Citation : 2023 Latest Caselaw 3100 Raj
Judgement Date : 17 April, 2023
[2023/RJJD/010305]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 223/2023
1. State Of Rajasthan, Through The Secretary Department Of Education Government Of Rajasthan Secretariat, Jaipur, Rajasthan.
2. The Secretary, Rural Development And Panchayati Raj Department Government Of Rajasthan Secretariat Jaipur, Rajasthan.
3. The Director, Elementary Education, Bikaner
----Appellants Versus Pratibha Jawaria D/o Mangi Lal Jawaria W/o Hme Prakash Jain, Aged About 40 Years, R/o Dak Bangla Road, Jhadol (Ph), Dist.
Udaipur, Rajasthan
----Respondent
For Appellant(s) : Mr. Pankaj Sharma, AAG
For Respondent(s) :
HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE PRAVEER BHATNAGAR
Order
17/04/2023
This special appeal is filed by the State being aggrieved with
the judgment dated 26.05.2022 passed by the learned Single
Judge in SBCWP No.6369/2022, whereby the writ petition filed by
the respondent has been disposed of in the light of an order dated
12.05.2022 passed by another Single Bench of this Court in
SBCWP No.5975/2022 (Nayana Patidar vs. State of Rajasthan &
Ors.).
Office has pointed out that the present appeal has been filed
with a delay of 158 days and application under Section 5 of the
Limitation Act has already been filed by the State.
[2023/RJJD/010305] (2 of 2) [SAW-223/2023]
Mr. Pankaj Sharma, learned AAG submits that the decision
rendered by the Single Bench of this Court in Nayana Patidar's
case (supra) has been affirmed by the Division Bench of this Court
in D.B. Special Appeal Writ No.975/2022 decided on 11.01.2023.
In view of the above, the present appeal is dismissed in
terms of the judgment dated 11.01.2023 passed by this Court in
D.B. Special Appeal Writ No.975/2022 (State of Raj. & Ors. vs.
Nayana Patidar).
The application under Section 5 of the Limitation Act is also
disposed of.
(PRAVEER BHATNAGAR),J (VIJAY BISHNOI),J 84-Taruna/-
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