State Of Rajasthan vs Narpat Singh (2026:Rj-Jd:4520)
2026 Latest Caselaw 1121 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Narpat Singh (2026:Rj-Jd:4520) on 23 January, 2026

Author: Rekha Borana

Bench: Rekha Borana

[2026:RJ-JD:4520]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                 S.B. Review Petition (Writ) No. 22/2021

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        (Rural),     Public   Health
         Engineering Department, Circle Jodhpur, Jodhpur (Raj.).
4.       The     Assistant       Engineer,        Public      Health     Engineering
         Department, District Subdivision-Ii, Dolli, District Jodhpur
         (Raj.).
                                                                       ----Petitioners
                                       Versus
Narpat Singh S/o Ramnath Ji, Aged About 62 Years, By Cast
Rawana Rajput, Resident Of House No. 3, High Court Colony,
B/h. Senapati Bhawan, Jodhpur (Raj.).
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Sajjan Singh Rathore, AAG with
                                   Ms. Mehali Mehta
For Respondent(s)            :     Mr. R.S. Saluja
                                   Mr. CS Bissa



                HON'BLE MS. JUSTICE REKHA BORANA

Order

23/01/2026

1. The present review petition has been filed with an averment

that the matter in question was wrongly covered by the judgment

passed in Sohan Lal Mathur vs. State of Rajasthan & Ors.;

S.B. Civil Writ Petition No.3631/2008 (decided on

17.11.2008).

2. However, after perusal of the facts, the financial upgradation

as granted to the respondent and the judgment passed in Sohan

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[2026:RJ-JD:4520] (2 of 2) [WRW-22/2021]

Lal Mathur (supra), this Court is of the clear opinion that the

matter was rightly covered by the judgment of Sohan Lal Mathur

(supra).

3. No case for review is made out and the same is hence

dismissed.

(REKHA BORANA),J 11-KashishS/-

(Uploaded on 23/01/2026 at 05:27:34 PM)

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