.2.2009, however as February, 2009 was of 28 days, a corrigendum was issued and term was extended till 15.4.2009.
As the term of appointments were extended upto 15.4.2009, several petitions were filed. Interim orders were passed not only at Principle Seat but at the Bench at Jaipur also. Bunch of writ petitions was decided by the Jaipur Bench in Sarita Vs. State of Rajasthan (supra). The stand of the State Government is that appointments were contractual, no mandamus can be issued in such matters. There is no justifiable reason to invoke the writ jurisdiction of this Court in view of the decision in Secretary, State of Karnataka & Ors. Vs. Uma Devi & Anr. AIR 2006 SC 1806, the appointments were made only under temporary scheme. The scheme was introduced for providing additional benefit to 21 students in rural areas for this particular Session 2008-09. The petitioners had no right to invoke writ jurisdiction to extend it. It was introduced to provide additional educational facility in remote villages and to fill up the temporary gap and that too, on contractual basis for the fixed term and on fixed honorarium. In Rajasthan Educational Service Rules, 1971 and in Rajasthan Educational Subordinate Service Rules, 1971, complete procedure has been provided for recruitment through the Rajasthan Public Service Commission. During pendency of the matters, now power has been conferred to Zila Parishad as submitted by Shri R.L. Jangid, learned Additional Advocate General, appearing on behalf of the State. The appointments were not made as per rules. The scheme was framed to provide better and more teaching facility to the students temporarily.
The Single Bench in Sarita Vs. State of Rajasthan (supra) has issued following directions in para 36 of the decision. In para 36 thus-
"36. Accordingly, the writ petitions are disposed of as under:-
I. During continuation of the work, as detailed out hereinabove, the invocation of the last extension is arbitrary and illegal; and the consequential automatic termination orders of the petitioners are set aside.
II. The RPSC/DPC selected candidates/employees are still not available and next academic session is about to start; even urgent temporary appointments under Rule 28 of the Rules of 1971 are not possible due to short span of one month and a half left to start with the process of admission and academic session, therefore, as per the aims and objects of the Scheme, respondents are directed to consider the cases of the petitioners for continuation in service till regularly sleected candidates from RPSC/persons selected and recommended by the DPC for promotion are made available in the light of the above observations;
III.Even in case of appropriate order of continuation in service till regularly selected candidates from RPSC/DPC selected persons are available, the petitioners are not 22 entitled for wages of the vacations in other words, when the schools are closed.
IV.In case the regularly selected candidates from RPSC/persons selected and recommended by the DPC for promotion are made available, then the respondents can terminate services of the petitioners after preparation of the seniority list on the State Level as per their date of appointment and merit assigned to them, by following the principle of 'last come first go' to the extent of availability of the selected candidates and while doing so, the respondents will keep the interest of the present students and prospective students in view."
The Single Bench at Jodhpur while deciding the matters in question has followed the decision rendered in Sarita Vs. State of Raj. (supra). It has been ordered that in the interest of education of students as the posts have not been filled in so far on regular basis, it is desirable to continue the Vidhyarthi Mitras till regular selections on the various posts is made in accordance with rules. Aggrieved by the decision rendered, the instant intra-court appeals have been preferred.
Shri R.L. Jangid, learned Additional Advocate General appearing on behalf of the State has submitted that the scheme itself was temporary and appointments were contractual, consequently, no mandamus could have been issued to continue the candidates, the contract came to an end by efflux of time. Shri Jangid further submitted that selection process was supposed to be completed by RPSC as there was delay on part of the RPSC in starting the process of regular selection. The State Government has taken a decision now to delegate the power of appointments of teachers in such schools to the District Establishment Committee of Zila Parishad. Thus, efforts are being made to appoint the regular incumbents, no command could have been issued to continue incumbents who were not regularly selected. Mr. Jangid has further submitted that in light of the decision of Apex Court in 23 Secretary, State of Karnataka Vs. Uma Devi (supra), the directions issued to continue such employees in service was not warranted.
Shri Ramesh Purohit, Shri R.S. Chundawat, Shri Sumer Singh Rathore, Dr. S.S. Jodha, learned counsel appearing on behalf of the respondents have supported the order passed by the Single Bench rendered in Sarita Vs. State of Rajasthan (supra) and have submitted that the ad hoc employees cannot be substituted by another set of ad hoc employees nor the contractual employee can be substituted by another set of contractual employees appointed on ad hoc basis. Every year, fresh selection cannot be permitted to be made as done under the Scheme for each academic session. Making of selections every year cannot be said to be conducive in the interest of education and it gives rise to several complaints. Selecting persons every year on ad hoc basis is per se arbitrary and removing them on coming to end of the academic sessions, then starting the procedure afresh, is not conducive even for good administration or for education. Thus a direction issued to continue Vidhyarthi Mitras till regularly selection is made, calls for no interference in these intra-court appeals.
It is not in dispute that there are large number of vacancies of teachers in various categories in the State as mentioned by the Single Bench. There are 6000 vacancies which were to be filled by promotions of Lecturers, 5000 posts of Senior Teachers were vacant and 1250 posts of Teacher Grade III were vacant. Thus, the State Government has taken a decision in the year 2006 introducing a Scheme as pointed out by Shri R.L. Jangid, learned Additional Advocate General. The Scheme indicates that due to inability to fill the vacancies by regular mode of selection through RPSC or by holding DPC, in the interest of education, the decision was taken to start Vidhyarthi Mitra Yojana and no doubt the 24 appointments were offered on contractual basis and on fixed honorarium. It was decided that 5066 posts were to be filled in. The said incumbents appointed as against the post of Lecturers will be paid the honorarium of Rs.4,000/-. There were 8990 vacancies of Senior Teachers. The incumbents appointed as against the post of Senior Teachers will be paid the honorarium of Rs.3,000/- per month. Thereafter the Scheme has continued on yearwise basis and every year fresh process of appointments used to be resorted to. It is apparent that in case Vidhyarthi Mitras are removed, no regularly selected persons are available to replace them. The stand taken by the State of Rajasthan in these appeals itself indicates that the object behind it to provide basic minimum educational facility in remote villages and to fill-up the temporary gaps. The said temporary gap has not yet been filled in so far and educational facility has not been provided by teachers appointed on regular basis. The ad hocism is being continued by making contractual appointment on yearwise basis on fixed honorarium. It is not in dispute that appointments have been made so as to provide the educational facility in the remote and far flung areas where the required regular teachers are still not available and whatever the facility is available, is in the form of Vidhyarthi Mitras.
In our opinion, the appointments which have been made are not as per rules and they have no right to continue in service also or to stake their claim for regularisation. However, though such incumbents have no right to continue in the service but at the same time, the State cannot be permitted to take resort to making fresh recruitments every academic session to fill up the temporary gap which is being stretched. It is desirable that temporary gap should have been filled in by the State by taking appropriate action to make the regular appointments but same 25 has not been done so far and still the vacancies exist at various places. The ad hocism cannot be said to be conducive to the interest of education itself. Incumbents obtaining education in the far flung and remote areas are also entitled to obtain similar education as imparted in the metropolitans but not only that, the schools are not comparable, regular teachers are not available but at the same time, the Vidhyarthi Mitras who are teaching on ad hoc basis in such remote and far flung areas are replaced by fresh ad hoc employees in the next academic session. Making selection every year is not conducive for administration or in the interest of education, it tantamounts to wastage of time and energy for no good reason. The Vidhyarthi Mitras who had served in the previous academic session ought to have been continued in consonance with the spirit of Article 14 of the Constitution till temporary gap is filled. We are surprised that temporary gap has a tendency of becoming permanent one, this situation should not prevail. Mr. Jangid has rightly submitted that it is a fit case where the State may be directed to fill up the temporary gap as early as possible.
The Single Bench in Sarita Vs. State of Rajasthan (supra) has discussed the matter in detail. Relying upon the decision of State of Haryana and Ors. Vs. Piara Singh & Ors. (1992) 4 SCC 118 = AIR 1992 SC 2130, in which the Apex Court has laid down thus-
"45. The normal rule, is regular recruitment through the prescribed agency but exigencies of administration may sometimes call for an ad hoc or temporary appointment to be made. In such a situation, effort should always be to replace such an ad hoc/temporary employee by a regularly selected employee as early as possible. Such a temporary employee may also compete along with other for such regular selection/appointment. If he gets selected, well and good, but if he does not, he must give way to the regularly selected candidate. The appointment of the regularly selected candidate cannot be withheld or keep in abeyance for the sake of such an ad hoc/temporary employee.26
46. Secondly, an ad hoc or temporary employee should not be replaced by another ad hoc or temporary employee; he must be replaced only by a regularly selected employee. This is necessary to avoid arbitrary action on the part of the appointing authority."
The Apex Court has clearly laid down in the aforesaid decision that the appointment of the regularly selected candidate cannot be withheld or kept in abeyance for the sake of such an ad hoc/temporary employee. The Apex Court has also held that an ad hoc or temporary employee should not be replaced by another ad hoc or temporary employee; he must be replaced only by a regularly selected employee. This is necessary to avoid arbitrary action on the part of the appointing authority.
In the decisions rendered in State of Punjab & Ors. Vs. Supreet Rajpal & another (2007) 13 SCC 290 and in Hargurpratap Singh Vs. State of Punjab (2007) 13 SCC 292, the Apex Court has laid down that one ad hoc arrangement cannot be substituted by another ad hoc arrangement which is not at all appropriate as the persons who have gained experience will be more beneficial and useful to the colleges concerned rather than to appoint persons afresh on ad hoc basis. The order passed by the High Court was set aside and order was issued to continue the employee till regular incumbents are appointed. In State of Punjab & Ors. Vs. Supreet Rajpal & anr. (supra), the Apex Court has laid down thus-
"5. Learned counsel for the appellants, during the course of hearing, had referred to an order passed by this Court in a group of several Civil Appeals, i.e. Civil Appeal No.8745 of 2003 and other appeals, in the case of Harguru Pratap Singh and Ors. Vs. State of Punjab & Ors. Etc. disposed of on 7.11.2003. Particular stress was laid on the following observations:
We have carefully looking into the judgment of the High Court and other pleadings that have been put forth before this Court. It is clear that though the appellants 27 may not be entitled to regular appointment as such it cannot be said that they will not be entitled to the minimum of the pay scale nor that they should not be continued till regular incumbents are appointed. The course adopted by the High Court is to displace one ad hoc arrangement by another ad hoc arrangement which is not at all appropriate for these persons who have gained experience which will be more beneficial and useful to the colleges concerned rather than to appoint persons afresh on ad hoc basis. Therefore, we set aside the order made by the High Court to the extent the same deny the claim of the appellants of minimum pay scale and continuation in service till regular incumbents are appointed. We directed that they shall be continued in service till regular appointments are made on minimum of the pay scale. The appeals shall stand allowed in part accordingly."
In Secretary, State of Karnataka & Ors. Vs. Umadevi & Ors. (supra), the Apex Court has held that such appointments cannot be regularised. However, the instant is not the case of regularisation but the question involved is of appointing incumbents for short term on ad hoc basis. The Apex Court in Uma Devi has set aside part of the decision of Piara Singh wherein regularization of such incumbents was ordered but not the part of decision in which it has been laid down that ad hoc employee should not be replaced by another set of ad hoc employee. Rule of 'last come first go' is based on Article 14 which also indicates that person who has been appointed in last has to be removed. The spirit of Article 14 is that even the ad hoc employees are entitled for fair treatment, they cannot be removed unnecessarily. Respondents Vidhyarthi Mitras have been appointed in the interest of students obtaining education in remote and far flung areas and other places, where regular recruitments have not been made by the State Government. In our considered opinion, the action which has been taken for appointing ad hoc teachers on academic session basis and thereafter removing them and substituting them by another set of ad hoc employees, is not in consonance with the Article 14. Thus, we find that 28 direction has been issued to continue these employees till regular selection is made. It has been held that they are not entitled for the salary of vacation period when education is not imparted. In our opinion, the decision which has been rendered, has been unnecessarily assailed by the State in these intra-court appeals. It is in their interest to continue these experienced incumbents and to replace them as early as possible by regularly selected candidates. The Single Bench has rightly placed implicit reliance in Commissioner, Kendriya Vidyalaya Sangathan & Ors. Vs. Anil Kumar Singh & Ors. (2003) 10 SCC 284 in which direction was issued by the Apex Court to continue the contractual employees till the posts are filled up by process of regular recruitment.
The Single Bench has also placed reliance in Official Liquidator Vs. Dayanand & Ors. (2008) 10 SCC 1 in which the Apex Court has laid down thus-
"32. In Official Liquidator Vs. Dayanand and others (2008) 10 SCC 1, the judgment in State of Haryana Vs. Piara Singh (supra) was considered in paras 18,43,46 and 48 but in the said judgment, the issue was relating to the regulations and absorption, therefore, no finding was given on the issue of replacing ad hoc employee by another ad hoc employee.
The other findings have been referred in the aforesaid paras more particularly para 72 regarding inconsistency of Piara Singh (supra) of para 45 and 50 but not para 46 and held that scheme of regularisation/absorption can only be in accordance with the said Constitution Bench judgment in State of Karnataka Vs. Uma Devi (3)."
Since, it has not been possible to fill the vacancies so far by appointing the persons on regular basis by the regular mode of selection prescribed under the rules or by holding the Departmental Promotion Committee, we are of the opinion that no case is made out so as to interfere in the decision rendered. However, Shri R.L. Jangid, learned Additional Advocate General has submitted that direction No.4 provides that the State Level seniority list has to be prepared and on that basis, 29 the rule of 'last come first go' has resorted to. It is submitted by the learned Additional Advocate General that for such incumbents, State Level seniority list is not maintained. It is not disputed by the counsel appearing for the respondents that the seniority list may be prepared at the Level on which the seniority of such incumbents is maintained under the rules and thereafter rule of 'last come first go' has to be applied. Accordingly, we modify the direction No.4 to the aforesaid extent. Though, we have not interfered in the order but it is desirable that ad hocism which is continuing, be stopped forthwith by way of appointing regularly selected incumbents either by promotion or by direct recruitment, as may be necessary. Let, the exercise be done for regular appointments as prayed by Shri R.L. Jangid, as early as possible, to say, within a period of six months.
Accordingly, the intra-court appeals stands disposed of. No costs.
[KAILASH CHANDRA JOSHI],J. [ARUN MISHRA], CJ. Praveen