Rajasthan High Court - Jaipur
Akhil Bhartiya Vidyarthi Parishad ... vs The State Of Rajasthan on 26 May, 2022
Bench: Manindra Mohan Shrivastava, Sudesh Bansal
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 D.B. Civil Writ Petition No. 2999/2022 Ravindra Kumar Saini S/o Shri Sanwar Mal Saini
----Petitioner Versus State Of Rajasthan
----Respondent D.B. Civil Writ Petition No. 3456/2022 Anima Pareek W/o Surya Prakash Jat
----Petitioner Versus The State Of Rajasthan
----Respondent D.B. Civil Writ Petition No. 3701/2022 Ritu D/o Shri Subhash Chand W/o Shri Pradeep Sharma
----Petitioner Versus State Of Rajasthan
----Respondent D.B. Civil Writ Petition No. 4721/2022 Govind Kumar S/o Peeraram (Downloaded on 01/06/2022 at 08:29:42 PM) (2 of 4) [CW-2487/2022]
----Petitioner Versus State Of Rajasthan
----Respondent D.B. Civil Writ Petition No. 5076/2022 Vinod Kumar S/o Shri Bal Ram
----Petitioner Versus State Of Rajasthan
----Respondent D.B. Civil Writ Petition No. 5077/2022 Sonu Kundalwal S/o Sanwar Mal
----Petitioner Versus State Of Rajasthan
----Respondent D.B. Civil Writ Petition No. 5078/2022 Pankaj Kumar S/o Shri Sultan Singh
----Petitioner Versus State Of Rajasthan
----Respondent D.B. Civil Writ Petition No. 5079/2022 Prahlad Rai S/o Dharm Pal
----Petitioner Versus State Of Rajasthan
----Respondent For Petitioner(s) : Mr. Aayush Mall, Advocate Mr. Ram Pratap Saini, Advocate Mr. Aamir Khan, Advocate Mr. Dinesh Kumar Garg, Advocate Mr. Tanveer Ahamad, Advocate Mr. Arvind Kumar Sharma, Advocate Mr. Yash Vardhan Nandwana, Advocate Mr. Ghanshyam Sharma, Advocate Mr. Lalit Gautam, Advocate Mr. Arshabh Sharma, Advocate Mr. Yogesh Sharma, Advocate For Respondent(s) : Mr. M.S. Singhvi, Advocate General assisted by Mr. Darsh Pareek, Advocate (Downloaded on 01/06/2022 at 08:29:42 PM) (3 of 4) [CW-2487/2022] Mr. Siddhant Jain, Advocate Mr. Vigyan Shah, Advocate Mr. C.L. Saini, Additional Advocate General with Ms. Srijana Sresth, Advocate Mr. Rajesh Maharishi, Additional Advocate General with Mr. Udit Sharma, Advocate Mr. Ashok Thakur, ADG, with Mr. Himanshu Sharma, RPS, present in person HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SUDESH BANSAL Order 26/05/2022 In the petition which is being monitored by this Court in the matter of leakage of question paper, a status report dated 25.05.2022 has been submitted alongwith the chart giving details of the action taken so far. According to Ld. Advocate General, the investigation has so far resulted in arrest of as many as 64 persons out of 87 against whom offence has been registered.
According to him the investigation so far indicates that at the instance of Pradeep Parashar co-accused Ram Kripal Meena accessed the question papers and took out the same which resulted in leakage of REET Level-II paper.
Learned counsel appearing for the petitioner/s in DB Civil Writ Petition (PIL) No.2487/2022 would submit that the disclosure made by the respondents itself shows that Pradeep Parashar was engaged by the then Chairman of the Board and therefore, this provides sufficient material to also examine the role of then Chairman and to interrogate him in the case.
(Downloaded on 01/06/2022 at 08:29:42 PM)(4 of 4) [CW-2487/2022] We find that the concerned Chairman has been removed from the office of Board of Secondary Education, State of Rajasthan. The records shown before us also indicates that concerned Chairman had engaged all the coordinators which included the disputed coordinators Pradeep Parashar who is said to be involved in the leakage.
It is also submitted that Pradeep Parashar managed to enter into the activity of movement of question papers which were kept in the boxes as the Collector of the concerned District had shared the confidential information with regard to the places where question papers were kept.
The allegations are that involvement of Pradeep Parashar was at the instance of the concerned Chairman.
At present, there is no material except that allegation.
However, the investigation which is going on shall also investigate the role of the said Chairman--D.P. Jaroli and if necessary, he may also be interrogated in the matter.
On the next date of hearing, the information gathered upon further investigation shall be placed before this Court.
All these cases be listed on 30.06.2022.
Record which have been submitted today be kept in the sealed cover as part of the record of the case.
(SUDESH BANSAL),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ Karan/108-118 (Downloaded on 01/06/2022 at 08:29:42 PM) Powered by TCPDF (www.tcpdf.org)