State Of Rajasthan vs Rekha Upadhyay
2021 Latest Caselaw 16222 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 525/2021

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

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

----Appellants Versus Rekha Upadhyay D/o Murai Lal Upadhyay W/o Shyam Sunder Sharma, Aged About 40 Years, R/o Behind Avm Ward No. 20, Bandikui Tehsil Baswa, Rajasthan At Present Posted At Govt. Upper Primary School, Kheta Nurat Ki Dhani, (Chando Ki Dhani), Sindhari, Barmer.

----Respondent

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

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

Order

26/10/2021

Subject to removal of defects by the next date, issue notice.

Notices are made returnable by 15th November, 2021.

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

learned Single Judge dated 04.03.2021 in CWP No.2104/2021 is

stayed.

To be heard with D.B. SAW No.553/2021.

(SANDEEP MEHTA),J (AKIL KURESHI),CJ

15-a.asopa/-

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