State Of Rajasthan vs Bhupesh Chandra Pareek
2021 Latest Caselaw 19273 Raj

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Writ Misc Application No. 320/2021

1.     State    Of   Rajasthan,         Through         The      Chief   Secretary,
       Government Of Rajasthan, Secretariat, Rajasthan.
2.     The     Principal      Secretary          Printing        And     Stationary
       Department, Secretariat, Jaipur.
3.     The Deputy Secretary, Art, Literature, Cultural And
       Archaeology Department, Rajasthan Government, Jaipur.
4.     The     Director     Printing       And      Stationary         Department,
       Directorate, Rajasthan, Jaipur.
5.     The Superintendent, Government Printing Press, Bikaner.
                                                                    ----Petitioners
                                    Versus
1.     Bhupesh Chandra Pareek S/o Bulaki Dasji, Bangla Nagar,
       Ward No. 2, Bikaner.
2.     Presm Ratan Joshi S/o Jk Joshi, By Caste Brahmin, R/o
       Nathusar Gate, Bikaner.
3.     Sarwan Singh Yadav, Majish Badi, Bikaner.
4.     Jugal Kishor Singh S/o Nathu Singh, B Sediya Gali, Fed
       Bazar, Bikaner.
5.     Umesh Bissa S/o Purshotam Bissa, Murlidhar Vyas Colony,
       Bikaner.
6.     Narendra Tak S/o Chranjvi Lal Tak, No. 1 Road, Rani
       Bazar, Bikaner.
7.     Mohammad Hussain S/o Ibrahim Khan, Kuchipura Chawk,
       Bikaner.
8.     Bhanwar Singh Daiya S/o Jay Singh Daiya, Kuchipura,
       Near Shiv Mandir, Bikaner.
9.     Sita Ram Pareek S/o Bhanwar Lal Pareek, Pareek Chawk,
       Bikaner.
10.    Ramsingh S/o Hernath Singh, Hanuman Hatha, Pojisa
       Bas, Bikaner.
11.    Aameen Mohammad S/o Mohammad Khan, Kuchipura
       Chawk, Bikaner.
12.    Mohammad Sadeek S/o Mohammad Ismile, Ridmalsar,
       Bikaner.
                                                                  ----Respondents

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                                   For Petitioner(s)        :     Mr. M.S. Singhvi, AG on VC, assisted
                                                                  by Mr. KS Lodha
                                   For Respondent(s)        :     Mr. Nitin Trivedi



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   17/12/2021

                                        The present misc. application has been preferred by the

                                   applicants/non-petitioners seeking correction in the order dated

                                   26.11.2021 passed by this Court in S.B. Civil Writ Petition

                                   No.3632/2018.

                                        For the reasons mentioned in the application, the same is

                                   allowed. It is made clear that in paragrah No.9 of the writ petition,

                                   the word "Cabinet" shall be substituted by word "Competent

                                   Authority" for the purpose of reading the judgment.



                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

52-Sudheer/-

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