Gauri Shankar And Ors vs State And Ors
2022 Latest Caselaw 5076 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 759/2016

Gauri Shankar and Ors.

----Petitioners Versus State and Ors.

----Respondents

For Petitioner(s) : Mr. L.S. Udawat For Respondent(s) : Mr. Pankaj Sharma, AAG

HON'BLE MS. JUSTICE REKHA BORANA

Order

04/04/2022

On the last occasion, directions were issued to serve a copy

of the petition on Mr. Pankaj Sharma, AAG.

Mr. Sharma appears and states that the Department of

Elementary Education has no role in the present matter and

effective party is the respondent No.4 The Shiksha Karmi Board,

who is already represented.

In view of the same, it is made clear that Mr. Sharma would

not be required to appear in the matter.

Counsel for the petitioner submits that the controversy in

question stood decided by the judgment passed in Laxman Singh's

case but the said judgment has been challenged by the State of

Rajasthan in D.B.S.A.W. No.27/2021 (State of Rajasthan Vs.

Laxman Singh) and notices have already been issued in the said

matter.

Counsel therefore submits that in view of the subsequent

developments, the present petition be adjourned and be listed

after a period of four weeks.

(2 of 2) [CW-759/2016]

In view of the submission made, list the matter on

01.07.2022.

(REKHA BORANA),J

62-AnilKC/-

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