Rajasthan High Court - Jodhpur
Shiv Prakash Sharma & Ors vs State Of Raj. & Ors on 19 May, 2009
Author: Govind Mathur
Bench: Govind Mathur
1
S.B.CIVIL WRIT PETITION NO.2977/2009
Shiv Prakash Sharma & Ors.
v.
State of Rajasthan & Ors.
Date of Order :: 19 th May, 2009
HON'BLE MR.JUSTICE GOVIND MATHUR
Mr. M.Mridul, Senior Advocate with Mr.P.S.Chundawat,
for the petitioner/s.
Mr. R.L.Jangid, Additional Advocate General.
....
The issue involved in this petition for writ is no more res integra in view of judgment of this Court at Jaipur in SBCivil Writ Petition No.4652/2009, decided on 8th May, 2009 alongwith 632 other similar petitions.
Accordingly, this petition too is 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
(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 for the respondents to terminate the Vidhyarthi Mitras by adhering the principles of "last come first go", by determining their seniority at State level.
( GOVIND MATHUR ),J.
( Alongwith 185 other similar petitions ) kkm/ps.