Citation : 2023 Latest Caselaw 80 Raj
Judgement Date : 4 January, 2023
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 95/2021
1. State Of Rajasthan, Through Principal Secretary, Public Health And Engineering Department, Government Of Rajasthan, Jaipur.
2. The Chief Engineer (Administration), Public Health And Engineering Department, Government Of Rajasthan, Jaipur.
3. The Superintending Engineer, Public Health And Engineering Department, Circle Barmer, Barmer (Raj.).
4. The Assistant Engineer, Public Health And Engineering Department, Sub Division Baitu, District Barmer (Raj.).
----Petitioners Versus Mana Ram Choudhary S/o Harchand Choudhary, Aged About 68 Years, By Caste Jat, Resident Of Vpo Madpura, Barwala, Tehsil Baitu, District Barmer (Raj.)
----Respondent
For Petitioner(s) : Ms. Anjana Jawa
JUSTICE DINESH MEHTA
Order
04/01/2023
1. The present review petition is directed against the order
dated 25.03.2021, passed by this Court in writ petition filed by the
respondent.
2. A perusal of the order under consideration reveals that
though, learned counsel for the respondent had placed reliance on
the judgment rendered in case of Sohanlal Mathur Vs. State of
Rajasthan & Ors.: S.B.Civil Writ Petition No.3631/2008,
decided on 17.11.2008, which has been affirmed by the Apex
Court in SLP (Civil)No.14932/2012, while disposing of the writ
(2 of 2) [WRW-95/2021]
petition, this Court has not given any finding about the
respondent's case being covered by the judgments relied upon
and has only directed the present petitioners to consider
respondent's representation in terms of the judgment rendered in
the case of Sohan Lal (supra).
3. Hence, this Court does not find any error apparent on the
face of the record because rights of the respondent have not been
decided. Obviously, the petitioners shall be free to decide
respondent's representation in accordance with law while
considering the referred judgment.
4. The review petition is, therefore, dismissed.
(DINESH MEHTA),J
135-Inder/-
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