State Of Rajasthan vs Rahul Meena (2025:Rj-Jd:16409-Db)
2025 Latest Caselaw 9535 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Rahul Meena (2025:Rj-Jd:16409-Db) on 28 March, 2025

Bench: Dinesh Mehta, Anand Sharma

[2025:RJ-JD:16409-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  D.B. Spl. Appl. Writ No. 1209/2024

1.       State Of Rajasthan, Through Its Secretary, Department Of
         Home, Government Secretariat, Jaipur (Raj.)
2.       Director General Of Police, Police Head Quarter, Lal Kothi,
         Jaipur (Raj.)
3.       Superintendent Of Police, Churu, District - Churu, (Raj.)
4.       The Director, Elementary Education, Bikaner, District
         Bikaner (Raj.)
5.       The District Education Officer (Headquarter), Elementary
         Education, Sikar (Raj.).
                                                                     ----Appellants
                                       Versus
Rahul Meena S/o Sardar Mal Meena, Aged About 26 Years,
Resident Of Dhamola Joda, Meena Ki Dhani, Nimera, Rampur,
Dist - Sikar, (Raj.).
                                                                    ----Respondent


For Appellant(s)             :     Mr. Deepak Chandak for Mr. SS
                                   Rathore, AAG
For Respondent(s)            :                -



             HON'BLE MR. JUSTICE DINESH MEHTA

HON'BLE MR. JUSTICE ANAND SHARMA

Order

28/03/2025

1. For the reasons stated, the application filed under section 5

of the Limitation Act, is allowed. Accordingly, the delay of 256

days in filing the special appeal is condoned.

2. Mr. Chandak, learned counsel for the appellant-State fairly

submits that the order under consideration was passed by the

learned Single Judge while relying upon the judgment in the cases

of Avinash Gajna Vs. State of Rajasthan & Ors : S.B. Civil Writ

[2025:RJ-JD:16409-DB] (2 of 2) [SAW-1209/2024]

Petition No.12565/2020 decided on 30.05.2023 and Prafull Mehta

(Dr.) Vs. State of Rajasthan & Anr. : S.B. Civil Writ Petition

No.3703/2012 and the special appeals filed thereagainst have

been dismissed by the Division Bench of this Court vide judgment

dated 22.03.2017 passed in D.B. Spl. Appl. Writ No.228/2014

(State of Rajasthan & Anr. Vs. Dr. Prafull Mehta) and the judgment

dated 05.04.2024 passed in D.B. Spl. Appl. Writ No.73/2024

(State of Rajasthan & Ors. Vs. Avinash Gajna & Ors.).

3. In view of the aforesaid and following the adjudication made

in the above referred judgments of the Division Bench of this

Court, the present special appeal stands dismissed.

                                   (ANAND SHARMA),J                                              (DINESH MEHTA),J
                                    6-raksha/-









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