Jaga Ram vs State Of Rajasthan
2021 Latest Caselaw 16071 Raj

                                         (1 of 2)                  [CW-14139/2021]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 14139/2021

Jaga Ram S/o Chhoga Ram, Aged About 57 Years, R/o 200,
Santon Ka Bas, Village Indarwara, Tehsil Rani, District Pali.
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through The Principal Secretary,
        Department      Of     Primary        And      Secondary       Education,
        Government Of Rajasthan, Secretariat, Jaipur.
2.      The   Deputy     Secretary,        Shiksha        Education,    Group-Ii,
        Government Of Rajasthan, Secretariat, Jaipur.
3.      The Director, Secondary Education, Samta Nagar, Bikaner.
4.      The Joint Director (Personnel), Secondary Education,
        Rajasthan, Samta Nagar, Bikaner.
5.      Shri Mahaveer Singh S/o Shri Hukam Singh, R/o Village
        Elani Post Inderwara, Gram Panchayat, Inderwara, Tehsil
        Rani, District Pali.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Nishant Bora
For Respondent(s)         :     Mr. Vishal Jangid, Dy.GC



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

23/10/2021

     In wake of second surge in the COVID-19 cases, abundant

caution is being maintained, while hearing the matters in Court,

for the safety of all concerned.

     Learned counsel for the petitioner submits that the petitioner

is stipulated to retire on 10.07.2023.

     Learned counsel for the petitioner has relied upon the

judgment of Dr. Pushpa Mehta v. Rajasthan Civil Services




                     (Downloaded on 23/10/2021 at 09:56:27 PM)
                                                                             (2 of 2)                [CW-14139/2021]



                                   Appellate Tribunal & Ors. (reported in RLW 2000(1) (Raj.)

                                   233) decided on 16.12.1999.

                                        Issue notice to the respondents.

                                        Mr. Vishal Jangid appearing for Mr. Hemant Choudhary,

                                   learned Government Counsel is directed to accept notice on behalf

                                   of the respondents No.1 to 4, which he accepts and seeks some

                                   time to complete his instructions.

                                        Let the notice be issued to respondent no.5 only, returnable

                                   within four weeks.

                                        In the meanwhile, effect and operation of the order dated

                                   29.09.2021 (Annex.1) qua the petitioner, shall remain stayed.



                                                                  (DR.PUSHPENDRA SINGH BHATI),J.

28-Sudheer/-

Powered by TCPDF (www.tcpdf.org)