State Of Rajasthan vs Neeta Sharma
2021 Latest Caselaw 16180 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 671/2019

1. State Of Rajasthan, Through The Director, Department Of Elementary Education, Rajasthan, Bikaner.

2. The District Collector, Pratapgarh (Raj.).

3. The Tehsildar, Pratapgarh, Dist. Pratapgarh (Raj.).

4. The Chief Executive Officer, Zila Parishad, Pratapgarh (Raj.).

5. The District Education Officer, Elementary Education, Pratapgarh (Raj.).

----Appellants Versus Neeta Sharma D/o Late Shri Dinesh Sharma, Aged About 27 Years, By Caste Sharma, R/o Village Dhamotar, Tehsil And District Pratapgarh (Raj.).

                                                                                                    ----Respondent


                                   For Appellant(s)          :     Mr. Pankaj Sharma, AAG
                                                                   Mr. Deepak Chandak, ASG
                                   For Respondent(s)         :

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

25/10/2021

Issue notice of the application under Section 5 of the

Limitation Act. Notice be filed in two sets with complete address of

the sole respondent. On filing of the same, let notice be issued to

respondents.

One set of notice be sent through registered post and

another be given 'dasti' to learned counsel for the appellants for

service. Notice is made returnable on 15th November, 2021.

(SUDESH BANSAL),J (VIJAY BISHNOI),J 3-Arun/-

Powered by TCPDF (www.tcpdf.org)