Smt Pushpa Kumari vs State/Distt Collector Bharatpur ...
2022 Latest Caselaw 6420 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Civil Second Appeal No. 245/2014

Smt Pushpa Kumari wife of Rajendra Prasad
                                                           ----Appellant-plaintiff
                                    Versus
State of Rajasthan through District Collector Bharatpur And Ors
                                                                  ----Respondents

For Appellant(s) : Mr. Rajneesh Gupta For Respondent(s) : Mr. T.C. Vyas Ms. Priyanka Pareek

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

28/09/2022 Appellant-plaintiff has preferred this second appeal under

Section 100 of Civil Procedure Code, assailing the judgment and

decree dated 13.2.2014 passed by Additional District Judge No.2,

Bayana, District Bharatpur in Civil Appeal No.37/2013, affirming

the judgment and decree dated 3.9.2013 passed by Civil Judge

(Junior Division), Weir, District Bharatpur in Civil Suit No.444/2007

whereby civil suit for declaration and mandatory injunction filed by

plaintiff has been dismissed.

Appellant-plaintiff has claimed the appointment on the post

of Anganbari Karyakarta. Her civil suit filed for the aforesaid

purpose has been dismissed by the trial Court vide judgment

dated 3.9.2013, which has been affirmed in first appeal vide

judgment dated 13.2.2014.

Counsel for respondents has apprised this Court that

appellant has been granted appointment vide order dated

18.4.2017.

(2 of 2) [CSA-245/2014]

Counsel for appellant seeks time to get instructions from

appellant.

On request of counsel for appellant, list this appeal again on

14.10.2022 in supplementary list.

(SUDESH BANSAL),J

NITIN /2

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