State Of Rajasthan vs Rajendra Singh Chouhan
2022 Latest Caselaw 4880 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 108/2021

1. State Of Rajasthan, Through Secretary Rural And Panchayati Raj Department Govt. Secretariat, Jaipur (Rajasthan).

2. Secretary, Elementary Education Department, Govt.

Secretariat, Govt. Of Rajasthan, Jaipur (Rajasthan).

3. Director, Elementary Education, Bikaner.

4. Director, Secondary Education, Rajasthan, Bikaner.

5. Chief Executive Officer, Zila Parishad, Bharatpur (Rajasthan).

6. District Education Officer, Elementary Education, Bharatpur (Rajasthan).

7. District Education Officer, Secondary Education, Bharatpur (Rajasthan).

8. District Education Officer, Elementary Education, Sawaimadhopur (Rajasthan).

9. District Education Officer, Secondary Education, Sawaimadhopur (Rajasthan).

10. District Education Officer, Elementary Education, Dholpur (Rajasthan).

11. District Education Officer, Secondary Education, Dholpur (Rajasthan).

----Petitioners Versus

1. Rajendra Singh Chouhan S/o Ramchand Chouhan, Aged About 36 Years, Village Lakhanpur, Tehsil Weir At Present R/o New Bus Stand Weir District Bharatpur (Rajasthan).

2. Rani Verma D/o Jainarayan Verma W/o Rajendra Singh Chouhan, Aged About 36 Years, New Bus Stand Weir District Bharatpur (Rajasthan).

3. Ramesh Kumar S/o Chauthmal Phulwariya, Aged About 41 Years, Puhulwariya Sadan, Mandrela Road, Jatawas, Bagad District Jhunjhunu (Rajasthan).

4. Pradeep Singh S/o Babu Lal, Aged About 39 Years, Ganesh Nagar, Sewar Road, Bharatpur District Bharatpur (Rajasthan).

(2 of 3) [WRW-108/2021]

5. Rajkumar S/o Hari Singh, Aged About 34 Years, Village Nibhera, Tehsil Roopvas, District Bharatpur (Rajasthan).

6. Mahipal Singh S/o Karan Singh, Aged About 43 Years, V And P Salempur Kalan Tehsil Bhusawar District Bharatpur (Rajasthan).

7. Purushottam Kumar S/o Hari Prasad, Aged About 39 Years, Nayapura, Baragaon District Karauli (Rajasthan).

8. Muneem Jatav S/o Raju Lal Jatav, Aged About 39 Years, Village Hathipura Post Raghuvanshi District Karauli (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. 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

(3 of 3) [WRW-108/2021]

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 6-Ramesh/-

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