Jakir Mohammd Qurashy S/O Ibrahim ... vs Shiriman Mukhya Sashan Sachiv ...
2023 Latest Caselaw 1475 Raj/2

[2023/RJJP/001407]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

          D.B. Writ Miscellaneous Application No. 317/2022

Jakir Mohammd Qurashy S/o Ibrahim Mohammd Qurashy, Aged
About     49    Years,     Teacher,        Resident        Of      Neembari    Gate,
Jhalrapatan,         District      Jhalawar           (Raj.)        Employee      Id
Rjjw199722018144.
                                                                       ----Petitioner
                                      Versus
1.       Shiriman Mukhya Sashan Sachiv, (School Education)
         Rajasthan, Jaipur.
2.       Shriman      Nideshak        Mahodaya          (Prarambhik       Shiksha),
         Rajasthan, Bikaner.
3.       Shriman      Sanyukt        Nideshak,         School       Shiksha,    Kota
         Division, Kota.
4.       Shriman Zila Shiksha Adhikari, Mukhyalaya Prarambhik,
         Jhalawar.
                                                                    ----Respondents

For Petitioner(s)            :    None present
For Respondent(s)            :

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

03/02/2023

1. No one appears on behalf of the applicant-appellant.

2. The appeal was decided vide judgment and order dated

01.11.2022.

3. In the decided matter, an application has been moved

praying that some conspiracy is being hatched against the

petitioner-appellant, with the result the order is not being

implemented.

[2023/RJJP/001407] (2 of 2) [WMAP-317/2022]

4. Once a case has been decided, the Court becomes functus

officio and no further application in the decided case is

maintainable, unless it happens to be an application for

recall/review. The present application is neither for review nor for

recall of any order, therefore, ex-facie it is not maintainable.

6. Accordingly, the application is rejected with liberty to the

applicant-appellant to take recourse to other remedies, that may

be available to him in law.

(ANOOP KUMAR DHAND),J (PANKAJ MITHAL),CJ

KAMLESH KUMAR/RAJAT/1

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