Commissioner, Navodaya ... vs Aakansha Kumari
2021 Latest Caselaw 10327 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 347/2021

1. Commissioner, Navodaya Vidyalaya Samiti, B 15 Industrial Area, Sector 62 Noida (U.p.) Through Its Regional Office Jaipur Region, 18 Sangram Colony, Mahaveer Marg, C Scheme, Behind Maharani Girls College, Jaipur (Raj.).

2. The Principal, Jawahar Navodaya Vidyalaya, Jaswantpura Dist. Jalore, Rajasthan.

----Appellants Versus

1. Aakansha Kumari D/o Sohanlal, Aged About 10 Years, Minor Through Her Mother Roshni W/o Sohanlal Aged About 36 Years, R/o Kuda, Post Panchla, Teh. Sanchore Dist. Jalore.

2. Ravina D/o Sharvan Kumar, Aged About 10 Years, Minor Through Her Father Sharvan Kumar S/o Bhagwana Ram Aged About 28 Years R/o Village Akoli Tehsil Chitalwana Dist. Jalore.

3. Rakshita D/o Hariram, Aged About 10 Years, Minor Through Her Father Hariram S/o Sonaram Aged About 43 Years R/o Village Fagotra Dist. Jalore.

----Respondents

4. District Collector, Jalore.

                                                     ----Performa 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,

(2 of 2) [SAW-347/2021]

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

32-jayesh/-

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