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Bal Krishan Rawat S/O Shri Samay ... vs The State Of Rajasthan
2022 Latest Caselaw 3413 Raj/2

Citation : 2022 Latest Caselaw 3413 Raj/2
Judgement Date : 28 April, 2022

Rajasthan High Court
Bal Krishan Rawat S/O Shri Samay ... vs The State Of Rajasthan on 28 April, 2022
Bench: Manindra Mohan Shrivastava, Sameer Jain
          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

                 D.B. Special Appeal (Writ) No.521/2022
                                          In
                 S.B. Civil Writ Petition No.13837/2020

   Bal Krishan Rawat & Others
                                                                     ----Appellants
                                      Versus
   The State Of Rajasthan & Others
                                                                   ----Respondents

For Appellant(s) : Mr. Sandeep Singh Shekhawat, Advocate For Respondent(s) : Mr. Vigyan Shah, Advocate (Through Video Conferencing)

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Order

28/04/2022

Heard on prayer for grant of leave to appeal as also on

admission and stay.

Taking into consideration that the effect of the impugned

judgment is that the appellants have been ousted though they

were selected, therefore, the proposed appellants are persons

aggrieved. In view of the judgment dated 31.03.2022 passed by

this Court in the case of Om Prakash (Since Deceased) & Others

Versus Girraj & Others (D.B. Special Appeal (Writ) No.1183/2018),

we are inclined to grant leave to the appellants to file the present

appeal.

Accordingly, leave to file appeal is granted to the appellants

and the application seeking leave to file appeal is allowed.

(2 of 2) [SAW-521/2022]

A copy of memo of appeal has been supplied to the learned

counsel for the caveator.

A copy of memo of appeal along with stay application be also

supplied to Ld. Additional Advocate General for the concerned

department, counsel for the Rajasthan Staff Selection Board and

counsel for the National Council Teachers Education within three

days.

Reply to the stay application may be filed by the counsel for

the caveator and if so advised, by other respondents.

The case be listed for consideration on stay application in the

week after next along with D.B. SAW No.522/2022.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Karan/6

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