State Of Rajasthan vs Mamta Rivar
2022 Latest Caselaw 12358 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 857/2022

1. State Of Rajasthan, Through Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Secretariat, Jaipur.

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

3. The District Education Officer, Headquarter Elementary Education, Sawaimadhopur.

----Appellants Versus

1. Mamta Rivar D/o Shri Kuldeep Singh, Aged About 32 Years, Ward No. 3, Chak 30 Mod, Post Gurusar Modiya, District Sri Ganganagar.

2. Mamta Devi D/o Shri Navrang Lal W/o Shri Rajendra Kumar, Village Bhopalpura (2 Bpm), Tehsil Suratgarh, District Sri Ganganagar.

----Respondents

For Appellant(s) : Mr. Pankaj Sharma, AAG.

For Respondent(s) : ---

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

17/10/2022

In view of the fact that similar appeals have been allowed,

we direct for issuance of the notices to the respondents,

returnable within six weeks.

In the meantime, effect and operation of impugned judgment

and order dated 17.03.2021 shall remain stayed.

(SANDEEP MEHTA),J (PANKAJ MITHAL),CJ 19-a.asopa/-

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