Union Of India vs Bajrang
2021 Latest Caselaw 10325 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 365/2021

1. Union Of India, Through The Secretary, Department Of School Education And Literacy, Ministry Of Human Resource Development, Shastri Bhawan, Government Of India, New Delhi.

2. The Commissinoer, Navodaya Vidyalaya Samiti B-15, Sector 62, Institutional Area, Noida, Up.

3. The Deputy Commissioner (Exam), Navodaya Vidyalaya Samiti B-15, Sector 62, Institutional Area, Noida, UP.

4. The Principal, Jawahar Navodaya Vidyalaya, PO Tilwasni, Bhavi District Jodhpur, Rajasthan.

5. The Principal, Jawahar Navodaya Vidyalaya, PO Mohangarh, District Jaisalmer, Rajasthan.

----Appellants Versus

1. Bajrang S/o Mahipal, Aged About 10 Years, R/o VPO Evdipal, Jaisla, Tehsil Bap, District Jodhpur Through His Natural Guardian Mahipal S/o Bhagirath Ram R/o VPO Evdipal, Jaisla, Tehsil Bap, District Jodhpur.

2. Vikram Siyag S/o Shri Manohar Ram, Aged About 11 Years, R/o Jamba Ki Dhani Jamba District Jodhpur Through His Natural Guardian Manohar Ram S/o Boga Ram R/o Jamb Ki Dhani Jamba District Jodhpur.

3. Anita D/o Mangilal, Aged About 12 Years, R/o Sajjaniyon Ki Dhani Phalodi District Jodhpur Through Hier Natural Guardian Mangilal S/o Chuna Ram, R/o Sajjaniyon Ki Dhani Phalodi District Jodhpur.

4. Kuldeep Saran S/o Mohan Ram, Aged About 11 Years, R/o Jaisla Tehsil Bap District Jodhpur Through His Natural Guardian Mohan Ram S/o Harlal R/o Jaisla Tehsil Bap District Jodhpur.

5. Piyush S/o Omprakash Khilery, Aged About 11 Years, R/o Jaisla, Tehsil Bap, District Jodhpur Through His Natural Guardian Omprakash Khilery S/o Ramrakh, R/o Jaisla, Tehsil Bap, District Jodhpur.

6. Ravina D/o Rameshwarlal, Aged About 10 Years, R/o Village Mandor, Malam Singh Ki Sidh, District Jodhpur

(2 of 3) [SAW-365/2021]

Through Her Natural Guardian Rameshwarlal S/o Alsi Ram R/o Village Mandor, Malam Singh Ki Sidh, District Jodhpur.

7. Manish Isharwal S/o Hari Ram, Aged About 12 Years, R/o Jaisla, District Jodhpur Through His Natural Guardian Hari Ram S/o Thakra Ram, R/o Jaisla, District Jodhpur.

8. Khushi D/o Hansraj Khawa, Aged About 10 Years, R/o Raneri, Tehsil Bap, District Jodhpur Through Her Natural Guardian Hansraj Khawa, R/o Raneri Tehsil Bap, District Jodhpur.

9. Pravin S/o Hajari Ram, Aged About 10 Years, R/o Godaron Ki Dhani, Palina, Tehsil Lohawat, District Jodhpur Through Natural Guardian Sh Hajari Ram S/o Moga Ram, R/o Godaron Ki Dhani Palina, Tehsil Lohawat, District Jodhpur.

10. Sachin S/o Shaitana Ram, Aged About 10 Years, R/o Dhuliya (Jajuda Vas) Tehsil Pokhran, District Jaisalmer, Through His Natural Guardian Shaitana Ram S/o Bharmal Ram, R/o Dhuliya (Jajuda Vas) Tehsil Pokhran, District Jaisalmer.

11. Shivam S/o Banshi Lal, Aged About 10 Years, R/o Dhuliya (Jajuda Vas) Tehsil Pokhran, District Jaisalmer, Through His Natural Guardian Bansilal, R/o Dhuliya (Jajuda Vas Tehsil Pokhran , District Jaisalmer.

                                                                   ----Respondents


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.

(3 of 3) [SAW-365/2021]

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

1-jayesh/-

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