Rajasthan High Court - Jodhpur
The State Of Rajasthan vs Aishwarya Runthla on 29 October, 2021
Bench: Akil Kureshi, Uma Shanker Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 463/2021
1. The State Of Rajasthan, Through The Secretary, Rural
Development And Panchayati Raj Department,
Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
2. The Secretary, Department Of Education, Government Of
Rajasthan, Secretariat, Jaipur, Rajasthan.
3. The Director, Elementary Education, Bikaner, District
Bikaner, Rajasthan.
4. The Chief Executive Officer, Zila Parishad Barmer, District
Barmer, Rajasthan.
5. The District Education Officer (Headquarter), Elementary
Education, Barmer, District Barmer, Rajasthan.
----Appellants
Versus
1. Aishwarya Runthla S/o Shri Ravindra Kumar Sharma,
Aged About 27 Years, R/o Near Meena Well,
Sardarshahar, Tehsil Sardarshahar, District Churu,
Rajasthan.
2. Vandana Nagori D/o Shri Bhanwar Lal Nagori, Aged About
37 Years, R/o V-38, Balaji Vihar-6, Benar Road, Jhotwara,
Jaipur, District Jaipur, Rajasthan.
3. Pawan Kumar S/o Shri Mahendar Kumar, Aged About 32
Years, R/o Village Minkdesar, Post Khuiyan, Tehsil Nohar,
District Hanumangarh, Rajasthan.
4. Devanshu Sharma, Aged About 33 Years, R/o G-42,
Mantown Colony, Tehsil And District Sawai Madhopur,
Rajasthan.
5. Ritu Devi, Aged About 32 Years, R/o H. No. 12/a, Sector
No. 12/3, Hanumangarh Junction, District Hanumangarh,
Rajasthan.
6. Prashant Sharma S/o Shri Parmanand Sharma, Aged
About 25 Years, R/o Guru Kripa Gayatri Colony, Near
Saboo Sr. Sec. School, Shyam Mandir Road, Ward No. 8,
Tehsil Surajgarh, District Jhunjhunu, Rajasthan.
7. Pawan Kumar Yadav S/o Shri Mansha Ram Yadav, Aged
About 37 Years, R/o Vpo Lonaicha Khurd, Tehsil
Neemrana, District Alwar, Rajasthan.
(2 of 3) [SAW-463/2021]
8. Anubha Sharma D/o Shri Suryadev Sharma, Aged About
33 Years, R/o P2/1, Lic Flats, Sec.-6, Vidhyadhor Nagar,
District Jaipur, Rajasthan.
9. Jashwant Tiwari S/o Shri Balwant Tiwari, Aged About 31
Years, R/o 2/77, Housing Board Colony, Baran Road,
Tehsil Antah, District Baran, Rajasthan.
10. Jitendra Kumar Sharma S/o Shri Ram Sharan Sharma,
Aged About 33 Years, R/o Ward No. 9, Main Market, Virat
Nagar, Jaipur, District Jaipur, Rajasthan.
11. Chander Shekhar S/o Shri Kishan Lal, Aged About 26
Years, R/o 18-K, Bhairaram Are Ke Pass, Chak Rajasar,
Vpo Sonari, Tehsil Nohar, District Hanumangarh,
Rajasthan.
12. Shakti Singh S/o Shri Nathu Singh, Aged About 38 Years,
R/o Ward No. 01, Vpo Hardiya, Tehsil Khetri, District
Jhunjhunu, Rajasthan.
13. Shipra Mehta D/o Shri Rajendra Mehta, Aged About 30
Years, R/o Gali No. 6 (Main Road), Sia Ram Nagar,
Jawahar Ki Naadi, Near Chandrawardi Nagar, Beawar
Road, Ajmer, District Ajmer, Rajasthan.
----Respondents
For Appellant(s) : Mr. Manish Vyas, AAG.
Mr. Kailash Choudhary.
For Respondent(s) : ---
HON'BLE THE CHIEF JUSTICE AKIL KURESHI
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Order
29/10/2021
Application for exemption:
Request for dispensing with the requirement of filing certified
copy of the impugned judgment of the learned Single Judge is
granted.
The application for exemption stands disposed of accordingly.
(3 of 3) [SAW-463/2021]
Special Appeal:
Subject to removal of defects by the next date, issue notice.
Notices are made returnable by 15th November, 2021.
By way of ad interim relief, the impugned judgment of the
learned Single Judge dated 04.03.2021 in CWP No. 3020/2021 is
stayed.
To be heard with D.B. SAW No. 553/2021.
(UMA SHANKER VYAS),J (AKIL KURESHI),CJ
11-jayesh/-
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