Rajasthan High Court - Jodhpur
Madan Lal vs Gomati Sharma (Mrs.) ... on 20 March, 2023
Bench: Dinesh Mehta
[2023/RJJD/006930]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Writ Contempt No. 308/2022
Mukesh Sharma
----Petitioner
Versus
Gomati Sharma
----Respondent
Connected With
S.B. Writ Contempt No. 1740/2018
Deena Ram
----Petitioner
Versus
Bhanwar Singh Sandu
----Respondent
S.B. Writ Contempt No. 301/2022
Sapna Koli
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 313/2022
Virendra Sharma
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 314/2022
Ashok Sen
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 317/2022
Sajjan Singh
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 318/2022
Babu Lal
[2023/RJJD/006930] (2 of 13) [WCP-308/2022]
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 319/2022
Rajni
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 320/2022
Pankaj Kumar Sharma
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 326/2022
Vandana Chouhan
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 327/2022
Rajendra Bora
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 329/2022
Prakash Prajapat
----Petitioner
Versus
Gomati Sharma
----Respondent
S.B. Writ Contempt No. 330/2022
Prem Singh
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
[2023/RJJD/006930] (3 of 13) [WCP-308/2022]
S.B. Writ Contempt No. 331/2022
Hitendra Parihar
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 339/2022
Dilip Solanki
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 343/2022
Rajendra Singh
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 351/2022
Komal Singh Charan
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 352/2022
Vishnu Kumar
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 353/2022
Vijay Singh Chouhan
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 354/2022
Manish Raney
----Petitioner
Versus
[2023/RJJD/006930] (4 of 13) [WCP-308/2022]
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 356/2022
Yogeshwar
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 359/2022
Deva Ram
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 364/2022
Anand Singh Gehlot
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 372/2022
Vimla (Mrs.)
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 373/2022
Mohd. Ehesan
----Petitioner
Versus
Gomati Sharma
----Respondent
S.B. Writ Contempt No. 375/2022
Praveen
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 377/2022
Raj Kumari
[2023/RJJD/006930] (5 of 13) [WCP-308/2022]
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 378/2022
Sunil Kumar
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 380/2022
Madan Singh
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 381/2022
Dhan Raj
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 384/2022
Jai Kanwar
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 385/2022
Sobhagmal Morya
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 386/2022
Narendra Singh Chouhan
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
[2023/RJJD/006930] (6 of 13) [WCP-308/2022]
S.B. Writ Contempt No. 392/2022
Uma Gaur
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 393/2022
Pramod Singh
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 394/2022
Manoj Singh
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 397/2022
Ramesh Vaishnav
----Petitioner
Versus
Gomti Sharma
----Respondent
S.B. Writ Contempt No. 405/2022
Madan Lal
----Petitioner
Versus
Gomti Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 418/2022
Narpat Kumar
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 453/2022
Madan Lal
----Petitioner
Versus
[2023/RJJD/006930] (7 of 13) [WCP-308/2022]
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 481/2022
Murlidhar
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 484/2022
Sunil Verma
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 495/2022
Jitendra Verma
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 525/2022
Mahesh Ram
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 526/2022
Anand Singh
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 540/2022
Nemi Chand
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 743/2022
Shera Tak (Miss)
[2023/RJJD/006930] (8 of 13) [WCP-308/2022]
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 1006/2022
Laxmi Devi
----Petitioner
Versus
Gomati Sharma
----Respondent
S.B. Writ Contempt No. 1009/2022
Asha
----Petitioner
Versus
Gomati Sharma
----Respondent
S.B. Writ Contempt No. 1026/2022
Sangram Singh
----Petitioner
Versus
Gomati Sharma
----Respondent
S.B. Writ Contempt No. 1029/2022
Manak Sain
----Petitioner
Versus
Gomati Sharma
----Respondent
S.B. Writ Contempt No. 1035/2022
Ashok Kumar Sen
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 1036/2022
Rahul Bhatnagar
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
[2023/RJJD/006930] (9 of 13) [WCP-308/2022]
S.B. Writ Contempt No. 1049/2022
Devendra Kumar Bhati
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 1056/2022
Govind Ram
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 1069/2022
Rajesh Mathur
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 1070/2022
Videsh Verma
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 1071/2022
Mahesh Bharpoor
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 1072/2022
Ugama Ram
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 1077/2022
Narayan Lal
----Petitioner
Versus
[2023/RJJD/006930] (10 of 13) [WCP-308/2022]
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 1078/2022
Suresh
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 1098/2022
Daru Ram
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 1103/2022
Amit Saxena
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 1210/2022
Mahendra Singh Bhati
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
S.B. Writ Contempt No. 1270/2022
Arjun Ram Choudhary
----Petitioner
Versus
Gomati Sharma (Mrs.)
----Respondent
For Petitioner(s) : Mr. Govind Suthar for the petitioner in
S.B.CCP No. 1740/2018
None present for the applicants-
petitioner in S.B. CCP No.308/2022
For Respondent(s) : Mr. Deepesh Singh Beniwal for the
respondent University
Ms. Gomati Sharma, Registrary, J.N.V.
University, present in person
[2023/RJJD/006930] (11 of 13) [WCP-308/2022]
JUSTICE DINESH MEHTA
Order
20/03/2023
I.A. No. 02/2023:
1. Counsel for the applicants-petitioners is not present in
the Court, reportedly on account of strike called by the
Association.
2. While deprecating such practice, having regard to the
fact that rights of about hundred employees is under
consideration, this Court deemed it appropriate to go through the
record and consider the application (I.A. No. 02/2023).
3. On perusal of the record, this Court finds that the
Division Bench in its judgment dated 13.08.2021 (passed in D.B.
Special Appeal Writ No. 347/2019) had impleaded the State
Government as a party respondent and submissions of Mr. Manish
Vyas, the learned Additional Advocate General were taken into
account, while putting seal of approval about the regularization of
the petitioners - contractual employees / employees through
placement agency of the University.
4. The said matter has travelled upto Hon'ble the Supreme
Court and order of regularization has been affirmed.
5. Mr. Beniwal, learned counsel appearing for the
University submits that regularization of these large number of
employees cannot be done unless equal number of posts are
sanctioned by the State Government, which according to
Memorandum of Understanding between the University and the
State is mandatory. It was also submitted that apart from
[2023/RJJD/006930] (12 of 13) [WCP-308/2022]
sanctioning of the posts, the requisite financial sanction/budget
etc., is also required to be provided by the State Government.
6. Mr. Beniwal, learned counsel also submitted that the
respondent - University is continuously corresponding with the
State Government for requisite administrative and financial
sanction, but no response has been received by the University, for
which the University is not in a position to regularize the
petitioners. He submitted that the application filed by the
applicants - petitioners be allowed.
7. A perusal of the proceedings dated 08.12.2022 reveals
that a co-ordinate Bench of this Court had observed that the grant
of financial sanction is a matter between the University and the
State Government.
8. Having carefully gone through the record, including the
Division Bench judgments dated 13.08.2021 (passed in D.B.
Special Appeal Writ No. 347/2019) and 22.11.2005 passed by this
Court in D.B. Civil Writ Petition No. 4114/2000, and considering
that the present application has been filed after the proceedings
dated 08.12.2022, this Court deems it appropriate to allow the
application seeking impleadment, so that the due compliance be
ensured.
9. For the reasons stated above, the application is
allowed.
10. The persons mentioned in Para-7 of the application
being the persons holding posts of Principal Secretary, Department
of Higher & Technical Education, Government of Rajasthan,
Secretariat, Jaipur, Rajasthan and Joint Secretary (Group-4),
Department of Higher & Technical Education, Government of
[2023/RJJD/006930] (13 of 13) [WCP-308/2022]
Rajasthan, Secretariat, Jaipur, Rajasthan are hereby impleaded as
party respondents.
11. Amended cause title filed alongwith the application is
taken on record. The same be placed appropriately.
12. Issue notice to the newly arrayed respondent nos. 2
and 3, returnable on 21.04.2023.
13. List all these cases on 21.04.2023.
14. It will be open for the Registrar of University to send a
copy of this order to the respondent nos. 2 and 3 while pursuing
for University's request for issuing administrative and financial
sanction.
(DINESH MEHTA),J
76-142-Mak/-
Powered by TCPDF (www.tcpdf.org)
