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[Cites 1, Cited by 571]

Rajasthan High Court - Jaipur

Zabir Khan And Ors vs State Of Raj (School Edu) And Ors on 18 March, 2013

    

 
 
 

 In  The  High  Court  Of  Judicature  For  Rajasthan
Bench  At  Jaipur


D.B. Civil Writ Petition No.1787/2013
Om Prakash Godara  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.9461/2012
Zabir Khan & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.10214/2012
Shankar Lal Jat & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.10635/2012
Sazid Naqvi & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.11450/2012
Ram Kumar & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.11750/2012
Sadhuram Gurjar & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.11971/2012
Mohan Lal Swami & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.12131/2012
Chandra Singh Rao & another  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.12433/2012
Satyanarayan Kumawat & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.12434/2012
Sukh Dev Sheshama & another  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.12435/2012
Narottam Lal Sharma & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.12439/2012
Shailendra Singh & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.12807/2012
Vishnu Dutt Sharma & others  v.  RPSC Ajmer & others

D.B. Civil Writ Petition No.16459/2012
Sultan Singh Bhaskar & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.19238/2012
Suraj Kumar Daila & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.19243/2012
Ghanshyam Sharma & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.19932/2012
Daleep Kumar & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.19933/2012
Karuna Chouhan & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.280/2013
Jai Ram Jat & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.436/2013
Murali Manohar Badania  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.508/2013
Bharat Singh & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.509/2013
Arjun Lal Jat & another  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.795/2013
Jairam Jat & another  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.1458/2013
Sarwan Kumar & others  v.  State of Rajasthan & others

D.B. Civil Writ Petition No.2174/2013
Puran Mal Saini & another  v.  State of Rajasthan & others


Date of order						18.3.2013

Hon'ble Mr. Justice Narendra Kumar Jain
Hon'ble Dr. Justice Meena V. Gomber

Mr. R.D. Meena		} for petitioner
Mr. Rajneesh Gupta	}

Mr. S.N. Kumawat, AAG	}
Mr. Shantanu Sharma		}
Ms. Shweta Pareek Roy	}
Mr. Amit Kuri			} for respondents

By the Court Shri S.N. Kumawat, learned Additional Advocate General, submitted that controversy involved in the present set of writ petitions has already been resolved by Division Bench of this Court at Principal Seat, Jodhpur, in Madan Gir & others v. State of Rajasthan & others, DB Civil Writ Petition No.8651/2012 and other two connected writ petitions, vide order dated 1.11.2012, therefore, these writ petitions may also be dismissed for the same reasons, assigned in the case of Madan Gir (supra).

Learned counsel for petitioner submitted that a review petition has already been preferred at the Principal Seat, Jodhpur to review the order dated 1.11.2012 passed in D.B. Civil Writ Petition No.8651/2012 (supra) and the same is pending, therefore, writ petitions may be kept pending till the disposal of the review petition at Principal Seat, Jodhpur.

We have considered the submissions of learned counsel for parties and we find that present set of writ petitions is fully covered by order dated 1.11.2012 passed by Coordinate Bench of this Court at Principal Seat, Jodhpur in D.B. Civil Writ Petition No.8651/2012 Madan Gir & others v. State of Rajasthan & others, and connected two writ petitions.

Therefore, we dismiss all the writ petitions for the same reasons assigned in the order dated 1.11.2012 (supra). However a liberty is granted to petitioners to file a review petition in these matters, in case the so-called review petition filed at Principal Seat, Jodhpur to review the order dated 1.11.2012 (supra), is allowed.

Registry is directed to place a copy of this order on record in each connected file.

(Dr. Meena V. Gomber) J.		       (Narendra Kumar Jain) J.

db
33-60


[All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.] Deepankar Bhattacharya P