Savita Meena W/O Ramkaran Meena vs The State Of Rajasthan ...
2024 Latest Caselaw 6289 Raj/2

Rajasthan High Court

Savita Meena W/O Ramkaran Meena vs The State Of Rajasthan ... on 25 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:45237]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

             S.B. Civil Misc. Review Petition No. 152/2024

                                         In

                 S.B. Civil Writ Petition No.13690/2020

Savita Meena W/o Ramkaran Meena, R/o Village Post Todnagar,
Tehsil Laxmangarh, District Alwar, (Raj)
                                                                     ----Petitioner
                                     Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         Rural Development And Panchayati Raj Department, Govt.
         Of Rajasthan, Secretariat, Jaipur
2.       Secretary, Department Of School Education, Govt. Of
         Rajasthan, Secretariat, Jaipur
3.       Chief Executive Officer, Zila Parishad Alwar
4.       Chairman, District Level Samiti Cum District Education
         Officer, Elementary Education, Alwar
5.       Panchayat Elementary Education Officer (PEEO) Cum
         Principal      Cum        Chairman,            School      Development
         Management Committee Govt. Senior Secondary School
         Khera Maida, Alwar
6.       Shyam Singh S/o Shri Meavasi Ram, R/o Ward No. 11,
         Sejwar Mohalla, Khera Mada, Alwar (Raj.)
7.       Manohar Lal S/o Shri Bhura Ram, R/o Village Bhojpur,
         Post Khera Maida, Laxmangarh, Alwar (Raj.)
8.       Rajveer Singh S/o Shri Yaadram, R/o Village Ajitpura,
         Alwar (Raj.)
                                                                  ----Respondents

For Petitioner(s) : Mr. Devendra Kumar Bhardwaj For Respondent(s) : Mr. Kapil Prakash Mathur, AAG with Ms. Sara Parveen

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

25/10/2024

[2024:RJ-JP:45237] (2 of 2) [WRW-152/2024]

This review petition is disposed of in following term(s) as

agreed and requested by the learned counsels for the respective

parties:-

1. The order dated 30.08.2024 passed by this Court in SB

Civil Writ Petition No.13690/2020 is recalled which is restored to

its original number.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/471

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