Rajasthan High Court - Jodhpur
State Of Rajasthan & Ors vs Hokam Singh Solanki & Ors on 25 October, 2017
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
..
S.B. Writ Review No. 198 / 2017.
IN S.B. CIVIL WRIT PETITION NO. 2008/2017.
1. State of Rajasthan Through the Secretary, Department of Education, Government of Rajasthan, Jaipur.
2. Secretary, Rural & Panchayati Raj Department, Government of Rajasthan, Jaipur.
3. Director, Elementary Education, Bikaner.
4. Chief Executive Officer, Zila Parishad, Pratapgarh.
5. District Establishment Committee Through Its Chairman, Zila Parishad, Pratapgarh.
6. Block Development Officer, Panchayat Samiti, Pratapgarh
----Petitioners Versus
1. Hokam Singh Solanki S/o Madan Singh Solanki, R/o Barutha, Tehsil and District Pratapgarh.
2. Shiv Lal Labana S/o Jai Kishan Labana, C/o Zila Parishad, Pratapgarh.
3. Shyam Lal Mathat S/o Shri Nathu Lal Mathat, C/o Zila Parishad, Pratapgarh.
----Respondents ...
(2 of 3) [WRW-198/2017] S.B. Writ Review No. 199 / 2017 IN S.B. CIVIL WRIT PETITION NO. 2009/2017.
1. State of Rajasthan Through the Secretary, Department of Education, Government of Rajasthan, Jaipur.
2. Secretary, Rural & Panchayati Raj Department, Government of Rajasthan, Jaipur.
3. Director, Elementary Education, Bikaner.
4. Chief Executive Officer, Zila Parishad, Pratapgarh
5. District Establishment Committee Through Its Chairman, Zila Parishad, Pratapgarh.
6. Block Development Officer, Panchayat Samiti Pratapgarh.
----Petitioners Versus
1. Lalit Kumar Sharma S/o Shri Gouri Shankar Sharma, R/o Suhagpura, Tehsil Pipalkhoot, District Pratapgarh.
2. Shiv Lal Labana S/o Jai Kishan Labana, C/o Zila Parishad, Pratapgarh.
3. Shyam Lal Mathat S/o Shri Nathu Lal Mathat, C/o Zila Parishad, Pratapgarh.
----Respondents _____________________________________________________ For Petitioner(s) : Mr. Vikas Choudhary, Associate of Mr. S.S. Ladrecha, AAG.
For Respondent(s) : Mr. Tanwar Singh Rathore. _____________________________________________________ (3 of 3) [WRW-198/2017] JUSTICE DINESH MEHTA Order 25/10/2017 Mr. Vikas Choudhary, learned counsel for the review- petitioners-State submits that at the time of passing of the order dated 20.07.2017, due to communication gap, he had wrongly informed the Court that two posts of Teacher Grade-III (Level-II) are lying vacant. He submits that as a matter of fact, only one post was lying vacant, which vacancy arose on account of non- joining of a selected candidate, namely, Kamal Kant Sharma.
In view of the above, since only one post of Teacher Grade- III (Level-II) was lying vacant, the common order dated 20.07.2017 passed in S.B. Civil Writ Petitions No. 2008/2017 and No. 2009/2017 deserves to be recalled/modified.
In view of the aforesaid factual backdrop, the present review petitions are allowed; and the common order dated 20.07.2017 passed in S.B. Civil Writ Petitions No. 2008/2017 and No. 2009/2017 is recalled.
List both the writ petitions for admission on 02.11.2017.
(DINESH MEHTA), J.
/Mohan/75