State Of Rajasthan vs Hari S/O Shri Panni
2022 Latest Caselaw 6908 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              D.B. Special Appeal Writ No. 808/2021

State Of Rajasthan
                                                                   ----Appellant
                                  Versus
Hari S/o Shri Panni
                                                                ----Respondent

For Appellant(s) : Mr. S.S. Raghav, AAG

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MR. JUSTICE SAMEER JAIN

Order 31/10/2022

D.B. Civil Misc. Application No.280/2021:-

The appeal is within time, therefore, the application for

condoning the delay is of no consequence and stands disposed of.

D.B. Special Appeal Writ No. 808/2021:-

The petitioner-appellants are claiming regularization in

service on the strength of long continuity from 1980.

The submission is that in similar circumstances one another

special appeal has already been allowed by the Division Bench of

this Court. A reference is given to that of D.B. Special Appeal

Writ No.927/2020, State of Rajasthan & Ors. Vs. Anil

Kumar, which was decided on 07.09.2022.

In view of the above, issue notice to the respondent,

returnable within six weeks.

List after six weeks.

(2 of 2) [SAW-808/2021]

Till the next date of listing, the effect and operation of the

impugned judgment and order dated 08.02.2021 shall remain in

abeyance.

(SAMEER JAIN),J (PANKAJ MITHAL),CJ

KAMLESH KUMAR/RAJAT/2

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