Shankar Vishnoi & Ors vs State Of Raj. & Ors on 22 July, 2010

[Cites 2, Cited by 191]

Rajasthan High Court - Jodhpur

Shankar Vishnoi & Ors vs State Of Raj. & Ors on 22 July, 2010

2. The learned counsels for the petitioners submitted that the controversy involved in these cases are squarely covered by the decision of this Court dtd.25.5.2010 rendered in SBCWP No.8987/2009 Rekha Ram and Ors. V/s State of Rajasthan by which this Court following earlier decision in the case of Sandroop V/s State of Rajasthan and ors. - SBCWP No.9173/2009 decided on 19.3.2010 and the Division Bench judgment in DBSAW No.580/2009 decided on 15.2.2010, disposed of the writ petitions of Vidhyarthi Mitras in same terms. The Relevant extract of the said judgment is quoted below for ready reference:

"The learned counsel for the parties submit that part of Condition No.4 has been stayed by the Division Bench of the Rajasthan High Court Bench, Jaipur, however, that will not affect the fate of these writ petitions and both the counsel submit that similar directions, subject to the effect of the interim order as passed by the Division Bench of the Jaipur Bench of the High Court, may be passed in these matters also.

In view of the above reasons, all these writ petitions are disposed of in the light of the directions issued in the S.B. Civil Writ Petition No. 2578/09 Devendra Kumar & Ors. V. State and connected matters decided vide judgment dated SBCWP NO.8966/2009- PRAHALAD KUMAR SHARMA V/S STATE OF RAJASTHAN AND ORS. :

JUDGMENT DTD.22.7.2010 3/17 15.5.2009 and in the light of the decision given in S.B. Civil Writ Petition No. 4652/09 and connected matters decided on 8.5.2009 with further clarification that the petitioners may satisfy the competent authority, who may be District Education Officer or the Block Elementary Education Officer about the genuineness of the documents as well as continuity of their working in the year 2008-2009.

The directions given in the above writ petitions are incorporated in these writ petitions which are 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 temporary appointments 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 selected 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 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 SBCWP NO.8966/2009- PRAHALAD KUMAR SHARMA V/S STATE OF RAJASTHAN AND ORS. :

JUDGMENT DTD.22.7.2010 4/17 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." It is further made clear that the portion which has been stayed by the Division Bench of this Court shall remain stayed in the light of the order of the Division Bench and that is about the preparation of the seniority list at State level.

The learned counsel appearing for the petitioners are also directed to submit the court fees of Rs. 25/- for each of the petitioners in case it is a joint writ petition and certified copy of this order may be issued to the petitioners only subject to payment of this Court fee.

(PRAKASH TATIA), J."

3. The Division Bench of this Court in D.B. Civil Special Appeal No. 580/2009 in SBCWP No. 4187/2009 has held as under:

"These appeals involving identical issues have been considered together and are taken up for disposal by this common order.

The appellants-petitioners were engaged as "Vidhyarthi Mitra" to undertake teaching work in schools on contract basis under the scheme framed by the State Government; they approached this Court by filing the respective writ petitions stating the grievance, inter alia, that their services would not be continued SBCWP NO.8966/2009- PRAHALAD KUMAR SHARMA V/S STATE OF RAJASTHAN AND ORS. :

JUDGMENT DTD.22.7.2010 5/17 after summer break. It appears that the engagement of some of incumbents continued during the pendency of the litigation pursuant to the orders passed by the Court. Thereafter, a batch of petitions involving similar issues was decided at Jaipur Bench of this Court on 08.05.2009 with certain directions essentially to the effect that the respondents shall consider the cases of the petitioners for continuation in service until the regular selections were made but with the observations that the petitioners would not be entitled for salary during the period of vacations i.e., when the schools remain closed. Following the said decision, the respective writ petitions as preferred by the present appellants have been decided by the learned Single Judge of this Court in the same terms and with the same directions. Hence, these appeals.

It is noticed that the intra-court appeals as filed at the Jaipur Bench against the order dated 08.05.2009 have since been considered and dismissed by a Division Bench of this Court in the case of Rajendra Kumar Saini & 126 Ors. Vs. State of Rajasthan & Ors., reported in 2010 (1) WLC (Raj.) 171.

In the said decision, this Court has clearly held while dismissing the similar nature appeals that the appellants-petitioners are not entitled to claim regularization on the post on which appointments were given on contractual basis; that the appellants- petitioners, not appointed as per the recruitment rules, are not entitled to make a claim for equal pay; and they are not entitled to make a claim of salary for summer vacations.

We do not find any ground to differ from the view already expressed by the co-ordinate Bench.

Accordingly, these appeals stand dismissed. No costs. (Dinesh Maheshwari),J (A.M. Sapre), J."

4. The learned counsel for the petitioner submitted that vide letter dtd.4.6.2010 Annex.1 in SBCWP No.6106/2010, the Dy.

SBCWP NO.8966/2009- PRAHALAD KUMAR SHARMA V/S STATE OF RAJASTHAN AND ORS. :

JUDGMENT DTD.22.7.2010 6/17 Secretary, Elementary Education Department of the State has already communicated to the Director, Elementary Education, Bikaner that such Vidhyarthi Mitras employed on contract basis of the Academic Session 2009-2010 shall be continued for Academic Session 2010- 2011 and therefore, the petitioners' contract for service as Vidhyarthi Mitras upto the end of Academic Session 2010-2011 can be continued in terms of said order. However, he submitted that under the Rationalisation and Equalisation policy of the State Government for declaring the teachers/ Vidhyarthi Mitras as surplus in the schools in order to maintain ratio of teachers- students, the Director, Elementary Education, Bikaner had sought guidance from the Dy.

Secretary, Elementary Education, Government of Rajasthan vide Annex.4 dtd.26.6.2010 that in the aforesaid communication dtd.4.6.2010 if additional line about the Vidhyarthi Mitras to be transferred and absorbed in other blocks/Tehsils and Districts against the vacant post may also be absorbed is added, that would facilitate the transfer and absorption under Rationalisation/Equalisation Policy of the State Government, of present Vidhyarthi Mitras also. The contents of letters dtd.4.6.2010 and 26.6.2010 are reproduced hereunder for ready reference:

"र जस न सरक र प रम क श क व ग कम क:प.1(12)/श क -1/प श /2003 प र जयपर द न क 4.6.10 SBCWP NO.8966/2009- PRAHALAD KUMAR SHARMA V/S STATE OF RAJASTHAN AND ORS. :

JUDGMENT DTD.22.7.2010 7/17 नन क, प रम क श क , र जस न, ब!क नर।

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SBCWP NO.8966/2009- PRAHALAD KUMAR SHARMA V/S STATE OF RAJASTHAN AND ORS. :

JUDGMENT DTD.22.7.2010 8/17 LETTER DTD.26.6.2010 "क य लय नन क प रम क श क र जस न ब!क नर कम क-श व र /प र/स4क4 /व .शमत श .सघ/आ 1लन/2010 द न क 26.6.10 पमख सन सचC सक?ल ए ससक94 श क र जस न जयपर व षय : व द ) शमत> क सब, म' ।




     मह1 य,

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SBCWP NO.8966/2009- PRAHALAD KUMAR SHARMA V/S STATE OF RAJASTHAN AND ORS. :

JUDGMENT DTD.22.7.2010 9/17

5. Mr. R.L. Jangid, learned AAG does not dispute existence of these two communications.

6. In view of aforesaid, these writ petitions are also disposed of in view of earlier decision of this Court by Single Bench as well as Division Bench and aforesaid quoted decisions of the State Government vide letter dtd.4.6.2010 and 26.6.2010 and the respondents shall continue the contract of employment of present Vidhyarthi Mitras- petitioners who have worked for Academic Session 2009-2010 till the end of Academic Session 2010-2011 and shall also consider the case of present petitioners - Vidhyarthi Mitras for transfer and absorption under the Rationalisation and Equalisation Policy also in other Blocks/Tehsil and Districts as requested by the Director, Elementary Education, Bikaner vide letter dtd.26.6.2010 to the Principal Secretary, School and Sanskrit Education, Jaipur vide Annex.4 dtd.26.6.2010. The decision shall not confer any right on the petitioners - Vidhyarthi Mitras to continue in said position after the end of Academic Session 2010-2011 unless State Government itself takes a decision otherwise in this regard.

7. These directions will apply to the present petitioners and all other similarly situated Vidhyarthi Mitras who have worked for Academic Session 2009-2010, even if they have not approached this Court by way of a writ petition and the respondents will be bound to SBCWP NO.8966/2009- PRAHALAD KUMAR SHARMA V/S STATE OF RAJASTHAN AND ORS. :

JUDGMENT DTD.22.7.2010 10/17 give similar treatment to all other similarly situated person without requiring them to approach this Court by way of fresh writ petition.

8. Those Vidhyarthi Mitras who worked for the Academic Session 2008-2009 or prior to that but did not work as such for the Academic Session 2009-2010, are not entitled to the aforesaid relief as such. However, if such Vidhyarthi Mitras make any representation and vacancies are still available with the State Government for Academic Session 2010-2011, their cases may be considered for re- employment. If however, it is not found appropriate to re-employ such Vidhyarthi Mitras,the Principal Secretary may pass one common order for such Vidhyarthi Mitras employed for Academic Session 2008-2009 or prior to that and it will not be necessary for all respective District Education Officers or any other authority to pass separate orders on such representations.

9. The aforesaid writ petitions are accordingly disposed of. No order as to costs.

(Dr.VINEET KOTHARI)J. Item No.59 to 179 and matters listed in couplementary Ss/-

SBCWP NO.8966/2009- PRAHALAD KUMAR SHARMA V/S STATE OF RAJASTHAN AND ORS. :

JUDGMENT DTD.22.7.2010 11/17 1. SB CWP No.5921/2010 Ratni Bunkar & Ors. V/s State and Ors.

2. SB CWP No.9098/2009

Shankar Vishnoi & Ors. V/s State and Ors.

3. SB CWP No.113/2010

Rekha Rolaniya & Ors. V/s State and Ors.

4. SB CWP No.1114/2010

Govind Singh & Ors. V/s State and Ors.

5. SB CWP No.3761/2010

Ramu Ram. V/s State and Ors 6. SB CWP No.4369/2010 Narpat Singh V/s State and Ors.

7. SB CWP No.5852/2010

Rajesh Kumar V/s State and Ors.

8. SB CWP No.6006/2010

Kishana Ram V/s State and Ors 9. SB CWP No.6021/2010 Mangi Lal Maida and Ors. V/s State and Ors.

10. SB CWP No.6028/2010

Smt. Sangeeta Goswami & Ors. V/s State and Ors.

11. SB CWP No.6036/2010

Bheru Lal Purbia & Ors. V/s State and Ors 12. SB CWP No.6045/2010 Ramesh Kumar & Ors. V/s State and Ors.

13. SB CWP No.6049/2010

Anil Charan & Ors. V/s State and Ors.

14. SB CWP No.6067/2010

Raju Jatav . V/s State and Ors 15. SB CWP No.6069/2010 Jagdish Chandra Regar & Ors. V/s State and Ors.

16. SB CWP No.6078/2010

Sanjay Panwar & Ors. V/s State and Ors.

17. SB CWP No.6080/2010

Hansraj & Ors. V/s State and Ors 18. SB CWP No.6083/2010 Om Prakash Prajapat & Ors. V/s State and Ors.

19. SB CWP No.6088/2010

Hemant Kumar Gaur & Ors. V/s State and Ors.

20. SB CWP No.6106/2010

Karni Dan & Ors. V/s State and Ors 21. SB CWP No.6111/2010 Yashodhar Vaishnav & Ors. V/s State and Ors.

22. SB CWP No.6113/2010

Rakesh Kumar & Ors. V/s State and Ors.

23. SB CWP No.6114/2010

Kishan Singh & Ors. V/s State and Ors.

SBCWP NO.8966/2009- PRAHALAD KUMAR SHARMA V/S STATE OF RAJASTHAN AND ORS. :

JUDGMENT DTD.22.7.2010 12/17 24. SB CWP No.6118/2010 Naveen Kumar & Ors. V/s State and Ors. 25. SB CWP No.6121/2010 Sita Ram & Ors. V/s State and Ors 26. SB CWP No.6123/2010 Nimba Ram & Ors. V/s State and Ors.

27. SB CWP No.6124/2010

Kishore Singh & Ors. V/s State and Ors. 28. SB CWP No.6133/2010 Meeta Lal V/s State and Ors.

29. SB CWP No.6137/2010

Ashok Kumar & Ors. V/s State and Ors. 30. SB CWP No.6138/2010 Sanwata Ram & Ors. V/s State and Ors 31. SB CWP No.6173/2010 Ummaid Singh & anr. V/s State and Ors. 32. SB CWP No.6185/2010 Bhal Singh & Ors. V/s State and Ors. 33. SB CWP No.6189/2010 Smt. Gayatri Bala & Ors. V/s State and Ors. 34. SB CWP No.6196/2010 Pura Ram & Ors. V/s State and Ors.

35. SB CWP No.6199/2010

Ram Karan & Ors. V/s State and Ors 36. SB CWP No.6204/2010 Suresh Kumar Siyag & Ors. V/s State and Ors. 37. SB CWP No.6214/2010 Ratani Jat & Ors. V/s State and Ors. 38. SB CWP No.6216/2010 Narayan Ram & Ors. V/s State and Ors. 39. SB CWP No.6222/2010 Harpal & Ors. V/s State and Ors.

40. SB CWP No.6231/2010

Bharta Kanwar and Ors. V/s State and Ors 41. SB CWP No.6257/2010 Dinesh Chandra Parmar & Ors. V/s State and Ors. 42. SB CWP No.6266/2010 Narmada Shankar Ameta and Ors. V/s State and Ors. 43. SB CWP No.6285/2010 Yashpal Singh & Ors. V/s State and Ors. 44. SB CWP No.6295/2010 Sarika Verma & Ors. V/s State and Ors. 45. SB CWP No.6301/2010 Raghunath Prasad Swami & Ors. V/s State and Ors 46. SB CWP No.6307/2010 Suresh Kumar Mahich & anr. V/s State and Ors. SBCWP NO.8966/2009- PRAHALAD KUMAR SHARMA V/S STATE OF RAJASTHAN AND ORS. :

JUDGMENT DTD.22.7.2010 13/17 47. SB CWP No.6316/2010 Mayawati & Ors. V/s State and Ors.

48. SB CWP No.6318/2010

Neelam Kumar & Ors. V/s State and Ors. 49. SB CWP No.6322/2010 Ishwar Ram Meghwal & Ors. V/s State and Ors. 50. SB CWP No.6324/2010 Megha Sethi and anr. V/s State and Ors 51. SB CWP No.6325/2010 Kanhaiya Lal Karotia & Ors. V/s State and Ors. 52. SB CWP No.6328/2010 Renu Sharma. V/s State and Ors.

53. SB CWP No.6348/2010

Ghanshyam Shama & Ors. V/s State and Ors. 54. SB CWP No.6358/2010 Dinesh Kumar Garg & Ors. V/s State and Ors. 55. SB CWP No.6361/2010 Ashok Kumar Rajpurohit & Ors. V/s State and Ors 56. SB CWP No.6362/2010 Lal Chand Ors. V/s State and Ors.

57. SB CWP No.6366/2010

Banka Ram & Ors. V/s State and Ors.

58. SB CWP No.6369/2010

Mamta Sharma and anr. V/s State and Ors. 59. SB CWP No.6371/2010 Kr. Jaymala Paliwal & Ors. V/s State and Ors. 60. SB CWP No.6372/2010 Jagdish Bhati & Ors. V/s State and Ors 61. SB CWP No.6373/2010 Goma Ram. V/s State and Ors.

62. SB CWP No.6374/2010

Sita Ram Sen& Ors. V/s State and Ors. 63. SB CWP No.6375/2010 Gena ram & anr. V/s State and Ors.

64. SB CWP No.6377/2010

Rajveer Singh V/s State and Ors.

65. SB CWP No.6383/2010

Om Prakash V/s State and Ors 66. SB CWP No.6396/2010 Shribhagwan Singh and anr. V/s State and Ors. 67. SB CWP No.6402/2010 Subhash Vishnoi & Ors. V/s State and Ors. 68. SB CWP No.6403/2010 Bhagwanti Chopra & Ors. V/s State and Ors. 69. SB CWP No.6408/2010 Gajendra Vaishnav. V/s State and Ors. SBCWP NO.8966/2009- PRAHALAD KUMAR SHARMA V/S STATE OF RAJASTHAN AND ORS. :

JUDGMENT DTD.22.7.2010 14/17 70. SB CWP No.6411/2010 Jagdish Chandra & Ors. V/s State and Ors 71. SB CWP No.6424/2010 Mani Lal & Ors. V/s State and Ors.

72. SB CWP No.6425/2010

Madan Singh . V/s State and Ors.

73. SB CWP No.6426/2010

Khartha Ram & Ors. V/s State and Ors. 74. SB CWP No.6427/2010 Om Prakash Bishnoi & Ors. V/s State and Ors. 75. SB CWP No.6440/2010 Bhagwat Kumar and Ors. V/s State and Ors 76. SB CWP No.6441/2010 Smt. Bhawana Bargurjar & Ors. V/s State and Ors. 77. SB CWP No.6442/2010 Smt. Usha Mathur and ors. V/s State and Ors. 78. SB CWP No.6444/2010 Ramniwas & Ors. V/s State and Ors.

79. SB CWP No.6445/2010

Ramesh Kumar & Ors. V/s State and Ors. 80. SB CWP No.6451/2010 Moti Lal Mewara & Ors. V/s State and Ors 81. SB CWP No.6460/2010 Lakveer Singh & Ors. V/s State and Ors. 82. SB CWP No.6461/2010 Champa Ram & Ors. V/s State and Ors. 83. SB CWP No.6462/2010 Ramchandra Dindor & Ors. V/s State and Ors. 84. SB CWP No.6463/2010 Raghuvir Singh & Ors. V/s State and Ors. 85. SB CWP No.6484/2010 Manohar Singh Godara and ors. V/s State and Ors 86. SB CWP No.6492/2010 Suresh Chandra & Ors. V/s State and Ors. 87. SB CWP No.6495/2010 Harjinder Singh Mathadoo and Ors. V/s State and Ors. 88. SB CWP No.6499/2010 Damodar Prasad & Ors. V/s State and Ors. 89. SB CWP No.6502/2010 Amar Chand & Ors. V/s State and Ors. 90. SB CWP No.6503/2010 Saraswati Devi & anr. V/s State and Ors 91. SB CWP No.6512/2010 Badri Lal Jat & Ors. V/s State and Ors. 92. SB CWP No.6513/2010 Shambhu Lal Meena & Ors. V/s State and Ors. SBCWP NO.8966/2009- PRAHALAD KUMAR SHARMA V/S STATE OF RAJASTHAN AND ORS. :

JUDGMENT DTD.22.7.2010 15/17 93. SB CWP No.6515/2010 Prabhu Singh & Ors. V/s State and Ors. 94. SB CWP No.6521/2010 Rai Chand Charel & anr. V/s State and Ors. 95. SB CWP No.6525/2010 Kanchan Kumari and Ors. V/s State and Ors 96. SB CWP No.6530/2010 Dinesh Kumar and anr. V/s State and Ors. 97. SB CWP No.6531/2010 Bharat Kumar Guru and Ors. V/s State and Ors. 98. SB CWP No.6533/2010 Om Prakash & anr. V/s State and Ors. 99. SB CWP No.6561/2010 Shabnam Bano & Ors. V/s State and Ors. 100. SB CWP No.6635/2010 Lal Chand Balai & Ors. V/s State and Ors 101. SB CWP No.6646/2010 Bada Ram Meghwal & Ors. V/s State and Ors. 102. SB CWP No.6647/2010 Manohar Lal & Ors. V/s State and Ors. 103. SB CWP No.6664/2010 Hemant Kumar and ors.. V/s State and Ors. 104. SB CWP No.6670/2010 Vinod Kumar & Ors. V/s State and Ors. 105. SB CWP No.6685/2010 Om Prakash Jangid & Ors. V/s State and Ors 106. SB CWP No.6695/2010 Ms. Mona Mewara & Ors. V/s State and Ors. 107. SB CWP No.6696/2010 Sohan Ram & Ors. V/s State and Ors.

108. SB CWP No.06762/2010

Budha Ram Choudhary & Ors. V/s State and Ors. 109. SB CWP No.6149/2010 Narendra Singh Bhati & Ors. V/s State and Ors. 110. SB CWP No.6154/2010 Mahendra Singh Sisodia and ors. V/s State and Ors 111. SB CWP No.6508/2010 Jagdish Chandra Gurjar & Ors. V/s State and Ors. 112. SB CWP No.6583/2010 Dinesh Kumar Sharma & Ors. V/s State and Ors. 113. SB CWP No.6652/2010 Ramchandra Charpota & Ors. V/s State and Ors. 114. SB CWP No.6658/2010 Luna Ram & Ors. V/s State and Ors.

115. SB CWP No.6712/2010

Om Prakash and ors. V/s State and Ors SBCWP NO.8966/2009- PRAHALAD KUMAR SHARMA V/S STATE OF RAJASTHAN AND ORS. :

JUDGMENT DTD.22.7.2010 16/17 116. SB CWP No.6713/2010 Smt. Purnima Goswami & Ors. V/s State and Ors. 117. SB CWP No.6715/2010 Sunita Songara & Ors. V/s State and Ors. 118. SB CWP No.6723/2010 Mukesh Babu & Ors. V/s State and Ors. 119. SB CWP No.6727/2010 Kailash Gadhwal & Ors. V/s State and Ors. 120. SB CWP No.6728/2010 Mukesh Kumar Regar and ors. V/s State and Ors 121. SB CWP No.6729/2010 Khem Chand Saini & Ors. V/s State and Ors. 122. SB CWP No.6733/2010 Bhupesh Joshi & Ors. V/s State and Ors. 123. SB CWP No.6734/2010 Ganpat Dan & Ors. V/s State and Ors. 124. SB CWP No.6735/2010 Alka Mewara & Ors. V/s State and Ors. 125. SB CWP No.6738/2010 Gautam Lal Mahida and ors. V/s State and Ors 126. SB CWP No.6739/2010 Pukhraj Meghwal & Ors. V/s State and Ors. 127. SB CWP No.6745/2010 Sohan Singh and anr. V/s State and Ors. 128. SB CWP No.6749/2010 Mohan Lal & Ors. V/s State and Ors.

129. SB CWP No.6767/2010

Smt. Sanju Borana & ors. V/s State and Ors. 130. SB CWP No.5895/2010 Dharmendra Kumar Dhabai and ors. V/s State and Ors 131. SB CWP No.5896/2010 Dalpat Singh Rathore & Ors. V/s State and Ors. 132. SB CWP No.6170/2010 Bheru Singh & Ors. V/s State and Ors. 133. SB CWP No.6778/2010 Dinesh Kumar Regar & Ors. V/s State and Ors. 134. SB CWP No.07022/2010 Sharda Bhartia. V/s State and Ors. 135. SB CWP No.1029/2010 Naveen Kumar V/s State and Ors 136. SB CWP No.1037/2010 Bupendra Singh Garasia V/s State and Ors. 137. SB CWP No.3391/2010 Hitesh Parihar & Ors. V/s State and Ors. 138. SB CWP No.3592/2010 Sunita Janweja & Ors. V/s State and Ors. SBCWP NO.8966/2009- PRAHALAD KUMAR SHARMA V/S STATE OF RAJASTHAN AND ORS. :

JUDGMENT DTD.22.7.2010 17/17 139. SB CWP No.3593/2010 Kapura Ram Dabi . V/s State and Ors. 140. SB CWP No.3594/2010 Kesar Singh V/s State and Ors 141. SB CWP No.5274/2010 Mitha Lal Bhil & Ors. V/s State and Ors. 142. SB CWP No.5309/2010 Smt. Poonam Parashar & Ors. V/s State and Ors. 143. SB CWP No.5500/2010 Pushpendra Sigh Gehlot & Ors. V/s State and Ors. 144. SB CWP No.6671/2010 Ballu Singh & Ors. V/s State and Ors. 145. SB CWP No.6753/2010 Rajendra Kumar and ors. V/s State and Ors 146. SB CWP No.6792/2010 Deva Ram & Ors. V/s State and Ors.

147. SB CWP No.6793/2010

Shrawan Kumar . V/s State and Ors.

148. SB CWP No.6794/2010

Banshi Lal and ors. V/s State and Ors. 149. SB CWP No.6795/2010 Hansraj Meena V/s State and Ors.

150. SB CWP No.6796/2010

Madan Lal Vyas and ors. V/s State and Ors 151. SB CWP No.6811/2010 Jagdish Chandra Joshi & Ors. V/s State and Ors. 152. SBCWP No.6835/2010 Mahendra Singh V/s State and ors.

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