State Of Rajasthan vs Devendra Paliwal ...
2025 Latest Caselaw 14709 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Devendra Paliwal ... on 31 October, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:46978-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Spl. Appl. Writ No. 793/2025

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,     Udaipur,         District-   Udaipur
         (Rajasthan).
4.       The Director, Elementary Education, Bikaner, District
         Bikaner (Rajasthan).
5.       The District Education Officer (Headquarter), Elementary
         Education, Udaipur (Rajasthan).
                                                                        ----Appellants
                                       Versus
Devendra Paliwal S/o Shri Moti Lal Paliwal, Aged About 26 Years,
Resident Of Village - Semtal, Majawadi, Gogunda, District-
Udaipur (Rajasthan).
                                                                      ----Respondent


For Appellant(s)             :     Mr. Deepak Chandak for
                                   Mr. B.L. Bhati, AAG
                                   Ms. Aditi Sharma & Mr. Sher Singh
                                   Rathore for Mr. N.S. Rajpurohit, AAG
For Respondent(s)            :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE ANUROOP SINGHI

Order

31/10/2025

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

of the Limitation Act, is allowed. Accordingly, the delay of 356

days in filing the special appeal is condoned.

2. Mr. Deepak Chandak, associate to Mr. B.L. Bhati, learned

Additional Advocate General representing the appellants-State

fairly submits that the order under consideration was passed by

(Uploaded on 01/11/2025 at 12:27:02 PM)

[2025:RJ-JD:46978-DB] (2 of 2) [SAW-793/2025]

the learned Single Judge while relying upon the judgment in the

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

Civil Writ 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.

(ANUROOP SINGHI),J (DR.PUSHPENDRA SINGH BHATI),J

11-Sudheer/-

(Uploaded on 01/11/2025 at 12:27:02 PM)

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