State Of Rajasthan vs Smt. Jyoti Jingar
2021 Latest Caselaw 16274 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 1075/2019

1. State Of Rajasthan, Through The Secretary, Department Of Education, Government Of Rajasthan, Jaipur.

2. Director, Secondary Education, Bikaner, Rajasthan.

3. District Collector, Secondary Education, Rajsamand, Rajasthan.

4. Principal, Government Senior Secondary School, Amet, Rajsamand, Rajasthan.

----Appellants Versus Smt. Jyoti Jingar W/o Chotu Lal, R/o Ammet, Tehsil Amet, District Rajsamand, (Raj.).

                                                                  ----Respondent


For Appellant(s)           :     Mr. Hemant Choudhary
For Respondent(s)          :

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

Judgment / Order

26/10/2021

Learned counsel Mr. Hemant Choudhary appearing on behalf

of the appellant - State has submitted that the controversy

involved in this appeal is squarely covered by the order dated

14.11.2018 passed by this Court in DB Special Appeal Writ

No.1703/2018 (State of Rajasthan & Ors. Vs. Parbat Singh)

whereby, the Division Bench of this Court has dismissed the

appeal involving identical issues.

Having heard learned counsel for the appellants, the

application under Section 5 of the Limitation Act is allowed; the

delay of 78 days in filing the appeal is condoned.

(2 of 2) [SAW-1075/2019]

Accordingly, this Special Appeal is dismissed in terms of the

order dated 14.11.2018 passed by this Court in DB Special Appeal

Writ No.1703/2018 (State of Rajasthan & Ors. Vs. Parbat Singh).

(SUDESH BANSAL),J (VIJAY BISHNOI),J

3-Arun/-

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