State Of Rajasthan vs Swati Sharma D/O Rajesh Kumar ...
2022 Latest Caselaw 3415 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                   D.B. Special Appeal (Writ) No.449/2022

                                           In

                   S.B. Civil Writ Petition No.10120/2019

   1.     State Of Rajasthan, Through Principal Secretary, Rural
          Development And Panchayat Raj, Govt. Of Rajasthan Govt
          Secretariat, Jaipur (Raj.)
   2.     The       Principal       Secretary         Education       Department,
          Elementary Education, Govt. Of Rajasthan Secretariat,
          Jaipur (Raj.)
   3.     The Director, Elementary Education Bikaner (Raj.)
   4.     The Chief Executive Officer, Zila Parishad Sawai Madhopur
          (Raj.)
   5.     The District Education Officer, Elementary Education,
          Sawai Madhopur (Raj.)
                                                                     ----Appellants
                                       Versus
   Swati Sharma D/o Rajesh Kumar Sharma, Aged About 26 Years,
   Resident Of Village Khilchipur, Post Sherpur Khilchipur Tehsil And
   District Sawai Madhopur (Raj.)
                                                                    ----Respondent

For Appellant(s) : Mr. Chiranji Lal Saini, Additional Advocate General For Respondent(s) : Mr. Dharmendra Sharma, Advocate

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

Order

28/04/2022

Learned counsel for the State would submit that legal issue

involved in this petition is not settled and the matters are pending

in the Supreme Court.

(2 of 2) [SAW-449/2022]

We find that the order impugned was passed on the

statement made by counsel for both the parties that the issue

raised in the case is squarely covered by the judgment of this

Court in the case of Komal Purohit Versus State of Rajasthan

& Others: S.B. Civil Writ Petition No.13707/2018, therefore,

there is no scope in appeal.

With the liberty to file review application, the appeal is

dismissed.

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

Karan/4

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