Rajasthan High Court - Jodhpur
Ganpat Singh Dhaka & Anr vs State Of Raj. & Ors on 29 July, 2009
Author: Prakash Tatia
Bench: Prakash Tatia
1. S.B. CIVIL WRIT PETIION NO.7486/2009
Ganpat Singh Dhaka & Anr.Vs.State of Rajasthan & Ors.
2. S.B. CIVIL WRIT PETI1ION NO.7500/2009
Vivek Ameta Vs. State of Rajasthan & Ors.
3. S.B. CIVIL WRIT PETIION NO.7501/2009
Rakesh kumar parasar Vs. State of Rajasthan & Ors.
4. S.B. CIVIL WRIT PETIION NO.7506/2009
Kailashchandra Prajapat & Ors. Vs. tate of Rajasthan & Ors.
5. S.B. CIVIL WRIT PETIION NO.7521/2009
Nana Lal Bhil & Ors. Vs. State & Ors.
6. S.B. CIVIL WRIT PETIION NO.7541/2009
Dharam Chand Suwalka Vs. State of Rajasthan & Ors.
7. S.B. CIVIL WRIT PETIION NO.7544/2009
Haja Ram Vs. State of Rajasthan & Ors.
8. S.B. CIVIL WRIT PETIION NO.7562/2009
Asha Kumari & Ors. Vs. State of Rajasthan & Ors.
9. S.B. CIVIL WRIT PETIION NO.7563/2009
Hanuman Ram & Ors. Vs. State of Rajasthan & Ors.
10. S.B. CIVIL WRIT PETITION NO. 7564/2009
Hem Singh Chauhan & Ors. State of Rajasthan & Ors.
11. S.B. CIVIL WRIT PETITION NO. 7568/2009
Beeram & Ors. State of Rajasthan & Ors.
12. S.B. CIVIL WRIT PETITION NO. 7569/2009
Shri Niwas Acharya & Ors. State of Rajasthan & Ors.
13. S.B. CIVIL WRIT PETITION NO. 7570/2009
Hari Ram State of Rajasthan & Ors.
14. S.B. CIVIL WRIT PETITION NO. 7681/2009
Tulsi Ram & Ors. State of Rajasthan & Ors.
15. S.B. CIVIL WRIT PETIION NO.7680/2009
Tapti Ram & Ors. Vs. State of Rajasthan & Ors.
16. S.B. CIVIL WRIT PETITION NO. 7654/2009
Bhajan Lal & Anr.. State of Rajasthan & Ors.
17. S.B. CIVIL WRIT PETITION NO. 7637/2009
Bashrath Singh Deora & Anr. State of Rajasthan & Ors.
18. S.B. CIVIL WRIT PETITION NO. 7649/2009
Vikram Singh & Ors. State of Rajasthan & Ors.
19. S.B. CIVIL WRIT PETITION NO. 7640/2009
Har Kamal Preet & Ors. State of Rajasthan & Ors.
20. S.B. CIVIL WRIT PETITION NO. 7657/2009
Sarwan Singh & Ors. State of Rajasthan & Ors.
DATE OF ORDER : 29.7.2009
HON'BLE MR. PRAKASH TATIA.
S/Sh. AR Gorara, SL Sukhwal, Sandep Saruparia, Anurag
Shukla, Ramdev Potalia, Awar Dan Charan, Roshan Lal, VR
Choudhary, Arjun Purohit, Gopal Acharya, PS Chundawat.
Mr. RL Jangid, Addl. Advocate General.
<><><>
Learned counsel for the petitioners 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 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.
arti-
SBCWP No._______/2009 HON'BLE MR. PRAKASH TATIA.
DATE OF ORDER : 29.7.2009
HON'BLE MR. PRAKASH TATIA.
S/Sh. AR Gorara, SL Sukhwal, Sandep Saruparia, Anurag
Shukla, Ramdev Potalia, Awar Dan Charan, Roshan Lal, VR Choudhary, Arjun Purohit, Gopal Acharya, PS Chundawat. Mr. RL Jangid, Addl. Advocate General. Mr. RL Jangid, Addl. Advocate General.
<><><> This writ petition is disposed of (see separate order in SBCWP No.7486/2009- Ganpat Singh Dhaka & Anr.Vs. State of Rajasthan & Ors), decided today itself i.e., 29.7.2009.
by order Court Master court no.5 S.B. CIVIL WRIT PETITION NO. 7574/2009 Rameshwar State of Rajasthan & Ors.
DATE OF ORDER : 29.7.2009 HON'BLE MR. PRAKASH TATIA.
Mr. Sunil Ranwha for the petitioner. Mr. RL Jangid, Addl. Advocate General.
<><><> Learned counsel for the petitioner submitted that he has 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 petition has 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, this writ petition is 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 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.
arti-
S.B. CIVIL WRIT PETITION NO. 7653/2009 Salma Begum & Ors. State of Rajasthan & Ors.
DATE OF ORDER : 29.7.2009 HON'BLE MR. PRAKASH TATIA.
Mr. NL Joshi for the petitioner. Mr. RL Jangid, Addl. Advocate General.
<><><> Learned counsel for the petitioner submitted that he has 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 petition has 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, this writ petition is 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 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.
arti-
S.B. CIVIL WRIT PETITION NO. 7661/2009 Rama Ram & Ors. State of Rajasthan & Ors.
DATE OF ORDER : 29.7.2009 HON'BLE MR. PRAKASH TATIA.
Mr.NR Choudhary for the petitioner. Mr. RL Jangid, Addl. Advocate General.
<><><> Learned counsel for the petitioner submitted that he has 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 petition has 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, this writ petition is 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 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.
arti-
S.B. CIVIL WRIT PETITION NO. 7673/2009 Archana Gaur & Ors.Vs. State of Rajasthan & Ors.
DATE OF ORDER : 29.7.2009 HON'BLE MR. PRAKASH TATIA.
Mr. Vipin Mankad for the petitioners. Mr. RL Jangid, Addl. Advocate General.
<><><> Learned counsel for the petitioners submitted that he has 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 petition has 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, this writ petition is 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 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.
arti-
S.B. CIVIL WRIT PETITION NO. 7675/2009 Chetan Prakash Joshi & Anr. State of Rajasthan & Ors.
DATE OF ORDER : 29.7.2009 HON'BLE MR. PRAKASH TATIA.
Mr. M. Khan for the petitioners. Mr. RL Jangid, Addl. Advocate General.
<><><> Learned counsel for the petitioners submitted that he has 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 petition has 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, this writ petition is 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 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.
arti-
S.B. CIVIL WRIT PETITION NO. 7500/2009 Vivek Ameta Vs. State of Rajasthan & Ors.
DATE OF ORDER : 29.7.2009 HON'BLE MR. PRAKASH TATIA.
Mr. SL Sukhwal for the petitioners. Mr. RL Jangid, Addl. Advocate General.
<><><> Learned counsel for the petitioners submitted that he has 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 petition has 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, this writ petition is 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 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.
arti-
S.B. CIVIL WRIT PETITION NO. 7685/2009 Jeevan Singh & ors. State of Rajasthan & Ors.
DATE OF ORDER : 29.7.2009 HON'BLE MR. PRAKASH TATIA.
Mr. Bharat Devasi for the petitioner. Mr. RL Jangid, Addl. Advocate General.
<><><> Learned counsel for the petitioners submitted that he has 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 petition has 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, this writ petition is 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 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.
arti-
S.B. CIVIL WRIT PETITION NO. 7694/2009 Bhanwar Lal & Anr. State of Rajasthan & Ors.
DATE OF ORDER : 29.7.2009 HON'BLE MR. PRAKASH TATIA.
Mr. R Bhatnagar for the petitioners. Mr. RL Jangid, Addl. Advocate General.
<><><> Learned counsel for the petitioners submitted that he has 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 petition has 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, this writ petition is 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 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.
arti-
S.B. CIVIL WRIT PETITION NO. 7635/2009 Shakila Banu Shekh & Ors.Vs State of Rajasthan & Ors.
DATE OF ORDER : 29.7.2009 HON'BLE MR. PRAKASH TATIA.
Mr.Sukesh Bhati for the petitioners. Mr. RL Jangid, Addl. Advocate General.
<><><> Learned counsel for the petitioners submitted that he has 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 petition has 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, this writ petition is 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 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.
arti-
S.B. CIVIL WRIT PETITION NO. 7648/2009 Kaushaliya Vs. State of Rajasthan & Ors.
DATE OF ORDER : 29.7.2009 HON'BLE MR. PRAKASH TATIA.
Mr. Vinay Jain for the petitioner. Mr. RL Jangid, Addl. Advocate General.
<><><> Learned counsel for the petitioner submitted that he has 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 petition has 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, this writ petition is 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 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.
arti-