ROHINI DEVI Vs. STATE OF RAJASTHAN AND ANR.

JUDGEMENT

(1.) Petitioner has filed this writ petition in the year 2008 with the prayer that respondent-State be directed to grant him opportunity of hearing in the review petition filed by respondent No.2 Shri Satya Narayan Kumawat before the then Panchayati Raj Minister. Review petition was filed by respondent No.2 against the order of the government removing respondent No.2 from the post of Sarpanch on the basis of the enquiry conducted by the Divisional Commissioner against him.

(2.) Nothing has been brought on record after filing of the writ petition in the year 2008 as to what has happened in the review petition. Even otherwise, the allegation made against the then Panchayati Raj Minister cannot be held good law because of change of regime.

(3.) In case any order is passed adverse to the interest of the petitioner in the review petition, which though does not appear to have been passed by the Government, petitioner would be at liberty to challenge the same again.