State Of Raj And Ros vs Dinesh Kumar Singh Andors
2021 Latest Caselaw 7502 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             D.B. Special Appeal Writ No. 1200/2016

1.     State Of Rajasthan, Through The Secretary To The
       Government And Director, Department Of Panchayati,
       Secretariat Jaipur
2.     The Director, Primary Education, Rajasthan, Bikaner
3.     Panchayat Samiti Jawaja, District Ajmer Through Vikas
       Adhikari
4.     Panchayat Samiti Masuda, District Ajmer Through Vikas
       Adhikari
                                                                  ----Appellants
                                   Versus
1.     Dinesh Kumar Singh Son Of Late Shri Harish Chand
       Singh, Taged about 38 years, Teacher, Panchayat Samiti
       Jawaja, District Ajmer
2.     Balwant Singh Son Of Roop Singh, Teacher, aged about
       36 years, Panchayat Samiti Masuda, District Ajmer
3.     Dharmendra Singh Son Of Shri Mukand Singh, aged
       about 37 years, Teacher, Panchayat Samiti Kishangarh,
       District Ajmer
4.     Kushal Singh Panwar Son Of Late Shri Devi Singh Panwar,
       aged about 54 years, Teacher, Panchayat Samiti Jawaja,
       District Ajmer
5.     Prithiviraj Singh Son Of Late Shri Kishan Singh Bhati,
       aged about 40 years, Teacher, Panchayat Samiti Jawaja,
       District Ajmer
6.     Poonam Singh Chouhan Son Of Late Shri Koop Singh,
       aged about 40 years, Teacher, Panchayat Samiti Jawaja,
       District Ajmer
7.     Rajendra Sharma Son Of Shri Kishanlal, aged about 39
       years, Teacher, Panchayat Samiti Jawaja, District Ajmer
                                                                ----Respondents

For Appellant(s) : Mr. C.L. Saini, AAG For Respondent(s) :

(2 of 2) [SAW-1200/2016]

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment

10/12/2021

This appeal arises out of the judgment of the learned Single

Judge dated 12/11/2013. The issue pertains to grant of study

leave to a person appointed on compassionate basis in order to

acquire eligibility qualification only upon which his annual

increments would be released. It is undisputed that pursuant to

the directions of the learned Single Judge the petitioner has been

granted study leave. Keeping the question of law open, we do not

think that it is appropriate to reopen the issues in this appeal.

The appeal is disposed of accordingly.

(UMA SHANKER VYAS),J (AKIL KURESHI),CJ

Anil Goyal/BM Gandhi-12

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