State Of Rajasthan vs Ramakant Maharshi
2022 Latest Caselaw 4877 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 123/2021

1. State Of Rajasthan, Through Principal Secretary, Department Of Personnel And Training Government Secretariat, Jaipur.

2. State Of Rajasthan, Through Secretary, Education Department, Secretariat Rajasthan, Jaipur.

3. Director, Elementary Education, Bikaner

4. Director, Secondary Education, Bikaner

5. District Education Officer (Primary), Bikaner

6. District Education Officer (Secondary), Bikaner

7. District Education Officer (Primary), Sikar.

8. District Education Officer (Secondary), Sikar.

----Petitioners Versus

1. Ramakant Maharshi S/o Om Prakash Maharshi, Aged About 37 Years, R/o Maharshiyan Colony, Sikar Bazar, Post Shrimadhopur, District Sikar. At Present Working GUPS Soniyasar Uchaida, Shri Dungargarh, Bikaner, Rajasthan.

2. Manju Khudania, Aged About 35 Years, R/o New Telephone Exchange Ke Paas, Govindgarh , Tehsil Chaumu, District Jaipur, Rajasthan.

3. Chandrakanta Panwar D/o Banshi Lal Panwar, Aged About 43 Years, R/o 168-Vivek Vihar, New Sanganer Road, Sodala Jaipur, Rajasthan.

4. Priyanka W/o Anand Balwada, Aged About 40 Years, R/o D-9/111, Vaishali Nagar, Chitrakoot Yojna, Near Swami Narayan Mandir, Jaipur ,rajasthan.

5. Sumitra Devi Dhayal D/o Jamna Lal, Aged About 34 Years, R/o Dhani Manchawali, Kotri Dhaylan, District Sikar, Rajasthan.

                                                                ----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-123/2021]

2. The present review petition is directed against the order

dated 05.12.2020, 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 14-Ramesh/-

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