Khem Chand Katara Son Of Shri Lajjaram ... vs State Of Rajasthan (2024:Rj-Jp:12447)
2024 Latest Caselaw 1700 Raj/2

Rajasthan High Court

Khem Chand Katara Son Of Shri Lajjaram ... vs State Of Rajasthan (2024:Rj-Jp:12447) on 11 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:12447]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

           S.B. Writ Miscellaneous Application No. 64/2024

Khem Chand Katara Son Of Shri Lajjaram Sharma, Aged About
66 Years, Resident Of Gram Post Sawai Patti, Sirrond, Tehsil
Roopwas, District Bharatpur (Raj.)
                                                                           ----Petitioner
                                         Versus
1.       State       Of     Rajasthan,         Through          Principal     Secretary,
         Education         Department,            Government          Of     Rajasthan,
         Secretariat, Jaipur.
2.       Principal Secretary, Department Of Finance, Government
         Of Rajasthan, Secretariat, Jaipur.
3.       Director,        Elementary        Education         Department,       Bikaner
         (Raj.)
4.       Deputy       Director,         Elementary           Education,       Education
         Department, Bharatpur, Division, Bharatpur (Raj.).
5.       District Elementary Education Officer, Bharatpur (Raj.).
6.       Director, Directorate Of Pension And Pensioners Welfare,
         Rajasthan Jyoti Nagar, Jaipur
7.       Headmaster, Government Upper Primary School, Bayana,
         District Bharatpur (Raj.).
                                                                      ----Respondents

For Petitioner(s)              :     None present
For Respondent(s)              :



           HON'BLE MR. JUSTICE GANESH RAM MEENA

                               Judgment / Order

11/03/2024

This application has been filed by the petitioner seeking

correction in the details of the respondent No. 7 in the cause title.

It is submitted in the application that in the cause title the

details of the respondent No. 7 has been mentioned incorrectly as

'Headmaster, Government Upper Primary School Bayana, District

[2024:RJ-JP:12447] (2 of 2) [WMAP-64/2024]

Bharatpur', though the correct is "Headmaster, Government Upper

Primary School, Sevla, Bayana, District Bharatpur, (Raj.)."

For the reasons mentioned in the aforesaid application, the

same is allowed and the petitioner is allowed to make necessary

corrections in the details of respondent No. 7. The amended cause

title filed along with the application is also taken on record.

(GANESH RAM MEENA),J

DIVYA SAINI /76

Powered by TCPDF (www.tcpdf.org)