State Of Rajasthan vs Smt. Sunita Kumari
2021 Latest Caselaw 16688 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Spl. Appl. Writ No. 595/2021

1. State Of Rajasthan, Through The Secretary, Department Of Education (Gr.2), Government Of Rajasthan, Secretariat Jaipur.

2. The Director, Secondary Education, Rajasthan, Bikaner.

3. District Education Officer (Elementary), Pali.

4. The Headmaster, Govt. Upper Primary School, Naya Chenda (Mandawas), Tehsil Rohat, District Pali.

----Appellants Versus

Smt. Sunita Kumari W/o Shri Abhimanyu Chhimpa D/o Shri Pradeep Kumar, Aged About 30 Years, B/c Chhimpa, 82, Bhagat Ki Kothi Extension, Near Basni Bridge, Jodhpur.

----Respondent

For Appellant(s) : Mr. Pankaj Sharma, AAG

For Respondent(s) : Mr. S.S. Gour

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

09/11/2021

Learned Additional Advocate General fairly stated

that the issues raised in this appeal are squarely covered

(2 of 2) [SAW-595/2021]

by a judgment of the Division Bench of this Court in the

case of State of Rajasthan and Others Vs. Smt.

Neeraj (D.B. Special Appeal Writ No. 376/2021)

decided on 04.08.2021.

Under the circumstances, without recording separate

reasons after exempting the appeal from removing the

defects pointed out by the Registry, this appeal is

dismissed.

Connected applications, if any, stand disposed of.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J

55-msrathore/-

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