Union Of India vs Chhaya Vishnoi
2021 Latest Caselaw 10323 Raj

Citation : 2021 Latest Caselaw 10323 Raj
Judgement Date : 8 July, 2021

Rajasthan High Court - Jodhpur

Union Of India vs Chhaya Vishnoi on 8 July, 2021

Bench: Indrajit Mahanty, Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 368/2021

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

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

3. Principal, Jawahar Navodaya Vidhyalaya, Pachpadara, District Barmer, Rajasthan.

4. Deputy Commissioner, Navodaya Vidyalaya Samiti, Jaipur.

----Appellants Versus Chhaya Vishnoi D/o Omprakash, Aged About 10 Years, Minor Through Her Natural Guardian Father Shri Omprakash S/o Manglaram, Age 33 Years R/o Guneshaniyo Ki Dhani Tehsil Dhorimanna 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

35-jayesh/-