State Of Rajathan vs Sushama
2021 Latest Caselaw 16539 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 460/2021

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

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

3. The Chief Executive Officer, Zila Parishad, Rajasthan, Bikaner.

4. The District Education Officer, Elementary, Badmer.

----Appellants Versus Sushama D/o Pawan Kumar, Aged About 29 Years, R/o Ward No. 11, Village Janania, P.o. Phephana, Tehsil Nohar, District Hanumangarh (Raj.) (Po0Sted As Teacher Grade Iii L-1 At Gps Bhilbasti, Ashotra, P.s. Balotra, District Badmer).

----Respondent

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.

Special Appeal:

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

Notices are made returnable by 15th November, 2021.

(2 of 2) [SAW-460/2021]

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

learned Single Judge dated 04.03.2021 in CWP No. 2106/2021 is

stayed.

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

(UMA SHANKER VYAS),J (AKIL KURESHI),CJ

8-jayesh/-

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