State Of Rajasthan vs Lilawati Sharma
2022 Latest Caselaw 4873 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 24/2022

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. District Education Officer, Elementary Education, Alwar.

5. District Education Officer, Elementary Education, Jaipur.

6. District Education Officer, Elementary Education, Sirohi.

7. District Education Officer, Elementary Education, Jhalawar.

8. District Education Officer, Secondary, Bhilwara.

----Petitioners Versus

1. Lilawati Sharma D/o Ramniwas Sharma, W/o Nagendra Bhardwaj, Aged About 49 Years, R/o Village And Post Badod, Tehsil Behror, Distrct Alwar.

2. Sangeeta Chauhan W/o Mahesh Singh,, Aged About 48 Years, R/o Village Nareheda, Tehsil Kotputli, District Jaipur.

3. Anil Kumar Meena S/o Shri Chiranji Lal Meena,, R/o Village Jhalatala, Via Garhi Sawairam, Tehsil Laxmangarh, District Alwar.

4. Usha Devi Sharma W/o Bajrang Prasad Sharma,, Aged About 42 Years, R/o Village And Post Rampur, Tehsil Bansur, District Alwar.

5. Santosh D/o Shri Omprakash, W/o Om Prakash Bhargava,, Aged About 41 Years, R/o House No. C-2, Madhukar Colony, Kotputli, District Jaipur.

                                                                ----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 of 2) [WRW-24/2022]

2. The present review petition is directed against the order

dated 15.12.2020, 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.

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 22-Ramesh/-

Powered by TCPDF (www.tcpdf.org)