State Of Rajasthan vs Kan Singh Chouhan ...
2023 Latest Caselaw 8884 Raj

[2023:RJ-JD:36820]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 61/2021

1. State Of Rajasthan, Through Principal Secretary, Public Health And Engineering Department, Government Of Rajasthan, Jaipur.

2. The Chief Engineer (Rural), Public Health And Engineering Department, Government Of Rajasthan, Jaipur. (Raj.)

3. The Superintending Engineer, Public Health And Engineering Department, Circle Nagaur, Nagaur (Raj.).

4. The Executive Engineer, Public Health And Engineering Department, Division Merta City, Dist. Nagaur (Raj.).

----Petitioners Versus Kan Singh Chouhan S/o Ram Singh Chouhan, Aged About 67 Years, R/o Village Post Sathana Khurd, Tehsil (Riya Bari), Dist. Nagaur (Raj) Presently Working At Water Supply Scheme Padu Kalla, Tehsil Merta City, Dist. Nagaur

----Respondent

For Petitioner(s) : Ms. Anjana Jawa For Respondent(s) : -

JUSTICE DINESH MEHTA

Order

31/10/2023

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 petitioners therein 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

[2023:RJ-JD:36820] (2 of 2) [WRW-61/2021]

Court in SLP (Civil) No.14932/2012, while disposing of the writ

petition, this Court has not given any finding about petitioner'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 1-Ramesh/-

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