The Single Judge Bench of the Rajasthan High Court comprising Justice Sudesh Bansal in the case of Management Committee Of St. Johns Diocesan Senior Secondary School v. Renu Bala Thomas W/o Archie V. Thomas has imposed a cost of Rs 2,000 on a petitioner for failing to serve a copy of the writ petition to the caveator, who is the respondent employee in the case.
The Management has filed instant writ petition on 14.09.2023 assailing the judgment dated 07.06.2023 passed by the Rajasthan Non-Government Educational, Tribunal. On behalf of respondent-employee, a Caveat was filed in the present matter on 03.09.2023, which is enclosed with the file, and learned counsel for the petitioner too does not dispute about the receipt of notice of Caveat.
The Court observed that the counsel for the petitioner did not dispute the receipt of the caveat, and as a result, the petitioner was obliged to serve an advance paper book to the caveator (the respondent in the case).
Therefore, the Court held that it was imperative on the petitioner to serve an advance paper book to the Caveator and imposed a cost of Rs. 20000 on the petitioner and allowed to serve copy of writ petition, within a period of one week.
The Court listed the matter on 31.10.2023 for next hearing.
Case Details
Case: - D. B. PIL Petition No. 15209/2019
Petitioner – Management Committee Of St. Johns Diocesan Senior Secondary School
Respondent - Renu Bala Thomas W/o Archie V. Thomas
Judge: Justice Sudesh Bansal
Picture Source :
