Roop Singh Chouhan vs The State Of Rajasthan
2022 Latest Caselaw 2441 Raj

(1 of 2) [CW-2271/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2271/2022

1. Roop Singh Chouhan S/o Shri Shambhu Singh Chouhan, Aged About 41 Years, R/o Village- Chatawati, P.o- Bhimgarh, Tehsil- Rashmi, District- Chittorgarh

2. Mohammad Vaseem Sheikh S/o Shri Abdul Majid Sheikh, Aged About 38 Years, R/o Infront Of Dargah, Near Lic Office, Kapasan, Chittorgarh

3. Pooja Kumari Upadhyay D/o Jagdish Prasad Sharma, Aged About 43 Years, R/o I-118, Gita Vila, Bapu Nagar, Bhilwara.

4. Lalita Kumari Pancholi D/o Sh. Ramswaroop Pancholi, Aged About 38 Years, R/o Near Talab, Gangrar, Chittorgarh.

5. Manisha Bala Joshi D/o Shri Rajaram Joshi, Aged About 39 Years, R/o Near Chandpole Gate, Sikar Mori Ka Bas, Sikar.

6. Vikas Gupta S/o Shri Nemi Chand Gupta, Aged About 36 Years, R/o H. No. E-21, Shivaji Colony, Baran

7. Kanchan Deora D/o Bhanwar Singh Deora, W/o Khuman Singh Chundawat, Aged About 43 Years, R/o Village- Devasi, Udaipur.

----Petitioners Versus

1. The State Of Rajasthan, Through Its Principal Secretary, Education Department, Government Secretariat, Jaipur (Raj.)

2. Director, Secondary Education, Bikaner

----Respondents

For Petitioner(s) : Mr. M.S. Raghav (through VC) Mr. Harshvardhan Singh Chundawat For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

10/02/2022

(2 of 2) [CW-2271/2022]

Learned counsel for the petitioners relying on judgment in

Vikram Singh & Ors. v. State of Rajasthan & Ors. : S.B. Civil Writ

Petition No.15854/2021, decided on 02.12.2021, made

submissions that the petitioners are entitled for benefit of

provisions of Rules 24 & 26 of the Rajasthan Service Rules, 1951

and the respondents are not justified in requiring the petitioners

to again undergo probation when on the similar post already held

by them, they have already completed their period of probation.

In view of the submissions made, issue notice. Issue notice

of the stay application also. Both are made returnable on

07.03.2022.

In case, the petitioners join pursuant to the order of

appointment dated 04.01.2022, till the next date, they shall not

be subjected to period of probation.

List the petition on 07.03.2022.

(ARUN BHANSALI),J 229-Rmathur/-

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