State Of Rajasthan vs Babu Lal Dewasi (2025:Rj-Jd:1403-Db)
2025 Latest Caselaw 4017 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Babu Lal Dewasi (2025:Rj-Jd:1403-Db) on 9 January, 2025

Bench: Pushpendra Singh Bhati, Yogendra Kumar Purohit

[2025:RJ-JD:1403-DB]                   (1 of 2)                        [SAW-59/2025]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Spl. Appl. Writ No. 59/2025

1.       State Of Rajasthan, Through The Secretary, Department
         Of   Education,        Government             Of      Rajasthan,   Jaipur,
         Rajasthan.
2.       The Director, Secondary Education, Bikaner, Rajasthan.
3.       The Joint Director, (School Education), Jodhpur Division,
         District Jodhpur, Rajasthan.
4.       The District Education Officer ( Headquater), Secondary
         Education,jodhpur,district Jodhpur,rajasthan.
                                                                    ----Appellants
                                      Versus
Babu Lal Dewasi S/o Shri Dungar Ram, R/o Village Bhavi, Tehsil
Bilara, District Jodhpur, Rajasthan.
                                                                   ----Respondent


For Appellant(s)            :     Mr. S.S. Ladrecha, AAG a/w
                                  Mr. Devendra Singh Pidiyar
For Respondent(s)           :     Mr. Kailash Jangid



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

09/01/2025

1. Mr. S.S. Ladrecha, learned Additional Advocate General

appearing for the appellant submits that the dispute involved in

the present appeal is no more res integra and has been decided by

this Hon'ble Court vide order dated 03.12.2024 passed in the case

of State of Rajasthan & Ors. Vs. Ravi Kumar & Ors. (D.B.

Special Appeal Writ No.874/2024) and other connected

appeals.

[2025:RJ-JD:1403-DB] (2 of 2) [SAW-59/2025]

2. Learned AAG further seeks overruling of defects and

condonation of delay in filing the instant appeal.

3. For the reasons mentioned, the delay in filing the instant

appeal is condoned and the defects are overruled.

4. Learned counsel for the respondent does not dispute the

applicability of the judgment of Ravi Kumar (supra).

5. Accordingly, the instant appeal is disposed of in terms of the

order dated 03.12.2024 passed in Ravi Kumar (supra) and other

connected appeals.

(YOGENDRA KUMAR PUROHIT),J (DR.PUSHPENDRA SINGH BHATI),J

60-Sudheer/-

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