Citation : 2021 Latest Caselaw 8635 Raj
Judgement Date : 30 March, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5253/2021
1. Santosh Kumar Yadav S/o Bhairun Ram Yadav, Aged About 36 Years, Dhani Sewaka Ki Village And Post Ajmeri Via Ajeetgarh, Tehsil Shrimadhopur, District Sikar.
2. Sita Ram Gurjar S/o Bansi Ram Gurjar, Aged About 32 Years, Dhani Khatiyala, Village Ramkumarpura, Post Papurna, Tehsil Khetri District Jhunjhunu
3. Suresh Kumar S/o Devi Lal, Aged About 36 Years, Vpo Munsari, Tehsil Bhadra, District Hanumangarh
4. Santosh Kumar Gupta S/o Hazari Lal Gupta, Aged About 35 Years, Near Shankar Atta Chakki, Adarsh Colony, Mohar Nagar, Hindaun City, District Karauli
5. Jitender Kumar Repswal S/o Daya Ram Repswal, Aged About 41 Years, Village Hameerwas Bajawa, Post Bishanpura, District Jhunjhunu
6. Ghanshyam Choudhary S/o Baldev Singh, Aged About 40 Years, Dhani Bhom Singh Ki, Village And Post Dhalyawas, Tehsil Khandela, District Sikar
7. Ganesha Ram Chiga S/o Gumana Ram Chiga, Aged About 31 Years, Village Sekhasar, Post Kekku, Tehsil Nokha District Bikaner
8. Madan Lal Godara S/o Pratap Singh, Aged About 30 Years, Village Kalwas, (Taranagar) District Churu
9. Ramkumar Yadav S/o Kanhaiya Lal Yadav, Aged About 33 Years, Village Dehara, Post Malutana, Tehsil Thanagazi, District Alwar
10. Suman Kumari D/o Jai Singh Poonia, Aged About 37 Years, Village Khiwa Ki Dhani Post Lilawathi District Churu
----Petitioners Versus
1. State Of Rajasthan, Through The Principal Secretary, Department Of School Education, Government Of Rajasthan, Jaipur.
2. Director, Secondary Education Bikaner
3. Joint Director, School Education, Churu Division, Churu
4. Joint Director, School Education, Ajmer Division, Ajmer
(2 of 3) [CW-5253/2021]
5. Joint Director, School Education, Bharatpur Division, Bharatpur
6. Joint Director, School Education Jaipur Division, Jaipur
7. Joint Director, School Education, Bikaner Division, Bikaner
----Respondents
For Petitioner(s) : Mr. Vikram Singh Bhawala For Respondent(s) : Mr. Hemant Choudhary
JUSTICE DINESH MEHTA
Judgment
30/03/2021
1. Mr. Bhawala, learned counsel appearing for the petitioners at
the outset submits that he does not want to press the present writ
petition qua petitioners nos.2,4 and 5 as they have already been
relieved and joined at their respective place of posting.
2. In view of the above, the petition for petitioners nos.2,4 and
5 is dismissed as not pressed.
3. Mr. Choudhary, learned counsel appearing for the
respondents while inviting Court's attention towards the order
dated 24.3.2021 (Annex.R/1), informs that the State has
obliterated condition no.18 appended with order dated 17.3.2021
and thus, the petitioners would be relieved as soon as they
approach the competent officer of the respondent.
4. Mr. Bhawala, learned counsel appearing for the petitioners
submits that true it is that the State has taken an in-principle
decision to relieve the teachers, who have been selected in other
recruitment, however, since the condition aforesaid has been
obliterated on 24.3.2021 only, the petitioners will be having hardly
(3 of 3) [CW-5253/2021]
any time left to get relieved and join as the last date of joining is
31.3.2021.
5. Having regard to the fact that the petitioners are required to
join by 31.3.2021, the present writ petition is disposed of with a
direction to the petitioners to approach the Joint Director
concerned in the Directorate within a period of seven days
alongwith a web-copy of the order instant and a representation
giving their particulars.
6. On receipt of the representation(s), the petitioner(s) will be
relieved within a period of seven days.
7. On furnishing the relieving order, petitioner(s) shall be
permitted to join pursuant to their appointment order(s) if they
offer their joining within seven days of being relieved. Last date
of joining in their respective appointment order(s) shall stand
modified accordingly.
8. The stay application also stands disposed of accordingly.
(DINESH MEHTA),J
91-CPGoyal/-
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