State Of Rajasthan vs Indira Sharma W/O Late Shri Ram ...
2022 Latest Caselaw 5006 Raj/2

                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                                     D.B. Civil Special Appeal Writ No. 525/2022
                                                                               In
                                                        S.B. Civil Writ Petition No. 7511/2022
                                   1.          State Of Rajasthan, Through Secretary Elementary Education
                                               Secretariat, Jaipur.
                                   2.          Director, Elementary Education, Bikaner.
                                   3.          District Education Officer, Elementary, Jaipur.
                                   4.          Chief Block Education Officer, Sanganer City, Jaipur.
                                                                                                         ----Appellants

                                                                            Versus

                                   Indira Sharma W/o Late Shri Ram Rishpal Sharma, R/o Plot No. 18,
                                   Radha Vihar, Opposite Goshala Shopur Road Pratap Nagar Sanganer
                                   Jaipur.

                                                                                                        ----Respondent

For Appellant(s) : Mr. Chiranji Lal Saini, Additional Advocate General For Respondent(s) : Ms. Manju Joshi, Advocate with Mr. Yash Joshi, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA Judgment / Order 21/07/2022

Heard.

Taking into consideration that learned Additional Advocate General

would submit that the statement as recorded in the order was not

made.

This cannot be considered in the appeal. The only remedy is to

move an application before the concern bench only where the order was

passed.

With liberty to to move application for review/recall, this appeal is

dismissed.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /2

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