Kavita Atreya W/O. Mr. Ratan ... vs The State Of Rajasthan
2021 Latest Caselaw 1630 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              D.B. Special Appeal Writ No. 113/2021

Kavita Atreya W/o Mr. Ratan Kaushik, Aged About 54 Years,
Suspended     Principal    Government           Senior          Higher   Secondary
School Dhani Kumawatan, Sanganer, Jaipur And Resident Of
Iii/10/a Multistorey Flats, Gandhinagar, Jaipur (Rajasthan).
                                                                     ----Appellant
                                   Versus
1.     The State Of Rajasthan, Through Its Principal Secretary
       Secondary Education State Secretariat, Jaipur 302005
       (Rajasthan)
2.     The Director Secondary Education Rajasthan, Bikaner
3.     The District Education Officer (Headquarter) Secondary
       Education, Jaipur
4.     Ramchandra         Pilaniya,         District        Education       Officer
       Headquarter Secondary Education Jaipur Rajasthan
                                                                  ----Respondents

For Appellant(s)          :    Mr. R.M. Jain
For Respondent(s)         :



                   HON'BLE THE CHIEF JUSTICE

HON'BLE MR. JUSTICE SATISH KUMAR SHARMA

Judgment

15/02/2021

1. This Special Appeal (Writ) has been filed against the order

dated 16-12-2020, vide which the application of the appellant-

petitioner for recalling of the order dated 11-11-2020 rejecting the

second stay application No.12599/2020 in SB Civil Writ Petition

No.8580/2019 has been dismissed.

2. Heard learned counsel for the appellant and perused the

material available on record.

(2 of 2) [SAW-113/2021]

3. We find that learned Single Judge has rightly dismissed the

second stay application of the appellant-petitioner as the same

was filed on the basis of subsequent material events, which were

not incorporated in the writ petition and accordingly no case is

made out for interference in the impugned orders.

4. However, in the interest of justice, the appellant-petitioner

shall be at liberty to make appropriate application for amendment

in the writ petition before the learned Single Judge and if the

same is filed, learned Single Judge is requested to proceed with

the matter expeditiously in accordance with law.

5. The Special Appeal is disposed of accordingly.

(SATISH KUMAR SHARMA),J (INDRAJIT MAHANTY),CJ

Arun/29

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