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[Cites 2, Cited by 6]

Rajasthan High Court - Jaipur

The State Of Rajasthan vs Dr. Sushma Kashyap W/O Shri S.S. Sharma on 3 August, 2021

Author: Ashok Kumar Gaur

Bench: Ashok Kumar Gaur

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             S.B. Review Petition (Writ) No. 260/2019
1.     The State Of Rajasthan, Through Secretary, Higher
       Education,        Government             Of      Rajasthan,       Secretariat
       Rajasthan, Jaipur.
2.     The Secretary, Finance Department, Government Of
       Rajasthan, Secretariat, Jaipur.
3.     The Commissioner/director, College Education, Rajasthan,
       Jaipur.
                                                                      ----Petitioners
                                      Versus
Dr. Sushma Kashyap W/o Shri S.s. Sharma, Aged About 58
Years, R/o 1/6, Housing Board, Roadways Bus Depot, Sikar.
Presently Working On The Post Of College Lecturer (Hindi) At
Govt. S.K. P.G. College, Sikar.
                                                                    ----Respondent

Connected With S.B. Review Petition (Writ) No. 261/2019

1. The State Of Rajasthan, Through Additional Chief Secretary, Department Of Higher Education, Govt. Of Rajasthan, Secretariat, Jaipur.

2. The Commissioner, College Education, Dr. Radha Krishnan Shiksha Sankul, J.L.N. Marg, Jaipur.

----Petitioners Versus Devi Singh S/o Shri Kalyan Singh, Aged About 62 Years, R/o Near Chakki, Adarsh Nagar-B, Sawaimadhopur.

----Respondent S.B. Review Petition (Writ) No.264/2019

1. State Of Rajasthan, Through The Additional Chief Secretary, Department Of Higher Education, Govt. Of Rajasthan, Secretariat, Jaipur.

2. The Commissioner, College Education, Dr. Radha Krishnan Shiksha Sankul, J.L.N. Marg, Jaipur.

----Petitioners Versus Dr. K. L. Soni S/o Shri Maliram Soni, Aged About 68 Years, R/o (Downloaded on 05/08/2021 at 10:10:26 PM) (2 of 3) [WRW 260/2019] Vill. Nathusar, Tehsil Srimadhopur, District Sikar (Raj.).

----Respondent S.B. Review Petition (Writ) No.265/2019

1. State Of Rajasthan, Through The Additional Chief Secretary, Department Of Higher Education, Govt. Of Rajasthan, Secretariat, Jaipur.

2. The Commissioner, College Education, Dr. Radha Krishnan Shiksha Sankul, J.L.N. Marg, Jaipur.

----Petitioners Versus Satya Prakash Arya S/o Shri Surajmal Gupta, Aged About 64 Years, R/o Karamchari Colony, College Road, Gangapur City, District Sawaimadhopur.

----Respondent For Petitioner(s) : Mr. Prakhar Gupta, Adv. on behalf of Dr. V.B. Sharma, Addl. Advocate General (through Video Conferencing) For Respondent(s) : Mr. Lokendra Singh Shekhawat, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 03/08/2021 These review petitions have been filed by the review petitioners-State for reconsidering the order passed by this Court on 01.04.2019.

This Court while deciding S.B. Civil Writ Petition No.9649/2014 (Dr.Bhanwar Lal Gorsi Vs. State of Rajasthan & Ors.) and other connected writ petitions, gave directions to the respondent-State to grant benefit of past service by counting from initial appointment date of the writ-petitioners for the purpose of senior/selection scale and the State was not to insist for having the consistently good service record for the purpose of grant of benefit under the CAS.

(Downloaded on 05/08/2021 at 10:10:26 PM)

(3 of 3) [WRW 260/2019] This Court further held that the requirement of possessing the consistently good service record was necessary in view of non-

communication of satisfactory remarks in APAR of the writ petitioners.

Learned counsel Mr. Lokendra Singh Shekhawat appearing for the writ-petitioners submitted that the order passed by this Court in the case of Dr.Bhanwar Lal Gorsi (supra) dated 01.04.2019 was put to challenge by way of appeal before the Division Bench and as such D.B. Special Appeal Writ No.339/2020 (The State of Rajasthan & Anr. Vs. Smt. Usha Agarwal) and two other connected appeals, were filed by the State.

Learned counsel informed this Court that the Division Bench has upheld the order passed by this Court on 01.04.2019.

This Court finds that in view of decision rendered by the Division Bench, the review asked by the review petitioners cannot be entertained and order of this Court has already been upheld and as such the review petitions are being devoid of any merit and the same are accordingly dismissed.

A copy of this order be separately placed in each petition.

(ASHOK KUMAR GAUR),J Ramesh Vaishnav /86/Monika 5-8 (Downloaded on 05/08/2021 at 10:10:26 PM) Powered by TCPDF (www.tcpdf.org)