State Of Rajasthan vs Pooja Bhatt
2021 Latest Caselaw 16546 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 461/2021

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

2. The Secretary, Department Of Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

3. The Director, Elementary Education, Government Of Rajasthan, Secretariat, Jaipur, 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 Pooja Bhatt D/o Shri Chandra Shekhar Bhatt, Aged About 28 Years, R/o Vpo Bhatton Ka Bamniya, Tehsil Kapasan, District Chittorgarh, Rajasthan.

----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

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. 2071/2021 is

stayed.

(2 of 2) [SAW-461/2021]

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

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

9-jayesh/-

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