State Of Rajasthan vs Ramji Lal Choudhary
2022 Latest Caselaw 3099 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 34/2022

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

2. Director, Elementary Education, Rajasthan, Bikaner.

3. Director, Secondary Education, Rajasthan, Bikaner.

4. Chief District Education Officer, Elementary Education, Jaipur.

5. Chief District Education Officer, Elementary Education, Tonk.

6. District Education Officer, Secondary Education, Jaipur.

7. District Education Officer, Secondary Education, Tonk.

8. Chief District Education Officer, Elementary Education, Ajmer.

----Petitioners Versus

1. Ramji Lal Choudhary S/o Dhanna Lal Choudhary, Aged About 36 Years, R/o Village And Post Sirohi Kalan, Tehsil Dudu, District Jaipur.

2. Tripti Yadav D/o Ramavtar Vijay, Aged About 37 Years, R/ o C-313, Mahesh Nagar, Jaipur.

3. Mohani Yadav D/o Sona Ram Yadav, Aged About 40 Years, R/o Village And Post Badhal District Jaipur.

4. Sarita D/o Chaju Lal Verma, Aged About 43 Years, R/o Ward No. 7, Khojawala Post Ghasipura Tehsil Shahpura, District Jaipur.

5. Ramakant Kumawat S/o Mahesh Chand Kumawat, Aged About 41 Years, R/o A-12, Db Mangal Grand City Mahapura Ajmer Road, Jaipur.

6. Dharmpal Bochalya S/o Gograj Bochalya, Aged About 40 Years, R/o Village Kabro Ka Bas Post Badhal Tehsil Kishanrenwal District Jaipur.

7. Gopal Singh Bochaliya S/o Nanda Ram Bochaliya, Aged About 39 Years, R/o Bochaliya Ki Dhani Village And Post Badhal Tehsil District Jaipur.

8. Khetapal Singh Bajiya S/o Sagar Mal Bajiya, Aged About 40 Years, R/o Village Bajiya Ka Bas Post Deva Ka Bas Tehsil Kishangarh Renwal District Jaipur.

9. Jitendra Kumar Ola S/o Ghisa Lal Ola, Aged About 40 Years, R/o Surya Nagar Piprali Road, Nathawatpura, District Jaipur.

10. Kailash Chandra Bunkar S/o Birdee Chandra Bunkar, Aged About 38 Years, R/o Vpo Jaisinghpura Shekhawatan, Kaladera District Jaipur.

                                                              ----Respondents


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For Petitioner(s)        :     Mr. Kamal Kishore Bissa



                    JUSTICE DINESH MEHTA

                                    Order

28/02/2022

1. The defects pointed out by the Registry are overruled.

2. The present review petition is directed against the order

dated 15.02.2021, passed by this Court in writ petition filed by the

respondents.

3. A perusal of the order under consideration reveals that

though learned counsel for the petitioners had placed reliance on

the judgment rendered in case of Ramesh Chand Saini & Ors.

Vs. State of Rajasthan & Ors. : D.B. Civil Writ Petition

No.4253/2019) and order dated 17.05.2018, passed in the case

of Lekhraj Meena & Ors. Vs. State of Rajasthan & Ors. : S.B.

Civil Writ Petition No.10692/2018, but the Court has not

given its verdict about the applicability of the above referred

judgments, considering that the petitioners had simply sought a

liberty to make a representation before the authorities concerned

to decide their rights in light of the judgments aforesaid.

4. It is pertinent that while disposing of the writ petition, this

Court has not given any finding about the petitioners' case being

covered by the judgments relied upon.

5. Hence, this Court does not find any error apparent on the

face of the record because rights of the petitioners have not been

decided. Obviously, the respondents shall be free to decide

(3 of 3) [WRW-34/2022]

petitioners' representation in accordance with law while

considering the referred judgments.

6. The review petition is, therefore, dismissed.

7. Stay application also stands disposed of accordingly.

(DINESH MEHTA),J 8-pooja/-

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