State Of Rajasthan vs Smt. Deepika Swarankar
2021 Latest Caselaw 16540 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 430/2021

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

2. The Director, Elementary Education And Panchayati Raj Department, Government Of Rajasthan, Bikaner, Rajasthan.

3. The Deputy Director (Panchayati Raj), Elementary Education, Rajasthan, Bikaner, Rajasthan.

4. The District Education Officer, Elementary Education, Banswara, Rajasthan.

----Appellants Versus

1. Smt. Deepika Swarankar W/o Shri Bhupendra Soni, D/o Shri Shobhagay Mal Soni, Aged About 39 Years, R/o Village And Post Chandu Ji Ka Garha, District Banswara, Rajasthan.

2. Smt. Deepmala Pandya W/o Shri Praveen Pandya, D/o Shri Ashok Upadhyay, Aged About 37 Years, R/o Pandya Sadan, Bhaga Kot, Kalyan Colony Banswara, 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.

(2 of 2) [SAW-430/2021]

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.

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

learned Single Judge dated 04.03.2021 in CWP No. 1828/2021 is

stayed.

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

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

6-jayesh/-

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