Devendra Kumar Sharma vs State Of Raj And Ors
2021 Latest Caselaw 1087 Raj/2

Citation : 2021 Latest Caselaw 1087 Raj/2
Judgement Date : 2 February, 2021

Rajasthan High Court

Devendra Kumar Sharma vs State Of Raj And Ors on 2 February, 2021

Bench: Sabina

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                D.B. Civil Misc. Application No. 1/2020

                                        In

            D.B. Special Appeal (Writ) No. 1251/2012

Devendra Kumar Sharma, Son Of Shri P.C. Sharma, Presently
Posted As Principal, ITI College, Alwar
                                                                   ----Appellant
                                    Versus
1.     The State Of Rajasthan, Through The Principal Secretary
       Department       Of    Technical        Education,        Government   of
       Rajasthan, Secretariat, Jaipur
2.     The Secretary (DOP), Technical Education, Government Of
       Rajasthan, Secretariat, Jaipur
3.     The Secretary, (DPC), Technical Education, Government
       Of Rajasthan, Secretariat, Jaipur
4.     The Director, Technical Education, Jodhpur


                                                 ----Petitioners-Respondents

5. Rajasthan Civil Services Appellate Tribunal, Jaipur Bench, Jaipur

6. Shri Narendra Kumar Gupta, Assistant Director At Present Deputy Director, Technical Education (Training), Jodhpur

7. Shri Surendra Kumar Khandelwal, Assistant Director At Present Deputy Director, Technical Education (Training), Jodhpur

8. Shri Prakar Chand Chaturvedi, Assistant Director At Present Deputy Director, Technical Education (Training), Jodhpur

9. Shri Sunil Joshi, Assistant Director At Present Deputy Director, Technical Education (Training), Zonal Office, Jaipur

10. Shri Hitesh Kumar Garg, Principal ITI College, Udaipur At Present Deputy Director, Technical Education (Training), Jodhpur

----Perfroma-Respondents

(2 of 2) [SAW-1251/2012]

For Appellant(s) : Mr. Mahendra Shah V Shah, Advocate, through Video Conferencing For Respondent(s) : Ms Srijana Shrestha, Advocate for Mr. Chiranji Lal Saini, Additional Advocate General

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

02/02/2021

Heard.

No ground for early listing is made out.

Dismissed.

(MANOJ KUMAR VYAS),J (SABINA),J

Priyanka/19