State Of Rajasthan vs Umesh Kanwar
2021 Latest Caselaw 15643 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 579/2021

1. State Of Rajasthan, Through The Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. The Secretary, Department Of Education, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan

3. The Director, Elementary Education, Bikaner, District Bikaner, Rajasthan.

----Appellants Versus

1. Umesh Kanwar W/o Satyanendra Singh Ranawat, Aged About 28 Years, Near Police Line New Vakil Colony, Bhilwara, Raj.

2. Neelam Kumari D/o Jai Veer Singh, Aged About 30 Years, Kalari, Tehsil Rajgarh, Dist. Churu, Raj.

3. Sheela D/o Subhash Chand, Aged About 31 Years, Village Nand Ka Bas Nand, Tehsil Malsisar, Dist. Jhunjhunu, Raj.

4. Sonu Kumar S/o Rajveer, Aged About 25 Years, Village Sinsini, Tehig Dig, Dist. Bharatpur, Raj.

5. Haredra Singh S/o Narayan Singh, Aged About 29 Years, Village Sinsini, Tehig Dig, Dist. Bharatpur, Raj.

6. Bhagwan Sahai Meena S/o Sedu Ram Meena, Aged About 35 Years, Vpo Dhahariya, Tehsil Nadoti, Dist. Karuli, Raj.

7. Rajeshwari Meena D/o Birbal Meena, Aged About 22 Years, Vpo Surari Kallan, Barauli, Dist. Dholpur, Raj.

----Respondents

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

For Respondent(s) : ---

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

18/10/2021

Issue notice, returnable on 15.11.2021.

(2 of 2) [SAW-579/2021]

By way of an interim relief, the impugned judgment of the

learned Single Judge dated 07.04.2021 in CWP No.4819/2021 is

stayed.

To be heard with D.B. S.A.W. No.553/2021.

(SANDEEP MEHTA),J (AKIL KURESHI),CJ 24-a.asopa/-

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