Rajasthan High Court
Om Prakash Chhipa vs State Education Departmentors on 10 August, 2021
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Review Petition (Writ) No. 312/2017
in
S.B. Civil Writ Petition No. 5125/2015
Om Prakash Chhipa Son Of Shankar Lal Chhipa, R/o Bundi
Mohallan, Shahpura, District Bhilwara.
----Petitioner/ Review Respondent
Versus
1. State Of Rajasthan Through Its Principal Secretary,
Department Of Education, Government Secretariat,
Jaipur, Rajasthan
2. The Director, Elementary Education, Rajasthan, Bikaner
3. The District Education Officer (Elementary), Bhilwara
----Review Petitioner/Respondents
Connected with
S.B. Review Petition (Writ) No. 313/2017
in
S.B. Civil Writ Petition No. 5227/2015
1. Panna Ram Gurjar Son Of Harsahai Gurjar, R/o Village
Palasana, Post Pratapgarh, Tehsil Thanagaji, District Alwar
2. Mahipal Singh Solanky S/o Kalyan Singh Solanky, R/o
Village And Post Jaleendi, Tehsil Bijoliya, District Bhilwara.
3. Ounkar Lal Mali S/o Panna Lal Mali, R/o Mali Khera, Post
Kotri, District Bhilwara
4. Shankar Lal Kalwar S/o Dharmi Chand Kalwar, R/o Village
And Post Sambhugarh, Tehsil Asind, District Bhilwara.
5. Arun Kumar Jaiswal S/o Baleshwar Prasad, R/o Village
And Post Shambhugarh, Tehsil Asind, District Bhilwara
6. Kadir Mohammed S/o Latif Mohammed, R/o Street No. 3,
Gulpar Nagar, Bhilwara.
7. Friyad Ali Mansuri S/o Abdul Mazid Mansury, R/o Mehta
Mohalla, Tehsil Bhinai, District Ajmer
8. Mohammed Hussain Pathan S/o Rahim Baksh, R/o
Beawar Road, Chungi Naka, Asind, District Bhilwara.
9. Bhagirath Lal Gurjar S/o Nahru Lal Gurjar, R/o Village And
Post Jagpura Sagrev, Tehsil Raipur, District Bhilwara.
10. Panna Lal Kumawat S/o Kalyan Mal Kumawat, R/o
Jitendra Kumar Khatwani, A-65, Shastri Nagar, Bhilwara.
11. Ram Swaroop Kumawat S/o Madhu Kumawat, R/o Village
And Post Kohiyan, Tehsil Shahpura, District Bhilwara.
12. Hari Shankar Jat S/o Kishan Lal Jat, R/o Sarovar Marg,
Village And Post Kotri, District Bhilwara.
----Review Respondents/Petitioners
(2 of 3) [WRW-312/2017]
Versus
1. State Of Rajasthan Through Its Principal Secretary,
Department Of Education, Government Secretariat,
Jaipur, Rajasthan
2. The Director, Elementary Education, Rajasthan, Bikaner
3. The District Education Officer Elementary, Bhilwara
----Review Petitioners/Respondents
S.B. Review Petition (Writ) No. 314/2017
in
S.B. Civil Writ Petition No. 5126/2016
Krishan Gopal Vaishnav Son Of Siya Ram Vaishnav, R/o Village
And Post Danthal, Via Suwana, District Bhilwara.
----Review Respondent/Petitioner
Versus
1. State Of Rajasthan Through Its Principal Secretary,
Department Of Education, Government Secretariat,
Jaipur, Rajasthan
2. The Director, Elementary Education, Rajasthan, Bikaner
3. The District Education Officer Elementary, Bhilwara
----Review Petitioners/Respondents
For Petitioner(s) : Mr. Ram Pratap Saini
For Respondent(s) : Mr. Darsh Pareek
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
10/08/2021
Today the matters are listed in to be mentioned category.
This Court on 02.08.2021 passed the following order;
"Counsel for the parties jointly
submits that by efflux of time, the
present review petitions as well as
contempt petition have become
infructuous.
In that view of the matter,
these petitions are dismissed, as
having become infructuous".
Office has informed that review petition No. 312/2017 has
already been dismissed vide order dated 05.10.2018, however, to
see the compliance this review petition was directed to be listed
before the Court, therefore, the matter was listed on 02.08.2021.
(3 of 3) [WRW-312/2017]
Today, counsel for the parties informed that against the order
dated 05.10.2018, the State of Rajasthan preferred D.B. Special
Appeal Writ No. 68/2019 along with other connected
matters which were decided by the Division Bench of this Court
vide order dated 19.07.2019 confirming the order passed by the
learned Single Bench.
It is further submitted that against the order passed by the
Division Bench of this Court, one Panna Ram Gurjar filed Special
Leave Petition (Civil) Diary No(s). 38547/2019 which was
also dismissed by the Hon'ble Supreme Court vide order dated
17.12.2019.
Counsel for the parties jointly submitted that no further
action is required in these matters as the matters have already
been settled up to the Hon'ble Supreme Court.
In that view of the matter, since these matters are pending
only to see the compliance and in view of the judgment passed in
D.B. Special Appeal Writ No. 68/2019 and other connected
matters & by Hon'ble Supreme Court in Special Leave Petition
(Civil) Diary No(s). 38547/2019, no further action is required in
these matters, therefore, the order dated 02.08.2021 is recalled.
Hence, these matters are consigned to record.
(INDERJEET SINGH),J
CHETNA BEHRANI /411,413,414
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