The State Of Rajasthan vs Bhera Ram (2023:Rj-Jd:36824)
2023 Latest Caselaw 8885 Raj

[2023:RJ-JD:36824]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 39/2023

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

2. The Chief Engineer, Public Health Engineering Department, Government Of Rajasthan, Jaipur

3. The Superintending Engineer, Public Health Engineering Department, Circle Nagaur, District Nagaur

4. The Assistant Engineer, Public Health Engineering Department, City Sub Division Nagaur, District Nagaur

----Petitioners Versus Bhera Ram S/o Shri Balu Ram, Village Bhadwasi District- 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

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

[2023:RJ-JD:36824] (2 of 2) [WRW-39/2023]

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 8-Ramesh/-

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