State Of Rajasthan vs Sunita Jangir
2021 Latest Caselaw 16545 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 592/2021

1. State Of Rajasthan, Through The Secretary, Rural Dev And Panchayti Raj Department, Government Of Rajasthan, Jaipur.

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

3. District Education Officer (Elementary Education), Barmer, Rajasthan.

4. The Vikash Adhikari, Panchayat Samiti, Barmer, Rajasthan.

5. The Headmaster, Government Adarsh Upper Primary School, Mulanniyo Ki Dhani, Panchayat Samiti Barmer, Rajasthan.

----Appellants Versus Sunita Jangir W/o Shri Sarvesh Kumar, Aged About 31 Years, By Caste Jangir, R/o Village Ghadau, Tehsil Rajgarh, District Churu (Rajasthan).

----Respondent

For Appellant(s) : Mr. Pankaj Sharma, AAG.

Mr. Rishi Soni.

For Respondent(s) : ---

HON'BLE THE CHIEF JUSTICE AKIL KURESHI HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

29/10/2021

Learned Additional Advocate General fairly stated that the

issues raised in this appeal are squarely covered by a judgment of

the Division Bench of this Court in the case of State of

Rajasthan and Others Vs. Smt. Neeraj (D.B. Special Appeal

Writ No. 376/2021) decided on 04.08.2021.

(2 of 2) [SAW-592/2021]

Under the circumstances, without recording separate reasons

after exempting the appeal from removing the defects pointed out

by the Registry, this appeal is dismissed.

Connected applications, if any, stand disposed of.

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

16-jayesh/-

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