Nidhi Sharma vs The State Of Rajasthan
2021 Latest Caselaw 18825 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 153/2021

Nidhi Sharma D/o Om Prakash Sharma, W/o Sanjay Mishra, Aged About 34 Years, W/o Sanjay Mishra, By Caste Brahman, R/o House No. D-112, Sushant City, Village Bhakrasani, Tehsil Luni, District Jodhpur (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through Secretary, Department Of Elementary Education, Government Of Rajasthan, Jaipur.

2. The Director, Elementary Education, Rajasthan, Bikaner.

3. The District Elementary Education Officer, Bikaner.

4. The Peeo Cum Principal, Government Senior Secondary School, Surpura, Nokha, District Bikaner (Raj.).

5. The Headmaster, Government Gangabal, Upper Primary School, Bikaner (Raj.).

6. The Registrar, Rajasthan Civil Services Appellate Tribunal, Jodhpur (Raj.)

----Respondents

For Petitioner(s) : Mr. Dharmendra Jain (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/12/2021

This review petition has been filed by petitioner seeking

review of the order dated 29.11.2021 passed by this Court in

SBCWP No.15873/2018.

This Court vide order dated 29.11.2021, taking into

consideration the prayer made by learned counsel for the

petitioner to the effect that the petitioner would be satisfied if the

respondents are directed to consider her request of transfer at any

(2 of 2) [WRW-153/2021]

other school of District Bikaner, except the Government Upper

Primary School Surpura Badawas, Nokha, has disposed of the

aforesaid writ petition with a direction to the respondent No.2 to

transfer the petitioner at any other Primary or Upper Primary

School of District Bikaner within a period of one month from the

date of passing of the aforesaid order, except the Government

Upper Primary School, Surpura Badawas, Nokha.

Learned counsel for the petitioner has submitted that the

instant review petition be allowed and the respondents may be

directed to transfer the petitioner in any of the five schools of

District, Bikaner, for which she has submitted her option.

Having heard learned counsel for the review-petitioner, this

Court is of the view that since the order dated 29.11.2021 was

passed by this Court only at the request of learned counsel for the

petitioner, I do not find any case for review of the aforesaid order.

It is also noticed that the review petition is preferred by an

another advocate and not by the same, who has appeared on

behalf of the petitioner in SBCWP No.15873/2018. Simply due to

change of advocate and in view the fact that the order dated

29.11.2021 was passed by this Court only at the request made by

learned counsel for the petitioner in the above-referred writ

petition, this Court is of the opinion that no case for review of the

aforesaid order is made out.

With these observations, this review petition is dismissed.

(VIJAY BISHNOI),J

14-Arun/-

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