State Of Rajasthan vs Laxman B. Rawal ...
2023 Latest Caselaw 8629 Raj

[2023:RJ-JD:35460-DB]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 515/2023

1. State Of Rajasthan, Through The Secretary To The Government, Department Of Education, Jaipur.

2. The Director (Secondary Education) Department Of Education, Bikaner.

3. District Education Officer, Secondary Education, Department Of Education, Sirohi.

4. Joint Director, Pension And Pensioners Welfare Department, Jodhpur.

----Appellants Versus Laxman B. Rawal S/o Shri Bheeka Ram, Aged About 77 Years, Resident of Village Naya Sanawada, District Sirohi.

----Respondent

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

HON'BLE THE CHIEF JUSTICE AUGUSTINE GEORGE MASIH HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

17/10/2023 (Oral)

I.A. No.01/23:-

An application has been filed under Section 5 of the

Limitation Act for condonation of delay.

For the reasons stated in the application, the same is

allowed.

The delay caused in filing the present appeal is condoned.

D.B. Spl. Appl. Writ No. 515/2023:-

The present appeal has been preferred by the State against

the order passed by the learned Single Judge relying upon the

[2023:RJ-JD:35460-DB] (2 of 2) [SAW-515/2023]

judgment passed in the case of Kheema Ram Vs. State of

Rajasthan & Ors. (S.B. Civil Writ Petition No.3911/2004)

which has been upheld in an appeal preferred by the State in D.B.

Special Appeal (Writ) No.527/2019 (State of Rajasthan &

Ors. Vs. Shri Kheema Ram & Anr.) vide judgment dated

22.05.2019.

In light of the said judgment of the Division Bench, the

present appeal deserves to be dismissed.

Ordered accordingly.

(VINIT KUMAR MATHUR),J (AUGUSTINE GEORGE MASIH),CJ

63-Shahenshah/Anil Singh-

Powered by TCPDF (www.tcpdf.org)