Leela Devi vs State Of Rajasthan
2021 Latest Caselaw 17246 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 14268/2021

Leela Devi

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. J.S. Bhaleria.

Mr. Trilok Joshi.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

17/11/2021

Learned counsel for the petitioner seeks deferment of the

present writ petition as the petitioner intents to approach the

Division Bench seeking clarification / review of the Division Bench

judgment dated 9.8.2019 because as a consequence of the said

judgment, the services of the petitioner have been terminated.

In view of the submissions made, hearing in the present writ

petition is deferred.

(ARUN BHANSALI),J 20-Sumit/-

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