State Of Rajasthan vs Sushila Godara
2022 Latest Caselaw 4879 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 110/2021

1. State Of Rajasthan, Through Secretary, Department Of Education, Government Of Rajasthan, Secretariat, Rajasthan, Jaipur.

2. Principal Secretary, Rural Development And Panchayati Raj, Rajasthan, Jaipur.

3. Director, Elementary Education, Rajasthan, Bikaner.

4. District Education Officer, Headquarter Elementary Education, Bikaner.

5. District Education Officer, Headquarter Elementary Education, Churu.

6. District Education Officer, Headquarter Elementary Education, Churu.

7. Chief Education Officer, Elementary Education, Bikaner.

8. Chief Education Officer, Elementary Education, Churu.

9. Chief Education Officer, Elementary Education, Banswara.

----Petitioners Versus

1. Sushila Godara W/o Shri Satyapal Godara, Aged About 41 Years, R/o C-7/17, Patel Nagar, Bikaner At Present Posted At K.G.B.V. Jetsar, Bikaner.

2. Krishna Godara W/o Shri Bhagirath Godara, Aged About 42 Years, R/o Behind Samrat Hotel, Ward No. 39, Sujangarh District Churu. At Present Posted At Govt. Upper Primary School, Ward No. 34 Sujangarh, District Churu.

3. Chandrabhan Dudi S/o Shri Harlal Dudi, Aged About 44 Years, R/o VPO Padampura, Tehsil Nohar District Hanumangarh. At Present Posted At Govt Upper Primary School, Dheerdesar Chotyan, District Bikaner.

4. Beni Ram Meena S/o Shri Bharat Lal Meena, R/o VPO Nangal Sherpur, Tehsil Balghat District Karauli. At Present Posted At Govt. Upper Primary School, Dindoria, District Banswara.

5. Mohan Lal Singh Chundawat S/o Shri Harendra Singh Chundawat, Aged About 45 Years, R/o VPO Kheda Aspur, Tehsil Aspur, District Dungarpur. At Present Posted At

(2 of 3) [WRW-110/2021]

Govt. Upper Primary School, Mandelpada, District Banswara.

6. Sulochana Arya D/o Shri Kuldeep Singh, R/o VPO Phephana Tehsil Nohar, District Hanumangarh. At Present Posted At Govt. Upper Primary School, Nojarpura, Ghatol, District 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 08.09.2020, 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.

(3 of 3) [WRW-110/2021]

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 7-Ramesh/-

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