Rajasthan High Court - Jodhpur
State Of Rajasthan vs Anil Bhatt on 31 March, 2022
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Review Petition (Writ) No. 120/2021
1. State Of Rajasthan, Through Its Principal Secretary,
Department Of Elementary Education, Government
Secretariat, Rajasthan, Jaipur.
2. Secretary, Rural Development And Panchayati Raj
Department, Government Of Rajasthan, Secretariat,
Jaipur.
3. Director, Elementary Education, Bikaner.
4. Deputy Director, Secondary Education, Udaipur Zone,
Udaipur.
5. District Education Officer, Elementary Education,
Banswara
6. District Education Officer, Secondary Education,
Banswara.
----Petitioners
Versus
1. Anil Bhatt S/o Shri Girja Shankar Bhatt, Aged About 40
Years, Vpo Anjana, Teh Garhi, Dist Banswara.
2. Ashvin Kumar Upadhyay S/o Shri Shivshankar Upadhyay,
Aged About 36 Years, Vpo Anjana, Teh Garhi, Dist
Banswara.
3. Chandraprakash Jain S/o Shri Jeetmal Jain, Aged About
41 Years, Vpo Joulana, Teh Garhi, Dist Banswara.
4. Hearsha Shukla D/o Shri Mahendra Kumar Shukla, Aged
About 40 Years, VPO Anjana, Teh Garhi, Dist Banswara.
5. Kailash Chandra Dodiyar S/o Shri Puniya Dodiyar, Aged
About 39 Years, VPO Anjana, Teh Garhi, Dist Banswara.
6. Neeraj Trivedi S/o Shri Vasudeo Trivedi, Aged About 44
Years, R/o Opp. Police Chouki, Talwar, Dist Banswara.
7. Sahendra Yadav S/o Shri Jaydayal Yadav, Aged About 37
Years, VPO Foladpur, Teh Neemrana, Dist Alwar.
8. Suresh Chandra Damor S/o Shri Shankar Lal Damor,
Aged About 41 Years, R/o Sarkri Bagicha Ka Pass, Garhi,
The Garhi, Dist Banswara.
9. Vijay Patidar S/o Shri Kishan Lal Patidar, Aged About 39
Years, VPO Joulana Teh Garhi, Dist Banswara.
(2 of 3) [WRW-120/2021]
10. Vinod Kumar Ahari S/o Shri Goutam Lal Ahari, Aged
About 40 Years, VPO Chhatari Mala Mohalla, Pratapur,
The Garhi, Dist Banswara.
11. Sidhesh Kumar Parmar S/o Shri Nanulal Parmar, Aged
About 37 Years, VPO Bori, Teh Garhi, Dist. Banswara.
12. Beena Dayma D/o Mangala, Aged About 38 Years, VPO
Bori, Teh Garhi, Dist. Banswara.
13. Narayan Singh Ranawat S/o Shri Shankar Singh Ranawat,
Aged About 42 Years, VPO Arthuna, Teh Arthuna, Dist.
Banswara.
14. Kritish Bariya S/o Shri Gautam Lal Bariya, Aged About 35
Years, R/o Village Kunwaliya, Post Moti Bassi, The
Arthuna, Dist. Banswara.
----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 26.08.2020, 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
(3 of 3) [WRW-120/2021]
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
13-Ramesh/-
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