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Rajasthan High Court - Jodhpur
Rakesh Kumar Soni vs Union Of India (2026:Rj-Jd:8734) on 17 February, 2026
[2026:RJ-JD:8734]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3514/2026
Rakesh Kumar Soni S/o Sh. Kashmiri Lal Soni, Aged About 55
Years, R/o Chak 28 Kyd, Khajuwala, District Bikaner (Raj.).
----Petitioner
Versus
1. Union Of India, Through The Secretary, Ministry Of Jal
Shakti, Department Of Water Resources, River
Development And Ganga Rejuvenation, Cr Section, Room
No. 224, Shram Shakti Bhawan, Rafi Marg, New Delhi.
2. Wapcos Limited (A Govt. Of India Undertaking), Through
The Chairman-Cum-Managing Director, Registered And
Head Office - 5Th Floor, Kailash Building, 26, Kasturba
Gandhi Marg, New Delhi-110001.
3. The General Manager (Hr), Wapcos Limited (A Govt. Of
India Undertaking), Plot No. 76-C, Institutional Area,
Sector-18, Gurugram-122015.
4. The Manager (Hr), Wapcos Limited (A Govt. Of India
Undertaking), Plot No. 76-C, Institutional Area, Sector-
18, Gurugram-122015.
5. The Head (Personnel), Wapcos Limited (A Govt. Of India
Undertaking), Plot No. 76-C, Institutional Area, Sector-
18, Gurugram-122015.
6. The Director (Finance), Wapcos Limited (A Govt. Of India
Undertaking), Plot No. 76-C, Institutional Area, Sector-
18, Gurugram-122015.
----Respondents
For Petitioner(s) : Mr. R.S. Saluja
Mr. Aaditya Dangi
For Respondent(s) :
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
17/02/2026
1. Learned counsel for the petitioner submits that in an earlier
round of litigation, Division Bench of this Court, vide order dated
09.10.2017, has recorded the statement of appellant therein
(who is respondent in present case) to the effect that fresh
appointment would be granted to petitioner without fixing any
(Uploaded on 17/02/2026 at 07:05:38 PM)
[2026:RJ-JD:8734] (2 of 2) [CW-3514/2026]
tenure. However, said appointment could not be considered on
regular basis.
2. It is submitted that pursuant to said statement, petitioner
was offered appointment vide appointment order dated
09.01.2018 (Annexure-5). A perusal of said appointment order
does not indicate that petitioner was appointed through any
manpower/placement agency.
3. In the meantime, respondent - WAPCOS Ltd. issued a
circular dated 09.10.2025, whereby a policy decision was taken to
remove employees engaged though placement agencies.
4. Learned counsel for the petitioner submits that although
petitioner was not appointed through any manpower/placement
agency, however, by referring to aforesaid policy decision,
petitioner's services have been terminated vide order dated
30.01.2026. It has been ordered that petitioner's services shall
stand discontinued w.e.f. 28.02.2026.
5. Matter requires consideration.
6. Issue notice. Issue notice of the stay application also,
returnable within a period of four weeks.
7. List the matter after four weeks.
8. In the meantime, effect and operation of impugned order
dated 30.01.2026 shall remain stayed.
9. It shall be open for respondents to apply for
modification/vacation of interim order.
(SANJEET PUROHIT),J
20-JatinS/-
(Uploaded on 17/02/2026 at 07:05:38 PM)
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