State Of Rajasthan vs Taruna Chauhan (2026:Rj-Jd:3781-Db)
2026 Latest Caselaw 953 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Taruna Chauhan (2026:Rj-Jd:3781-Db) on 21 January, 2026

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2026:RJ-JD:3781-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    D.B. Spl. Appl. Writ No. 1039/2025

1.       State      of    Rajasthan,        through        the        Secretary,   School
         Education Department, Government of Rajasthan, Jaipur.
2.       The Director, Secondary Education, Rajasthan, Bikaner.
3.       The Director, Elementary Education, Rajasthan, Bikaner.
4.       District        Education         Officer,        Secondary          Education,
         Rajasthan, Jaisalmer.
5.       District        Education         Officer,       Elementary          Education,
         Rajasthan, Jaisalmer.
                                                                          ----Appellants
                                         Versus
Taruna Chauhan W/o Shri Rajendra Kumar, R/o Ward No.46, Gali
No.1, Gurunanak Basti, District Sri Ganganagar. At Present
Working As Teacher Grade III At Government Upper Primary
School Lathi, District Jaisalmer.
                                                                         ----Respondent


For Appellant(s)               :     Mr. Sajjan Singh Rathore, AAG.
For Respondent(s)              :     Mr. Sunil Chaudhary.



        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Order

21/01/2026

1. The case comes up on an application (No.01/2025) preferred

under Section 5 of the Limitation Act for condonation of delay in

filing the present appeal.

2. The application is not opposed by learned counsel for the

respondent.

3. For the reasons mentioned in the application, the same is

allowed. The delay of 404 days in filing the present appeal is

condoned.

(Uploaded on 22/01/2026 at 11:13:46 AM)

[2026:RJ-JD:3781-DB] (2 of 2) [SAW-1039/2025]

4. Heard learned counsel for the parties on appeal itself.

5. The present special appeal has been filed against the order

date 20.03.2024 passed by the learned Single Judge, whereby,

the writ petition filed by the respondent-petitioner has been

disposed of in light of the judgment dated 02.08.2023 rendered by

this Court in the case of Rajesh W/o Late Shri Satveer Singh

Vs. State of Rajasthan & Ors (S.B. Civil Writ Petition

No.5553/2021).

6. Learned counsel for the parties submit that strictly speaking

the controversy involved in the facts and circumstances of the

present case is not squarely covered by the judgment rendered in

the case of Rajesh (supra), therefore, the matter may be

remanded back to the learned Single Bench for adjudication on

merit.

7. In view of the submissions made before this Court, the

present special appeal is allowed. The order dated 20.03.2024

passed by the learned Single Judge is quashed and set aside and

the matter is remanded back to the learned Single Bench for

deciding it afresh on merit.

8. The stay application as well as other pending misc.

application, if any, stand disposed of accordingly.

(CHANDRA SHEKHAR SHARMA),J (VINIT KUMAR MATHUR),J

21-SunilS/Shahenshah-

(Uploaded on 22/01/2026 at 11:13:46 AM)

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