The State Of Rajasthan vs Maya Devi
2021 Latest Caselaw 16524 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Special Appeal Writ No. 349/2019

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

2. The Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur.

3. The Director, Elementary Education, Bikaner.

4. The District Education Officer, Elementary Education, Hanumangarh.

5. Chief Executive Officer, Zila Parishad, Hanumangarh.

----Appellants Versus

1. Sandeep Kaur W/o Shri Gurtej Singh, D/o Shri Jaspal Singh, Aged About 30 Years, R/o. V.p.o. Sikhwala Khurd, Tehsil Tibbi, District Hanumangarh.

2. Veerpal Kaur W/o Shri Sukhvinder Singh, D/o Shri Darbara Singh,, R/o Shiv Colony, Subhashpura, District Bikaner.

----Respondents CONNECTED WITH D.B. Special Appeal Writ No. 17/2019

1. State Of Rajasthan, Through The Additional Chief Secretary, Rural Development And Panchayati Department (Panchayati Raj), Government Of Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad, Hanumangarh.

3. The District Collector, District Hanumangarh.

----Appellants Versus Baltej Singh S/o Shri Swaran Jeet Singh, Aged About 29 Years, By Caste Sikh-Tarkhan, R/o V.p.o. Santpura, Tehsil Sangaria, District Hanumangarh.

                                                                   ----Respondent





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D.B. Special Appeal Writ No. 36/2019

1. The State Of Rajasthan, Through The Secretary, Department Of Rural And Panchayati Raj Department, Government Of Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad, Sri Ganganagar.

3. District Establishment Committee Through Its Chairman, Zila Parishad, Sri Ganganagar.

----Appellants Versus Maya Devi D/o Lal Chand, By Caste Bishnoi, R/o 6Dd, Gharsana, District Sri Ganganagar.

----Respondent D.B. Special Appeal Writ No. 428/2019

1. State Of Rajasthan, Through The Secretary, Department Of Rural Development Cum Panchayati Raj, Government Of Rajasthan, Jaipur, Rajasthan.

2. The Joint Secretary (Training), Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Jaipur.

3. The Coordinator, Teacher Grade-Iii Recruitment Examination (Re- Examination 2012), Mohanlal Sukhadia University Through The Registrar, Udaipur.

4. The Chief Executive Officer, Zila Parishad, Hanumangarh.

----Appellants Versus Satveer Kaur D/o Shri Jaskaran Singh, Aged About 33 Years, R/o Street No.5, Ward No. 20, House No. 142-C, Setia Colony, Sri Ganganagar, District Sri Ganganagar.

----Respondent D.B. Special Appeal Writ No. 432/2019

1. State Of Rajasthan, Through The Secretary, Department Of Rural Development Cum Panchayati Raj (Elementary Education) Secretariat, Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad, Sri Ganganagar.

3. The Zila Parishad, Sri Ganganagar Through Its Chief Executive Officer.

                                                                    ----Appellants



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                                   Versus

Kulvinder Kaur W/o Harvinder Singh, Aged About 32 Years, Village Chak 3-0, Tehsil Sri Karanpur, District Sri Ganganagar.

----Respondent D.B. Special Appeal Writ No. 568/2019

1. State Of Rajasthan, Through The Secretary, Department Of Rural Development Cum Panchayati Raj, Government Of Rajasthan, Jaipur.

2. The Joint Secretary (Training), Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Jaipur.

3. The Coordinator, Teacher Grade-Iii Recruitment Examination (Re-Examination 2012), Mohanlal Sukhadia University Through The Registrar.

4. The Chief Executive Officer, Zila Parishad, Sri Ganganagar.

----Appellants Versus Sangeeta D/o Arjun Dass W/o Parmjeet Taneja, Aged About 42 Years, By Caste Arora, R/o House No. 50, Ward No. 12, Chunawadh, District Sri Ganganagar.

----Respondent D.B. Special Appeal Writ No. 583/2019

1. State Of Rajasthan, Through The Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Jaipur, Rajasthan.

2. The Joint Secretary (Training), Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Secretariat, Jaipur.

3. The Coordinator, Teacher Grade Iii Recruitment Examination (Re-Examination 2012), Mohanlal Sukhadia University Through Its Registrar.

4. The Chief Executive Officer, Zila Parishad, Sri Ganganagar.

5. The Chief Executive Officer, Zila Parishad, Hanumangarh.

----Appellants Versus

1. Ranjeet Singh S/o Shri Boora Singh, Aged About 35 Years, Village Chak 35 Gb, Post Bilochiya, Tehsil Sri Vijaynagar, District Sri Ganganagar.

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2. Neetu Rani D/o Shri Jai Chand, Village Post Blanwali, Tehsil Sangaria, District Hanumangarh.

3. Ravi Bala W/o Shri Mani Ram, Village Post Dhaban Jhalar, Tehsil Suratgarh, District Sri Ganganagar.

4. Gurcharan Singh S/o Shri Gujar Singh, Village Post Sangaria 23 Rb, Tehsil Raisinghnagar, District Sri Ganganagar.

5. Manpreet Kaur D/o Shri Pragat Singh, Near Arjun Dwar Gurudwara, Sri Karanpur Road, District Sri Ganganagar.

6. Praveen Kumar S/o Shri Lakhmi Chand, Village Post 37 Gg Ghudawala, Tehsil Padampur, District Sri Ganganagar.

7. Jaskaran Singh S/o Shri Boota Singh, Village Chak 6 Gb (A), Tehsil Sri Vijaynagar, District Sriganganagar.

8. Sunder Pal Singh S/o Shri Harbans Singh, Village Chak 9 Gb, Post 8 Gb, Tehsil Sri Vijaynagar, District Sri Ganganagar.

----Respondents

For Appellant(s) : Mr. Sunil Beniwal, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE JUSTICE SAMEER JAIN

Judgment

29/10/2021

The defects pointed out by the Registry are to be ignored.

Learned AAG while assailing the validity of the judgment

dated 30.08.2018 passed by the learned Single Judge of this Court

has submitted that the learned Single Judge has not taken into

consideration the fact that the objections preferred on behalf of

the petitioners raising grievance regarding the answer key have

already been considered and decided by the Expert Committee.

Learned AAG has further submitted that once the objections

filed by the aggrieved persons have already been considered and

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decided by the Expert Committee, learned Single Judge has erred

in directing the respondents to constitute a new Expert Committee

for the purpose of deciding the objections which have already

been considered and decided.

Having heard learned AAG and after perusing the impugned

judgment dated 30.08.2018, we find that no such arguments have

been raised on behalf of the State before the learned Single

Judge, therefore, we are not inclined to interfere in the judgment

impugned passed by the learned Single Judge.

In view of the above, these special appeal writs are

dismissed. However, the State is free to file review petitions with

the prayer for reviewing the impugned judgment, if so advised.

(SAMEER JAIN),J (VIJAY BISHNOI),J

Abhishek Kumar

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