State Of Rajasthan vs Kishor Singh Chadana ...
2023 Latest Caselaw 881 Raj

[2023/RJJD/001946]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

...

D.B. Spl. Appl. Writ No. 278/2021

1. State Of Rajasthan, Through Its Secretary, Department Of

Education, Government Of Rajasthan, Secretariat,

Jaipur, Rajasthan.

2. Secretary, Department Of Rural And Panchayati Raj,

Jaipur, Rajasthan.

3. Director, Elementary Education Department, Bikaner,

District Bikaner, Rajasthan.

4. Chief Executive Officer, Zila Parishad Barmer, District

Barmer, Rajasthan.

5. District Establishment Committee Barmer, District

Barmer, Rajasthan. ----Appellants

Versus Kishor Singh Chadana S/o Sohan Singh Chandana, Aged

About 25 Years, Village Tarot, Post Sakroda, Tehsil And

District Rajsamand, Rajasthan. (Date Of Birth I.e.

         09.09.1993)                                                 ----Respondent

                                Connected With

                 D.B. Spl. Appl. Writ No. 279/2021

1. State Of Rajasthan, Through Principal Secretary Rural

Development And Panchayati Raj Department,

Government Of Rajasthan Secretariat, Jaipur.

2. Principal Secretary, Education Department (Elementary)

Government Of Rajasthan Secretariat, Jaipur.

[2023/RJJD/001946] (2 of 3) [SAW-278/2021]

3. The Director, Elementary Education, Rajasthan Bikaner.

----Appellants

Versus

1. Sunil Kumar S/o Ram Pratap, Aged About 25 Years,

Kanhewala, Ward No. 1, Tehsil Pilibanga And District

Hanumangarh (Raj.).

2. Narendra Kumar Fatehpuria S/o Prahalad Mahawar,

Nabhawala, Tehsil Jamwaramgarh, District Jaipur (Raj.).

3. Vinod Kumar Goutam S/o Naval Kishore Goutam, D-143,

Anita Colony, Rampura Road, Saganer, District Jaipur

(Raj.).

4. Diksha Gouttam D/o Shambhu Kumar Goutam, Ward No.

17, Nainwan, District Bundi (Raj.).

5. Neha Sharma D/o Rakesh Kumar Sharma, Kumhar

Mohalla, Magalpura, Jhalawar, District Jhalawar (Raj.).

----Respondents

For Appellant(s) : Mr. Pankaj Sharma, AAG.

For Respondent(s) : None present.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Judgment

23/01/2023 No one has appeared on behalf of the respondents despite

service.

These intra court appeals are directed against a common

order dated 25.02.2021 passed by the learned Single Judge while

[2023/RJJD/001946] (3 of 3) [SAW-278/2021]

exercising suo moto powers whereby, a bunch of 17 writ petitions

was allowed and the appellants herein (respondents before the

writ court) were directed to afford appointment to the respondents

and the co-petitioners on the posts of Teacher Gr.III (Level-II)

against the remaining unfilled vacancies in the recruitment

process under Advertisement dated 31.07.2018.

Shri Pankaj Sharma, learned Additional Advocate General,

drew the Court's attention towards the order dated 22.11.2021

passed by the co-ordinate Bench of this Court in D.B. Civil Special

Appeal Writ No. 357/2021 whereby, the order dated 25.02.2021

passed by learned Single Judge qua other similarly placed writ-

petitioners has been reversed. In this background, without

recording separate reasons, the impugned order dated 25.02.2021

passed by the learned Single Judge is reversed and these intra

court appeals are allowed in terms of the order dated 22.11.2021

passed in D.B. Civil Special Appeal Writ No. 357/2021.

(RAJENDRA PRAKASH SONI),J (SANDEEP MEHTA),J

80-81-Mohan/-

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