Rajasthan High Court - Jaipur
Akhil Bhartiya Vidyarthi Parishad ... vs The State Of Rajasthan on 26 April, 2022
Bench: Manindra Mohan Shrivastava, Sameer Jain
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 2487/2022
Akhil Bhartiya Vidyarthi Parishad (Abvp)
----Petitioner
Versus
The State Of Rajasthan
----Respondent
Connected With D.B. Civil Writ Petition No. 11553/2021 Madhu Kumari Nagar D/o Kailash Chand Nagar
----Petitioner Versus The State Of Rajasthan
----Respondent D.B. Civil Writ Petition No. 11979/2021 Bhagchand Sharma Son Of Puranmal Sharma
----Petitioner Versus The State Of Rajasthan
----Respondent For Petitioner(s) : Mr. Aayush Mall Mr. Ram Pratap Saini Mr. Dinesh Kumar Garg For Respondent(s) : Mr. M.S. Singhvi, AG Mr. C.L. Saini, AAG Mr. Rajesh Mehrishi, AAG Mr. Darsh Pareek Mr. Vigyan Shah Mr. Ashok Rathore, ADG Mr. Himanshu Sharma, I.O.
HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN Order 26/04/2022 The status report dated 25.04.2022 has been placed before us by the learned Advocate General. Sh. Ashok Rathore, Additional (Downloaded on 29/04/2022 at 09:01:41 PM) (2 of 3) [CW-2487/2022] Director General of Police ATS and SOG Rajasthan is also present in the Court.
This court heard at length the investigation so far carried out as contained in the status report dated 25.04.2022 and also direction in which investigation is going on.
Apropose allegations made in the writ petition regarding involvement of other persons also, learned counsel for the petitioner in PIL was heard.
The allegations contained in the petition and the material on record, prima facie appear to be replied by respondent in their return and the investigation status report deals with the investigation in the direction regarding possible involvement. From the investigation status report, which has been placed before us, at this stage, we do not find any material collected during the investigation which supports the allegation made by the petitioners against those who so far have not been made accused in the case.
Since we are monitoring the investigation of this case, we deem it appropriate to place the matter on 26.05.2022. Further investigation status shall be submitted before the court. The petitioners would be allowed to make their submissions in support of their allegations in the writ petition with regard to leakage of the question paper on that date.
The status report submitted before the court today shall be kept in sealed cover by the Registrar (Judicial) for being placed as and when directed.
Though at this stage, a prayer is made that as far as a result of REET Level-I examination is concerned, respondents may be restrained from making appointments out of that select list, this (Downloaded on 29/04/2022 at 09:01:41 PM) (3 of 3) [CW-2487/2022] aspect would be considered on the next date of hearing. However, considering that the action of the respondents in not cancelling the REET Level-I examination is under scrutiny by this Court, we would, at this stage, observe that appointments, if any made, would be subject to the outcome of the writ petition. (SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ Ashu /31-33 (Downloaded on 29/04/2022 at 09:01:41 PM) Powered by TCPDF (www.tcpdf.org)