Choth Mal S/O Sh. Bhikam Chand vs State Of Raj. Through Its ...
2022 Latest Caselaw 3782 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Review Petition No. 26/2020

Choth Mal S/o Sh. Bhikam Chand, Aged About 60 Years, R/o
House No. 98, Jatiya Colony, Beawar, District Ajmer Raj.
                                                                     ----Petitioner
                                     Versus
1.     State Of Raj. Through Its Secretary, Department Of
       Higher Education, Govt. Of Rajasthan, State Secretariat,
       Jaipur (Raj.)
2.     Sh.     Ashotosh       A.T.      Pednekar,          Commissioner-Cum-
       Secretary,      College       And       Higher           Education,   State
       Secretariat, Government Of Rajasthan, Jaipur.
3.     Sh. Rajendra Prasad Sharma, Additional Commissioner,
       Directorate Of College Education, Shiksha Sankul, J.L.N.
       Marg, Jaipur.
4.     Dr Rajendra Sharma, Jonit Director, Directorate Of College
       Education, Shiksha Sankul, J.L.N Marg, Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Sunil Samdaria For Respondent(s) : Ms. Charvi Patni for Dr. Vibhuti Bhushan Sharma, AAG

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/05/2022

The review petition has been filed by the petitioner seeking

review of the final order/judgment dated 27.07.2020 passed in

S.B. Civil Contempt Petition No.1088/2018.

On perusal of the order dated 27.07.2020, it clearly reveals

that the Court after hearing both parties, has observed that the

question whether the benefits accorded to the petitioner are in

order and as per entitlement can only be examined in the writ

(2 of 2) [CRW-26/2020]

proceedings and the contempt petition cannot be extended to the

said purpose. With such findings, the proceedings of contempt

were dropped leaving it open to the petitioner to raise his

grievance through the regular proceedings.

The counsel for petitioner has argued that the court has

committed error in not examining the issue of non-compliance of

the judgment and order dated 12.10.2017 passed in S.B.Civil Writ

Petition No.10984/2010.

This Court is not satisfied with the arguments, as the same

would tantamounts to reopening/rehearing of the contempt

petition afresh, which is not obviously in the scope of review

application. Since this Court finds that the petitioner has already

been granted a liberty to raise the issue by way of regular

proceedings, no injustice is being caused to the petitioner.

There is no error apparent on the face of record in the order

seeking review, hence review application is bereft of merits and

the same is accordingly dismissed.

All pending applications, if any, stand disposed of.

(SUDESH BANSAL),J

TN/107

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