The State Of Rajasthan Through ... vs Hari Ram Gurjar S/O Surajmal ...
2021 Latest Caselaw 355 Raj/2

     HIGH COURT OF JUDICATURE FOR RAJASTHAN
                 BENCH AT JAIPUR

       D.B. Civil Misc. Application No. 756/2019

                                    In

     D.B. Civil Special Appeal Writ No. 1169/2019

                                    In

         S.B. Civil Writ Petition No. 23764/2017


1.   The State Of Rajasthan Through Principal Secretary,
     Education, Department, Govt. Of Rajasthan Secretariat,
     Rajasthan, Jaipur.
2.   Principal   Secretary        Finance,         Govt.     Of   Rajasthan,
     Secretariat, Jaipur.
3.   The Director, Elementary Education, Rajasthan, Bikaner.
4.   The District Education Officer, (Elementary Education),
     Tonk.
                                                               ----Appellants
                                Versus
1.   Hari Ram Gurjar S/o Surajmal Gurjar, R/o Village Mor
     Bhatiya, Tehsil Todarai Singh, District Tonk.
2.   Sitaram Meena S/o Ghasi Lal Meena, R/o Devpura, Post
     Bawadi, Tehsil Todarai Singh, District Tonk.
3.   Sanjay Kumawat S/o Ramchandra Kumawat, R/o Village
     And Post Khareda, Tehsil Todarai Singh, District Tonk.
4.   Sitaram Choudhary S/o               Ramniwas Choudhary, Aged
     About 39 Years, R/o Village Goharpura, Post Sonawa,
     Tehsil And District Tonk.
5.   Rajesh Kumar Pahadia S/o Kanaram Pahadia, R/o Village
     And Post Khareda, Tehsil Todaraisingh District Tonk.
6.   Hariraj Gurjar S/o Prem Lal Gurjar, R/o Village Mahua
     Post Bharni, Tehsil And District Tonk.
7.   Jitendra Kumar Sahu S/o Ramlal, R/o Village And Post
     Baseda, Tehsil Todarai Singh, District Tonk.
8.   Vishnu Kumawat S/o Ramchandra Kumawat, R/o Village
     And Post Khareda, Tehsil Todarai Singh District Tonk.

                                                             ----Respondents

(2 of 2)

For Appellant(s) : Mr. Chiranji Lal Saini, Additional Advocate General For Respondent(s) : Mr. Bajrang Lal Choudhary, Advocate

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

Judgment / Order

18/01/2021

Heard.

Application is allowed for the reasons stated therein. Delay in

filing the appeal is condoned.

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

Mohita /38

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