State Of Rajasthan vs Anjula
2021 Latest Caselaw 16547 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 462/2021

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

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

----Appellants Versus Anjula D/o Shri Kalu Ram, Aged About 32 Years, Resident Of House No C-6, Sadabhavana Nagar, Royal City, Village 5E Chhoti, District Sri Ganganagar.

----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-462/2021]

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

learned Single Judge dated 04.03.2021 in CWP No. 1787/2021 is

stayed.

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

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

10-jayesh/-

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