Kaila Kumar Paliwal S/O Shri Har ... vs Rajasthan Public Service ...
2021 Latest Caselaw 10 Raj/2

                                          (1 of 2)                     [CW-10753/2020]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 10753/2020

Kaila Kumar Paliwal S/o Shri Har Prasad Paliwal, Aged About 49
Years, Resident Of Village - Biwai, Tehsil - Baswa, District -
Dausa, Rajasthan
                                                                       ----Petitioner
                                     Versus
1.       Rajasthan Public Service Commission, Ajmer Through Its
         Secretary.
2.       The State Of Rajasthan, Through Secretary, School
         Education     Department,            Government          Of     Rajasthan,
         Secretariat, Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Present in person For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

04/01/2021

The petitioner present in person submits that a fraud has

been played by the Rajasthan Public Service Commission (RPSC)

while filing an SLP before the Supreme Court and resultantly the

judgment was passed by the Supreme Court in the case of RPSC

Versus Kaila Kumar Paliwal & Anr.: Appeal (Civil)

No.2317/2007 on 02.05.2007 mentioning that no person was

appointed as Headmaster from the post of Teacher Grade-III.

Another submission of the petitioner is that the RPSC did not form

any committee and there was no body of experts of RPSC which

gave any opinion that Lab Assistant could be held eligible for the

post of Headmaster. The petitioner submits that he has obtained

such information now under the RTI to the aforesaid aspect and

(2 of 2) [CW-10753/2020]

therefore, submits that he wants to challenge the order of

Supreme Court by filing a review petition alongwith aforesaid

documents. Accordingly, the petitioner prays to withdraw the

petition before this court.

Granting liberty aforesaid to take up all the appropriate

remedies which are available under the law, the writ petition is

accordingly dismissed as withdrawn.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /103

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