OM PRAKASH HARSH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2010-2-67
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on February 05,2010

STATE OF RAJASTHAN,OM PRAKASH HARSH Appellant
VERSUS
STATE OF RAJASTHAN,OM PRAKASH HARSH Respondents

JUDGEMENT

- (1.) While the learned Division Bench of this Court was hearing the special appeals arising out of the order dated 09.07.2009 passed by the learned Single Judge in respect to promotion of R.A.S. Officers, it was suggested by the learned Counsels for the parties that since the Division Bench is hearing the appeals against the interim orders, the writ petitions itself be heard and decided by it. As suggested and agreed by the counsels, a learned Division Bench of this Court, on 20.10.2009, directed the registry to list all such writ petitions and special appeals (SAW No. 618/2009) for final disposal. Thereafter, Hon'ble the Chief Justice, vide his order dated 17.12.2009, directed that hearing of the matters be done by this Court. Hence, the present writ petition is before us.
(2.) Writ petition (No. 7774/2009) is directed against the Notifications dated 28.12.2002 (Ex.16) and 25.04.2008 (Ex.17). Further, the petitioner has challenged the orders dated 12.05.2008 (Ex.18), 12.05.2008 (Ex.19), 24.06.2008 (Ex.23) and 15.06.2009 (Ex.25A). Therefore, the petitioner has prayed that the impugned notifications be struck down and the aforesaid orders be quashed and set aside. It has also been prayed that the respondent State be directed to prepare a seniority list of R.A.S. officers in selection scale and supertime scale as per judgments passed by the High Court on 02.02.2000 (S.B. Civil Writ Petition No. 3627/1999), 16.03.1999 (D.B. Civil Review Petition No. 8/1999), 19.04.2001 (D.B. Civil Misc. Application No. 63/2000), 30.05.2001 (S.B. Civil Writ Petition No. 2968/2000) and 12.09.2001 (D.B. Civil Special Appeal (W) No. 560/2001). Further, it has been prayed by the petitioner that the respondent State be directed to treat him as promotee in selection scale of R.A.S. against the vacancies of the year 1991-92.
(3.) The special appeal (612/2009) has been filed against the order dated 09.07.2007 passed by the learned Single Judge in S.B. Civil Writ Petition No. 7774 (2009) Om Prakash Harsh v. State of Rajasthan, whereby the operation of seniority lists dated 24.06.2008 and 15.06.2009 had been stayed.;


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