The State Of Rajasthan vs Sanjay Kumar Gauttam
2021 Latest Caselaw 16541 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 518/2021

1. The State Of Rajasthan, Through Th 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.

----Appellants Versus

1. Sanjay Kumar Gauttam S/o Gopal Lal Gauttam, Aged About 34 Years, Village Polt No.-9, Tirupati Balaji Nagar, 3Rd Pratap Nagar, Sanganer, District Jaipur. (Raj.).

2. Raman Lal S/o Dharm Singh, Aged About 32 Years, Village 320, Vair Road, Malipura, Nyamadpur, Vair, District Bharatpur (Raj.)

3. Nikhat Parveen D/o Mohammad Usman, Aged About 25 Years, Village New Colony, Sawar, Tehsil- District Ajmer. (Raj.)

4. Nalini Sharma W/o Dinesh Kumar Sharma, Aged About 30 Years, Village Ward No. 1 Jaitpur Brahmnan, District - Alwar (Raj.).

5. Vaibhav Parashar S/o Ashok Parashar, Aged About 28 Years, Village 137- Bapu Nagar, District Bhilwara (Raj.).

----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

(2 of 2) [SAW-518/2021]

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. 1676/2021 is

stayed.

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

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

14-jayesh/-

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