State Of Rajasthan vs Teejo Choudhary
2022 Latest Caselaw 4866 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 107/2021

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

2. The Director (Secondary Education), Bikaner (Raj.).

3. The Director (Elementary Education), Bikaner (Raj.).

4. The Joint Director, School Education, Jodhpur (Raj.).

5. The Joint Director, School Education, Bikaner (Raj.).

6. The Joint Director, School Education, Jaipur (Raj.).

7. Chief District Education Officer (Secondary Education), District Jodhpur (Raj.).

8. Chief District Education Officer (Elementary Education), District Jodhpur (Raj.).

9. Chief District Education Officer (Secondary Education), District Barmer (Raj.).

10. Chief District Education Officer (Elementary Education), District Barmer (Raj.).

11. Chief District Education Officer (Secondary Education), District Sriganganagar (Raj.).

12. Chief District Education Officer (Elementary Education), District Sriganganagar (Raj.).

13. Chief District Education Officer (Elementary Education), District Nagaur (Raj.).

14. Chief District Education Officer (Secondary Education), District Nagaur (Raj.).

15. Chief District Education Officer (Elementary Education), District Churu (Raj.).

16. Chief District Education Officer (Secondary Education), District Churu (Raj.).

17. Chief District Education Officer (Elementary Education), District Bhilwara (Raj.).

18. Chief District Education Officer (Secondary Education), District Bhilwara (Raj.).

19. Chief District Education Officer (Elementary Education), District Jaipur (Raj.).

20. Chief District Education Officer (Secondary Education), District Jaipur (Raj.).

21. Chief District Education Officer (Elementary Education), District Ajmer (Raj.).

22. Chief District Education Officer (Secondary Education), District Ajmer (Raj.).

23. Chief District Education Officer (Elementary Education), District Alwar (Raj.).

24. Chief District Education Officer (Secondary Education),

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District Alwar (Raj.).

25. Chief District Education Officer (Elementary Education), District Dausa (Raj.).

26. Chief District Education Officer (Secondary Education), District Dausa (Raj.)

----Petitioners Versus

1. Teejo Choudhary W/o Shri Mahender Kumar Dudi And Daughter Of Mohabbat Singh, Aged About 41 Years, B/c Jat, R/o Dudiyon Ki Dhani, Via Rawatsar, Tehsil And District Barmer And Presently Residing At House No. 66, Vastunagar, Kudi Bhagtasani Housing Board, Near Shatabadi Circle, Jhalamand, Pali Road, Jodhpur (Raj.).

2. Raghuveer Singh W/o Shrimohabbat Singh, B/c Jat, R/o Beriwalatala, Rawatsar, Tehsil And District Barmer (Raj.).

3. Nishi Doomra W/o Shri Rakesh Midha, Aged About 41 Years, R/o House No. S. M. 8, Ridhisidhi - I, Tehsil And District Sriganganagar (Raj.).

4. Suman Gera D/o Shri Diwan Chand Gera W/o Shri Sunil Malhotra, Aged About 41 Years, R/o House No. 6 D Third, Udaramchowk, Puraniabadi, Tehsil And District Sriganganagar (Raj.).

5. Smt. Jyoti W/o Shrideepak Kumar, Aged About 38 Years, R/o House No. 2 -D - 24, Uit Colony, Shyamnagar, Tehsil And District Sriganganagar (Raj.).

6. Pawandeep Kaur W/o Shri Gurmeet Singh Sekhon, Aged About 35 Years, R/o Village Kaliyan, Tehsil And District Sriganganagar (Raj.).

7. Timmi Rani D/o Shri Ashok Kumar, Aged About 34 Years, R/o House No. 113, Sector No. 12, Hanumangarh Junction, Tehsil And District Hanumangarh (Raj.).

8. Shriram Swami S/o Shri Dungarmal Swami, Aged About 38 Years, R/o Near Rinniwalakuan, Ratangarh, District Churu (Raj.).

9. Ashaverma D/o Shriprabhudayal Verma, Aged About 38 Years, R/o Govindraoji Ka Rasta, Puranibasti, Jaipur (Raj.).

10. Bhawani Shankar Prajapat S/o Shrirameshwar Prasad Prajapat, Aged About 37 Years, R/o Shakshamvihar Colony, Getolaw Road, Dausa (Raj.).

11. Narender Kumar Bijarania S/o Shriphool Singh Bijarania, Aged About 37 Years, R/o Ward No. 10, Near Mohtadharmashala, Rajgarh, District Churu (Raj.).

12. Bhawani Shankar S/o Shripannalal, Aged About 44 Years, R/o Goshala Bas, Sardarshahar, District Churu (Raj.).

13. Ashok Sirawata S/o Shrimadu Ram Sirawata, R/o Village Ranasar, Tehsil Neem Ka Thana, District Sikar (Raj.).

14. Shiv Nandan S/o Shrivedprakash, Aged About 39 Years, R/o Village Karadwali, Tehsil Raisinghnagar, District

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Sriganganagar (Raj.).

15. Dharmpal Dhakarwal S/o Shrirameshwarlal, Aged About 42 Years, R/o Village Bhaleri, Tehsil Taranagar, District Churu (Raj.).

16. Kishor Kumar S/o Shrichimanlal, Aged About 48 Years, R/ o Village Shilgaon, Tehsil Mundawar, District Alwar (Raj.).

17. Amita Dhaka D/o Shrishivratan Dhaka, Aged About 36 Years, R/o Village Bhajhakudi, Tehsil Jaitaran, District Pali (Raj.).

18. Brahamdev Pareek S/o Shri Jai Narayan, Aged About 34 Years, R/o Care Of Jai Narayan, Ward No. 15, Anupgarh, District Sriganganagar (Raj.)

----Respondents

For Petitioner(s) : Mr. K.K. Bissa 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 19.11.2020, 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.

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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

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 5-Ramesh/-

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