The Director vs Ajay Kumar Bhargava
2021 Latest Caselaw 16356 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 443/2021

1. The Director, Secondary Education, Rajasthan, Bikaner.

2. The District Education Officer, Secondary Education, Nagaur.

----Appellants Versus

1. Ajay Kumar Bhargava S/o Gulraj Gopal Bhargava, Aged About 56 Years, R/o L-47-48, Sector C, Panchsheel Nagar, Makarwali Road, Ajmer, Rajasthan.

2. Kailash Chand Sain S/o Ram Sahai Verma, Aged About 54 Years, R/o Munimpada, Narmada Sadan Ke Pass, Ward No. 23, Gangapurcity, District Sawaimadhopur, Rajasthan.

3. Nemi Chand Saini S/o Lala Ram Saini, Aged About 58 Years, R/o Green Park, Path No. 1, Dhani Nai Kothi, Dadika Phatak, Jhotwara, Jaipur, Rajasthan.

4. Chothmal Yadav S/o Shivnath Yadav, Aged About 56 Years, R/o Village Devaliya, Post Karansarwas, Renwal, District Jaipur, Rajasthan.

5. Rajesh Kumar Choudhary S/o Jagdish Prasad Choudhary, Aged About 52 Years, R/o 428-429, Arjun Lal Sethi Nagar, Parvatpura Bye Pass, Ajmer, Rajasthan.

6. State Of Rajasthan, Through Principal Secretary, Department Of Personnel And Training, Government Secretariat, Jaipur.

7. The State Of Rajasthan, Through Its Secretary, Revenue Department, Government Secretariat, Jaipur.

8. Secretary, Department Of Administrative Reforms (Group-

3), Secretariat, Jaipur.

9. The Director, Primary Education, Rajasthan, Bikaner.

10. The District Education Officer, Secondary Education, Jalore.

11. The Registrar, Revenue Board, Ajmer, Rajasthan.

12. The District Collector, Sirohi.

13. The District Collector, Ajmer.

14. The District Collector, Hanumangarh.

15. The District Collector, Chittorgarh.

                                                                             (2 of 2)                  [SAW-443/2021]


                                                                                                   ----Respondents


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

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

Order

27/10/2021

Interim Application:

This application filed for exemption from filing documents is

granted since the petition was decided exparte and the appellants

did not have the full set of paper-book.

Special Appeal (Writ):

Issue notice, returnable on 15.12.2021.

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

learned Single Judge is stayed.

D.B. Special Appeal (Writ) No.383/2020 may be listed along

with this appeal.

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

66-MohitTak/-

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