State Of Rajasthan vs Heera Lal Gayri
2022 Latest Caselaw 771 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 715/2021

1. State Of Rajasthan, Through Secretary, Department Of Home, Government Of Rajasthan, Secretariat, Jaipur (Raj.).

2. The Director General Of Police, Jaipur, Rajasthan.

3. The Superintendent Of Police, Chittorgarh, District Chittorgarh, Rajasthan. Home Department, Government Of Rajasthan, Jaipur (Raj.).

4. The Director, Elementary Education, Bikaner, Rajasthan.

5. The Chief Executive Officer, Zila Parishad, Chittorgarh, District Chittorgarh, Rajasthan.

6. The Chief Executive Officer, Zila Parishad, Udaipur, District Udaipur, Rajasthan.

7. The Chief Executive Officer, Zila Parishad, Barmer, District Barmer, Rajasthan.

8. The District Education Officer, Elementary Education, Chittorgarh, District Chittorgarh, Rajasthan.

9. The District Education Officer, Elementary Education, Udaipur, District Udaipur, Rajasthan.

10. The District Education Officer, Elementary Education, Barmer, District Barmer, Rajasthan.

----Appellants Versus

1. Heera Lal Gayri S/o Shri Valji Gayri, Aged About 32 Years, R/o Village Limdi, Post Gothdr, Tehsil Aspur, District Dungarpur, Rajasthan.

2. Rajendra Kumar Bharti S/o Shri Chandimal Bharti, R/o Village And Post Dantaramgarh, Sikar, District Sikar, Rajasthan.

3. Jogaram S/o Shri Kesaram Bhambhu, R/o Village Bhambhuon Ka Talla, Post Adel, Via Singhary, District Barmer, Rajasthan.

----Respondents

For Appellant(s) : Mr. Manish Vyas, AAG through V.C.

(2 of 2) [SAW-715/2021]

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MS. JUSTICE REKHA BORANA

Order

13/01/2022

Issue notice, returnable on 3rd March, 2022.

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

learned Single Judge dated 19.08.2021 is stayed.

To be heard along with D.B. Special Appeal Writ No.

288/2021.

(REKHA BORANA),J (AKIL KURESHI),CJ 10-jayesh/-

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