RUSHTAM ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsels agree that controversy involved in this writ petition is covered by the decision rendered by this Court in Prahalad Kumar Sharma vs. State of Rajasthan & Ors. (SBCWP No.8966/2009 & connected matters) decided on 22/7/2010.Relevant paras 6 to 9 of the aforesaid judgment are reproduced hereunder for ready reference:

(2.) In view of aforesaid, these writ petitions are also disposed of in view of earlier decision of this Court by Single Bench as well as Division Bench and aforesaid quoted decisions of the State Government vide letter dated 4.6.2010 and 26.6.2010 and the respondents shall continue the contract of employment of present Vidhyarthi Mitras petitioners who have worked for Academic Session 2009-2010 till the end of Academic Session 2010-2011 and shall also consider the case of present petitioners Vidhyarthi Mitras for transfer and absorption under the Rationalisation and Equalisation Policy also in other Blocks/Tehsil and Districts as requested by the Director, Elementary Education, Bikaner vide letter dtd.26.6.2010 to the Principal Secretary, School & Sanskrit Education, Jaipur vide Annex.4 dtd. 26.6.2010. The decision shall not confer any right on the petitioners Vidhyarthi Mitras to continue in said position after the end of Academic Session 2010-2011 unless the State Government itself takes a decision otherwise in this regard.

(3.) These directions will apply to the present petitioners and all other similarly situated Vidhyarthi Mitras who have worked for Academic Session 2009- 2010, even if they have not approached this Court by way of a writ petition and the respondents will be bound to give similar treatment to all other similarly situated persons without requiring them to approach this Court by way of fresh writ petition.