Citation : 2022 Latest Caselaw 4861 Raj
Judgement Date : 31 March, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 125/2021
1. State Of Rajasthan, Through Principal Secretary (Education), Department Of Education, Rajasthan Govt. Secretariat, Jaipur (Rajasthan).
2. The Secretary, Education Department, Govt. Secretariat, Jaipur (Raj.).
3. Director, Secondary Education, Rajasthan, Bikaner (Raj.).
4. Director, Elementary Education, Rajasthan, Bikaner (Raj.).
5. The District Education Officer (Elementary), District Udaipur, Rajasthan.
6. The District Education Officer (Secondary), District Udaipur, Rajasthan.
7. The District Education Officer (Elementary), District Shriganganagar, Rajasthan.
8. The District Education Officer (Secondary), District Shriganganagar, Rajasthan.
9. The District Education Officer (Elementary), District Chittorgarh, Rajasthan.
10. The District Education Officer (Secondary), District Chittorgarh, Rajasthan.
11. The District Education Officer (Elementary), District Alwar, Rajasthan.
12. The District Education Officer (Secondary), District Alwar, Rajasthan.
13. The District Education Officer (Elementary), District Bhilwara, Rajasthan.
14. The District Education Officer (Secondary), District Bhilwara, Rajasthan.
15. The District Education Officer (Elementary), District Churu, Rajasthan.
16. The District Education Officer (Secondary), District Churu, Rajasthan.
17. The District Education Officer (Elementary), District Pratapnagar, Rajasthan.
18. The District Education Officer (Secondary), District
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Pratapnagar, Rajasthan.
----Petitioners
Versus
1. Nisha Verma D/o Shri Girish Kumar Verma, Aged About 37 Years, R/o Plot No. 181, Surya Nagar, Rampath Gopalpura Bypass, District Jaipur, Rajasthan.
2. Ram Chandra Ameta S/o Shri Shri Sohan Lal Ameta, Aged About 48 Years, R/o Mataji Ke Mandir Ke Pass, V.p.o. Gadoli, Tehsil Mavli, District Udaipur, Rajasthan 313203.
3. Sunita Modi D/o Shri Gopal Modi, Aged About 39 Years, R/o Sunita Modi C/o Gayatri Vaishnav, Plot No. 1, Heerakunj, Shiv Nagar, Jawad, District Rajsamand, Rajasthan.
4. Pramila Rani D/o Shri Shivkaran Singh Jat, Aged About 37 Years, R/o Pramila Rani C/o Chandrashekhar Shrimali (Hembasant) Bhikhshu Vihar, 100 Ft Road, District Rajsamand, Rajasthan 313324
5. Priti Sharma D/o Shri Krishan Vallabh Sharma, Aged About 44 Years, R/o Lal Math Ke Pass, Kila Road, District Chittorgarh, Rajasthan.
6. Shyam Singh Rajput S/o Shri Pratap Singh Rajput, Aged About 44 Years, R/o 10, Tilak Nagar-4, Sethi, District Chittorgarh, Rajasthan.
7. Suryakant Tolambiya S/o Shri Banshi Lal Tolambiya, Aged About 47 Years, R/o C-48, Bapu Nagar, Sethi, District Chittorgarh, Rajasthan.
8. Sarita Ojha D/o Shri Jagdish Chand Ojha, Aged About 45 Years, R/o 25-A, Gandhi Nagar, Centre No. 2, District Chittorgarh, Rajasthan.
9. Bheru Singh Chauhan S/o Shri Bhanwar Singh Chauhan, Aged About 42 Years, R/o Mukam Devipura, Post Dugar, Tehsil Bengu, District Chittorgarh, Rajasthan.
10. Mahesh Kumar Verma S/o Shri Boduram Verma, Aged About 42 Years, R/o Mukam And Post Devipura, Via Shahpura, District Jaipur, Rajasthan.
11. Ramesh Chand Meena S/o Shri Phoool Chand Meena, Aged About 41 Years, R/o Gram And Post Jhiri (Radanicha), Tehsil Thanagaji, District Alwar, Rajasthan.
12. Rameshwar Lal Regar S/o Shri Mangi Lal Regar, Aged
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About 38 Years, R/o Mukam And Post Lasani, Tehsil Devgarh, District Rajsamand, Rajasthan.
13. Neha Sharma D/o Shri Brijmohan Sharma, Aged About 37 Years, R/o C-223, Subhash Nagar, District Bhilwara, Rajasthan.
14. Kiran D/o Shri Prabhu Nath Singh, Aged About 37 Years, R/o Bikaner Road, Vinayak Nagar, Abhinav School Ke Pass, Rajasthan.
15. Smt. Vinod D/o Shri Hansraj Sinwar, Aged About 36 Years, R/o Dwara Vikas General Store, Roadveg Bus Stand Ke Samne, Sardarshahar, District Churu, Rajasthan.
16. Ganesh Lal Bunkar S/o Shri Khaman Bunker, Aged About 36 Years, R/o Village Nimjhar, Post Kalesariya, Tehsil Deogarh, District Rajsamand, Rajasthan.
17. Sunil Kumar Sharma S/o Shri Ramji Lal Sharma, Aged About 40 Years, R/o Dhani Bhav Singhala, Post Rivali, Tehsil Bamanvas, District Sawai Madhopur, Rajasthan.
18. Kalpana Rajoriya W/o Shri Krishankant Rawat, Aged About 45 Years, R/o Railway Phatak Ke Pass, Patel Krishi Farm, Gram Khan Makeri, District Dausa, Rajasthan.
19. Premaram S/o Shri Malaram, Aged About 47 Years, R/o Gram And Post Firvasi, Tehsil Landnu, Disrict Nagaur, Rajasthan.
20. Laxmi Narayan Meena S/o Shri Ramswaroop Meena, Aged About 37 Years, R/o Gram And Post Khandip, Tehsil Vajirpur, District Sawai Madhopur, Rajasthan.
21. Mahaveer Singh S/o Shri Lalsingh, Aged About 45 Years, R/o Gram And Post Bichhala, Tehsil Tijara, District Alwar, Rajasthan.
22. Ritu Rawat W/o Shri Anil Rawat, Aged About 43 Years, R/ o Patel Suns, Patel Nagar, Agra Road, District Dausa, Rajasthan.
23. Manjulata Kayat W/o Shri Hanuman Prasad Tank, Aged About 41 Years, R/o Gram And Post Bhatiyani, Via Nasirabad, District Ajmer, Rajasthan.
24. Hemlata Koli W/o Shri Harishankar Koli, Aged About 35 Years, R/o Gram And Post Bada, Tehsil Baran, District Baran, Rajasthan.
25. Sushma Choudhary D/o Shri Vidyadhar Singh, Aged
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About 47 Years, R/o House No. E1 31 In Front Of Happy Daya School Azad Nagar, Bhilwara, District Bhilwara, Rajasthan 311001.
----Respondents
For Petitioner(s) : Mr. K.K. Bissa, AGC
For Respondent(s) : -
JUSTICE DINESH MEHTA
Order
31/03/2022
1. The defects pointed out by the Registry are overruled.
2. The present review petition is directed against the order
dated 28.01.2021, 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.
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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
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 15-Ramesh/-
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