Union Of India vs Dharampal
2021 Latest Caselaw 10322 Raj

Citation : 2021 Latest Caselaw 10322 Raj
Judgement Date : 8 July, 2021

Rajasthan High Court - Jodhpur

Union Of India vs Dharampal on 8 July, 2021

Bench: Indrajit Mahanty, Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 373/2021

1. Union Of India, Through The Ministry Of Human Resources Department (Hrd), New Delhi.

2. The Deputy Commissioner (Exam), Navodaya Vidyalaya Samiti, Department Of School Education And Literacy, Govt. Of India, B-15, Institutional Area, Sector 62 Noida, Up.

3. The Principal, Jawahar Navodaya Vidyalaya, Kalandri, District Sirohi, Rajasthan.

4. Deputy Commissioner, Navodaya Vidyalaya Samiti, Jaipur.

----Appellants Versus Dharampal S/o Sukh Ram Saran, Aged About 11 Years, Minor Through His Natural Guardian Father Shri Sukh Ram S/o Malaram, Age About 40 Years R/o Village Jugtaniyo Ki Dhabni, Alpura, Tehsil Gudamalani, District Barmer.

                                                                                                     ----Respondent


                                   For Appellant(s)          :     Mr. Rajender Katariya
                                   For Respondent(s)         :     ----

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

08/07/2021

Learned counsel for the appellants submits that the

controversy involved in the present case is covered by the

judgment rendered in D.B. Spl. Appl. Writ No. 359/2021,

Union of India Vs Kamlesh Vishnoi, and other batch of appeals

decided by this Court on 5th July, 2021.

For the same reasons, the appeal is dismissed in light of the

aforesaid judgment dated 05.07.2021.

(VINIT KUMAR MATHUR),J (INDRAJIT MAHANTY),CJ

2-jayesh/-