Rajasthan High Court - Jodhpur
Jaswant Kumar & Ors vs State Of Raj. & Ors on 20 July, 2009
Author: Prakash Tatia
Bench: Prakash Tatia
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1. S.B. CIVIL WRIT PETIION NO.4540/2009
Om Prakash Vs. State of Rajasthan & Ors.
2. S.B. CIVIL WRIT PETIION NO.7050/2009
Gulab Singh Vs. State of Rajasthan & Ors.
3. S.B. CIVIL WRIT PETIION NO.7031/2009
Jaswant Kumar & Ors. Vs. State of Rajasthan & Ors.
4. S.B. CIVIL WRIT PETIION NO.7056/2009
Kailash Meena & Ors. Vs. tate of Rajasthan & Ors.
5. S.B. CIVIL WRIT PETIION NO.4156/2009
Shanti Lal Kumhar & Ors . Vs. State & Ors.
6. S.B. CIVIL WRIT PETIION NO.7073/2009
Pooja Vaishnav & Ors Vs. State of Rajasthan & Ors.
7. S.B. CIVIL WRIT PETIION NO.7068/2009
Gumana Ram Vs. State of Rajasthan & Ors.
8. S.B. CIVIL WRIT PETIION NO.7065/2009
Bajranlal Sharma & Anr. Vs. State of Rajasthan & Ors.
9. S.B. CIVIL WRIT PETIION NO.7027/2009
Madan Lal & Ors. Vs. State of Rajasthan & Ors.
10. S.B. CIVIL WRIT PETIION NO.7026/2009
Sohan Ram & Ors. vs. State of Rajasthan & Ors.
11. S.B. CIVIL WRIT PETIION NO.7110/2009
Bheru Lal & Ors.Vs. State of Rajasthan & Ors.
12. S.B. CIVIL WRIT PETIION NO.6830/2009
Usha Rani Sharma Vs. State of Rajasthan & Ors.
DATE OF ORDER : 20.7.2009
HON'BLE MR. PRAKASH TATIA.
S/Sh. Kailash Khatri, Laxmi Narayan Mathur, Ajay Vyas,
Sandeep Saruparia, Sudhir Saruparia, Usman Gani, Anurag
Shukla, Manish Dadhich, Ranjana Sharma, Suman Sandar,
AD Charan, KC Choudhary, MR Choudhary, PS Chundawat
and JP Bhardawat, for the petitioners.
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Mr. RL Jangid, Addl. Advocate General.
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Learned counsel for the petitioner(s) submitted that
they have supplied copy of the memo of writ petition to
learned Addl. Advocate General Sh. RL Jangid, who is
appearing in all the connected matters.
The writ petitions have been heard and decided today
itself because of the reason that several similar writ
petitions have already been disposed of and one of which is
SBCWP No.3835/2009 - Kanwar Lal & Ors. Vs. State of
Rajasthan & Ors., decided on 19th May, 2009.
Accordingly, these writ petitions are also disposed of in
terms of the judgment referred above with following order:-
(1)The automatic termination orders of the
petitioner/s are set aside. The respondents are
directed to continue the petitioner/s in service till
regularly selected candidates by regular mode of
recruitment are made available.
(2)The petitioner/s shall not be entitled for wages
relating to the period of vacations; and
(3)On availability of the selected candidates by regular
mode of recruitment, may that be by direct
recruitment or by way of promotion, it shall be open
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for the respondents to terminate the Vidhyarthi
Mitras by adhering the principles of "last come first
go", by determining their seniority at State level.
(PRAKASH TATIA),J.
cpgoyal/-
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S.B. CIVIL WRIT PETIION NO._______/2009 DATE OF ORDER : 20.7.2009 HON'BLE MR. PRAKASH TATIA.
S/Sh. Kailash Khatri, Laxmi Narayan Mathur, Ajay Vyas, Sandeep Saruparia, Sudhir Saruparia, Usman Gani, Anurag Shukla, Manish Dadhich, Ranjana Sharma, Suman Sandar, AD Charan, KC Choudhary, MR Choudhary, PS Chundawat and JP Bhardawat, for the petitioners. Mr. RL Jangid, Addl. Advocate General.
<><><> This writ petition is disposed of (see separate order in S.B. CIVIL WRIT PETIION NO.4540/2009- Om Prakash Vs. State of Rajasthan & Ors.) decided today itself i.e., 20.7.2009.
By order Court Master Court no.5.